Section 15(2) in Rajasthan Motor Vehicles Taxation Rules, 1951
(2)in case of those Motor Vehicle where tax is payable annually and if tax or additional tax has been paid, the Taxation officer shall issue or instruct the Transport inspector or other Subordinate Officer to issue a token in form M.T.C. II and shall complete and return to the person who has paid the tax, the certificate in Part II or Form M.T.A. before issue such token.
