Section 12(1) in The Rajasthan Municipalities (Octroi) Rules, 1962
(1)In the case of goods meant for temporary detention within the Municipal limits and eventual transportation out of the same, the goods shall be sent direct to the bonded warehouse to be stocked as provided in rule 16 alongwith an employee of the Board with a pass in duplicate in Form [5] [Substituted by 7-5-1964 Published dated 20-8-64 w.e.f. 20-9-64.].
