19. Amendment of Section 4-C, Rajasthan Act No. 11 of 1951.
- In Section 4-C of the principal Act, for the existing punctuation mark appearing at the end of the existing proviso, the punctuation mark shall be substituted and after the proviso, so amended, the following new proviso shall be added, namely:-"Provided further that the State Government may by notification in the Official Gazette require the owners or the persons having possession of such class of transport vehicles registered on or after 1.4.2007 as may be specified in the notification to pay lump sum tax under Section 4-C instead of tax payable under clause (a) or clause (e) of sub-section (1) of Section 4 and Section 4-B.".
