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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in The Rajasthan Municipalities (Octroi) Rules, 1962

(3)The persons to whom special facilities have been given [X X X] [Omitted by 20-3-63 w.e.f. 20-4-63.], a printed book of transport passes shall be supplied in Form No.5 on payment of such a price as may as be fixed by the Board. When such a person wishes to transport his goods from the Municipality, he shall fill up a Transport pass and send it with his goods to the octroi-out-post of exit. On receipt of the transport pass, the Incharge of the octroi-out-post shall see that the person who has signed it is named on the list; and if so, he shall, after satisfying himself that the goods to be transported agree with the details entered in the Transport pass, fill up the certificate at the foot thereof as well as the coupon. He shall then tear off the coupon and deliver it to the person who presents the Transport pass, he shall send the Transport passes to the Octroi Superintendent, where they shall be examined to see that the certificate covers the details of the transport pass and shall be filed separately under the name of each such person.