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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(11) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

(11)Declaration by a manager, Managing trustee, Director, Secretary or Principal officer:-I......... (state here the capacity) of M/s that we are carrying on the business and we state that the statements contained in this application for registration of the said business and this declaration are true to the best of our knowledge and belief.Date..........Place..........Signature & StatusStrick out whichever is not applicable.State here firm, company, local authority, corporation, society, club, association of individuals, Hindu undivided family, trust or Government, as the case may be.To be signed by the hotelier or any person duly authorised by him.(For office use only)Date on which called...........Place at which called..........Signature of receiving officerAcknowledgementReceived an application in Form LTH - 1 from ........... for registration under S. 12 of the Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Act, 1990.Sr. No........Date on which the applicant is called..........Place at which the applicant is called.........Officer before whom the applicant is called................Date..........Signature of receiving officer.|}Form LTH - 2(See Rule 4)Certificate Of Registration Under Section 12 of the Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990S. No.........This is to certify that Shri/Messrs..........who/which is carrying on the business known as whereof the only/principal place of business in the District of is situated at .................. (House No.) (Name of the building) .................. (Ward/locality) Road (Town/City) has been registered as a Hotelier under section 12 of the Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Act, 1990, with effect from.........This hotelier has additional place/places of business at the address specified below:-Seal of Registering Authority.Signature........Signature.........Luxury Tax officerPlace ...........Date.............(The Luxury Tax officer shall sign against the last entry at the time of issuing the certificate and against any Subsequent exclusion, addition or other amendment)[Form LTH - 3] [Substituted by Notification No. S.O. 191, dated 26.3.2012 (w.e.f 30.8.1997).]Quarterly Return[See Rule 6]Period from ...............to................
1. Name of the hotelier  
2. Full address of the hotelier with phone, FAX,e-mail  
3. Luxury Tax LTH No.  
4. PAN  
5. Total Receipts  
6. Receipts liable to tax  
7. (a) Heritage Hotel:  
  (i) Receipt during off season [email protected] ..........
  (ii) Receipt excluding off season [email protected] ..........
  (b) Other Hotel:  
  (i) Receipt during off season [email protected] ..........
  (ii) Receipt excluding off season [email protected] ..........
8. Total tax payable  
9. Total Tax Deposited  
10. Balance tax payable / excess paid, if any