Section 22 in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
22. The tax authorities.
(1)The State Government shall, by notification in the official Gazette authorise the officers of the Commercial Taxes Department to exercise the powers and discharge the duties and perform the functions under this Act.(2)The officers authorised under sub-section (1) shall exercise, discharge and perform such powers and duties in respect of such areas or of such dealers or such classes of dealers, such cases or classes of cases as may be specified in the notification.
