Section 24 in The Rajasthan Value Added Tax Act, 2003
24. [ Assessment. [Substituted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]
(1)Assessment of a dealer shall be for a year and it shall be made after the last date of furnishing of annual return for the year. However, the assessment of a closed business may be made immediately after its closure.(2)Every return furnished by a registered dealer shall be subject to such scrutiny as may be determined by the Commissioner, to verify its correctness and if any error is detected, in any return or returns, the assessing authority or the officer authorised by the Commissioner shall serve a notice in the prescribed form on the dealer to rectification of the errors and the dealer may file a revised return within such period as specified therein.(3)Where the dealer, in pursuance of the notice issued under sub-section (2),-(a)furnishes the revised return or returns, as the case may be, in terms of the notice and deposits the tax, interest, late fee, if any, he shall be deemed to have been assessed under section 23;(b)does not furnish revised return or returns, as the case may be, or the revised return or return, as the case may be, furnished by the dealer is not in terms of the notice, the assessing authority or the officer authorised by the Commissioner, after giving an opportunity of being heard to the dealer and after conducting such enquiry as he may consider necessary, shall assess the dealer to the best of his judgment on the basis of the material available on record.(4)Where a dealer, fails to furnish return in accordance with the provisions of Section 21, the assessing authority or the officer authorised by the Commissioner, after giving an opportunity of being heard to the dealer and after conducting such enquiry as he may consider necessary, shall assess the dealer to the best of his judgment on the basis of the material available on record and shall impose a penalty, for non-filing of returns, of an amount equal to twenty percent of the net tax payable subject to a minimum of the five thousand rupees.(5)No assessment order under this section shall be passed after the expiry of two years from the end of the relevant year. However, the Commissioner may for reasons to be recorded in writing, extend such time limit in any particular case by a period not exceeding six months;[Provided further that the assessment for the year 2013-14 shall be made up to 31.07.2016.](6)Notwithstanding anything contained in sub-section (5), where an proceeding relating to an assessment is subject to adjudication before the Tax Board or a competent court or any other authority under this Act, assessment in such matters may be passed within two years from the final adjudication of such proceedings. The limitation of two years shall be counted from the date of communication of the order of such final adjudication to the assessing authority.]
