Section 12 in The Rajasthan Municipalities (Octroi) Rules, 1962
12. Goods for temporary detention and eventual transportation.
(1)In the case of goods meant for temporary detention within the Municipal limits and eventual transportation out of the same, the goods shall be sent direct to the bonded warehouse to be stocked as provided in rule 16 alongwith an employee of the Board with a pass in duplicate in Form [5] [Substituted by 7-5-1964 Published dated 20-8-64 w.e.f. 20-9-64.].(2)The warehouse-keeper shall compare the goods with the particulars given in the pass and return a copy of the pass duly verified to the Incharge of the octroi out-post who shall paste the same on the counterfoil.
