Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Value Added Tax (Third Amendment) Rules, 2008 [15 May 2008] CONTENTS 1. Short title and commencement 2. Amendment in rule 54 Rajasthan Value Added Tax (Third Amendment) Rules, 2008 [15 May 2008] In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorize the publication of this Notification No, No.F.12(15) FD/Tax/08 Pt-14 dated 15.5.2008, in English language, in the Rajasthan Gazette of Finance (Tax) Department. By Order of the Governor S.S. Rajawat Spl. Secretary to the Government In exercise of the powers conferred by section 99 of the Rajasthan Value Added Tax Act, 2003 (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 (Third Amendment) Rules, 2008. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Amendment in rule 54 :- In sub-rule (1) of rule 54 of the Rajasthan Value Added Tax Rules, 2006, the following shall be added, namely.- "However, where goods covered under single invoice are being carried in more than one vehicles, separate Form VAT-49 shall be accompanied with each of such vehicles along with photo copy of the original invoice and challan of the goods carried in the vehicle." [No.F.12(15) FD/Tax/08 Pt-14] By Order/of the Governor, S.S. Rajawat Spl. Secretary to the Government Copy forwarded to the following for information and necessary action: Superintendent, Government Central Press, Jaipur for publication of this notification in part 4(c) of extra ordinary gazette. 10 copies of this 1. notification may sent to this department and 20 copies along with bill may be sent to Commissioner, Commercial Taxes Department Raj., Jaipur. 2. Principal Secretary to Honble Chief Minister (Finance Minister). 3. Commissioner, Commercial Taxes Department, Rajasthan, Jaipur. 4. PS to Principal Secretary, Finance / Law. 5. PS to Secretary, Finance (Revenue). 6. Director, Public Relations, Jaipur. 7. ACP, Finance Department, Secretariat, Jaipur. 8. Guard File. Spl. Secretary to the Government