24. Insertion of Section 3-A, Rajasthan Act No. 14 of 1999.
- After the existing Section 3 and before the existing Section 4 of the principal Act, the following new section shall be inserted, namely:-"3-A. Certain instruments chargeable with surcharge. - (1) All instruments of conveyance, exchange, gift, settlement, partition,' agreement to sale, composition, mortgage, release, power of attorney and lease of immovable property, and agreement or memorandum of an agreement relating to giving authority or power to a promoter or a developer, by whatever name called, for construction on, or development of, any immovable property, chargeable with duty under Section 3 read with Schedule to the Act, shall be chargeable with surcharge at such rate not exceeding 10 percent of the duty chargeable on such instruments under Section 3 read with Schedule to the Act, as may be notified by the State Government, for the purpose of the development of basic infrastructure facilities such as rail or road transportation system, communication system, power distribution system, sewerage system, drainage system or any other such public utilities serving any area of the State and for financing Municipalities and Panchayati Raj Institutions.(2)The surcharge chargeable under sub-section (1) shall be in addition to any duty chargeable under Section 3.(3)Except as otherwise provided in sub-section (1), provisions of this Act shall so far as may be apply in relation to the surcharge, chargeable under sub-section (1) as they apply in relation to the duty chargeable under Section 3.".
