Section 42(3) in The Rajasthan Sales Tax Rules, 1995
(3)[ A cheque or a demand draft referred to in sub-rule (1) and (2), shall be deposited into the bank authorised to receive money on behalf of the State Government and such bank shall return Part IV and Part-V of the challan in Form 10 after affixing its seal thereon to the person paying the amount. Part I, II and III of the challan shall be sent by such bank to the treasury, and such treasury shall retain Part I of the challan and shall forward the Part II thereof to the authority concerned, the treasury shall also sent the Part III of the Challan to the Accountant General, Rajasthan. The person who have made the payment will retain Part V of the Challan with himself and shall enclose the Part IV thereof with the application, return, memorandum of appeal or other document to be submitted to the authority concerned.] [Substituted by Notification dated 26-3-1999, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 26-3-1999, page 515-121, w.e.f. 26-3-1999.]
