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State of Rajasthan - Section
Section 25A in Rajasthan Motor Vehicles Taxation Rules, 1951
25A. [ [Deleted by G.S.R. 93 dated 16.2.2006, published in Rajasthan Gazette E.O. Part 4 (Ga)(I) dated 16.2.2006 (w.e.f. 16.2.2006).]
***.]| 25A. [ Extension of period of surrender for more than two months. [Substituted By G.S.R. 45 dated 26.7.2001, published in Rajasthan Gazette E.O. Part 4(C)(I) dated 26.7.2001.]- (1) If the owner of motor vehicle wishes to extend the period of surrender beyond the period of two months, then he shall submit an application on plain paper atleast ten days before the expiry of surrender period to the Taxation Officer specifying the reasons[and period]of such extension along with a cash receipt of rupees ten. The taxation officer shall pass an order which it deems fit by giving reasons for the acceptance or rejection of the application within a period of ten days If the Taxation Officer is satisfied that there is no reasonable ground for extension he shall after giving the owner a reasonable opportunity of being heard, reject the application and shall return surrendered documents to the applicant. If no order is passed for acceptance or rejection of the application within period of ten days, the Taxation Officer shall be deemed to have acceptance application. In case the extension of surrendered period is allowed then he shall take action manner specified in Rule 25.2. If the period of surrender exceeds twelve months, the Taxation Officer shall himself inspect the vehicle and if upon such inspection and after giving the owner an opportunity to make any representation, he may wish to make ( by sending to the owner a notice by registered post acknowledgment due at his address entered in the certificate of registration), it is satisfied that the vehicle is in such a condition that it is incapable of being used or its use in a public place constitute a danger to the public and that it is beyond reasonable repair, may cancel the registration.3. On receipt of application in Part III of Form M.T.G. along with a cash receipt of rupees ten, Taxation Officer shall return the surrendered documents to the applicant and after satisfying himself that the vehicle actually remain in non use, shall issue a certificate to the owner to the effect. Where a motor vehicles is found plying during the surrender of the documents then the Taxation Officer shall proceed to recover the tax and penalty in accordance with the provisions of Sections 4 and 4-B of the Act.4. In case the application for extension of period of surrender is not made by the owner atleast ten days before the expiry of surrender period, he shall be liable to pay tax for the period commencing after the last day of the period for which application of surrender was acknowledge. The tax shall be payable by the owner irrespective of whether he has taken possession documents deposited with the Taxation Officer after the expiry of such period or not.] |