Section 11 in Rajasthan Motor Vehicles Taxation Rules, 1951
11. Basis of tax on private vehicle.
- For the purposes of Articles, I, II and III of the First Schedule to the Act in accordance with which the assessment of a private motor vehicle will depend upon the unladen weight of the vehicle, the unladen weight shall be either the unladen weight as given in the manufacturer's specification, or the ascertained unladen weight of the vehicle, if, in places where a weighbridge is available, the Taxation Officer so directs. If an assessee is unable to state the unladen weight of his vehicle in his declaration, he may leave this entry to be made by the Taxation Officer.
