Section 6 in Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994
6. offences and penalties.
- All provisions relating to offences, penalties and interest including the provisions of prosecution and compounding of offences, of the [Rajasthan Sales Tax Act, 1994 (22 of 1995)] [Substituted by Rajasthan 8 of 1998, w.e.f. 31-7-1998], shall mutatis mutandis apply to all acts or omissions of a tobacconist and all matters arising under this Act.
