13. Amendment of Section 80, Rajasthan Act No. 4 of 2003.
- In Section 80 of the principal Act,-(i)the existing expression "obtain certificate and", appearing in the marginal heading, shall be deleted; and(ii)for the existing sub-section (1), the following shall be substituted, namely:-"(1) A clearing or forwarding agent who in the course of his business renders his service for booking or taking delivery of any consignment of goods liable to tax or handles any document of title relating to goods liable to tax, shall furnish information about his place of business to the Assistant Commissioner or the Commercial Taxes Officer, as the case may be, in whose territorial jurisdiction he conducts his business, within such time, in such form and in such manner as may be prescribed.".
