Section 26B(2) in Rajasthan Motor Vehicles Taxation Rules, 1951
(2)On receipt of the application under sub-rule (1), the Taxation Officer shall verify the particulars entered therein and if satisfied that the refund or adjustment claim is due, sanction a refund of tax equal to 1/12th of the annual or 1/6th of the half yearly or ⅓th of the quarterly rate of tax payable by such vehicle, multiplied by the number of complete calendar months for which the refund may be due under Rule 26 of these rules, and shall issue to the applicant a refund voucher in Form M.T.K. or sanction adjustment against such vehicle and the amount so sanctioned shall be credited in the tax ledger of that vehicle requiring the owner to deposit the balance of the tax due, if any.
