20. Insertion of new Section 4-C, Rajasthan Act No. 11 of 1951.
- After the existing Section 4-B and before the existing Section 5 of the principal Act, the following new section shall be inserted, namely:-"4-C. Imposition of Lump sum tax. - Notwithstanding anything contained in Section 4 and Section 4-B and subject to the rules as may be made by the State Government there shall be levied and paid to the State Government a lump sum tax on all transport vehicles at the rates as may be specified by the notification in the Official Gazette by the State Government which shall not exceed 50% of the cost of vehicle/chassis:Provided that the owner or person having possession or control of transport vehicle shall have option either to pay tax levied under clause (a) or clause (e) of sub-section (1) of Section 4 and Section 4-B or lump sum tax under Section 4-C.".
