Section 8A in The Rajasthan Electricity Duty Act, 1962
8A. [ Power of State Government to waive penalty and interest in certain cases. [Inserted by Rajasthan Act No. 20 of 2019, dated 20.8.2019.]
- Notwithstanding anything contained in this Act, the State Government in the public interest, by notification in the Official Gazette, may reduce or waive any amount of interest or penalty payable under this Act, by any class of suppliers or persons, subject to such terms and conditions as may be specified therein.]
