Section 10(2)(g) in The Rajasthan Municipalities (Octroi) Rules, 1962

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State of Rajasthan - Subsection

Section 10(2)(g) in The Rajasthan Municipalities (Octroi) Rules, 1962

(g)Goods brought by Motor Transport Agencies. - The procedure for levy of octroi in the case of goods received through Goods Motor Transport Agencies shall be the same as provided in clauses (a), (b) and (c) but the following facilities may be allowed by the Board to those Agencies who undertake to enter into an agreement in writing with the Board binding themselves to follow the necessary instructions regarding the maintenance of records, inspection of all the relevant trade books, paper and stocks by the octroi officials and the procedure for payment of octroi and release of goods and also undertake to credit such amount of security deposit as may be determined by the Executive Officer from time to time in each case:-

(i)The goods brought by such Agencies shall be allowed to pass the octroi-out-post if they tender a copy of the challan containing the particular of the consignment under every goods receipt meant for the particular Municipal area duly signed by the competent official of the agency to the incharge of the octroi outpost who shall, after receipt of the challan issue a pass in Form No. 4 and enter the particulars in the Register maintained by him in Form No. 3.

(ii)The goods so brought shall be kept in a warehouse or godown of the Agency concerned which shall not release the goods unless the octroi is paid according to the procedure laid down for the goods brought by Railway goods train mentioned in clause (c) with the following variations:-

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State of Rajasthan - Subsection

Section 10(2)(g) in The Rajasthan Municipalities (Octroi) Rules, 1962