10. Amendment of Section 5, Rajasthan Act No. 11 of 1951.
- In sub-Section (2) of Section 5 of the principal Act, after the existing proviso, the following new proviso shall be added, namely:-"Provided further that where the tax under Section 4-B on contract carriage becomes payable for the first time after the commencement of any month, the tax payable shall be the remaining period of the month on pro rata basis.".
