Section 55(2) in The Rajasthan Sales Tax Rules, 1995
(2)Where any direction is issued in clause (a) of sub-section (4) of section 78, the Incharge of the check-post or the officer empowered under rule 52, shall complete the verification or enquiry [within 7 days] [Substituted by No. 10(14) FD/Tax-DIV/97-42, dated 9-7-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 9-7-1998, page 167-110, w.e.f. 9-7-1998.] from the date of issue of the direction and take a view for action, if any, as warranted by the circumstances of the case.
