Section 11A in The Rajasthan Electricity (Duty) Rules, 1970
11A. [ Power of revision. [Added and inserted by Notification No. F. 9(1)FD/CT/70-1, dated 4-7-79, G.S.R. 27, published in Rajasthan Gazette Extraordinary Part IV-C, dated 4-7-79, pp. 241-254.]
- The Commissioner may, of his own motion at any time, or on an application by the Commercial Taxes Officer, the supplier or any other person liable to pay duty under sub-section (5) or (6) of section 5 or a consumer, present ed within ninety days from the date of communication of the order passed by the Deputy Commissioner, Commercial Taxes (Appeals) under rule 11, call for the record of the proceedings in which the order complained against was passed and if, after examining the record he considers that such order is illegal, improper or erroneous, he may, subject to the provisions of the Act, pass such order as he thinks fit.] [Renumbered and added by Notification No. F. 15(87)FD/CT/68, dated 23-3-71, G.S.R. 120, published in Rajasthan Gazette Extraordinary Part IV-C, dated 23-3-71.]
