Section 53(1) in The Rajasthan Value Added Tax Act, 2003
(1)Where any amount is refundable to a dealer under the provisions of this Act, after having duly verified the fact of [deposit of such amount] [Substituted for the words 'deposit of such amount by him' vide Rajasthan Act 4 of 2007, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 10-4-2007, page 1(18).], the assessing authority or the officer authorised by the Commissioner, shall in the prescribed manner refund to such dealer the amount to be refunded either by cash payment or by adjustment against the tax or other sum due in respect of any tax period.[Provided that in case of the dealer who files returns electronically and also opts for' quarterly assessment under sub-section (2) of section 23, refund may be made provisionally to the extent of fifty percent of the refundable amount subject to the condition of subsequent verification of the deposit of refundable amount.] [Added by Rajasthan Act No. 13 of 2009, dated 11.8.2009.]
