Section 18 in Rajasthan Motor Vehicles Taxation Rules, 1951
18. Defacing tokens [or tax certificate] [Added by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986].
- No person shall alter, deface, mutilate or add and thing to [a tax certificate issued under sub-rule (i) of Rule 15 and] [Added by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] a token issued under rule 15 or rule 16 or exhibit a token an any vehicle other than the vehicle in respect of which it was issued.
