Section 33(5) in Rajasthan Motor Vehicles Taxation Rules, 1951
(5)Where payment is postponed by installments or otherwise beyond a period of one month, the owner shall be required to furnish a security bond with two sureties to the satisfaction of the authority concerned. In such cases the owner shall be required to pay interest at the rate of 1 ½% per month.] [Sub-rules 4 & 5 were added by Dated 09-09-76 Published in Rajasthan Gazette, dated 09-09-1976]
