Section 9(2) in The Rajasthan Municipalities (Octroi) Rules, 1962
(2)Declaration under clause (i) of sub-rule (1) may be oral and declarations under clauses (ii) and (iii) shall be in writing in Form No. 1 and shall be tendered to the incharge of the octroi outpost at the time of bring the goods within the Municipality. If no such declaration is made the goods shall be treated as having been brought within the Municipal limits for consumption [or] [Inserted by 20-10-1994.] use or sale therein.
