Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(3) in Rajasthan Motor Vehicles Taxation Rules, 1951

(3)[ On the application from the owner or the person having possession or control of the vehicle, for permission to pay arrears above Rs. 3,000/- by way of installments, may be granted, by the authority if satisfied, mentioned below :-
S.No. Amount of arrears. Authority to grant the Instalments
1. More than Rs. 3,000/- but not exceeding Rs. 50,000/- Taxation Officers
2. Exceeding Rs. 50,000/- but not exceeding Rs. 1,00,000/- Regional Transport Officer
3. Exceeding Rs. 1,00,000/- but not exceeding Rs. 2,00,000/- Transport Commissioner:
4. Exceeding Rs.2,00,000/- Transport Commissioner withthe approval of the State Government
Provided that in default to pay any installment, the whole of the amount remaining unpaid shall become immediately payable.] [Substituted by G.S.R. 45 dated 26.7.2001, published in Rajasthan Gazette E.O.Part-4-C (I) dated 26.7.2001.]