Section 47(3) in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein

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Nagpur Province - Subsection

Section 47(3) in The Octroi Rules for the Assessment Collection and Refund of the Cess (Octroi Duty) Imposed under section 114 (1)(e) of the City of Nagpur Corporation Act 1948, and for Prevention of Evasion thereof, on goods and animals brought within the octroi limits of the Nagpur Corporation for sale, consumption or use therein

(3)to see that the seals if any, put on the vehicles of the goods are kept intact till these are passed through the exit naka.Driver's licence No.Residential or business address of the importerSignature of the ImporterDate of importTime of importDateForm DTransit Pass (Duplicate)No.Transit Pass Fee Re. 1.[Under rule 16(a) for goods meant for immediate export]

From Naka No.

To Naka No.

Place of export

Date and hours of arrival	Vehicle No. or R/R No. and date by which imported	How exported	Number and description of packages	Description of goods	Weight	Value	Name of the person to whom the goods are exported	Whether sealed	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)

Name and................. Recovered deposit amount Rs................ vide Miscellaneous Receipt No............. datedfull address of.................. Recovered escort Fee Rs.............. vide Miscellaneous Receipt No............. datedthe importer.................... Recovered scaling charges Rs............ vide Miscellaneous Receipt No............. datedThe goods should be exported beyond the exit naka No............ by.......... a.m./ p.m. onSignature of Import Naka Moharir.I hereby certify that the goods mentioned above have passed outside the octroi cordon this day the............. of the month............ 19.......... time......... a.m./p.m. in my presence under R/R No./Vehicle No. .............DatedSignature of Export Naka Moharir.Form EApplication for refund of deposit amount under rule 16(c)ToThe Octroi Superintendent,Nagpur Corporation,Napur.Sir,I had deposited Rs.............. on........... vide Deposit Receipt No.......... dated at Naka No. ............. for goods meant for immediate export under Transit Pass No........ dated.......... Such goods were exported outside the octroi limits within the prescribed time-limit. I herewith attach the Deposit receipt No............ dated......... and an acknowledgment of the export naka official. I may kindly be granted the refund of the said amount.DatedSignature of the Importer.Form FDeclaration under rule 9(i)(c) read with rule 17(a) for goods meant for temporary detention in the Bonded Warehouse, and eventual exportToThe Officer-in-charge,Bonded Warehouse,Nagpur Corporation.I........... (insert name in full and address of the importer) declare that the below-mentioned goods have been deposited in the Bonded Warehouse on my behalf by the................ (transport agency's name or driver's name) in Truck No. ............ on my responsibility and risk. These goods are meant for eventual export outside the octroi limits as and when required. The details given below are correct.

No. of vehicle or R/R No. and date, Challan No.and date	Number and description of packages	Description of the goods	Weight	Value as per original invoice	The full name and address of the consignor of thesaid goods	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)
				Rs.

I hereby undertake to abide by the rules 17, 18 and 19 for the goods deposited in the Bonded Warehouse.Nagpur:Date :Signature of the Importer.Form GDeclaration under rule 18(a) for export of goods deposited in the Bonded WarehouseToThe Officer-in-charge,Bonded Warehouse,Nagpur Corporation.I............ (name in full and address of the importer), hereby declare that the goods detailed below are to be exported to the consignee mentioned below. I am ready to make the requisite deposit and abide by the relevant rules in this connection. I may kindly be granted export pass.

Reference to the articles in form 'F'	Number of packages of articles	Description	Consignee's name and address	Mode of exportation	Remarks
Goods	Weight	Value plus all incidental charges to be givenseparately
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
					Rs.

NagpurDatedSignature of the Importer.Checked the goods as per above table and found correct. Seal the goods and give escort, if available. Issue Export Pass after recovering deposit amount Rs............ and sealing and escort fee Rs............Signature of Inspector or Daroga-in-charge.Packages sealed. Sealing fee Rs.......... Miscellaneous Receipt No.......... Escort given....... Escort fee Rs. ........... Miscellaneous Receipt No. ....... Deposit amount Rs. .............. Miscellaneous Receipt No. .......... Export Pass No. ........... dated....... issued.Signature of the Moharir or Daroga.Form HExport Pass (Triplicate)No. ..................Export Pass Fee Re. 0. 50[Under rule 18(a) for goods deposited in Bonded Warehouse for temporary detention and eventual export.]From Naka No ................ To Naka No. ................ Place of export..............................

