Section 3A(2) in The Rajasthan Electricity Duty Act, 1962
(2)For the removal of doubts, it is hereby declared that nothing in this section shall be construed as preventing any person-(a)from questioning in accordance with the provisions of the principal Act, as amended by this Act, any levy and payment of electricity duty; or(b)from claiming refund of any amount paid by him in excess of the amount due from him by way of such levy under the principal Act, as amended by this Act."
