The RAJASTHAN FINANCE ACT, 2025

आग 4 (क) 0000000 0 (ENHISA-UL अप्रेल 01,2025 00 0 39 
LAW (LEGISLATIVE DRAFTING) DEPARTMENT 
(GROUP-II) 
NOTIFICATION 
Jaipur, March 28, 2025 
No. F. 2(17)Vidhi/2/2025.- In pursuance of Clause (3) of Article 348 of the 
Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan 
Gazette of the following translation in the English language of the Rajasthan Vitt Adhiniyam, 
2025 (2025 Ka Adhiniyam Sankhyank 5):- 
(Authorised English Translation) 
THE RAJASTHAN FINANCE ACT, 2025 
(Act No. 5 of 2025) 
(Received the assent of the Governor on the 25" day of March, 2025) 
An 
Act 
Sfurther to amend the Rajasthan Stamp Act, 1998, the Rajasthan Fiscal Responsibility and 
Budget Management Act, 2005, the Rajasthan Motor Vehicles Taxation Act, 1951, in order to 
give effect to the financial proposals of the State Government for financial year 2025-26, and 
to enact the Rajasthan Value Added Tax Act, 2025 in regard to sale of goods included in 
Entry 54 of List 1I-State List of the Seventh Schedule (Article 246) to the Constitution of 
India. 
Be it enacted by the Rajasthan State Legislature in the Seventy-sixth Year of the 
Republic of India, as follows:- 
CHAPTER I 
PRELIMINARY 
1. Short title.- This Act may be called the Rajasthan Finance Act, 2025. 
2. Declaration under section 3, Rajasthan Act No. 23 of 1958.- In pursuance of 
section 3 of the Rajasthan Provisional Collection of Taxes Act, 1958 (Act No. 23 of 1958) it 
is hereby declared that it is expedient in the public interest that provisions of clauses 3, 4, 5 
and 6 of this Bill shall have immediate effect under the said Act. 
CHAPTER IT 
AMENDMENT IN THE RAJASTHAN STAMP ACT, 1998 
3. Amendment of Schedule, Rajasthan Act No. 14 of 1999.- In the Schedule to the 
Rajasthan Stamp Act, 1998 (Act No. 14 of 1999),- 
(i) in Article 33, for the existing expression "The same duty 85 on a conveyance (No. 
21) on the market value of the property", appearing under Column No. 2 against
40 राजस्थान राज-पत्र, अप्रेल 01, 2025... भाग 4 (को 
clause (vii) of the said Article under Column No. 1, the expression "Six percent 
on the market value of the property" shall be substituted; 
(ii) for the existing sub-clause (i) of clause (6) of Article 44 under Column No. 1, the 
following shall be substituted, namely:- 
"(i) the father, mother, brother, sister, wife, husband, son, daughter, daughter-in- 
law, son's 500, son's daughter, daughter's son or daughter's daughter of the 
executant;"; 
(iii) in Article 50, for the existing expression "Subject to a minimum of rupees one 
thousand, half (0.5) percent of the amount secured.", appearing under Column 
No. 2, the expression "Subject to a minimum of rupees one thousand, half (0.5) 
percent of the amount secured and/or of the market value of the property 
mortgaged, as the case may be." shall be substituted. 
CHAPTER पा 
AMENDMENT IN THE RAJASTHAN FISCAL RESPONSIBILITY AND BUDGET 
MANAGEMENT ACT, 2005 
4, Amendment of section 6, Rajasthan Act No. 7 of 2005.- For the existing clause 
(f) of the first proviso to the section 6 of the Rajasthan Fiscal Responsibility and Budget 
Management Act, 2005 (Act No. 7 of 2005), the following shall be substituted, namely:- 
“(f) due to additional borrowing of 0.50 per cent of Gross State Domestic 
Product, allowed by Central Government based on performance criteria in 
the power sector and/or for any other specific purpose:”. 
CHAPTER IV 
AMENDMENT IN THE RAJASTHAN MOTOR VEHICLES TAXATION ACT, 1951 
5. Amendment of section 17, Rajasthan Act No. 11 of 1951.- In sub-section (1) of 
section 17 of the Rajasthan Motor Vehicles Taxation Act, 1951 (Act No. 11 of 1951), 
hereinafter in this Chapter referred to as the principal Act, for the existing expression “and 
any officer of the State Directorate of Revenue Intelligence not below the rank of Revenue 
Intelligence Officer”, the expression “, Motor Vehicle Sub-Inspector and Motor Vehicle 
Inspector of Transport Department posted at Directorate of Revenue Intelligence and 
Economic Offences and any officer of the Directorate of Revenue Intelligence and Economic 
Offences not below the rank of Deputy Director and Revenue Intelligence Officer” shall be 
substituted. 
6. Amendment of section 18, Rajasthan Act No. 11 of 1951.- In section 18 of the 
principal Act, for the existing expression “and any officer of the State Directorate of Revenue 
Intelligence not below the rank of Revenue Intelligence Officer”, the expression *, Motor 
Vehicle Sub-Inspector and Motor Vehicle Inspector of Transport Department posted at 
Directorate of Revenue Intelligence and Economic Offences and any officer of the 
Directorate of Revenue Intelligence and Economic Offences not below the rank of Deputy 
Director and Revenue Intelligence Officer” shall be substituted. 
CHAPTER V
आग 4 (F) 0 राजस्थान राज-पत्र, अप्रैल 01, 2025 00 77 71 
ompanies 
' Registered dealers selling Aviation Turbine Fuel at RCS 
Airports located within the State to airline operator which 
operates RCS Flights as defined in “Regional Connectivity 
Scheme-UDAN” issued by Ministry of Civil Aviation, 
Government of India 
20. [Registered dealers selling High Speed Diesel to manufacturers 
land works contractors and those engaged in mining, who are 
registered under फिट Rajasthan Goods and Service Tax Act, 
2017(Act No. 9 of 2017) 
21. s Rajasthan State Ganganagar Sugar Mills Ltd. 
22. oreign Liquor, Indian Made Foreign Liquor and Beer, when 
(5016 to the dealers/persons not having retail off licenses issued 
by the Excise Department, Government of Rajasthan 
23. Registered dealers selling Aviation Turbine Fuel to Flying 
raining  Organisations and  Aircraft type training 
Organisations approved by the Directorate General of Civil 
Aviation operating in the State of Rajasthan, 
59. Declaration of Independent Act Number and Renumbering of Clauses into 
Sections.- (1) Upon enactment, the Rajasthan Value Added Tax Act, 2025 shall be deemed 
to be an independent Act and shall be assigned a separate Act Number by the State 
Government in accordance with legislative procedures. The repeal or amendment of this 
Finance Act shall not affect the continued operation of the Rajasthan Value Added Tax Act, 
2025, 85 a separate law. 
(2) Clauses 8 to 58 of the Bill, shall be renumbered 85 sections 1 to 51 respectively at 
the time of publication of Rajasthan Value Added Tax Act, 2025 as a separate Act. All 
references appearing within these clauses to a section or sub-section, clauses or sub-clauses, 
shall be read and construed accordingly. 
ब्रजेन्द्र जैन, 
Principal Secretary to the Government. 
राज्य केन्द्रीय मुद्रणालय, जयपुर।

‹ Prev All Rajasthan acts Next ›