Section 11(1A) in The Rajasthan Municipalities (Octroi) Rules, 1962
(1A)[ The person bringing the goods for immediate transportation may, instead of depositing under sub-rule (1) of this rule the amount equivalent to the amount of octroi payable on goods, pay to the Incharge of the octroi out-post such charges for escorting the goods outside the Municipal limits, as may be fixed by the Board, and on payment of such amount a receipt in Form No. 2 shall be given to such payer. Am employee of the Board shall then be sent by the Incharge of such outpost to accompany the goods from such import octroi outpost to the export outpost to see that such goods are actually exported out of the Municipal limits. The amount so received by way of escort charges shall be credited to Municipal fund.] [Substituted by 15-7-1964, Published dated 19-11-1964.]
