Section 56(1) in The Rajasthan Sales Tax Act, 1994
(1)Where any amount is refundable to a dealer under the provisions of this Act, after having duly verified the fact of deposit of such amount, the assessing authority shall in the prescribed manner refund to such dealer the amount to be refunded either by cash payment or by adjustment against the tax or other sum due in respect of any other period; and such refundable amount shall carry [interest at the rate, as may be notified by the State Government from time to time] [Substituted by Rajasthan Act No. 5 of 2001, w.e.f. 26-5-2001, except amendment of Section 81(1).] with effect from the date of its deposit.
