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State of Rajasthan - Section

Section 30 in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000

30. Payment of fee.

- Fees shall be payable in court lee stamps only. The following rates shall be payable on applications and memorandum of appeals etc., relating to or arising out of proceeding under the Act and other matters ancillary or incidental thereto -
(a) Memorandum of appeal against an order of assessment orpenalty or interest :-
(i) Before DC (Appeals) Rs. fifty only
(ii) If filed in Tax Board Rs. One hundred only
(b) Application for revision Rs. One hundred and fifty only
(c) Application for determination of any question u/s 14 Rs. Fifty only.
(d) Application for grant of a duplicate copy of registrationcertificate, or enrolment certificate Rs. Ten only
(e) For any other matters for which no fee is specified above As per rule 73 of RST Rules, 1995
Provided that, no fee shall be payable in respect of any application filed by for on behalf of any authority appointed under the Act.Form PT 1(Employers Registration Form)Application for Registration[See rule 3(1)]To ......................................................................................(Prescribed Authority)I hereby apply for a Certificate of Registration under the Rajasthan Tax on Professions, Trades, Callings and Employment Act, 2000, as per particulars given below(Please Use Capital Letters Only)Name of the applicant....................................................Address:
Building Street/Road
Municipal ward
Town/City Pincode
Tehsil District
Status of person signing this form.Put (*) mark below the heading whichever is a applicable:
Proprietor Partner Principal officer Agent Manager Director Secretary
             
Class of EmployerPut (*) mark below the heading whichever is a applicable.
Individual Firm Company Corporation Society Club Association
             
(Names and address of other places of work, if any, in Rajasthan
Name Address
1  
2  
3  
4  
The above statements are true to the best of my knowledge and belief.Date..............................Signature..............Status...................For office use onlyRegistration Certificate No. .................................Signature of the officer issuing the certificateAcknowledgement(Particulars of name and address to be filled in by the applicant) Received an application for registration in Form PI' 1from :Name of the ApplicantFull postal AddressReceiving officer's SignatureDate ...........Form PT 2Certificate of Registration[See rule 3(2)]
No. {|
           
|}This is to certify that the Proprietor/Partner/Principal officer/ Agent/Manager/Head of the office of the establishment of Proprietorship concem/Partnership/Company/Corporation/Society/Club/Association known as ................................................ and located at ................ has been registered as an employer under the Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000.The holder of this certificate has additional places of work at the following addresses :-................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................SealPlace ............Date..............Signature.............Designation.........Form PT 3Application For A Certificate Of Enrolment/ Revision Of Certificate Of Enrolment[See rule 4(3) & (7)](Please Use Block Letter Only)To................................................................................................The Prescribed Authority,I hereby apply for a Certificate of Enrolment/revision of Certificate of Enrolment under the Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000, as per particulars given below :-Name of the applicant[Name of Profession/Trade/Calling/Employment :AddressBuildingStreet RoadMunicipal Ward
Town/City Pin code
Tehsil District
[Date of commencement of the Profession Trade/Calling/Employment.............]* Period of standing in the profession* Annual income (supported by an affidavit) Rs.......... / year* If co-operative society, the profession, trade or calling in which it is envisaged, and whether it is a State Level or District Level Society.* If an employee is of any diplomatic or consular office or trade commissioner of any foreign country, the name and address of the employer and the monthly salary or wage earned in respect of employment* If simultaneously engaged in employment of more than one employer, the names and addresses of all such employees and the monthly salary received from each of them.(Please fill names and addresses of other places of work, if any, in the State of Rajasthan on the reverse of this Form).Total number of other places of work(Please fill in this part in the case the application is for revision of a Certificate of enrolment).
Number of Certificate of Enrolment {|
           
|}Grounds of which revision is soughtThe above statements are true to the best of my knowledge and belief.Date...........................Status ....................______________________________________________________________________________________________________________Signature................For office use only
Enrolment Certificate No. {|
           
|}*Please fill whichever is applicable.Amount of tax payable Date by which to be paid................Signature of the officer issuing the certificate.Acknowledgement(Particulars of Name and Address to be filled in by the applicant) Received an application for Enrolment in Form PT 3 fromName of the applicant.......................................Full postal address..............................................Receiving officer'sSignature...............Date.............Names and Addresses of other places of work, if any, in Rajasthan State
   
   
   
