Section 25(3) in Rajasthan Motor Vehicles Taxation Rules, 1951
(3)The owner shall along with the application submit the following documents:-(i)The Certificate of registration;(ii)The tax certificate/computerised tax certificate;(iii)The tax token/computerised tax token;(iv)The certificate of fitness, if any;(v)in case of transport vehicles, part A and B of the permit along with an authorization, if any, issued to the vehicle; and(vi)the Insurance Certificate and in case if it is not possible for the owner to submit the original insurance certificate than a photocopy or extract of the certificate duly attested by a Gazetted Officer of the Central/State Government:Provided that in case of motor vehicle if current token or permit could not be issued for want of mechanical fitness, then the owner shall satisfy the Taxation Officer that motor vehicle tax and special road tax which have become due have been paid:Provided further that where any document has either been seized or deposited in a Court of law or with a competent authority, the owner shall file the receipt obtained by him in lieu of the document and in such case the owner shall also file an affidavit to the effect that due to the circumstances mentioned therein he was not able to surrender such document forthwith.[Provided also that owing to the theft of the vehicle, if any of the above documents pertaining to the vehicle has also been stolen than the owner shall submit the copy of the F.I.R. lodged in a Police Station accompanied by an affidavit to the effect that due to the above circumstances he is not able to surrender such documents.] [Inserted by G.S.R. 18 dated 22.5.2003, published in Rajasthan Gazette E.O. Part-IV-C(I) dated 22.5.2003.]
