Section 7(3) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
(3)[ where a dealer opts for exemption fee as may be notified by the State Government and complies with the conditions mentioned therein then he shall not be required to furnish security under this rule.] [Added vide Notification dated 15-3-2000]Chapter - III Payment of Tax, Filing of Return and Assessments
