Section 14 in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
14. Notice under sections 6(7), 8(3) and 9.
- The notice under Sub-section (7) of section 6, under sub - section (3) of section 8 and under clause (a) of sub - section (2), or sub - section (4) of section 9, shall be issued by the prescribed authority in Form PT - 8, and the date fixed for compliance therein shall not be earlier than fifteen days from the date of service of notice, unless some specific reasons are recorded for reduction of this period.
