Section 7(4) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(4)Urban Assessment (Ground Rent) to be credited to the consolidated fund of the Government. - The urban assessment or ground rent shall be deposited with the Trust by the 31st of March each Year to be credited to the Consolidated fund of the Government provided that (a) 10% rebate shall be admissible on the assessed amount of urban assessment or ground rent in case of payment by an assessee before the expiry of the date of payment (b) [40%] [Substituted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002 for the word '10%'.] of the collected amount may be retained by the Trust by was of service charge for the collection of urban assessment or ground rent [x x x] [Deleted by Amended Notification No. F.3 (234) UDH/III/89, dated 26-11-1990, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.].[Provided further that the assessee may, if he so desires, deposit one time urban assessment or ground rent which would be equal to eight times of full yearly urban assessment, including the year in which the payment is made. Such a payment would exempt the assessee or transferee from further liability of payment of urban assessment on the leased property. Forty percent of the collected amount may be retained by the Trust as a service charge for the collection and sixty percent amount shall be deposited with Government as Government receipts.] [[Substituted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002 for the following:-'Provided that it is at the option of the assessee, if he deposits one time urban assessment or ground rent which would be equal to ten times of yearly urban assessment then he shall be exempted from future liability or urban assessment or ground rent. Out of the total amount so collected by such one time collection in each UIT/local body one per cent may be retained as collection charges by them. Ninety per cent of the remaining amount may be deposited with Government as Government receipts. The remaining ten per cent may be left with each UIT/local body as its own resources.']]
