Section 29 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
29. Submission of certain records by owners, etc. of vehicles.
- The owner of other person-in-charge of the goods vehicle shall, in respect of the goods transported by him in such vehicle, submit to the entry tax officer having jurisdiction over the local area in which the goods are delivered, a statement in Form-ETLA-20, Every month within 15 days after the close of the month to which it relates.
