Section 35 in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990
35. Power to collect statistics.
- If the Commissioner considers that, for the purposes of better administration of this Act, if is necessary that statistics be collected relating to any matter dealt with by or under this Act, he may by notification in the official Gazette or by notice in any newspaper or in such other manner as he deems proper, call upon all hoteliers or any class of hoteliers to furnish such information or returns as may be stated therein relating to any matter in respect of which statistics are to be collected.
