Section 78 in The Rajasthan Value Added Tax Rules, 2006
78. Disclosure of information relating to a dealer.
- Application for disclosure of information relating to a dealer, under sub-section (2) of section 94, shall be made by the applicant before the Commissioner in Form VAT-66 accompanied with the proof of payment of a fee of rupees one hundred, mentioning therein the particulars of information and purpose for which information is required.
