Section 5 in The Rajasthan Value Added Tax Act, 2003
5. Payment of lump sum in lieu of tax.
(1)Notwithstanding anything contained in this Act, [XX] [By Rajasthan Ordinance 5 of 2006, Published in Rajasthan Government Gazette, Extraordinary, Part 4(Kha), dated 28-12-2006, page 7, w.r.e.f. 1-4-2006, the following words deleted :- 'but subject to the provisions of sub-section (2) of section 3.'] the State Government may provide an option for payment of tax in a lump sum in respect of sales of such class of goods or by such class of dealers on such terms and conditions as may be notified in the Official Gazette.(2)The tax in lump sum specified in sub-section (1) shall not exceed the limit of maximum tax liability as provided in sub- section (1) of section 4.
