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State of Rajasthan - Section

Section 20 in The Rajasthan Municipalities (Octroi) Rules, 1962

20. Entry and receipt of goods.

- On goods arriving at the bonded warehouse, the Warehouse-keeper shall at once make an entry of the goods in his register in Form No. 10 after comparing them with the pass in Form No. 4 invoice (Bijak or Railway receipt). The signature of the person bringing the goods or his agent shall be obtained in the register both when the goods are stored and when they are removed. The pass shall be filed as voucher in the bonded warehouse office. A receipt in Form 11 shall also be given by the Warehouse-keeper to such person for the goods deposited in bond. The invoice, Bijak or Railway Receipt will be returned after they have been initialled, dated and stamped by the Warehouse- keeper who shall also endorse thereon the number assigned to the entry in his register.