Section 2(44) in The Rajasthan Sales Tax Act, 1994
(44)"turnover" means the aggregate amount received or receivable by a dealer for sales as referred to in clause (38) including the purchase price of the goods which are subject to purchase tax under Section 11 of the Act;Explanation. - Tax charged or collected and shown separately in the sale bill cash memorandum or in the accounts shall not form part of turnover;
