Section 22E in Rajasthan Motor Vehicles Taxation Rules, 1951
22E. Production of receipt and computerised tax certificate or token before a Police Officer or an Officer of the Transport Department.
- Computerised tax certificate or token shall always be carried with the vehicle. Any police officer or Motor Vehicle Inspector or Motor Vehicle sub-Inspector who is on duty and in uniform or any officer of the Transport Department not below the rank of District Transport Officer who is on duty, may order a motor vehicle to stop in order to ascertain whether a receipt and computerised tax certificate or token has been updated, if it finds that computerised tax certificate or token has not been updated, he shall make a report to the Taxation Officer stating the type or class of vehicle, its registered number and the name of the owner and driver, for such action as that officer may consider necessary.
