Section 17(2) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(2)[ If a default is made in making payment in accordance with sub-Section (1), the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the property of the person or persons liable to pay tax under this Act.] [Substituted by Rajasthan Act No. 15 of 2005, dated 20.5.2005.][***] [Deleted '(3) Notwithstanding anything contained in sub-section (2), the State Government may, subject to such conditions as may be prescribed, remit, the whole or any part of the penalty alongwith interest payable in respect of any period by any person or class of persons.' by Rajasthan Act No. 15 of 2005, dated 20.5.2005.]
