Section 26A(4) in Rajasthan Motor Vehicles Taxation Rules, 1951
(4)Any person to whom a refund voucher is issued under sub-rule (3) shall be on its presentation at the treasury named therein, within fifteen days from the date of its issue, be entitled to the payment of the sum, mentioned therein. If it is not so presented within the period of 15 days, it shall subject to the provisions of sub-rule (5), be deemed to be cancelled.
