Section 27(2) in The Rajasthan Sales Tax Act, 1994
(2)The tax assessed in sub-section (1), after adjustment of any amount deposited in advance in this behalf, if any, shall be payable by the dealer within thirty days from the date of service of the notice, or within a period of less than thirty days as may be determined by the assessing authority in the special circumstances and for the reasons to be recorded in writing.
