Section 20 in Rajasthan Motor Vehicles Taxation Rules, 1951
20. Loss etc. of [tokens/tax certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986].
(1)Any [token/tax certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] issued under these rules is lost, destroyed, defaced altered or has become illegible, the owner or person incharge of the vehicle in respect of which it was issued shall immediately report the fact to the Taxation Officer who issued the [token/tax certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] and return to him the original [token/tax certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] which is defaced or has become illegible. He will also apply to him for a duplicate [token/tax certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986].(2)If the original [token/tax certificate] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] been lost, is found after the duplicate has been issued the owner of the vehicle shall/surrender it to the Taxation Officer.
