Section 33 in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
33. Forwarding agency etc., to submit returns.
- Every clearing or forwarding house or transporting agency in the State shall submit to the assessing authority of the area such return as may be prescribed of all goods cleared, forwarded or transported by it into the concerned local area and the assessing authority concerned shall have the power to call for and examine the books of accounts or other documents in the possession of such agency with a view of verify the correctness of the return submitted.
