Section 4(1)(d) in The Rajasthan Motor Vehicles Taxation Act, 1951

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State of Rajasthan - Subsection

Section 4(1)(d) in The Rajasthan Motor Vehicles Taxation Act, 1951

(d)a tax on dealers in, or manufacturers of motor vehicles in respect of such vehicles as are in their possession in the course of his business as such manufacturers or dealer under the authorisation of a trade certificate granted or deemed to be granted under the Motor Vehicle Rules for the time being in force in the State of Rajasthan, at such rates as may be specified by the State Government by notification in the official gazette which shall not exceed rupees ten thousand for every 50 vehicles or part thereof In respect of three or four wheeled vehicles; and shall not exceed Rs. 10,000/- for every 100 vehicles or part thereof in respect of two wheeled vehicles; and

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State of Rajasthan - Subsection

Section 4(1)(d) in The Rajasthan Motor Vehicles Taxation Act, 1951