Section 16(1) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(1)Subject to such Rules as may be made by the State Government, Every registered dealer shall send every month to the assessing authority a statement containing such particulars as may be prescribed and shall pay in advance the full amount of tax payable by him on the basis of the goods brought by him during the preceding month into the local area and the amount so payable shall be deemed to be an amount due from such dealer under this Act.
