Section 28(g) in Rajasthan Motor Vehicles Taxation Rules, 1951
(g)[ Any motor vehicle with seating capacity more than nine excluding driver, owned by and used solely for the purposes of any educational institution which is recognized by the Government or whose managing committee is a society registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958).] [Substituted by S.O. 398 dated 9.3.2007, published in Rajasthan Gazette E.O. Part-4 (Ga)(II) dated 9.3.2007.]
