Section 10(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)No pension shall be payable to such pensioner who sets up practice in contravention of sub rule (1) in respect of any period for which he has set up practice or such longer period as the Government may direct.Explanation - For the purposes of this rule, -(i)the expression "practice" means practice, either independently or as a partner of a firm or a consultant or adviser in matters relating to Sales Tax or Central Sales Tax or Entertainment Tax, or as representative of assesses in proceedings under the enactment relating to the levy of such tax or duty;(ii)the expression "date of retirement" shall have the same meaning as in sub rule (8) (b) of Rule 9.
