Section 36(1) in The Rajasthan Value Added Tax Act, 2003
(1)Where any question arises, otherwise than in proceedings before a court, or in any proceeding under section 22, 24, 25 and 26, whether for the purpose of this Act,-(a)any person is a dealer; or(b)any particular dealer is required to be registered; or(c)any transaction is a sale, and if so the sale price thereof; or(d)any tax is payable in respect of any particular sale or purchase or if tax is payable, the point and the rate thereof; or(e)any particular thing done to any goods amounts to or results in the manufacture of goods; or(f)any dealer is entitled to any particular amount of input tax credit,on being filing of the application in the prescribed manner, the Commissioner shall make an order determining such question.
