Section 17(2) in The Rajasthan Value Added Tax Act, 2003
(2)Where the net tax payable under sub-section (1) has a negative value, the same shall be first adjusted against any tax payable or amount outstanding under the Central Sales Tax Act, 1956 (Central Act No. 74 of 1956) [or under this Act or the repealed Act and the balance amount if any, shall be carried forward to the next tax period or periods. In case the dealer claims refund of the balance amount, if any, at the end of the year, the same shall be granted only after the end of the immediately succeeding year. However,] [Substituted 'or under this Act or the repealed Act, shall be carried forward to the next tax period or periods of the year and refund of the remaining amount, if any, shall be granted only after the end of the immediately succeeding year however' by Rajasthan Act No. 3 of 2007, dated 10.4.2007.] [the Commissioner after recording reasons for doing so may, by a general or specific order, direct to grant such refunds even earlier.] [[Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) (1-4-2006) for the following :-'however, the Commissioner, in particular cases, may, after recording reasons, grant such refunds earlier also.']]