Reference to Challan No. and date	Mark No. and packages number	Description	Name of the consignee with address	How exported	Whether sealed and/ or escoted	Remakrs
Goods	Weight	Value including incidental charges to be shownseparately
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
				Rs.

Deposit amount Rs. ................. Miscellaneous Receipt No. ..............., datedEscort fee Rs. ................. Miscellaneous Receipt No. ..............., datedSealing fee Rs. ................. Miscellaneous Receipt No. ..............., datedThe goods shall be exported beyond the exit Naka No. ........... by......... a.m./p.m. on............... timeDateSignature of Bonded Warehouse Moharir.I hereby certify that the seals were intact and the goods mentioned above have passed outside the octroi cordon this day the.......... of.......... at.............. a.m./p.m. in my presence under vehicle No. ...............DateSignature of the Export Naka Moharir.Form IApplication for refund of deposit amount under rule 19ToThe Octroi Superintendent,Nagpur CorporationNagpur.Sir.I had deposited Rs. ........... on............ vide deposit receipt No. ......... dated........... at............ Naka No. .............. for goods to be exported under Export Pass No. ............ dated........... issued from Naka No. ................... /Bonded Warehouse. Such goods were exported outside the octroi limits within the prescribed time limit. I herewith attach the Deposit Receipt No. ............... dated............. and the duplicate copy of the above export pass together with the certificate of Exit Naka official to that effect.I may kindly be granted the refund of the said amount.DateSignature of the Importer.Note. - Cross out the portions that are not required.Form JDeclaration under rule 9(i)(c) read with rule 21(a) for temporary detention with the importer and eventual exportToThe Official-in-charge,Naka No........./Bonded Warehouse,Nagpur Corporation.I,............................... (full name and address of the importer), hereby declare that the below-mentioned goods are meant for temporary detention with me for eventual export outside octroi limits. I am willing to pay the full octroi thereon and may claim refund according to rules if these goods are exported outside limits within 60 days from the date of their import. The below-mentioned details are true and according to the original invoice, true copy of which is filed herewith and the said invoice covers all the goods imported by me as per R/R No. ....................., datedI............. further undertake to produce the said invoice for your inspection whenever demanded by you within one year from today.

Sr. No.	Railway receipt No. date and station or vehicleNo.	Number and description of packages	Description	Sender's Name and address in full	Remarks, if any (to be filled in by the office)
Goods	Weight	Value plus all incidental charges which are to begiven separately
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
					Rs.

Full residential/business address of the ImporterSignature of the Importer.I have checked the above particulars with the invoice and verified the goods which are found to be correct. True copy of the invoice appended is verified and found to be correct. The weight or value together with the incidental charges declared is correct. The taxable value or weight of the goods is ............... and rate is..............DateInspector/Daroga/Moharir.The amount of Rs. .............. on account of octroi tax has been recovered under receipt No. ......... dated.........DateMoharir.Form KIntimation under rule 22(A) for export of goods temporarily detained with the ImporterToThe Octroi Superintendent,Nagpur Corporation, Nagpur.Sir.I,............... (name and address in full of the importer), hereby declare my intention to export the goods to ................ through Naka No. ............... as detailed below. The certified copy of original invoices under which these goods were imported arc appended herewith. I have produced the goods for actual verification. Kindly grant me the Refund Export Pass.

Serial No.	Description of goods	Quantity : number of bags or cases	Date of import and entrance naka	Import invoice No., date	Receipt No. and date	Gross weight
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Net weight	Value	Amount to be refunded	No. of refund export pass granted	Name and address of the consignee	How exported	Remarks
(8)	(9)	(10)	(11)	(12)	(13)	(14)
	Rs.	Rs.

DateSignature of the Importer.Verified the contents and the weight as above and found correct.Signature of the Refund Daroga.CountersignedAssistant Octroi Superintendent,Receipt No.Form LRefund Export Pass under rule 23(a)Receipt No.Date

Sr. No.	Month and date	Name and address of the importer	Name and address of the consignee	Description of bags and cases	Quantity : number of bags and cases	Gross weight	Net weight
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

Value	Duty to be refunded	How exported	Exit Naka No.	Date and time by which the goods should reach theexport naka	Goods whether sealed or escort given	Remarks
(9)	(10)	(11)	(12)	(13)	(14)	(15)

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Nagpur Province - Subsection