Section 4(xv) in Rajasthan Motor Vehicles Taxation Rules, 1951
(xv)[ Construction equipment vehicles of other states entering into Rajasthan for a temporary period, new chassis/vehicles crossing the state or goods vehicles of other states entering into Rajasthan for a temporary period and plying on temporary permit shall be paid in advance at the time of entering into state or before. Tax payable under this sub-clause shall be paid electronically or at Tax Collection Centre, but from such date as may be notified by the State Government, tax shall be paid only through electronic mode before entering in stata.] [Substituted by Rajasthan Motor Vehicles Taxation (2nd amendment) Rules, 2015 dated 06.01.2015.]
