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State of Rajasthan - Section

Section 66 in The Rajasthan Sales Tax Act, 1994

66. Penalty for not furnishing statistics.

- Where any dealer or a person, has without reasonable cause failed to furnish within the time allowed, statistics or other information required to be furnished in pursuance of any direction given by any officer or authority appointed or constituted under this Act, the Assistant Commissioner or the Commercial Taxes Officer having jurisdiction or the assessing authority, as the case may be, may direct that such person or dealer shall pay by way of penalty, a sum not exceeding one thousand rupees.