Section 42(3) in The Rajasthan Sales Tax Act, 1994
(3)In default of the payment of tax or demand payable under sub- section (1) or sub-section (2), the amount of tax or demand shall be recoverable in accordance with the provisions of this aCt including the provisions of the Rajasthan Land Revenue Act, 1956 (State Act 15 of 1956) and the Revenue Recovery Act, 1890 (Central Act 1 of 1890).
