Section 9 in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
9. Commissioner to give a public notice.
- The Commissioner shall in the month of April every year give a public notice by publication in the State level newspapers having wide circulation, directing all persons liable to pay tax under the Act to get themselves registered or enrolled, as the case may be, unless they are already registered or enrolled, and to furnish returns and pay the tax according to provisions of the Act, and the rules.[10. Returns and payment of tax by employers. - Every employer registered under the Act shall deposit the amount of tax due for the month, within fifteen days of the end of the month, and shall file and annual return within thirty days of the end of the year in Form PT 7. Such return shall be accompanied with the proof of payment of tax during the year in Form PT 12.] [Substituted Notification dated 23-1-2003 (27-1-2003)]
