Section 4(A) in Rajasthan Motor Vehicles Taxation Rules, 1951
(A)If the tax is to be paid:-(i)as a [one time tax under section 4(1)(b)] [Substituted 'One time Tax' by G.S.R. 93 dated 16.2.2006, published in Rajasthan Gazette E.O. Part-4(Ga)(I) dated 16.2.2006(w.e.f. 16.2.2006).]-
