Section 68(3) in The Rajasthan Value Added Tax Act, 2003
(3)[ Notwithstanding anything contained in sub-sections (1) & (2) on an application by a person admitting the offence committed by him under sub-section (8) of section 75 or under sub-section (6) or (9) or (11) of section 76, the officer [authorised under sub-section (4) of section 75 or the officer authorised under sub- section (4) of section 76 or the Incharge of the check-post] [[Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for the following:-'(3) Notwithstanding anything contained in sub-section (1) and (2) on an application by a person admitting the offence committed by him under sub-section (8) of section 75 or sub-section (7) or (8) of section 76, the assessing authority, the officer authorized under sub-section (4) of section 75 or the officer empowered under sub-section (4) of section 76 or the Incharge of a check-post or barrier, as the case may be, may accept composition money from such person in lieu of penalty or prosecution, which shall be equal to the amount of four times of the tax leviable on the goods involved or twenty five per cent of the value of such goods, whichever is less.']], as the case may be, may accept composition money from such person in lieu of penalty or prosecution, which shall be,-(a)in case of offence committed under sub-section (8) of section 75 or sub-section 6) of section 76, equal to the amount of four times of the tax leviable on the goods involved or twenty five per cent of the value of such goods, whichever is less;(b)in case of offence committed by him under sub-section (9) of section 76, equal to fifteen percent of the value of the goods;(c)in case of offence committed under sub-section (11) of section 76, equal to twenty five percent of the value of such goods.]
