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State of Madhya Pradesh - Section

Section 28 in The M.P. Municipal Accounts Rules, 1971

28. Importer's Declaration.

- Every importer of goods brought to an octroi or toll post must record a declaration of quantity and value in Form No. 7 filled up either by himself or if he is illiterate by the muharrir to his dictation. The form will be supplied free and no fee shall be charged for filling it up.