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State of Rajasthan - Section
Section 15A in Rajasthan Motor Vehicles Taxation Rules, 1951
15A. [ [Deleted by G.S.R. 47 dated 23.12.2003, published in Rajasthan Gazette E.O. Part IV-(C)(I) dated 23.12.2003 ( w.e.f. 1.1.2004).]
***]| 15A. [ Issue of special token. [Inserted by G.S.R. 19 dated 1.6.2001, published in Rajasthan Gazette E.O. Part-IV(C) (I) dated 1.6.2001.]- (1) owner of the goods vehicle having valid permit, fitness certificate, insurance certificate and who has paid up to date tax and the motor vehicle tax and special road tax in advance, may apply special token to the taxation officer/incharge tax collection centre on payment of fees as prescribed in rules 15-B:(2) The monthly special token may be obtained for two or more months.(3) The motor vehicle tax and special road tax shall be paid in advance at prevaling rates for complete financial year or for complete month/ months, as the case may be, and the difference of amount of tax, if any, pertaining to the period for which special token has been issued, shall be paid by the owner within the prescribed period.(4) The special token so issued shall be exihibited on the left hand side of the front wind screen of the vehicle.] |