11. Amendment of Section 77, Rajasthan Act No. 4 of 2003.
- For the existing sub-section (1), except its explanation, of Section 77 of the principal Act, the following shall be substituted, namely:-"(1) Where the Commissioner is of the opinion that without establishing a departmental check-post, it is in the public interest to collect tax on contract basis in respect of all kinds of building stones, marble and granite in all their forms, gitti, bazari, all other goods specified under clause (8) of Section 2 and livestock at a particular check-post or for a specified area, he may, through a contract, permit a contractor to collect such tax at such check-post for such area, at the rates as may be notified under the Act from time to time, in the manner and on such-terms and conditions as may be prescribed, for a period not exceeding two years at a time.".
