Section 10(2) in The Rajasthan Motor Vehicles Taxation Act, 1951
(2)No motor vehicle liable to tax under this Act shall be used or kept for use in Rajasthan unless the owner or nay person having possession or control thereof has obtained,-(a)in case of a vehicle covered under [clause (b)] [Substituted 'clause (b) and clause (e)' by Rajasthan Act No. 20 of 2019, dated 20.8.2019.] of sub-section (1) of section 4, a tax certificate which shall always be kept in such vehicle, or(b)in case of a vehicle other than covered under clause (a) above, a valid token which shall always be [kept in] [Substituted 'exhibited on' by Rajasthan Act No. 20 of 2019, dated 20.8.2019.] such vehicle in the prescribed manner.]
