Section 39(1) in Rajasthan Motor Vehicles Taxation Rules, 1951
(1)If the State Government or the Transport Commissioner, considers it necessary that with a view to prevent check evasion of tax under this Act in any place or places within the State it is necessary to do, it may, by notification in Official Gazette direct the setting up of check post or the creation of a barrier or both at such place or places as may be specified in the notification:Provided that the Commissioner may direct the setting up of a check post or the erection of a barrier for a period not exceeding six months.
