Section 17(4) in The Rajasthan Motor Vehicles Taxation Act, 1951
(4)[ Where the vehicle has been seized or detained under sub-section (2), the owner or person incharge of the motor vehicle may apply to the Taxation Officer or any officer authorised by the State Government together with the relevant documents for the release of such vehicle and such officer shall, after the verification of the documents and on being satisfied that no tax, penalty and interest is due, by an order, release the vehicle.] [Sub-sections (4) added by Rajasthan Act No. 5 of 2001.]
