Section 5 in The Rajasthan Municipalities (Octroi) Rules, 1962
5. Vehicles and conveyances to stop at octroi outposts.
- Every driver of a motor vehicle or any other conveyance stop his vehicle or conveyance, as the case may be at the octroi out-post and also at any other place within the Municipal limits if called upon to do so by an Octroi Moharrir or Asst. Inspector or Inspector or by the Octroi Superintendent or the Executive Officer or such other officials as the board may authorise in this behalf in order to check that the goods have been properly assessed and to prevent evasion of payment of octroi.[Provided that in the case of collection of octroi through contractor, the contractor or his agent or servant duly authorised by the municipality, shall be competent to stop and check the goods for proper assessment and to prevent evasion of payment of octroi under these rules.] [Added by 20-10-1994.]
