Section 20 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
20. Returns.
- Every dealer [and producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] referred to in clause 3 shall furnish a return in Form 'D' to such authority, and in such manner or for such period as may be specified from time to time by the State Government by notification in the Official Gazette.
