51. [ Procedure to be followed in case of under-billing detected under Section 83. [Substituted by Notification dated 30-3-2000, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 30-3-2000, page 499-91, w.e.f. 30-3-2000.]
(1)For the purpose of determination of fair market price the assessing authority shall consider the prices of the commodities published in the State level newspapers, trade circulars and other statistical reports published by the Government agencies or organisations conducting regular market surveys.(2)For the purposes of the determination of fair market price of the goods, the comparison shall be made with the price being charged, in case of manufacturer by the other manufacturers, in case of wholesalers by other wholesalers and in case of retailer by other retailers.(3)Immediately after the detection of under billing, the assessing authority or the authorised officer shall forthwith realise the tax as per the invoice, if not already paid, and thereafter, shall proceed to dispose off the case within seventy two hours. If he fails to do so, the goods seized under Section 83 shall have to be released forthwith.(4)The assessing authority shall maintain records of goods so seized and action taken by him.] [Substituted by No. 10(14) FD/Tax-DIV/97-42, dated 9-7-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 9-7-1998, page 167-110, w.e.f. 9-7-1998.]
