Section 9(7) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
(7)Where a dealer discovers any omission or error in Form ETLA-3 or ETLA-5 submitted by him, he may submit revise return at any time prior to the due date of filing of annual return or on receipt of the notice under sub-section (3) of Section 12, whichever earlier.
