Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34A(1)] [Section 34A] [Entire Act]

State of Rajasthan - Subsection

Section 34A(1)(a) in The Rajasthan Municipalities (Octroi) Rules, 1962

(a)Any person taking delivery of any goods from such warehouse for consumption [or] use or sale within the limits of the Municipality shall, before taking such delivery, present the paid challan before the Octroi Superintendent.