Faridabad Complex Transit Pass System Rules, 1976
Published vide Haryana Government Notification No. 2854-ICI-76/9335 dated 12th March, 1976
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(a) if the goods tally with the particulars entered in the pass, and the time of export entered in column 10 has not passed, shall allow the goods to pass out, and shall return the pass by the peon to the barrier of import, where it shall be pasted on the back of the counterfoil; or, if there is no peon, shall retain the pass for submission to the head office; and in either case shall hand over the acknowledgement coupon to the exporter duly signed; or
(b) if the description or weight of the goods, does not tally with the particulars entered in the pass, and there is any defect in the weight of any such goods as are ordinarily liable to octroi, or any of the goods are of a description different from the description of they goods entered in the pass and are ordinarily liable to octroi, shall make a note of the discrepancy in column 14 of the pass and shall then proceed as if goods to the extent of such defect in weight or of such description were being imported for consumption, use or sale within octroi limits; or
(c) if the time entered in column 10 has passed before the pass is presented, shall proceed as if the consignment of goods was being imported for consumption, use or sale within octroi limits.
(3) The Faridabad Complex Administration shall fix in respect of every two barriers the period within which goods imported through either of them for immediate export must be exported through the other, and a Schedule of the period so fixed shall be exhibited at every barrier and the officer in charge of the barrier at which such goods are imported shall calculate and enter the time accordingly in column 10 of the Pass : Provided, however, that in case of (motor vehicle) traffic, the period allowed shall not exceed one hour and for all other traffic two hours. (4) When such goods could not be exported within the period fixed by the Faridabad Complex Administration under sub-rule (3) and the tax thereon has been duly paid, the person in charge of the goods may apply to the Chief Administrator, Faridabad Complex Administration for the refund of the tax paid. The Chief Administrator, shall, if satisfied that the goods have been actually re-exported, and that the delay was due to circumstances over which the applicant had no control, grant a refund of the amount paid. (5) The Officers in charge of barrier shall each day send to the Head Office the books of counterfoils of Transit Passes, and the Octroi Superintendent or Assistant Octroi Superintendent shall examine each counterfoil and shall place his dated initials thereon in token of his having done so; and, if in any case the pass is not found pasted on the counterfoil by the evening of the second day following its issue, a special investigation shall at once be made by the Octroi Superintendent, and particulars of every such pass shall be entered in a register to be maintained in Form T.2. (6) The refund allowed under sub-rule (4) shall be met in the ordinary manner by making payment by means of a contingent bill. 3. The existing Rule V. 15 of the Municipal Account Code framed under Section 240 of the Punjab Municipal Act and made applicable to the Faridabad Complex Administration under Section 58 of the Faridabad Complex (Regulation and Development) Act, 1971, shall cease to operate within the limits of the Faridabad Complex from the date of publication of these Rules.