Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Value Added Tax (Sixth Amendment) Rules, 2008 [27 August 2008] CONTENTS 1. Short title and commencement 2. Amendment of Form VAT-07 3. Amendment of Form VAT-08 Rajasthan Value Added Tax (Sixth Amendment) Rules, 2008 [27 August 2008] 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 (Sixth Amendment) Rules, 2008. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Amendment of Form VAT-07 :- At the end of Form VAT-07 appended to the Rajasthan Value Added Tax Rules, 2006, here in after referred to as the said rules, following shall be added, namely:- "Note:- Entries in column No. 5- B of Part I and Part II are required to be filled in only by the dealers which are registered under the Companies Act, 1956 (Central Act No. 1 of 1956)." 3. Amendment of Form VAT-08 :- At the end of form VAT-08 appended to the said rules, following shall be added, namely:- "Note:- Entries in column number 7 of Part-I, Part-II, Part-III and column number 8 of Part-I and Part-II are required to be filled in only by the dealers which are registered under the Companies Act, 1956 (Central Act No. 1 of 1956)." By Order of the Governor, S.S. Rajawat Deputy Secretary to the Government Copy forwarded to the following for information and necessary action: 1. Superintendent, Government Central Press, Jaipur for publication of this notification in part 4(c) of extra ordinary gazette. 10 copies of this notification may be sent to this department and 20 copies along-with bill may sent to the Commissioner, Commercial Taxes Department, Rajasthan, Jaipur. 2. Principal Secretary to Chief Minister (Finance Minister). 3. Commissioner, Commercial Taxes Department, Raj, Jaipur. 4. PS to Principal Secretary, Finance/Law. 5. PS to Secretary, Finance (Revenue). 6. Accountant General, Rajasthan, Jaipur. 7. Director, Public Relation, Rajasthan, Jaipur. 8. ACP, Finance Department, Secretariat, Jaipur. 9. Guard file. Deputy Secretary to the Government Government of Rajasthan Finance Department Tax Division