Section 4A in Rajasthan Motor Vehicles Taxation Rules, 1951
4A. [ Payment of tax by national permit holder. [Substituted by G.S.R. 45 dated 26.7.2001, published in Rajasthan Gazette E.O. Part-4(C) (I) dated 26.7.2001.)]
- Notwithstanding anything contained in these rules, the tax payable by the holders of permit issued under sub-Section(12) of Section 88 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988) issued by the authorities outside the State of Rajasthan, and authorised to ply in the State of Rajasthan shall be paid in advance at the time of grant of authorisation. The tax paid once shall not be adjusted or refunded in any case.]
