Section 28(i) in Rajasthan Motor Vehicles Taxation Rules, 1951
(i)[ Private vehicles (other than transport vehicles and construction equipment vehicles) registered outside Rajasthan, brought temporarily in Rajasthan and used or kept for use therein for a period not exceeding 30 days: [Substituted by S.O. 398 dated 9.3.2007 (w.e.f. 21.5.1951).]
