Section 62(2) in Rajasthan Goods and Services Tax Rules, 2017
(2)Every registered person furnishing the [statement under sub-rule (1) shall discharge his liability towards tax or interest] [Substituted 'return /under sub-rule (1) shall discharge his liability towards tax, interest; penalty, fees or any other amount' by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.] payable under the Act or the provisions of this Chapter by debiting the electronic cash ledger.
