56A. [ Power of Inspector General of Stamps to reduce or waive interest and penalty. [Inserted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]
(1)Notwithstanding anything contained in this Act, Inspector General of Stamps may on an application made in this behalf by a defaulter, reduce or waive the amount of interest or penalty or both upto a maximum limit of rupees twenty five thousand if the defaulter agrees to deposit the remaining amount of duties, penalties, interest and any other sums required to be paid by him under this Act within thirty days from such order.(2)If the defaulter fails to deposit the amount specified in sub-Section (1) within the time specified in that sub-section, the order of reduction or waiver passed under subSection (1) shall stand withdrawn on the expiry of aforesaid period of thirty days.]
