Section 13(2) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(2)The amount of security payable under sub-section (1), for any year shall not exceed an amount equivalent to one-half of the tax anticipated to be payable by the dealer for that year:Provided that the assessing authority shall have power to demand at any time additional security if such authority has reason to believe that the security fixed was too low.
