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State of Rajasthan - Section

Section 8 in The Amnesty Scheme, 2009

8. Condition.

- The amount of the demand waived under this scheme shall not exceed the outstanding amount of interest and penalty and no refund shall be made in any case.Form AS-I
(i)Name and address of the dealer/person
(ii)Name of Circle/Ward
(iii)Registration No./TIN
(iv)Date of institution of case
(v)Name of the Court/Forum in which case is pending
(vi)Nature of case: Appeal/Revision/Writ petition/Special Appeals/others
(vii)Present status of the case and the issues involved
(viii)Details of amount involved in on the date of filing of the case:
(a)Assessment Year;
(b)Date of order;
(c)
(i)Details of amount involved:
S. No. Details Amount involved (in Rs.)
RST/RVAT CST Other Act* Total
           
1 Tax        
2 Interest        
3 Penalty        
4 Total        
(ii)Details of the disputed demand outstanding as on the date of application
S. No. Details Amount involved (in Rs.)
RST/RVAT CST Other Act* Total
           
1 Tax        
2 Interest        
3 Penalty        
4 Total        
*please specify the name of the Act.
(ix)Proof of withdrawal of case
(x)details of deposit of the amount
The above information is true and correct to the best of my knowledge.Signature of the Applicant
Date: Name
Place: Status
Form AS-II
(i)Name of Circle/Ward
(ii)Authority whose order is under litigation
(iii)Details of the disputed demand outstanding as on the date of forwarding of the application.
S. No. Details Date of Deposit Detail Amount (in Rs.)
RST/RVAT CST Other Act* Total
             
1 Tax          
2 Interest          
3 Penalty          
4 Total          
*please specify the name of the Act.
(iv)In case of prosecution filed by the Department against the dealer/person, number and date of sanction of prosecution and application of withdrawal of sanction thereof from the DC (Adm.) concern shall be enclosed.
(v)Verification on the amount deposited:
S. No. Details Date of Deposit Detail Amount (in Rs.)
RST/RVAT CST Other Act* Total
             
1 Tax          
2 Interest          
3 Penalty          
4 Total          
*Please specify the name of the Act.Signature of the Assessing Authority/Concerned Authority