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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2) in The Rajasthan Municipalities (Octroi) Rules, 1962

(2)If the Executive Officer determines that octroi is payable upon such goods and the person is not prepared to pay the amount of octroi declared by the Octroi Superintendent the goods shall be sent to the bonded warehouse and shall be dealt with in accordance with the provision of this chapter.