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State of Rajasthan - Section

Section 15 in The Rajasthan Municipalities (Octroi) Rules, 1962

15. Authority for inspecting octroi Bill-cum-receipt.

- Every person bringing the goods within the Municipal limits shall, on demand, permit any octroi officer not below the rank of Octroi Moharrir [or contractor or his agent or his servant duly authorised by the municipality] [Inserted by 20-10-1994.], to inspect any octroi Bill-cum- receipt of goods liable to payment of octroi.