Section 8 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
8. [ Mode of payment of tax, demand or other sum. [Substituted by Rajasthan Notification No. S.O. 241, dated 6.3.2013 (w.e.f 26.3.1999).]
- Unless otherwise notified by the State Government, payment of tax, demand or other sum shall be made by a dealer through Electronic Government Receipt Accounting System, hereinafter referred to as 'e-GRAS', in the manner as provided therein.(2)The class of dealers as may be notified by the State Government shall make payment of tax, demand or other sum electronically through the e-GRAS in the manner as provided therein.(3)The date of payment of tax, demand or other sum shall be deemed to be the date of deposit as shown in the e-GRAS.]
