Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Value Added Tax (Fourth Amendment) Rules, 2006 [11 September 2006] CONTENTS 1. Short title and commencement 2. Amendment of rule 53 3. Amendment of rule 54 4. Amendment of Forms Rajasthan Value Added Tax (Fourth Amendment) Rules, 2006 [11 September 2006] In exercise of the powers conferred by section 99 of the Rajasthan Value Added Tax Act, 2003 (Rajasthan Act No. 4 of 2003), the State Government hereby makes the following rules further to amend the Rajasthan Value Added Tax Rules, 2006, namely:- 1. Short title and commencement :- (1) These rules may be called the Rajasthan Value Added Tax (Fourth Amendment) Rules, 2006. (2) They shall come into force from the date of their publication in the Official Gazette. 2. Amendment of rule 53 :- In sub-rule (1) of rule 53 of the Rajasthan Value Added Tax Rules, 2006, hereinafter referred to as the said rules for the existing expression "shall punch the date and month of use of such form at the specified place", the expression "ensure that the value, date and month of use of such Form shall be punched at the specified place" shall be substituted. 3. Amendment of rule 54 :- In sub-rule (1) of rule 54 of the said rules, for the existing expression "shall punch the date and month of use of such form at the specified place", the expression "ensure that the value, date and month of use of such Form shall be punched at the specified place" shall be substituted. 4. Amendment of Forms :- The existing Forms "VAT-15, VAT-38, VAT-41, VAT-47 and VAT-49" and entries thereto appended to the said rules, shall be substituted by the following new Forms "VAT-15, VAT-38, VAT-41, VAT-47 and VAT-49" and entries thereto; respectively.