Note:- If the applicant is covered by more than one entry in Schedule I to the Act, he should specify himself as falling under the Entry where the rate of tax is the highest.Please describe here fully the profession, trade or calling or employment in which you are engaged.Form PT 4Certificate of Enrolment[See rule 4]No................This is to certify that .............. [engaged in the Profession/Trade/Calling knows as/as a/employment with]........................... located at is a owns/operates.And has been enrolled under the Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000.The holder of the certificate has additional places of work at the following addresses The holder of this certificate shall pay the tax (at the rate of Rs. ............. ( in words) or such other rates as may be revised per annum on or before the 30th June of Every year/on or before .............in the manner prescribed in rule 22 of the Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000.
Seal
Place............... Signature......................................
Date................ Designation....................................
______________________________________________________________________________________________________________Note : Strike out whichever is not applicable.Form PT 5Certificate To Be Furnished By A Person To His Employer[See rule 8]I .............. (Name) (address) hereby certify that I am engaged in the profession/trade/calling of ................................... specified in entry ............ of the notification issued under the Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000, and the rate of tax payable by me under the said entry, namely Rs. ............. per annum is more than the rate of tax payable by me under notification No................ dated in respect of my employment with.(Name of the employer)(his address)I shall get myself enrolled and shall pay the tax.I also certify that.............................................I have got myself enrolled under enrolment certificate No. ................... date ..................... and/have paid the tax/shall pay the tax.Place .....................Date.......................Signature______________________________________________________________________________________________________________Note : Strike out whichever is not applicable.Form PT 6Certificate to be Furnished by a Person Who is Simultaneously Engaged in Employment of More than One Employer[See rule 8]I ............................... (name)...................................................... (address) hereby certify that 1 am engaged in employments with the following employers, namely:-
Name of the employer Address of the employer Registration No. of employer
1.    
2.    
3.    
4.    
5.    
I shall get myself enrolled and shall pay the taxand that 1 have got myself enrolled and have paid the tax/shall pay the tax I hold the enrolment.Certificate No..................Dated..............Place ..........................Date.......SignatureNote : Strike out whichever is not applicable.Form PT 7Return[See rule 10)
Profession Tax Period
  From To
Registration    
CertificateNo........................................    
Name andaddress….................................…....................................    
Employees whosemonthly salaries or wages are. - No. of Employees Rate of Tax Amount of taxdeducted
1. Rs. 12,500/ - orless   Nil  
2. Rs. 12,501 to Rs.16,500/ -      
3. Rs. 16,501/ - toRs. 20,000/ -      
4. Rs. 20,001 andabove.      
       
Tax Amount:      
Interest amount:      
Less excess tax paid,if any, in the previous year/quarter/month:      
Total amount paid: Amount Date  
The above statements are true to the best of my knowledge and belief. Enclosed copy of challan
Date........... Signature................................
Place.......... Designation..............................
AcknowledgementReceived return for the period .......to............along withchallan amounting to Rs..........Signature of the officer/officialForm PT 8Notice Under Section 6 1 [(7] [ Substituted vide Notification dated 23-1-2003.]), 8(3) AND 9[See rule 14]To ............................................................................Registration Certificate.........................(If any)
(a)Whereas, being liable to registration you have deliberately given false information in you application under section 6.
I hereby give you notice to attend in person or through an authorised representative and show cause why a penalty not exceeding rupees one thousand should not be imposed upon you under sub - section (7) of section 6.
(b)Whereas, I am not satisfied that the returns furnished by you for the month/period ..............is/are correct and complete.
I hereby give you notice to attend in person or through an authorised representative, along with the accounts, papers and other evidence in support of your return/s.
(c)Whereas, you have failed to get yourself registered/having been registered you have failed to file the return/s, within the required time, for the month/period...............
I hereby give you notice to attend in person or through an authorised representative and show cause why a penalty not exceeding rupees ten for each day of delay should not be imposed upon you.I hereby give you notice to attend in person or through an authorised representative along with the accounts and other evidence relating to your employees and the monthly gross expenditure, incurred over the disbursement of salaries and wages to them.Please take notice that ex-parte orders may be passed in the event of default to appear personally or through an authorised representative on..............atSealDate...........Place..........Signature................................Designation..............................Form PT 9Notice For Showing Cause To An Employer Or A Person Liable To Registration/enrolment[See rule 15]To.............. (Address)Whereas being liable to registration/enrolment under section 6 of the Rajasthan Professions, Trades, Calling and Employments Act, 2000, you have failed to apply for a certificate of Registration/Enrolment within the required time.You are hereby given notice to show-cause why a penalty not exceeding rupees ten for each day of such delay should not be imposed on you according to law.Please take notice that the cause shown by you will be heard by the undersigned on.............at...........SealDate...........Place..........Signature................................Designation..............................Note : Strike out whichever is not applicable.Form PT 10Order of Assessment of An Employer[See rule 16]Name of the employer........................Address of the employer.....................Registration certificate No.................Period of assessment from...................To .................
Employees whosemonthly salaries or wages are - As in theemployer's return As determined inaccordance with notification issued under section 7
  No. of Employees Rate of tax Amount of taxdeducted No. of Employees Rate of tax Amount of taxdeducted
1. Rs. 12,500/ - orless            
2. Rs. 12,501/ - toRs. 16,500/ -            
3. Rs. 16,501/ - toRs. 20,000/ -            
4. Rs. 20,001/ - andabove            
Grand total....................OrderSealPlace ............Date...............Signature..................................Designation..............................Form PT 11Notice of Demand For Payment of Tax/interest/penalty[See rule 17]R.C. No.......................E.C. No.......................To....................................................