Section 26 in The Rajasthan Municipalities (Octroi) Rules, 1962
26. Fees for bonded warehouse.
- [(1)] [Inserted by 20-3-63 w.e.f. 20-4-1963.] In return for the accommodation provided in the bonded warehouse [such fee not exceeding] [Substituted by 20-3-63 w.e.f. 20-4-1963.] [50 NP.] [Substituted by 20-10-1994.] for every article bale or package weighing not more than 2 quintals [as may be determined by the Board with the prior approval of the Director of Local Bodies, Rajasthan] [Inserted by 20-3-63 w.e.f. 20-4-1963.] shall be charged for every day or part thereof during which the goods remain in the bonded warehouse.(2)For articles, bales or packages weighing more than two quintals each the fee shall be charged at double the rate [determined under sub-rule (1) of this rule.] [Inserted by Notification dated 20-03-1963. w.e.f. 20-4-63.]
