Section 14(6) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
(6)Any officer of Commercial Taxes Department not below the rank of Assistant Commercial Taxes officer, requiring any dealer to produce before him the accounts and other documents or to furnish any information relating to his business under sub - section (1) of Section 30 shall serve upon the dealer a notice in Form ETLA - 13. The dealer on whom the notice is served produce the accounts and other documents and shall furnish information relating to his business on the date and time specified in the notice.Chapter - V Appeals and Revisions
