Section 5 in Fee Rules Notification, 2009

[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 5 in Fee Rules Notification, 2009

5. Annual revision of rate of fee.

(1)The rates specified under Rule 4 shall be increased without compounding, by three per cent each year and such increased rate shall first increase hereunder shall come into effect on April 1, 2011.

(2)The applicable base rates shall be revised annually with effect from April 1 each year to reflect the increase in wholesale price index between the week ending on January 2, 2010 and the week ending on or immediately after January 1 of the year in which such revision is undertaken but such revision shall be restricted to forty per cent of the increase in wholesale price index.

(3)The formula for determining the applicable rate of fee shall be as follows. -Applicable rate of fee = base rate + base rate x

[| WPI A-WPI BWPI B| ]| x 0.40

Explanation. - for the purposes of this sub-rule. -

(a)applicable rate of fee shall be the rate payable by the user;

(b)base rate shall be the rate specified in Rule 4 read with sub-rule (1);

(c)WPI A means the wholesale price index of the week ending on or immediately after January 1 of the year in which such revision is undertaken; and

(d)WPI B means the wholesale price index of the week ending on 2nd January,

Illustration. - If the, revision is to be made for the year 2011-12 by applying the wholesale price index of the week ending 1st January 2011, then the rate for car, jeep or van will be 0.84 as computed below (assuming for the purposes of this illustration that the WPI as on 2.1.2010 and 1.1.2011 is 100 and 105 respectively.

Applicable rate of fee : 0.824 +0.824 x| [| 105-100100| ]| x 0.4 = 0.84

(4)Annual revision of rate of fee under this rule shall be effective from first of April every year.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Section

Section 5 in Fee Rules Notification, 2009

5. Annual revision of rate of fee.