Section 11A in The Rajasthan Municipalities (Octroi) Rules, 1962
11A. [ [Inserted by 20-3-63 w.e.f. from 20-4-63.]
If any travelling agent brings any goods for sale or exhibiting them for the purpose of securing orders for sale thereof such agent shall pay by way of deposit such amount as may be equivalent to the amount of octroi payable on such goods and if such agent carries back whole or part of such goods out of Municipal limits within a period of 7 days from the date on which such goods were brought in such limits, he may claim refund, in such manner as the Board, may by bye laws specify of the octroi paid by him on such whole or part of goods, as the case may be.]
