Section 24(4) in The Rajasthan Value Added Tax Act, 2003
(4)Where a dealer, fails to furnish return in accordance with the provisions of Section 21, the assessing authority or the officer authorised by the Commissioner, after giving an opportunity of being heard to the dealer and after conducting such enquiry as he may consider necessary, shall assess the dealer to the best of his judgment on the basis of the material available on record and shall impose a penalty, for non-filing of returns, of an amount equal to twenty percent of the net tax payable subject to a minimum of the five thousand rupees.
