In exercise of the powers conferred by section 86
and 87 of the Rajasthan Stamp Act, 1998 (Act No. 14 of 1999), and section 74 of
the Indian Stamp Act, 1899 (Central Act No. 2 of 1899), the State Government
hereby makes the following rules further to amend the Rajasthan Stamp Rules,
2004, namely:- (1) These rules may be
called the Rajasthan Stamp (Amendment) Rules, 2021. (2) They shall come into
force with immediate effect. After
the existing rule 29-A and before the existing rule 30 of the Rajasthan Stamp
Rules, 2004, the following new rule shall be inserted, namely:- "29-B. Discount and Remuneration on
e-stamps certificate.- (1) The Central Record
Keeping Agency authorised by the State Government for the Computerisation of
Stamp Duty Administration System in the State hereinafter referred to as the
Agency shall be allowed to deduct an amount,- (i) not exceeding 0.65
percent of the amount collected through sale of e-stamps as may be determined
by the State Government, from time to time; and (ii) equal to that allowed
to stamp vendors under rule 29 and 29-A, in respect of e-stamps sold through
Authorised Collection Centres. (2) The Agency shall
deduct the amount allowed under sub-rule (1) from the amount collected by it
through sale of e-stamps and pay the amount allowed under clause (ii) of
sub-rule (1) to the Authorised Collection Centers appointed by it in proportion
to the amount collected by them through sale of e-stamps. (3) The Agency shall
produce to the Inspector General of Stamps a quarterly statement of the amount
deducted and paid under sub-rule (2).".RAJASTHAN
STAMP (AMENDMENT) RULES, 2021
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