Section 15A(5) in The Rajasthan Lands and Buildings Tax Act, 1964
(5)If no assessment has been made under section 10, 11 or 13 the owner shall continue to pay the amount of tax due according to the return under section 7 or 13 for every year in advance on or before the last day of June or at his option, in two equal instalments payable on or before the last day of June and December until assessment is made.
