Section 36A(2) in Rajasthan Motor Vehicles Taxation Rules, 1951
(2)The owner shall along with the application submit the following documents:-(i)the certificate of registration;(ii)the tax certificate/last token/MTC IV/MTC V;(iii)the receipts specifying the particulars of tax paid or in case receipts are not enclosed then proof of deposition of tax;(iv)the certificate of fitness, if any;(v)in case of transport vehicle, part A & B of the permit along with an authorization, if any, issued to the vehicle;(vi)the certificate of insurance and in case it is not possible for the owner to submit the original insurance certificate, then a photocopy or extract of the certificate duly attested by a gazetted officer of the Central/State Government; and(vii)copy of last tax clearance certificate or details of last tax clearance certificate issued, if any.
