Section 8 in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000
8. Filing of returns.
(1)Every employer registered under this Act shall furnish to the prescribed authority, a return in such form, for such periods and by such dates as may be prescribed, showing there in the salaries and wages paid by him and the amount of tax deducted by him in respect thereof.(2)Every such return shall be accompanied by a treasury challan in proof of payment of full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.(3)Where an employer has, without reasonable cause, failed to file such return within the required time, the prescribed authority may, after giving him a reasonable opportunity of being heard, impose upon him a penalty not exceeding rupees ten for each day of delay but not exceeding in the aggregate twenty per cent of the tax liability.
