Section 25 in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000
25. Maintenance of accounts by the employer or a person.
(1)If the Commissioner is satisfied that the books of accounts and other documents maintained by a particular class of employers in the normal course of their business are not adequate for verification of the returns filed by the employer under this Act, it shall be lawful for the Commissioner to direct the employer to maintain the books of accounts or other documents in such manner as he may in writing direct, and thereupon the employer shall maintain such books of accounts or other documents accordingly.(2)Where an employer wilfully fails to maintain the books of accounts or other documents as directed under sub-section (1), the prescribed authority may, after giving him a reasonable opportunity of being heard, impose a penalty not exceeding rupees fifty for each day of such default subject to a maximum of rupees one thousand.
