Section 85(1) in Rajasthan Panchayati Raj Rules, 1996
(1)If person in-charge of octroi outpost is satisfied on the basis of goods receipt with the driver of the vehicle that goods are for immediate transportation outside the limits of Panchayat, he may charge in Form XI only such amount as may be fixed by the Panchayat for escorting the goods outside the Panchayat limits.
