Section 17(b) in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
(b)If such goods are deposited at the bonded warehouse a fee of Re. 0.25 per quintal per day for the first seven days and Re. 0.50 per quintal per day thereafter shall be paid by the importer after the expiry of a free period of 36 hours from the time of their first entry in the octroi limit. This free period will be in addition to the period of public holidays on which the working of the bonded warehouse is closed and no warehousing fee shall be charged for such period. The bonded warehouse official shall pass a receipt for the payment made on this account. The maximum period of detention in (he bonded warehouse shall be thirty days. If the goods are not removed within a period of thirty days the Octroi Superintendent shall give a notice to the importer calling upon him to take delivery of the said goods within a week. On the importer's failure to take the delivery the Octroi Superintendent may break open the packages and shall cause such goods to be sold by public auction after an intimation to the importer well in advance if he is traceable and after due publication by affixing notice at the bonded warehouse, Central Octroi Office and the Central Office of the Corporation :
