Section 10B in The Rajasthan Motor Vehicles Taxation Act, 1951
10B. [ Computerisation. [Inserted by Rajasthan Act 5 of 2001.]
- The work of grant of receipt, tax certificate, token, [***], etc., under this Act may be computerised in such manner, as may be prescribed. Such work may be entrusted to any agency and the cost incurred may be reasised from the owner of the vehicle in such manner, as may be prescribed.]
