Section 8(2) in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
(2)If a Minister wishes to transfer such a motor car to another Minister, who under these rules is eligible for an advance, he may be permitted by Government to do so and transfer the liability attached to the car to the latter provided that the transferee records a declaration that he is aware that the motor car transferred to him remains subject to the mortgage bond and that he is bound by its terms and provisions.
