Section 35(1) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(1)[Where any person] [Substituted by Rajasthan 6 of 2003, w.e.f. 31-3-2003.]-(a)[ ***] [Deleted by Act No. 6 of 2015, dated 1.4.2015.](b)being a person obliged to get himself registered under this Act does not get himself so registered; or(c)fails to pay within the time allowed any tax assessed on him or any penalty levied on him under this Act, or(d)fails to keep true and complete accounts of import of goods into the local areas; or(e)fails to comply with any notice issued under the Act; or(f)fails to submit a statement as required under the Act; or(g)fails to issue a sale bill or cash memorandum in accordance with the provisions of section 29;[the assessing authority may direct such person to pay a penalty, which shall not be less than rupees one thousand but which may extend to rupees five thousand] [Substituted by Rajasthan 6 of 2003, w.e.f. 31-3-2003.],
