Section 9 in Rajasthan Motor Vehicles Taxation Rules, 1951
9. [ Production of Motor Vehicle and accounts or any other relevant documents before Taxation Officer. [Substituted by G.S.R. 96 dated 23.2.1998, published in Rajasthan Gazette E.O. Part-4(C) (I) dated 24.2.1998.]
- For the purposes of computation of the tax, the Taxation Officer or any other officer authorized by him in writhing in this behalf, may require that a Motor Vehicle in respect of which the tax is to be computed and accounts or any other relevant documents be produced before him for inspection.]
