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State of Rajasthan - Section

Section 9 in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

9. Applicability of the provisions of the Rajasthan Sales Tax Rules, 1995.

- Subject to the provisions of the Act and these rules, the provisions of the [Rajasthan Value Added Tax Rules, 2006] [Substituted 'Rajasthan Sales Tax Rules, 1995' by Notification No. S.O. 446, dated 25.2.2008 (w.e.f 30.8.1997).] shall mutatis mutandis apply to all the matters which may arise and to all the issue which may crop up while administering the Act.[ [Deleted 'Form LTH - 1' by Notification No. S.O. 59, dated 14.7.2014 (w.e.f. 30.8.1997).] ***]
Form LTH - 1[SeeRule 3 (1)]Application For Registration Under Section 12 Of The Rajasthan Tax On Luxuries (In Hotels And Lodging Houses) Act, 1990[Photo]To,The Luxury Tax officer,.....................................(1) I, ........... carrying on the proprietary business known as ..........or Managing Trustee, Director, Secretary, Principal officer of .......... (state here the name of the firm, company, local authority, corporation, society, club, association of individuals, Hindu undivided family or trust) carrying on the business known as..................whereof the only/principal place of business within the jurisdiction of the Luxury Taxes officer..............in the district of............is situated at House No................................Locality........................Road.City. hereby apply for registering me/the said firm/company/local authority/corporation/society/club/association of individuals/Hindu undivided family/trust/Government, under section 12 of the Rajasthan Tax on Luxury (In Hotels and Lodging Houses) Act, 1990.(2) The name and permanent residential address of the proprietor or the names and permanent residential addresses of all the partners of the business or of all the members of the managing committee of the society, club or other association or of all the Directors of a company or of all person having any interest in the business (including the members of a Hindu undivided family business), their age and father's name are as follows:-{|
Surname Name Father's name Age Permanent residential address
1 2 3 4 5
         
(If there are more than 5 names, the above particulars should be entered in a separate sheet which should be affixed to this form duly signed and dated by the applicant).
(3)I/we ............ am/are or not registered under the Rajasthan Sales Tax Act, 1994. The details of certificate of the said registration are as follows :-Registration Certificate No.................Date of issue.
(4)Date of commencement of the business...............
(5)The application for registration is made on account of -
(a)receipts, for the purposes of section 12 having exceeded the prescribed limit -
(i)On the date of commencement of the Act;
(ii)in the year commencing on the 1st April, 1997 on
(iii)in any year, being a year Subsequent to the years mentioned in (i) and (ii) above,
(b)shifting of business from ........... to............with effect from............;
(c)change in the constitution of the business from ............ to with effect from ;
(d)part/entire transfer of business known as M/s..............with effect from........
(6)The accounts of the said business are kept as per the financial year/the accounting year starting on and ending on....................
(7)I/we, ...... have additional place/places of business at the addresses enumerated below and have no other place of business in the State of Rajasthan.
Name and style of business at the additional place of business Full address of the additional place of business Registration Certificate (Luxury Tax) No. and its date ofissue
     
(8)A copy of my recent photograph is affixed with this application as required by sub-rule (6) of rule 3.
(9)The above statement are true to the best of my knowledge and belief.Signature with Status
Place............ ........................
Date ............ Signature with Status
(10)Declaration by partners of a firm :-We, the undersigned, hereby declare that we are carrying on the business in partnership known as at and other places in the State of Rajasthan, and we state that the statements contained in this application for the registration of the said partnership firm, and this declaration are true to the best of our knowledge and belief:-
Sr. No. Full name of partner Permanent residential address Extent of share in the partnership Name and address of other business in which thepartner has any share of interest Signature
           
Place .........Dated .........
(11)Declaration by a manager, Managing trustee, Director, Secretary or Principal officer:-I......... (state here the capacity) of M/s that we are carrying on the business and we state that the statements contained in this application for registration of the said business and this declaration are true to the best of our knowledge and belief.Date..........Place..........Signature & StatusStrick out whichever is not applicable.State here firm, company, local authority, corporation, society, club, association of individuals, Hindu undivided family, trust or Government, as the case may be.To be signed by the hotelier or any person duly authorised by him.(For office use only)Date on which called...........Place at which called..........Signature of receiving officerAcknowledgementReceived an application in Form LTH - 1 from ........... for registration under S. 12 of the Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Act, 1990.Sr. No........Date on which the applicant is called..........Place at which the applicant is called.........Officer before whom the applicant is called................Date..........Signature of receiving officer.|}Form LTH - 2(See Rule 4)Certificate Of Registration Under Section 12 of the Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990S. No.........This is to certify that Shri/Messrs..........who/which is carrying on the business known as whereof the only/principal place of business in the District of is situated at .................. (House No.) (Name of the building) .................. (Ward/locality) Road (Town/City) has been registered as a Hotelier under section 12 of the Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Act, 1990, with effect from.........This hotelier has additional place/places of business at the address specified below:-Seal of Registering Authority.Signature........Signature.........Luxury Tax officerPlace ...........Date.............(The Luxury Tax officer shall sign against the last entry at the time of issuing the certificate and against any Subsequent exclusion, addition or other amendment)[Form LTH - 3] [Substituted by Notification No. S.O. 191, dated 26.3.2012 (w.e.f 30.8.1997).]Quarterly Return[See Rule 6]Period from ...............to................
1. Name of the hotelier  
2. Full address of the hotelier with phone, FAX,e-mail  
3. Luxury Tax LTH No.  
4. PAN  
5. Total Receipts  
6. Receipts liable to tax  
7. (a) Heritage Hotel:  
  (i) Receipt during off season [email protected] ..........
  (ii) Receipt excluding off season [email protected] ..........
  (b) Other Hotel:  
  (i) Receipt during off season [email protected] ..........
  (ii) Receipt excluding off season [email protected] ..........
8. Total tax payable  
9. Total Tax Deposited  
10. Balance tax payable / excess paid, if any