Section 6B in Rajasthan Motor Vehicles Taxation Rules, 1951
6B. [ Furnishing of Security under section 14 and rule 33(3). [Inserted by Dated 01-10-82 Published in Rajasthan Gazette, dated 01-10-1982]
- Every owner required to furnish security under section 14 of the Act and rules 33(3) of these rules, the Security shall be furnished by a bond executed by himself in the form MTP with two sureties acceptable to the Taxation Officer for such sum as may be directed by him. Each of the persons standing surety shall also execute a bond in the form MTP. In the alternative the owner may deposit Saving Certificates issued by the Government of India of the same amount duly endorsed in favour of the Taxation Officer, or a cash security or Bank Guarantee for the said amount.]
