Section 51(4) in The Rajasthan Sales Tax Rules, 1995
(4)The assessing authority shall maintain records of goods so seized and action taken by him.] [Substituted by No. 10(14) FD/Tax-DIV/97-42, dated 9-7-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 9-7-1998, page 167-110, w.e.f. 9-7-1998.]
