Section 15(1) in The Rajasthan Value Added Tax Act, 2003
(1)The authority competent to grant registration or the assessing authority shall, as a condition to the grant of registration to a dealer or at any time after such grant, require him to furnish in the prescribed manner and within the time specified by such authority, the initial security or such subsequent additional security as may be considered necessary-(a)for the timely payment of the amount of tax or other sum payable by him under this Act; and(b)for the safe custody of books of accounts or any other documents required to be maintained under this Act and the rules made thereunder :[Provided that no security under this section shall be required to be furnished by a department of the Central Government or the State Government or a public sector undertaking, corporation or company owned or controlled by the Central Government or the State Government.] [Added by Rajasthan Act No. 15 of 2011, dated 11.4.2011.]
