Section 42(6) in The Rajasthan Sales Tax Act, 1994
(6)(a)Where the recovery of tax or demand or any part thereof is stayed under sub-section (4), the amount of such tax or demand ultimately found due shall be recoverable with interest as per provisions of the act, and such interest shall be payable on such amount from the date the tax or demand first become due.(b)Where the payment of tax or demand is postponed by installments under sub-section (5), the dealer or the person shall be required to pay interest for the amount postponed and the period extended in accordance with the provisions of this Act.
