Section 55A in The Rajasthan Sales Tax Rules, 1995
55A. [ Mode of furnishing information at Check-Posts. [Inserted by Notification dated 22-3-2002, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 22-3-2002, page 598, w.e.f. 22-3-2002, but Amendment of Rules 55-A and 56A are given effect from 1-5-2002.]
(1)The information required under sub-section (2) of section 78 may also be supplied in such digital, electronic, or encoded manner as may be notified by the State Government.(2)The digital, electronic or encoded formats so notified shall have the same legal status a documents required under sub-section (2) of section 78 and the provisions of section 78 shall apply mutatis mutandis when the information is supplied in such digital, electronic or encoded formats;(3)The State Government may notify a fee for processing the information supplied under section 78 or under this rule. This fee shall be payable by the owner of the truck or the person in charge of the goods at the time of entry o such goods into the State or leaving the State of Rajasthan.]
