(a)Cases concerned with outstanding demand against the dealer/person related to any of the following Acts :(1)The Rajasthan Sales Tax Act, 1954.(2)The Rajasthan Sales Tax Act, 1994.(3)The Rajasthan Value Added Tax Act, 2003.(4)The Central Sales Tax Act, 1956.(5)The Rajasthan Entertainment and Advertisements Tax Act, 1957.(6)The Rajasthan Tax on Entry of Goods into Local Areas Act, 1999.(7)The Rajasthan Tax on Entry of Motor Vehicles into Local Areas Act, 1988.(8)The Rajasthan Tax on Luxuries (Hotel and Lodging Houses) Act, 1990.(9)The Rajasthan Tax on Professions, Trade Callings and employment Act, 2000.(b)and pending before any Court/forum mentioned in clause 3 shall be eligible under the scheme.However, the cases where the admitted tax is not deposited before submission of the application shall not be eligible under the scheme.
