Section 4(7) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
(7)An application for a revised certificate of enrolment shall be made in Form PT 3. On receipt of such application the prescribed authority may call upon the applicant to furnish such additional information or evidence as may be necessary for determining the amount of tax payable by him under the Act and after so determining the amount of tax payable by the applicant, the prescribed authority shall make necessary amendment in the certificate of enrolment under his dated signature, indicating the year from which the tax at the revised rate shall be payable.
