Section 8 in The Rajasthan Municipalities (Octroi) Rules, 1962
8. Services required from the importers.
- Every person bring or receiving dutiable goods, so far as may be, within his powers, give or communicate all such information or exhibit or produce all bills, invoice receipts or other documents of a like nature which he may possess relating to the goods to enable the octroi officials to assess and collect the amount of octroi leviable in respect thereof and 'such' person shall afford the octroi officials every facility for the purpose of having his goods appraised and when required to do so, shall permit them to inspect, weigh,examine, measure, or otherwise appraise or deal with the whole or any portion of the goods for the purpose of assessing and collecting octroi thereon, checking the payment of such duty of such duty of for carrying out any other provisions of these rules.
