Section 22A(1) in Rajasthan Motor Vehicles Taxation Rules, 1951
(1)When the one-time-tax under sub-Section (1)(b) or under sub-Section (1) (e) of Section 4 of the Act has been paid, the Taxation Officer shall issue a Computerised Tax Certificate to the owner of the vehicle, bearing details of particulars of registration, insurance, fitness and permit, if any, of that vehicle on payment of fee as specified by the State Government from time to time to the issuing agency.
