Section 3C(3) in The Rajasthan Electricity Duty Act, 1962
(3)The cess collected under this section shall be utilized for the purpose of providing basic amenities like street lighting, sanitation, maintenance of roads and energy conservation in municipal areas.Explanation. - For the purposes of this section "municipal area" means the municipal area as defined in clause (xxxix) of section 2 of the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009).]
