Section 12(3) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
(3)In determining the value of goods liable to tax, the value of goods purchased or received from outside the local area but Subsequently sent out of the local area otherwise than by way of sale shall be deducted, provided that the goods are sent out of the local area within a period of six months from the date of entry of such goods into the local area and entries are made in the stock register in the manner specified in sub-rule (5) of rule 14.
