Section 17(1) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000
(1)Notwithstanding anything contained in any law, for the time being in force, or contract to the contrary, the prescribed authority may, at any time, or from time to time, by notice in writing, a copy of which shall be forwarded to the assessee at his last known address, require -(a)any person from whom any amount of money is due, or may become due, to an assessee on whom notice of demand has been served under this Act, or(b)any person who holds or may, Subsequently, hold money for or on account of such assessee,to pay the prescribed authority, either forthwith upon the money becoming due or being held or at or within the time specified in the notice but not before the money becomes due or is held as aforesaid, so much of the money as is sufficient to pay the amount of arrears of tax, penalty and interest under this Act, or the whole of the money when it is equal to or less than the amount.Explanation. - For the purposes of this section, the amount of money due to an assessee from, or money held for or on account of an assessee by, any person shall be calculated after deducting therefrom such claims, if any, lawfully Substitutedisting, as may have fallen due for payment by such person.
