5. Insertion of section 8A, Rajasthan Act No. 12 of 1962.
- After the existing section 8 and before the existing section 9 of the Rajasthan Electricity (Duty) Act, 1962 (Act No. 12 of 1962), the following new section 8A shall be inserted, namely:-"8A. Power of State Government to waive penalty and interest in certain cases. - Notwithstanding anything contained in this Act, the State Government in the public interest, by notification in the Official Gazette, may reduce or waive any amount of interest or penalty payable under this Act, by any class of suppliers or persons, subject to such terms and conditions as may be specified therein.".
