Section 15(4) in The Rajasthan Value Added Tax Act, 2003
(4)The amount of security, in case of a dealer who is already registered or deemed to be registered or deemed to be registered under this Act, may be increased by the assessing authority, for reasons to be recorded in writing, to twenty five percent of the annual tax liability of the immediate preceding year. However, in case of dealers registered in the current year, such increase in the security amount may be twenty five percent of the highest tax liability of the preceding months or the quarters, as the case may be.
