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State of Rajasthan - Section
Section 15C in Rajasthan Motor Vehicles Taxation Rules, 1951
15C. [ [Deleted by G.S.R. 47 dated 23.12.2003, published in Rajasthan Gazette E.O. Part IV-(C)(I) dated 23.12.2003( w.e.f. 1.1.2004).]
***.]| 15C. Duplicate Special Token.- If special token issued under Rule 15-A is destroyed, defaced or has becomes illegible, the owner or person incharge of the vehicle in respect of which it was issued shall immediate report the fact of the taxation officer who issued the special token and return to him the original special token which is destroyed, defaced or has become illegible. He will also apply to the taxation officer for a duplicate special token. On the receipt of any such report and application the taxation officer shall issue a duplicate special token on payment of fee equivalent to 20% of fees payable at the time of application for monthly special token. Such duplicate special token shall be marked with the word "Duplicate" written in red ink acroses it and shall for the purpose of the Act and these rules be deemed to be a special token.] |