Section 25(4) in Rajasthan Motor Vehicles Taxation Rules, 1951
(4)The applicant shall specify in Form M.T.G., the postal address of the owner and the place where the motor vehicle shall be kept during the period of surrender. The owner shall not remove the motor vehicle from the specified place to any other place without the prior written permission of the Taxation Officer concerned.[Provided that in cases where the vehicle has been stolen the above information shall not be required.] [Inserted by G.S.R. 18 dated 22.5.2003, published in Rajasthan Gazette E.O. Part-IV-C(I) dated 22.5.2003.]
