Section 3(1) in The Rajasthan Motor Vehicles Taxation Act, 1951
(1)The [State Government] may by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.] exempt either totally or partially any motor vehicles or class of motor vehicles from the payment of the [tax, penalty or interest imposed or charged by or under the provisions of this Act or rules made thereunder:Provided that the interest or penalty or both shall be exempted only for the purposes of giving effect to the amnesty schemes of limited duration.] [Substituted by Rajasthan Act No. 11 of 2000 for the expression 'tax imposed by this Act'.]
