Section 7(1) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
(1)The security to be furnished under Section 13, may be furnished by the dealer in any of the following manner, namely -(a)by cash; or(b)by depositing with the officer concern National Saving Certificates issued by the Government of India of a face value not less than the amount of security required to be furnished, duly endorsed in favour of the Commissioner or assessing authority concerned; or(c)by furnishing to the assessing authority concerned a guarantee from a scheduled Bank having its Head office or a Branch office in the State agreeing to pay to the State Government or any of its officer on demand the amount of security fixed by the assessing authority concerned; or(d)by executing a bond in favour of the State Government in Form-ETLA-16,
