Section 25 in The Rajasthan Municipalities (Octroi) Rules, 1962
25. Removal of the goods released.
- If the goods released from bond under rule 20 or 22 be not transported outside the Municipal limits, until the third day from the date of release such person shall be bonded to give, or cause to be given written intimation to the Octroi Superintendent and to pay the octroi chargeable thereon and a bill-cum-receipt in Form No. 2 shall be given for the octroi paid.
