79. [ Establishment of check-post and collection of tax on contract basis. [Substituted by Rajasthan Act 6 of 2004, w.e.f. 25-5-2004.]
(1)Where the State Government is of the opinion that without establishing a departmental check-post, it is in public interest to collect tax on contract basis, in respect of all kinds of building stones, marble and granite in all their forms, gitti, bazri, all other goods specified under clause (9) of section 2 and animals at a particular check-post or for a specified area, it may direct the Commissioner to collect such tax through a contract, at such check-post or for such area, at the rates as may be notified under the Act from time to time in the manner and on such terms and conditions as may be prescribed, for a period not exceeding two years at a time.Explanation. - For the purposes of this section any transaction involving buying, supplying, distributing, carrying or otherwise disposal of the goods or the animals referred to above, shall be construed to be sale.(2)A contractor covered by sub-section (1), shall deposit the entire amount of tax collected subject to revision on account of any increase or decrease in the rate of tax or grant of exemption from tax, in such manner and within such time as may be prescribed, and all the provisions of this Act including the provisions of recovery and interest shall, so far as may be, apply to such contractor.(3)Where the period of a contract entered into under sub-section (1) expires and no further contract is awarded, the same contract may be extended by the Commissioner, for a further period of three months or up to the date of the award of the next contract, whichever is earlier, and the extended period shall be governed by the terms and conditions of the original contract.(4)The contractor shall not collect tax on the goods under subsection (1) exceeding the amount of tax leviable thereon under the provisions of the Act.(5)Where a contractor violates the provisions of sub-section (4), the Commissioner or any officer not below the rank of Assistant Commercial Taxes Officer authorized by the Commissioner, shall, after affording an opportunity of being heard, direct that such contractor shall pay by way of penalty, in addition to the amount of excess tax collected, a sum equal to double the amount of excess tax collected by him or any other person in this behalf.(6)Where a contractor violates any of the terms or conditions of the contract, the Commissioner may, after affording an opportunity of being heard and recording reasons in writing, terminate the contract at any time and shall be empowered to recover the full amount of tax as stipulated under the contract from such contractor, as if such amount was a demand of tax under the Act.]
