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State of Rajasthan - Section

Section 3A in The Rajasthan Electricity Duty Act, 1962

3A. [ Levy of electricity duty during certain period. [Inserted by Rajasthan Act 12 of 1992 [28-4-92].]

(1)Notwithstanding anything contained in this Act. but subject to the statutory exemptions granted under sub-section (2) of Section 3, there shall be levied and paid to the State Government from 3-3-1982 the electricity duty at the rate shown against each category of consumption as given below, and such rate shall be deemed modified by the notifications issued from time to time after 3-3-1982 under section 3:-]
1. Industrial including mining. 6 paise per unit.
2. Agriculture:  
  (i) in the case of metered supply 1 paise per unit.
  (ii) in the case of non-metered supply. 5% of the flat rate.
3. Commercial, domestic and others. 6 paise per unit.
4. Consumption under temporary connection 15 paise per unit.
5. Consumption of self-generated energy for any purpose. 6 paise per unit.
Note. - The following validation provision is made vide section 3 of Rajasthan Act 12 of 1992:-"3. Validation of electricity duty during certain period. - (1) Notwithstanding anything contained in any judgment, decree or order of any court or authority, any levy and payment of electricity duty in accordance with the notification No. F. 4 (19) FD/Gr. IV/82-1 dated 3-3-82 issued under section 3 shall be deemed to be and ever to have been valid and effective as if such levy and payment had been made under sub-section (1) of section 3-A of the principal Act, and accordingly-
(a)all acts or things done or proceedings taken by any officer of the State Government or by any other authority or agency in connection with such levy and payment, shall, for all purposes, be deemed to be and to have been done or taken in accordance with law:
(b)no suit or other proceeding shall be maintained or continued in any court or before any authority questioning such levy and payment or claiming refund thereof; and
(c)no court or authority shall enforce any decree or order directing the refund of such levy and payment.
(2)For the removal of doubts, it is hereby declared that nothing in this section shall be construed as preventing any person-
(a)from questioning in accordance with the provisions of the principal Act, as amended by this Act, any levy and payment of electricity duty; or
(b)from claiming refund of any amount paid by him in excess of the amount due from him by way of such levy under the principal Act, as amended by this Act."