Section 97 in The Rajasthan Value Added Tax Act, 2003
97. Court fees payable under this Act.
(1)Notwithstanding anything contained in any other law for the time being in force, all applications, appeals and other proceedings under this Act shall require court fee stamps of such value as may be prescribed.(2)The State Government, shall be exempted from court fee leviable under this Act and the rules made thereunder.
