Section 4(G) in Rajasthan Motor Vehicles Taxation Rules, 1951
(G)[ Permits deposited prior to 1-4-1997 and were pending on 31-3-1997, shall be treated valid for non-use only when the owner or any person authorised in this behalf surrenders the certificate of registration on or before 30th April, 1997 in the manner as prescribed under rule 25(1) of the Rules: [Inserted by Dated 24-04-97 Published in Rajasthan Gazette, dated 24-04-1997, page 29(4)]
