Section 22F in Rajasthan Motor Vehicles Taxation Rules, 1951
22F. Prohibition against using a motor vehicle without a computerised tax certificate or token.
- Any motor vehicle which is registered in Rajasthan, shall not be used or kept for use in the State without having a computerised tax certificate or token issued on a computerised smart card on or after the date as notified by the State Government. Provided that the State Government shall provide a reasonable time which shall not be less than six months within which the owner of such vehicle shall obtain the above computerised tax certificate or token.]
