Section 45 in The Rajasthan Value Added Tax Rules, 2006
45. Verification and adjustment of deposits claimed.
- Where a dealer or a person furnishes a [receipt in Form VAT-38 or Form VAT-39] [Substituted 'receipt in Form VAT-38' by Notification No. G.S.R. 75, dated 20.8.2008 (w.e.f. 31.3.2006).] or [e-challan] [Substituted 'Part IV of the challan in Form VAT-37' by Notification No. S.O. 238, dated 6.3.2013.], in order to claim an adjustment of the amount covered by such receipt or challan, and if such adjustment is not made for want of proper verification of such deposits, the assessing authority himself shall get the verification done and shall not enforce the demand to the extent of the amount under adjustment, till such adjustment is allowed or the claim for such adjustment is rejected by an order in writing, as the case may be.
