12. Amendment of Section 17, Rajasthan Act No. 13 of 1999.
- (i) For the existing sub-section (2) of Section 17 of the principal Act, the following shall be substituted, namely:-"(2) If a default is made in making payment in accordance with sub-section (1), the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the property of the person or persons liable to pay tax under this Act.";(ii)The existing sub-section (3) shall be deleted.
