Section 3A in The Rajasthan Electricity (Duty) Rules, 1970
3A. [ Temporary connection for a certain period, for a certain purpose and consumption exceeding certain units chargeable at a higher rate of duty. [Added by Notification No. F. 9(1)FD/CT/70-2, dated 27-5-70, G.S.R. 17, published in Rajasthan Gazette Extraordinary Part IV-C, dated 27-5-70.]
- The duty in respect of consumption of energy under temporary connection obtained by a consumer from the supplier for lighting purposes, for a period not exceeding 30 days, when such consumption exceeds 25 units shall be computed at the rate fixed under clause (1) of the proviso to section 3.]
