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State of Rajasthan - Section

Section 17 in Rajasthan Motor Vehicles Taxation Rules, 1951

17. [ Manner of exhibiting token. [Substituted by G.S.R. 96 dated 23.12.1998, published in Rajasthan Gazette E.O. Part-IV(C)(I) dated 24.2.1998.]

- The token issued in form MTC-II shall be enclosed in a weather proof and circular holder shall be affixed on the wind screen or other conspicious position and a side of vehicle which is to the left hand of the driver when driving in such a way as to be clearly visible from the front of the vehicle:Provided that in the case of trailer the token shall be affixed in the manner prescribed by this rule to the front portion of the motor vehicle by which such trailer is being drawn:Provided further that the token issued in form MTC-IV shall always be carried with the vehicle and shall be produced by the driver/incharge of vehicle or owner on demand by the competent authority for inspection.]