Section 11(3) in The Rajasthan Municipalities (Octroi) Rules, 1962
(3)The goods so brought within the Municipal limits shall be transported outside the Municipal limits within the time specified in the transit pass. The transit pass issued as aforesaid shall be delivered back at the octroi-out-post of exit of which the Incharge of the octroi-out-post after satisfying himself that the goods being transported are those covered by the transit pass, [and the seal affixed under sub-rule (1B) has not been tempered with] [Inserted by 20-3-63, w.e.f. 20-4-1963.] shall pay to the person delivering the transit pass the amount of octroi deposited, obtain a receipt from him for the amount so paid, make an entry about such payment on the transit pass and allow the goods to be transported outside the Municipal limits. He will transmit the Transit pass to the Octroi Superintendent who will pass it on to the Incharge of the issuing out-post who shall paste it on its counterfoil.Note:- The words shown within capital bracket have now no importance because the sub-rule (1B) of rule 11 has been deleted. These words were inserted with the insertion of sub- rule (1B) but it seems that at the time of deletion of the said sub-rule the words in sub-rule (3). so inserted, have been left to delete.
