Section 24 in Rajasthan Motor Vehicles Taxation Rules, 1951
24. Production of receipt and token [or certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] before a Police Officer or an Officer of the Transport Department.
- Every Police Officer of the Transport Department who is on duty and in uniform may order a motor vehicle to stop in order to ascertain whether a receipt and token [or certificate] [Substituted by Dated 01-10-82 Published in Rajasthan Gazette, dated 01-10-1982] therefore have been obtained. Should he discover that a receipt of token [or certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] has not been renewed he shall make a report to the Taxation Officer stating the type or class of the vehicle its registered number and the name of the owner and driver, for such action as that Officer may consider necessary.
