Section 15 in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein
15.
The Octroi Superintendent shall keep a separate register of the payment of penal duty under these rules.Procedure to be followed in dealing with the goods meant for temporary detention in Bonded Warehouse and eventual export and for Refund of Deposit
