Section 21 in Rajasthan Motor Vehicles Taxation Rules, 1951
21. [ Duplicate tax certificate/token. [Substituted by G.S.R. 96 dated 23.2.1998, published in Rajasthan Gazette E.O. Part-IV(C) (I) dated 24.2.1998.]
- On receipt of any such report and application as is prescribed by Rule 20, the taxation officer shall, on payment by the applicant a fee of Rs. 50/- each in case tax certificate/token issue a duplicate tax certificate/token as the case may be. Such duplicate tax certificate /token shall be marked with the word "Duplicate" written in red ink across it and shall for the purposes of the Act and these Rules be deemed to be a tax certificate/token.]
