Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Stamp (Second Amendment) Rules, 2010 [29 April 2010] CONTENTS 1. Short title, extent and commencement 2. Amendment to rule 24 Rajasthan Stamp (Second Amendment) Rules, 2010 [29 April 2010] In exercise of the powers conferred by section 86 of the Rajasthan Stamp Act, 1998 (Act No. 14 of 1999), the State Government hereby makes the following rules further to amend the Rajasthan Stamp Rules, 2004, namely: 1. Short title, extent and commencement :- (1) These rules may be called the Rajasthan Stamp (Second Amendment) Rules, 2010. (2) They shall extend to whole of the State of Rajasthan. (3) They shall come into force with immediate effect. 2. Amendment to rule 24 :- After the existing clause (b) of sub-rule (4) of rule 24 of the Rajasthan Stamp Rules, 2004, the following new clause (c) shall be added, namely: "(c) Notwithstanding anything contained in clause (b), if application for renewal of license is not made within the specified time, the Collector may renew the license on payment of fee specified in clause (b) along with the following late fee, namely: S. No. Time of application Late fee (i) If application is submitted within one month from the last day specified for submitting the application Equal to the renewal fee. (ii) If application is submitted within two month from the last day specified for submitting the application Two times of the renewal fee. (iii) If application is submitted within three month from the last day specified for submitting the application Three times of the renewal fee. [F.2(27)FD/Tax/2010-07] By Order of the Governor, Bhawant Singh Detha, Deputy Secretary to the Government.