11. Amendment of Section 53, Rajasthan Act No. 4 of 2003.
- In Section 53 of the principal Act,-(i)in sub-section (1), the existing proviso shall be deleted; and(ii)for the existing sub-section (4), the following shall be substituted, namely:-"(4) An amount refundable under this Act shall be refunded within thirty days from the date on which it becomes due and if such amount is not refunded within the aforesaid period of thirty days, it shall carry interest with effect from the date of expiry of the aforesaid period up to the date of payment, at such rate as may be notified by the State Government.".
