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State of Rajasthan - Section
Section 32 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
32. [ [Deleted by Rajasthan Notification No. S.O. 190, dated 26.3.2012 (w.e.f. 26.3.1999).]
***]| 32. General Mode of payment of money into Treasury or Bank.- (1) (i) The tax or any other amount payable under the Act or these rules shall be paid by the dealer into concerned treasury or the bank authorised to receive money on behalf of the State Government by means of a challan in Form-ETLA-21 or through a demand draft in favour of the assessing authority, concerned brawn on any branch situated in Rajasthan of the State Bank of India or any of its associate Bank or any other branch authorised by the State Government,(ii) Notwithstanding any thing contained in sub - rule 1 (i) the assessing authority may in the interest of state revenue permit a dealer or a, person to deposit an amount of tax, demand or other sum in its office and receipt in form ST-26 shall be issued by him to such dealer or person,(iii) Notwithstanding anything contained in sub rule (1) (i) and (ii), where any amount of tax, demand or other sum is payable to the incharge of a check post or flying squad or to any other officer such amount may be accepted by such incharge or office or person and a receipt in form of ST-26 shall be issued to the depositor.(2) Every payment made under the Act or under these rules into a Government Treasury or the authorities Bank shall be accompanied by a Challan in Form ETLA-21. |