Section 15(2) in The Rajasthan Value Added Tax Act, 2003
(2)At the time of grant of obligatory registration to the dealers covered under sub-section (1) or (5) of section 3, the initial security shall be in the form of surety of two dealers registered under this Act, and where the dealer is not in a position to furnish such surety, he shall submit [security in the form of National Savings Certificate or in cash or in the form of three years bank guarantee of a nationalised bank,] [Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for the words 'security in the form of National Savings Certificate or in cash,'.] of the amount of-(a)[] [[Clauses (a) & (b) substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for the following :-'(a) Rs. 25,000/- in case of a small scale manufacturing unit, Rs. 50.000/- in case of a medium scale manufacturing unit and Rs. 2,00,000/- in case of a large scale manufacturing unit; and(b)Rs. 25,000/- in cases not covered by clause (a).']] Rs. 10,000/- in case of a small scale manufacturing unit, Rs. 15,000/- in case of a medium scale manufacturing unit and Rs. 25,000/- in case of a large scale manufacturing unit; and(b)Rs. 10,000/- in cases not covered by clause (a).]Explanation. - The small scale or medium scale or large scale manufacturing unit shall have the same meaning as assigned to them by the Government of India from time to time.
