Section 34(1) in The Rajasthan Value Added Tax Act, 2003
(1)Where an assessment has been made ex-parte under section 22 or [clause (b) of sub-section (2) of Section 24, clause (c) of sub-section (3) of Section 24, sub-section (4) of Section 24] [Substituted 'clause (b) of sub-section (2) of section 24' by Rajasthan Act No. 7 of 2009, dated 4.2.2009.] or section 25 or section 26, or section 27, the Deputy Commissioner (Administration) may, on the application of the dealer made within thirty days of the date of service of the notice of demand in consequence of such assessment along with such fee as may be prescribed, by an order direct the assessing authority or the officer authorised by the Commissioner as the case may be, to cancel the assessment and proceed to make a fresh assessment in accordance with the provisions of law.
