Section 73 in The Rajasthan Sales Tax Rules, 1995

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State of Rajasthan - Section

Section 73 in The Rajasthan Sales Tax Rules, 1995

73. Court fees.

- Court fee stamps of the value indicated below shall be affixed on all documents in respect of appeals, revisions and other proceedings:-

SI. No.	Nature of the Document.	Value of court fee stamps
1.	(a) Memorandum of appeal under section 84.	Fifty Rupees.
	(b) Memorandum of appeal under section 85.	One Hundred Rupees.
	(c) Application for revision under section 86.	One Hundred Fifty Rupees.
2.	Application for determination of disputed question undersection 40.	Fifty Rupees.
3.	Vakalatnama by an advocate or authority bya Chartered Accountant or by any Sales Tax Practitioner enrolledunder rule 64 or a friend or relative of the dealer authorisedto appear of his agent under rule 62 when filled before-
	(a) the Deputy Commissioner, the Assistant Commissioner, theCommercial Taxes Officer, or the Asst. Commercial Taxes Officer.	Rupees Two.
	(b) the Commissioner or the Tax Board.	Rupees Four.
4.	Application for adjournment of any proceedings before anyauthority under the Act.	Rupees Two.
	(a) Application for obtaining copies.	Rupees Two.
	(b) Copy of any order passed by any authority under the Actor any other document.	Rupees Four for every page or part thereof. (Tobe issued within seven days of the receipt of the application.
6.	Application and copying fees for urgent copies.	Double of the fee payable at SI. No. 5 above.(To be issued within three days of the receipt of theapplication)
7.	Application for amendment of registration certificate.	Rupees Five.
8.	Application for inspection of files.	Rupees Ten.
9.	Application for grant of payment of demand in instalments orpostponement of payment of any demand or stay under sub-sections(4) or (5) of section 42.	Rupees Five.
10.	Application for disclosure or information relating to adealer.	Rupees Fifty.
11.	Any other document not covered by SI. Nos. 1 to 10 above.	Rupees Two.