Section 14(7) in The Rajasthan Municipalities (Octroi) Rules, 1962
(7)[ In case the Incharge octroi outpost charges any excess amount of octroi due to some error, mistake or by wrong calculation, the amount,so charged, in excess, shall, on the application of the payee within thirty days of the deposit of octroi amount, be refunded to him after verification of the correctness of the amount.] [Added by 8-10-65 Published dated 17-2-66.]
