Section 41 in The Rajasthan Value Added Tax Rules, 2006
41. Payment of tax by a casual trader.
- [A causal trader, unless otherwise notified by the State Government, shall deposit tax in cash with the in-charge of the check post or the assessing authority, or any official authorized by the assessing authority under sub-section (6) of section 28, who shall issue a receipt in Form VAT-38 to such casual trader.] [Substituted 'A casual trader shall deposit tax in cash with the in-charge of the check post or the assessing authority, or any official authorized by the assessing authority, under sub-section (6) of section 28, who shall issue a receipt in Form VAT-38 to such casual trader.' by Notification No. S.O. 175, dated 4.12.2015 (w.e.f. 31.3.2006).]
