Section 22C in Rajasthan Motor Vehicles Taxation Rules, 1951
22C. Computerised tax certificate or token for vehicle exempted from tax.
- Subject to the provisions of Rule 30, owner or person in charge of motor vehicle, which are totally exempt from the payment of tax under the provisions of Rule 28, shall complete and sign a declaration in Form M.T.A., Form M.T.A.A. or Form M.T.D., as the case may be, and present it to the Taxation Officer in the manner prescribed by Rule 6 together with satisfactory proof of the claim for exemption. On receipt of such declaration and proof, the Taxation Officer shall issue to the applicant, a computerised tax certificate or token bearing details of registration, insurance and fitness, permit, if any, of that vehicle on payment of fee as specified by the State Government from time to time to the issuing agency.
