Section 15(3) in Rajasthan Motor Vehicles Taxation Rules, 1951
(3)in case of those transport vehicle where tax is payable monthly, quarterly or half yearly and if the tax or additional tax has been paid, the Taxation Officer shall make entry of payment of tax, in the token in the Form M.T.C. IV which shall be in the shape of book already issued to tax payer at the time of first declaration.]
