Section 32 in Rajasthan Motor Vehicles Taxation Rules, 1951
32. Compounding of offences.
- Any person accused of an offence punishable under section 11 of the Act may, on payment of the tax, if any, due from him, present an application for compounding the offence to the [Taxation Officer or Motor Vehicles Inspector] [Substituted by Dated 01-10-82 Published in Rajasthan Gazette, dated 01-10-1982] who may by way of composition of the offence, accept such sum of money as may in his discretion be appropriate to the nature and gravity of the offence:[Provided that in no case such sum shall be less than fifty rupees, but, such sum shall not exceed the annual tax payable for the motor vehicle concerned] [Inserted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986].[Provided further that in case of [Transport] [Inserted by Dated 28-04-95 Published in Rajasthan Gazette, dated 28-04-1995, page 16] vehicles of other States plying in Rajasthan without payment of tax levied under the Act, such sum shall not be less than four times of the amount of tax due]:[Provided also that in case of vehicles of other State plying on National Permits in Rajasthan without the payment of full tax levied under the Act, such sum shall not be less than the amount of tax due.] [Inserted by Dated 06-02-97 Published in Rajasthan Gazette, dated 06-02-1997, page 307]
