Section 26(3) in The Rajasthan Sales Tax Act, 1994
(3)Every return to be filed under sub-section (1) shall be accompanied by a treasury receipt or receipt of the bank authorised to receive money on behalf of the State Government showing the deposit of full amount of tax due on the basis of the return, [However, in case the returns are filed electronically, in lieu of treasury receipts or receipts of the bank such details may be furnished as may be prescribed.] [Added by Rajasthan Act No. 15 of 2005, dated 20.5.2005.]
