Section 25(2) in The Rajasthan Value Added Tax Act, 2003
(2)The tax assessed under sub-section (1), after adjustment of input tax credit and the amount deposited in advance in this behalf, if any, shall be payable by the dealer within thirty days from the date of service of the notice of demand. However the assessing authority or any officer authorized by the Commissioner, after recording in writing, may reduce such period.
