Section 6(5) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000
(5)The prescribed authority shall mention in every certificate of enrolment the amount of tax payable by the holder in accordance with the notified rates, and the date by which it shall be paid, and such certificate shall, subject to the provisions of the proviso to sub-section (4), serve as a notice of demand for the purposes of recovery.
