Section 16 in The Rajasthan Municipalities (Octroi) Rules, 1962
16.
Any person bringing dutiable goods within the Municipal limits may apply to the Warehouse-keeper for temporary custody of goods which he desires to deposit in bond or in respect of which there is a dispute as regards the payment of octroi in the Municipal Warehouse or in a Warehouse licensed by the Board on terms and conditions laid down in Form No. 8 [X X X] [Omitted by 20.3.63. w.e.f. 20-4-63.].
