- [(1) Subject to the provisions of subsection (7) of Section 42. where a dealer is not a position to make payment of the total demand outstanding against him under the Rajasthan Sales Tax Act, 1994 and the Central Sales Tax Act, 1956, Instalments may be granted for a period not exceeding 12 months from the date of such order, to such dealer:-(a)by the Assistant Commercial Taxes Officer, in case the total demand does not exceed Rs. 25,000/-; and(b)by the Assistant Commissioner or the Commercial Taxes Officer as the case may be, in case the total demand does not exceed Rs. 1,00,000.](2)Where the amount of the total demand exceeds the limits specified in clauses (a) and (b) of sub-rule (1) or the period of 12 months is found insufficient in view of the circumstances of the case, prior permission in writing shall be required by the officers referred to in the said rule-(i)from the Assistant Commissioner or the Commercial Taxes Officer, having jurisdiction, if the amount of such demand exceeds Rs. 25,000/- but does not exceed Rs. 1,00,000/-(ii)from the Deputy Commissioner (Administration) having jurisdiction, if the amount of such demand does not exceed Rs. 5.00 lacs and/or the proposed period of instalments does not exceed 25 months; and(iii)from the Commissioner, if the amount of such demand exceeds Rs. 5.00 lacs and/or the proposed period of instalments does not exceed 36 months.Explanation. - Instalments under this rule shall not be granted beyond a period of 36 months.(3)Where payment of any demand is postponed by instalments, in sub-rule (1) and (2) beyond a period of one month, the dealer shall be required to furnish a security bond executed with two sureties acceptable to the assessing authority for the amount of such payment and such security bond shall be in form ST 32.
