Section 79(6) in The Rajasthan Sales Tax Act, 1994
(6)Where a contractor violates any of the terms or conditions of the contract, the Commissioner may, after affording an opportunity of being heard and recording reasons in writing, terminate the contract at any time and shall be empowered to recover the full amount of tax as stipulated under the contract from such contractor, as if such amount was a demand of tax under the Act.]
