21. Amendment of Section 3, Rajasthan Act No. 12 of 1962.
- For the existing proviso (3) of Section 3 of the Rajasthan Electricity (Duty) Act, 1962 (Act No. 12 of 1962), hereinafter in this Chapter referred to as the principal Act, the following shall be substituted, namely:-"(3) Where the State Government is of opinion that it is necessary or expedient in the public interest to do so, it may by notification in the Official Gazette and on such terms, conditions and restrictions as may be laid down in the notification, reduce or remit, whether prospectively or retrospectively, -(a)the electricity duty on the energy consumed -(i)by a consumer in any industry in the manufacture, production, processing or repair of goods;(ii)by a person generating energy for his own use or consumption;(iii)by or in respect of any mine as defined in the Mines Act, 1952 (Central Act No. 35 of 1952);(b)the electricity duty on the energy consumed by or in respect of any Municipality or Panchayati Raj Institutions or other local authority, for the purpose or in respect of public street lighting;(c)the electricity duty on the energy consumed by such other class of consumers as may be prescribed by the State Government,subject, however, in the case of clause (a), to the condition that any reduction or remission so made shall not be applicable to energy consumed in respect of any premises used for commercial or residential purposes.".
