Section 13(I) in Rajasthan Motor Vehicles Taxation Rules, 1951
(I)If such alteration is due to its conversion from a transport vehicle into a private motor vehicle the owner there of may apply for the cancellation of its registration as a transport vehicle and on such cancellation he will pay the tax due for the private motor vehicle and will then, be entitled to claim a refund that may be due for every complete calendar month in respect of which the tax has been paid which is unexpired on the date of alteration.
