Section 9(5) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
(5)Annual return in Form ETLA-5 shall be submitted by all dealers within ten months from the end of the relevant year, and shall accompany, -(a)a statement specifying the value of the goods purchased or received from outside the local area;(b)a statement specifying the value of the goods purchased or received from within the local area;(c)a statement specifying the value of the goods purchased or received from outside the local area but returned to the supplier;(d)a statement specifying the value of the goods purchased or received from out side the local area, but sent out of the local area otherwise than by way of sale;(e)a statement specifying correct and complete particulars of purchase or receipt of goods which are claimed as not liable to tax; and(f)a proof regarding the payment of tax under the Act.
