Section 3 in The Rajasthan Motor Vehicles Taxation Act, 1951
3. [ Exemption. [Substituted by Rajasthan Act No. 13 of 1956.]
(1)The [State Government] may by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.] exempt either totally or partially any motor vehicles or class of motor vehicles from the payment of the [tax, penalty or interest imposed or charged by or under the provisions of this Act or rules made thereunder:Provided that the interest or penalty or both shall be exempted only for the purposes of giving effect to the amnesty schemes of limited duration.] [Substituted by Rajasthan Act No. 11 of 2000 for the expression 'tax imposed by this Act'.](2)Every notification issued under this section shall be laid before the House of the State Legislature at the session thereof next following, and shall be liable to be rescinded or modified by a resolution of that House and the rescission or modification so made, shall, after publication by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.] be deemed to have come into force.]
