Section 27 in Rajasthan Motor Vehicles Taxation Rules, 1951
27. Exemptions and exceptions.
- Under section 3 of the Act the Government are pleased to exclude from the operation of the Act the classes of motor vehicles specified in rules 28 and 29 to the extent specified therein:Provided that no transport vehicle registered outside Rajasthan and brought within it for temporary use shall be so excluded unless reciprocal arrangements for exemption from the payment of the tax have been agreed to and are certified to exist by the Rajasthan Transport Authority constituted under section 44 of the Motor Vehicles Act, 1939 (Act IV of 1939).
