Section 14(1) in The Rajasthan Municipalities (Octroi) Rules, 1962
(1)Before the octroi duty is paid the original invoice (bijak) bearing the signature of the selling dealer or the despatching agent,if any, shall be produced and may be considered valid and accepted as evidence of the value of the goods, he original or its copy produced by the person bringing the goods shall be passed on the bill-cum-receipt in Form 2.Competent authority to attest the copy of invoice[Circular No. Tax/F. 8(6)FSG/DLB/63/14742-14884, dated 7-51964].JktLFkku uxjikfydk Pkqaxhdj fu;e] 1962 ds fu;e 14 ds laca/k esa ,l dk;kZy; dks ,l vk'k; izkIr gqbZ gSa fd bl fu;e ds iz;kstukFkZ vk;krdRrkZ }kjk ewy chtd ;k buokbl dh nh tkus okyh izfrfyfi dks izek.khd`r djus ds fy, dkSu vf/kdkjh l{ke gS-bl laca/k esa ,rn~}kjk ;g Li"V fd;k tkrk gS fd mDr dfFkr fu;e ds iz;kstukFkZ vk;krdRrkZ }kjk ewy chtd ;k buokbl dh izfrfyfi dk izek.khdj.k Lo;a vk;krdRrkZ }kjk gh tkuk pkfg,-
