Section 11(3) in The Rajasthan Electricity Duty Act, 1962
(3)Commercial Taxes Officers.[Notification F. 9 (1)FD/CT/70-3 dated 27-5-1970, published in Rajasthan Gazette Extraordinary Part IV-C, dated 27-5-70, p. 69]. - G.S.R. 18 - In exercise of the powers conferred by clause (1) of the proviso to section 3 of the Rajasthan Electricity (Duty) Act, 1962 (Rajasthan Act 12 of 1962), the State Government hereby fixes 15 paise per unit as the rate at which duty shall be computed for purpose of the said clause.[Notification No. F.9 (3) FD(CT)/72-3, dated 13-12-1972, published in Rajasthan Gazette Extraordinary Part IV-C, dated 15-12-1972, p. 210]. - S.O. 75 - In exercise of the powers conferred by section 3 of the Rajasthan Electricity (Duty) Act, 1962 (Rajasthan Act 12 of 1962) the State Government being of the opinion that it is expedient in the public interest to do so hereby reduces with immediate effect electricity duty chargeable on the energy consumed in mining operations of any mine as defined by the Mines Act, 1952 (Central Act 35 of 1952) from five paise per unit to one paise per unit.[Notification No. F.9 (1) FD(CT)/68-1, dated 26-8-1974, published in Rajasthan Gazette Part IV-C, dated 26-8-1974, p. 222]. - S.O. 110 - In exercise of the powers conferred by proviso (3) to section 3 of the Rajasthan Electricity (Duty) Act, 1962 (Rajasthan Act 12 of 1962) the State Government being of the opinion that it is expedient in the public interest to do so, hereby makes the following amendment in the Finance Department (Commercial Taxes Section) Notification No. F. 9(1) FD(CT)/68-I dated the 8th March, 1968 published in the Extraordinary Rajasthan Gazette Part IV (C) dated the 8th March. 1968, namely:-Amendmentsfor the expression "31st March 1974", the expression "31st March 1979", shall be substituted.[Notification No. F.5 (3) FD/Gr. IV/75/1, dated 9-3-1976, published in Rajasthan Gazette Extraordinary, Part IV-C, dated 9-3-1975, p. 602]. - S.O. 294 - In exercise of the powers conferred by section 3 of the Rajasthan Electricity (Duty) Act, 1962 (Rajasthan Act 12 of 1962) and in partial modification of notification No. F. 16(15) FD/RT/64/pt. file dated the 1st November, 1965, the State Government being of the opinion that it is expedient in public interest to do so, hereby fixes, with immediate effect, six paise per unit as the rate at which the electricity duty shall be computed subject to the condition laid down in the proviso of the said section.[Notification No. F.9 (1) FD(CT)/68-1, dated 26-3-1980, published in Rajasthan Gazette Extraordinary Part IV-C, dated 26-3-1980. p. 901(4)]. - S.O. 223 - In exercise of the powers conferred by proviso (3) to section 3 of the Rajasthan Electricity (Duty) Act, 1962 (Rajasthan Act 12 of 1962) the State Government being of the opinion that it is expedient in the public interest to do so, hereby remits the electricity duty on the energy consumed in the manufacture, production or processing of goods in Rajasthan in any industry commissioned on or after 1st April 1979 but upon 31st March, 1984 or in the additional installed capacity commissioned on or after the 1st April, 1979 but upto 31st March 1984 by any industry existing on 31st March, 1979 subject to the conditions mentioned below:-
