Section 15 in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990
15. Payment Tax.
- Every hotelier who is liable to pay tax under this Act shall deposit tax payable under this Act in the authorised Bank or the Government Treasury within twenty one days after the close of each calendar month, to which such tax relates:Provided that the State Government may by notification in the official Gazette require any hotelier or class of hotelier to deposit such tax a shorter interval or at an extended interval.
