The Finance Department of Rajasthan on July 01, 2021 has issued a notification to amend a previous notification with notification no. F. 12(29) FD/Tax/2021-269 dated February 24, 2021 which specifies “Amnesty Scheme-2021″ for rebate of tax and settlement of outstanding-demands and disputes, with immediate effect. The following amendment in this department’s notification number F. 12(29) FD/Tax/2021-269 dated 24.02.2021, namely: –
- Clause 3: In clause 3, the existing Table under the definition (I) shall be substituted by following-
| S.No. | Phase | Period |
| 1. | Phase I | Upto 31.07.2021 |
| 2. | Phase II | 01.08.2021 to 31.08.2021 |
| 3. | Phase III | 01.09.2021 30.09.2021 |
- Clause 5: In clause 5, the existing sub-clause (iii) and the expression is substituted by the following-
“(iii) No refund of excess payment already made shall be allowed due to rebate of tax and/or waiver under this Scheme. However, if any refund becomes due as a consequence of an amendment in sub-clause (I) of clause 3 of this Scheme, the same shall duly be allowed.”
*Tanvi Singh, Editorial Assistant has put this story together.