Section 33(2) in Rajasthan Motor Vehicles Taxation Rules, 1951
(2)[ If within seven days of the service of the notice the tax is not paid and no reasonable cause for not paying it has been shown, the Taxation Officer shall take steps to recover the amount of tax due.] [Substituted by Dated 01-10-82 Published in Rajasthan Gazette, dated 01-10-1982]
