Section 17(9) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990
(9)With a view to rectifying any mistake apparent from the record, any authority referred to in this Act or the rules made there under, may amend any order passed by it:Provided that no rectification under this sub-section shall be made after the expiry of [three] [Substituted by Rajasthan 9 of 1997, w.e.f. 30-3-1997.] years from the date of the order sought to be amended.
