Section 125 in The Rajasthan District Boards Act, 1954
125. Exemption.
(1)A Board may exempt for a period not exceeding one year, from the payment of a tax or any portion of a tax imposed under this Act, any person, who is in its opinion, by reason of poverty, unable to pay the same and renew the same exemption as often as it deems necessary.(2)The State Government may, by order, exempt from the payment of a tax or any portion of a tax imposed under this Act any person or class of persons or any property or description of property or suspend any such payment for a specified period.
