Section 56B(l) in The Rajasthan Sales Tax Rules, 1995
(l)The contractor shall be bound by the provisions of the Rajasthan Sales Tax Act, 1994 and the rules made there under, terms and conditions of the contract and the instructions issued by the Commissioner from time to time. In case of any violation the contract shall be liable to be cancelled by the Commissioner after affording an opportunity of being heard to the contractor in this behalf.
