Section 6(2) in Rajasthan Motor Vehicles Taxation Rules, 1951
(2)Every declaration shall be accompanied by original certificate of registration, certificate of insurance or covernote and in case of transport vehicle permit, time table, certificate of fitness alongwith attested photo copies of the document mentioned. The original document shall be returned after the due verification to the person presenting the declaration.][Provided that if the owner of motor vehicle has been issued a computerised tax certificate or token in a smart card, in that case every declaration shall be accompanied by computerised tax certificate or token, as the case may be. The Taxation Officer shall return the computerised tax certificate or token, after the due verification to the person presenting the declaration.] [Added by G.S.R. 45 dated 26.7.2001, published in Rajasthan Gazette E.O. Part-4(C) (I) dated 26.7.2001.]
