Section 22 in Rajasthan Motor Vehicles Taxation Rules, 1951
22. Token [or tax certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] for vehicles exempt from tax.
(1)Subject to the exemption described by rule 30, owner or persons incharge of motor vehicles which are totally exempt from payment of tax under the provisions of rule 28, shall complete and sign a declaration in Form M.T.A. [Form M.T.A.A. as the case may be] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] and present it to Taxation Officer in the manner prescribed by rule 6, together with satisfactory proof of the claim to exemption.(2)[ on receipt of such declaration and proof, the Taxation Officer shall issue to the applicant, free of charge, the tax certificate marked "Exempt" in red which shall be valid upto 31st March of the next five years from the date of issue or till the transfer of ownership or non-eligibility for exemption, whichever is earlier.] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986](3)Every such token [or tax certificate] [Inserted by Dated 01-10-82 Published in Rajasthan Gazette, dated 01-10-1982] shall be marked "Exempt" in the space provided for the entry of the Article under which the motor vehicle would otherwise be taxable, and shall be carried on the motor vehicle in respect of which it is issued in the manner prescribed by rule 17.
