Section 4(j) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
(j)The DLSC shall dispose of the application made under the Scheme within a period of ninety days of the filing of the completed application. However, if for any reason the application is not disposed of within the said time limit, a reference along with reasons of delay shall be made by the Member Secretary of DLSC to the Commissioner, Industries, who may grant further extension upto ninety days having regard to the reasons explained in that case, where the DLSC fails to dispose of the application even within the extended period, such application shall stand transferred to the Commissioner, Industries, who in turn shall within thirty days from the date of receipt of records, place that application after due scrutiny before the SLSC for disposal.
