Section 19(1) in The Rajasthan Sales Tax Rules, 1995
(1)The return referred to in section 26 shall be submitted in such form as may be prescribed in sub-rule (4). The return shall be-(a)signed by the dealer himself or his authorized agents;(b)verified in the manner indicated therein;(c)accompanied by a treasury receipt/bank challan for the deposit of tax as required under section 25; and(d)accompanied by form ST 17 (A) of goods sold within the State against declaration forms.[Provided that if the return if filed electronically, the return shall:-(a)contain details of the tax deposited in the space provided for the purpose in the return, in lieu of treasury receipts/Bank Challans;(b)be verified in the manner indicated therein;(c)be accompanied by Form ST-17A of goods sold with the State against declaration Forms; and(d)be accompanied with all required enclosures except the statutory declaration Forms and the documents in support of any claim of set-off.]
