Section 80 in The Rajasthan Value Added Tax Act, 2003
80. Liability to [***] [Deleted 'obtain certificate and' by Rajasthan Act No. 15 of 2011, dated 11.4.2011.] furnish information by certain agents.
- [(1) A clearing or forwarding agent who in the course of his business renders his service for booking or taking delivery of any consignment of goods liable to tax or handles any document of title relating to goods liable to tax, shall furnish information about his place of business to the Assistant Commissioner or the Commercial Taxes Officer, as the case may be, in whose territorial jurisdiction he conducts his business, within such time, in such form and in such manner as may be prescribed.] [Substituted by Rajasthan Act No. 15 of 2011, dated 11.4.2011.](2)Every such clearing or forwarding agent shall furnish to the Assistant Commissioner or,the Commercial Taxes Officer, as the case may be, such particulars and information in such form and manner as may be prescribed.(3)Where any clearing or forwarding agent violates any of the provisions of sub-section (1) or sub-section (2), the Assistant Commissioner or the Commercial Taxes Officer, as the case may be, after affording a reasonable opportunity of being heard, direct him to pay an amount by way of penalty,-(a)in case of violation of provisions of sub-section (1), not more than Rs. 2000/- and not less than Rs. 1000/-; and(b)in case of violation of provisions of sub-section (2), equal to the amount of tax leviable at the full rate on the value of the goods in respect of which violation has been made.
