Section 28 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
28. Returns and other particulars to be furnished by the forwarding agency and others.
- Every clearing and forwarding house or agency, transporting agency, shipping agency in the State shall submit to the entry tax authority of the area a statement in Form-ETLA-19 every month. The statement shall be submitted within fifteen days from the close of the month to which it relates.
