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State of Rajasthan - Section

Section 11 in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

11. Details of tax deposited

Tax Period (Month) Amount of tax due Due date of deposition Date of deposit Delay in deposit Interest Date of deposition of interest
             
             
             
Total Rs.            
12. Total payable amount Rs.....................................
13. Tax + Interest Rs.....................................
14. Amount deposited Rs.....................................
15. Balance due/excess paid Rs.....................................
16. Any other information which hotelier wantsto mention:................
17. Enclosures:
  1. Form LTH-4 Part-IV of challans (In casee-payment has not been made)
2. ...........................................................................
3. ...........................................................................
DeclarationI /We verify that the above information and its enclosures are true and correct to the best of my /our knowledge and belief.PlaceDate:
(Signature)..................NameStatus
Acknowledgement
ID No.   Date
1. Registration No.  
2. Full name of hotelier  
3. Total turnover (receipts)  
4. Taxable Turnover (receipts)  
5. Total tax payable under the RTL Act  
6. Interest payable  
7. Total amount payable  
8. Amount deposited  
9. Balance / excess paid, if any  
[Form LTH-3A] [Inserted by Notification No. S.O. 191, dated 26.3.2012 (w.e.f 30.8.1997).]Annual Return[See Rule 6]Financial Year period from.................to.................
1. Name of the hotelier  
2. Full address of the hotelier  
3. Luxury Tax LTH No.  
4. PAN  
5. Status of the hotelier  
6. Information regarding amendment in registrationduring the year, if any  
7. List of books of accounts maintained (in casebooks of accounts maintained in computer system, mention thebooks of accounts generated by such system)  
8. Particulars of (operating) Bank Accounts
Name of Bank Branch Account No. IFSC Code of the Branch
       
       
       
9. Details of surveys conducted (other than R.C. enquiry), ifany:
Authority who conducted survey Date of survey Results of survey
10. Total receipts  
11. Receipts liable to tax  
12. Particulars  
  (a) Heritage Hotel:  
  (i) Receipt during off season Tax........... @.........Amount
  (ii) Receipt excluding off season Tax........... @......... Amount
  (b) Other Hotel:  
  (i) Receipt during off season Tax........... @.........Amount
  (ii) Receipt excluding off season Tax........... @...........Amount
13. Tax payable as per books  
14. Tax collected as per invoice  
15. Total tax payable(maximum of 13 and 14)  
16. Total Tax Deposited  
17. Balance tax payable, if any  
18. Return wise summary As per books As per return Difference, if any
Date of filing Period Turnover (Receipts) Tax amount Turnover (Receipts) Tax amount  
  Ist quarter          
  IInd quarter          
  IIIrd quarter          
  IVth quarter          
  Total          
19. Detail of payment      
S. No. Amount of tax Due date of deposition Date of deposition Period of delay, if any Interest payable Date of deposit of interest
1            
2            
3            
4            
5            
6            
7            
8            
9            
10            
11            
12            
13 Total payable amount  
14 Tax + Interest Rs. …........................................
15 Amount deposited Rs. …........................................
16 Balance due / excess paid Rs. …........................................
20. Any other information which hotelier wants tomention: …............................
21. Enclosures if any. -
DeclarationI/We verify that the above information and its enclosures are true and correct to the best of my / our knowledge and belief.PlaceDate
(Signature).....................NameStatus
Acknowledgement
ID No.   Date
1. Registration No.  
2. Full name of hotelier  
3. Total turnover (receipts)  
4. Taxable Turnover (receipts)  
5. Total tax payable under the RTL Act  
6. Interest payable  
7. Total amount payable  
8. Amount deposited  
9. Balance / excess paid, if any  
[ ***] [Deleted 'Form LTH - 4,LTH - 4A, LTH - 5' by Notification No. S.O. 240, dated 6.3.2013 (w.e.f 30.8.1997).]
Luxury Tax (Hotels Etc.) Challan(SeeRule 7)For deposit of tax/demand/other sum{|
CircleWardR.C. No.
[Part - I for the treasury/Part - II for the Department/Part - III for the Accountant General/Part - IV for enclosing with the Return etc./Part - V for the Hotelier.]