Section 1 in The Rajasthan Municipalities (Octroi) Rules, 1962
1. Short title, commencement and repeal.
(1)These rules may be called the [Rajasthan Municipalities (Octroi) Rules, 1962.] [The State Government vide Notification dated 31-7-1998, has directed that octroi levied by all Municipal Corporation/ Council/ Boards shall be withdrawn from 1-8-1998. See Notification under section 104.](2)These rules shall come into force after five months from their publication in the official Gazette.(3)All rules, bye laws and regulations relating to the levy and collection of octroi in force in any Municipality within the State, shall, as from the date of the commencement of these rules, stand superseded as if repealed by an Act of the State legislature.
