Section 9(2) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
(2)Every dealer shall submit return electronically through the Official website of the Department, unless otherwise notified by the State Government. The return shall be digitally signed by the dealer and in case it is not digitally signed, the dealer shall furnish, the acknowledgement generated through the Official website of the Department and shall be verified by himself by affixing his signature on it, within fifteen days of the last date for filing of such return(s), failure to do so shall be deemed to be a case of non-filing of return(s).
