Section 7(5) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(5)[ Interest on late payment of Urban Assessment (ground rent). - If the Urban Assessment or ground rent is not deposited in time, then the interest at the rate of [12% per annum] [Added by Amended Notification No. F. 5(46) UDH/77, dated 7-11-1978, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 9-11-1978, page 281.] shall be charged.[x x x] [[Proviso deleted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002 which was added by Notification No. F. 9 (63) UD/3/8/Pt, dated 20-1-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 29-1-2001 as under:-'Provided that Government may exempt from interest upto 50% by a general order, if arrears of urban assessment or ground rent together with interest are deposited.']]
