Section 6(3) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000
(3)Notwithstanding anything contained in this Act, where a person is a citizen of India and is in employment of any diplomatic or consular office or trade commissioner of any foreign country situated in any part of the State, such person, if liable to pay tax, shall obtain a certificate of enrolment as provided in sub-section (2) and pay the tax himself.
