Section 6(2) in The Rajasthan Motor Vehicles Taxation Act, 1951
(2)[] [Renumbered by Rajasthan Act No. 15 of 1986 w.e.f. 1-4-86.] If the owner or any person having possession or control of a motor vehicle has deposited the penalty in addition to the tax for such late payment, no other proceedings shall be taken or continued in respect of such late payment.]
