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State of Rajasthan - Section
Section 70 in Rajasthan Panchayati Raj Rules, 1996
70. [ [Deleted by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).]
***]| 70. Octroi on country liquor.- (1) 2% Octroi on country liquor shall be deposited in concerned Panchayat by a country liquor licensee running shop/sub-shop within the Panchayat area.(2) Amount of Octroi shall be deposited on the basis of Stock Register an Excise pass maintained at such shop/sub-shop.(3) It shall be duty of the Excise Inspector of the area to ensure that Octroi is being regularly deposited in the concerned Panchayat.(4) Secretary of the Panchayat shall get cost of such country liquor verified from the Excise Inspection case of doubt.(5) If Octroi is not deposited on demand it shall be recovered as arrear of land revenue. |