Section 11B in The Rajasthan Municipalities (Octroi) Rules, 1962
11B. [ [Added by 9-9-65 Published dated 17-2-1966.]
Any travelling agent, hawker or pedestrain who resides within the Municipal limits takes out out his goods for sale or for exhibiting them for the purpose of securing orders for sale outside the Municipal limits, such agent, hawker or pedestrian, as the case may be, shall give a complete list of such articles in duplicate to the Incharge octroi outpost who shall return one copy thereof to him duly signed in token of having received such list and when such travelling agent, hawker or pedestrian, as the case may be brings back whole or part of such goods within the Municipal limits within a period of 15 days from the date on which such goods were taken out of the Municipal limits, the Incharge octroi outpost shall verify the goods from the list and after satisfying himself that the goods were the same as mentioned in the list, allow such goods to pass within the Municipal limits without charging any octroi therefor.]
