Section 43 in The Rajasthan Value Added Tax Rules, 2006
43. Payment of tax by a person whose registration is cancelled under the Act.
- In case the registration certificate of a dealer is cancelled, he shall pay tax in respect of every taxable goods held in stock and capital goods on the date of such cancellation. In such cases the tax shall be determined on the basis of book value, written down value or market price whichever is higher, within a period of fifteen days of such cancellation.
