BHEDI LAL KAPUR CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS rule is directed against the order passed by the Municipal authorities for payment of octroi duty on the goods imported by the petitioner within the Municipality for Ajmer.

(2.) THE short question on which this rule is to be made absolute to the extent indicated hereinafter is that Rule 14 of the Rajasthan Municipalities (Octroi) Rules, 1962 provides as follows:

(3.) THE rule is made absolute to the extent indicated above. There will be no order as to costs.