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State of Rajasthan - Section

Section 33 in The Rajasthan Municipalities (Octroi) Rules, 1962

33. Cancellation of the licence of private warehouse.

- When the licence of any private warehouse is cancelled the Warehouse- keeper shall give notice of such cancellation to the owners of goods deposited in such warehouse to remove the same within seven days from receipt of such notice after making payment of warehouse dues and octroi, if any.