Section 42(1) in The Rajasthan Sales Tax Rules, 1995
(1)Unless expressly provided otherwise in the Act or in these rules, payment of tax, demand or other sum shall be made into the concerned treasury or the bank authorised to receive money on behalf of the State Government by means of a challan in Form ST 10, or through a demand draft in favour of the assessing authority concerned drawn on any branch situated in Rajasthan of the State Bank of India or of any of its associate banks or any other bank authorised by the State Government.
