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State of Rajasthan - Section

Section 800 in The Rajasthan Sales Tax Rules, 1995

800.

- Other Receipts (b).Invoice of tax etc. paid into Treasury / Sub-Treasury for the period...............Name and address of assessee..........................(a)Receipts under the State Sales Tax Act,Amount (Rs.)(i)Advance payment of tax:
(1)Sales tax
(2)Purchase tax
(3)Surcharge
(4)Turnover taxTotal (a) (i)
(ii)Deposit of demand:
(2)Sales tax/Purchase tax including penalties and interest.
(3)Surcharge
(4)Turnover taxTotal (a) (ii)
(iii)Registration fee
(iv)Exemption fee
(v)Composition fee
(vi)Other fee
Total (a)
(b)Other Receipts
(i)Fines/Penalties and Interest
(ii)Security
(iii)Miscellaneous Receipts
Total (b)Grand Total(In words) Rupees...............Date............
  For use in Bank/Treasury only:
  1. Number of Challan
  2. Number of entry in Sales Tax Receipts Register
  3. Date of entry in Sales Tax Receipts Register
Please receive and grant receipt
Bank/ Depositor
Treasury Stamp Bank/ Treasury Accountant
Bank/Manager/Treasury/Sub-Treasury Officer