11. Amendment of section 77 Rajasthan Act No, 4 of 2003.
- For the existing sub-section (2) of section 77 of the principal Act, the following shall be substituted and shall be deemed to have always been substituted, namely:-(2)Notwithstanding any thing contrary contained in any contract under, sub-section (1), a contractor covered by sub-section (1) shall deposit the amount of-(i)tax collected; or(ii)the amount of contracted annual tax revenue,whichever is higher, subject to revision on account of any increase or decrease in the rate of tax or grant of exemption from tax, in such manner and within such time as may be prescribed, and all the provisions of this Act including the provisions of recovery and interest shall, so far as may be, apply to such contractor.(2A)Notwithstanding anything contained in any rule, judgment, order or any other instrument, the amount of tax payable in accordance with the provisions of sub-section (2) as amended by the Rajasthan Finance Act, 2009 (Act No. 13 of 2009), if not paid, shall be deposited to the State Government within two months from the commencement of this Act.
