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State of Rajasthan - Section

Section 74 in The Rajasthan Sales Tax Rules, 1995

74. Repeal and Savings.

(1)The Rajasthan Sales Tax Rules, 1995 (to be referred to as the New Sales Tax Rules) hereby repeal the Rajasthan Sales Tax Rules, 1955 (To be referred to as the Old Sales Tax Rules).
(2)The repeal under sub-rule (1) shall not affect in any way, anything done or any action taken or any privilege accrued or any obligation or liability incurred, under the Old Sales Tax Rules.
(3)Any notification, or circular issued with reference to any of the provisions of the Old Sales Tax Rules and in force on the date of commencement of the New Sales Tax Rules, shall remain in force unless such notification, or circular is superseded in express terms or by necessary implication, and any reference of a rule of the Old Sales Tax Rules therein, shall be deemed to refer to the relevant rule of the New Sales Tax Rules.
(4)The blank printed forms prescribed under the Old Sales Tax Rules may, with or without such modifications, be continued to be used till such date, as may be directed by the Commissioner and forms number ST 1, ST 3, ST 5, ST 5A, ST 6, ST 8, ST 9, ST 9A, ST 9B, ST 10, ST 15, ST 16. ST 17A, ST 18, ST 18B, ST 27 and ST 29 may be got printed and used by the dealers.Form S.T. 1(See Rule 10/12)Application for Grant of Certificate of ExemptionTo,The Assistant Commissioner/The Commercial Taxes Officer.Circle.......................
1. Name of the Applicant …...........................
2. Name and address under which the applicant carries on business …...........................
3. Status of the applicant such as Proprietor / Partner/Director/Karta of H.U.F./Manager/ Secretary. …...........................
4. Principal place of business with City/Town/Village, Tehsil andand District. …...........................
5. Branches with full address, if any : (a)............................(b)............................RSTNo............w.e.f........Form..............to.............
6. Registration certificate :
7. Period for which exemption is applied for.
8. Purpose for which exemption is applied for. (a) Commodity....................(b) NotificationNo..............
9. Turnover(including branches) during the pervious and currentyear. (a) (Previous year: actual)......(b) (Current year:estimated).
10. In case of works contract particulars thereof: …...........................
{|
SI. No. Description of the contract. Name and address of the awarder Date of award of the contract
1 2 3 4
       
|-|
Stipulated period for completion of the contract. Total value of the contract. Place of execution of work Miscellaneous information, if any
5 6 7 8
       
|-| 11.| Amount of exemption fee deposited (with No. and date ofchallan and name of Bank, Treasury or Sub-Treasure).| …...........................|-| 12.| Exemption Certificate, if any, of the previous year (No. anddate and place of issue).| …...........................|}I/We hereby undertake that if I/We fail to abide by any of the terms and conditions of the Exemption Certificate or any provision of the Act or Rules, I/We, shall pay tax on the sale or purchase of such goods in accordance with the provisions of the Act and the rules made thereunder.I/We declare that the information given above is true and correct to the best of my/our knowledge and belief and nothing material has been concealed.Signature of the applicant and his status.Notes: