Section 22A(2) in Rajasthan Motor Vehicles Taxation Rules, 1951
(2)If tax under sub-Section (1) (a) Section 4 of the Act has been paid for a motor vehicle, the Taxation Officer shall issue a computerised token to the owner of the vehicle bearing details of particulars of registration and insurance on payment of fee specified by the State Government from time to time to the issuing agency:Provided that in case of transport vehicle when the tax or the additional tax has been paid the Taxation Officer shall issue a computerised token to the owner of the vehicle bearing details of particulars of registration, fitness, insurance, and permit, if any, on payment of fee as specified by the State Government from time to time to the issuing agency.
