19. Amendment of Section 4-B, Rajasthan Act No. 11 of 1951.
- In existing Section 4-B of the principal Act,-(i)for the existing expression "three wheeled passenger vehicles with a seating capacity upto 4 excluding driver which have paid one time tax payable under clause (e) of sub-section (1) of Section 4", the expression "transport vehicles which have paid lump sum tax payable under Section 4-C" shall be substituted;(ii)in the proviso, after the existing expression "where a motor vehicle" and before the existing expression "is found plying", the expression "other than those which has paid one time tax under Section 4-C" shall be inserted.
