Section 9 in Rajasthan Entertainments and Advertisements Tax Act, 1957
9. [ Modes of recovery. [Substituted by Act No. 8 of 1998 dated 31.7.1998.]
(1)Without prejudice to other provisions of this Act, where any amount of the tax or penalty or interest or any other sum payable under the provisions of this Act is not paid in accordance with the provisions of this Act or the rules made or notifications issued thereunder, it shall be recoverable as arrears of land revenue.(2)Notwithstanding anything contained in sub-section (1), the provisions of special mode of recovery under section 53 of the Sales Tax Act shall mutatis mutandis apply in the case of recovery of tax including penalty and interest or any other sum due under this Act]
