Section 75 in The Rajasthan Value Added Tax Rules, 2006
75. [ Furnishing of information by a clearing or a forwarding agent. [Substituted by Notification No. S.O. 586, dated 9.3.2011 (w.e.f. 31.3.2006).]
- On being permitted by the Commissioner, any officer not below the rank of Commercial 'Faxes Officer may require information from any clearing or forwarding agent who in the course of his business renders his service for booking or taking delivery of any consignment of goods liable to tax or handles any document of title relating to goods liable to tax in From VAT-63.]
