Section 11 in The Rajasthan Municipalities (Octroi) Rules, 1962
11. Goods for immediate transportation.
(1)In case of goods for immediate transportation, the Incharge of the Octroi outpost shall drawn up in triplicate a transit pass in Form No. 5, after receiving by way of deposit such amount as may be equivalent to the amount of octroi payable thereon the first copy of which shall be retained in the Transit Pass Book counterfoil, the second copy shall be given to the person bringing the goods and the third copy shall be forwarded to the octroi Superintendent.Issue of transit pass.-[Circular No. Tax/P. 49(1) DLB/63, dated 3-1-1964.]vkidk /;ku jktLFkku uxjikfydk pqaxh fu;e] 1962 ds fu;e 11 dh vksj vkdf"kZr fd;k tkrk gS ftlesa ekxZLFk&i= ( VzkaftV&ikl) tkjh fd;s tkus dk izko/kku gS] dbZ egRoiw.kZ lM+dsa bl izdkj cuh gqbZ gSa fd os uxjikfydk {ks= esa rks gS ijUrq 'kgj ds ckgj&ckgj tkrh gSa rFkk ,slh lM+dksa ij dLcs ds izos'k fd;s tkus ds fy;s jkLrs ij pqaxh ukdk ,d gh gS- ,slh lM+dksa ij ;krk;kr lh/kk vU; 'kgjksa dks tknk gS rFkk ml dLcs ds vanj izos'k ugha djrk] ,slh fLFkfr esa ekZxLFk&i= tkjh djus esa O;FkZ esa ;krk;kr dks ck/kk igqaprh gS-vr% ,rn~}kjk vki dks funsZ'k fn;k tkrk gS fd ,sls ekeyksa esa tgka dksbZ eq[; lM+d 'kgj ds ckgj&ckgj tkrh gks rFkk ;krk;kr dks 'kgj esa izos'k djus dh vko';drk u gks] ogka ekxZLFk&i= tkjh ugha fd;k tkos fdUrq ;fn ml lM+d ls vkus okys ;krk;kr dks 'kgj ds vanj izos'k dj vU; jkLrksa ls ckgj tkuk gks rks ekxZLFk&i= tkjh fd;k tkuk vko';d gksxk-(1A)[ The person bringing the goods for immediate transportation may, instead of depositing under sub-rule (1) of this rule the amount equivalent to the amount of octroi payable on goods, pay to the Incharge of the octroi out-post such charges for escorting the goods outside the Municipal limits, as may be fixed by the Board, and on payment of such amount a receipt in Form No. 2 shall be given to such payer. Am employee of the Board shall then be sent by the Incharge of such outpost to accompany the goods from such import octroi outpost to the export outpost to see that such goods are actually exported out of the Municipal limits. The amount so received by way of escort charges shall be credited to Municipal fund.] [Substituted by 15-7-1964, Published dated 19-11-1964.](1B)[X X X] [Deleted by 20-8-1964 w.e.f. 20-9-1964.](2)The maximum time to be allowed for transit shall not exceed four hours:Provided that the Octroi Superintendent may for exceptional reasons to be recorded in writing extend the time of transit for a period not exceeding eight hours:Provided further that the Executive Officer may for very special and exceptional reasons and circumstances, viz. break down of machinery, flood, etc., to be recorded in writing extend the time of transit for a period not exceeding twenty four hours [X X X] [Omitted by 20-3-1963, Published dated 20-8-1964, w.e.f. 20-4-1963.](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.(4)If the person to whom the transit pass has been issued presents himself with the goods at octroi out-post mentioned in the pass after the expiry of the time limit given in the transit pass, the Incharge of the octroi out-post shall immediately make a report of this fact to the Octroi Superintendent for further action.(5)If the goods covered by the transit pass are not transported outside the Municipal Limits, the person bringing the goods shall give notice thereof stating the reasons to the Octroi Superintendent or the Incharge of the octroi out-post and obtain a receipt of octroi duty chargeable against which the amount of deposit shall be adjusted.(6)The Incharge of the octroi out-post shall also report without unnecessary delay, in writing to the Octroi Superintendent all cases in which the Transit pass issued by him is not received back within two days of the day following the day on which the Transit pass was issued. On receipt of such report the octroi Superintendent shall enquire into the matter and take action in accordance with these rules.(7)The octroi Superintendent shall, in course of his inspections, see that instructions regarding transit passes are strictly complied with.
