3A. [ Certain instruments chargeable with surcharge. [Inserted by the Rajasthan Finance Act, 2011 (Act No. 15 of 2011) (w.e.f. 9.3.2011).]
- [(1) All instruments chargeable with duty under section 3 read with Schedule to the Act, shall be chargeable with surcharge at such rate not exceeding 10 percent of the duty chargeable on such rate not exceeding 10 percent of the duty chargeable on such instruments under section 3 read with Schedule to the Act, as may be notified by the State Government, for the purpose of the development of basic infrastructure facilities such as rail or road transportation system, communication system, power distribution systems, sewerage system, drainage system or any other such public utilities serving any area of the State and for financing Municipalities and Panchayati Raj Institutions; and](2)The surcharge chargeable under sub-section (1) shall be in addition to any duty chargeable under section-3.(3)Except as otherwise provided in sub-section (i), Provisions of this Act shall so far as may be apply in relation to the surcharge, chargeable under sub-section (i) as they apply relation to the duty chargeable under-section 3.(4)[ Save as provided in sub-section (3), the State Government may make rules for collection of surcharge leviable under this section and for regulating the duties and remuneration of the person through whom surcharge is collected.] [Added by Rajasthan Finance Act, 2017, dated 31.3.2017.]
