Section 22B in Rajasthan Motor Vehicles Taxation Rules, 1951
22B. Entry in computerised token.
- For further entry of tax in computerised token, an application shall be made in Part I of Form M.T.D. and Form M.T.B., if any, and shall be presented together with the computerised token to the Taxation Officer in the manner and within the time prescribed in Rule 6 or Rule 7, as the case may be. On receipt of such application and of the tax which has become due, the Taxation Officer shall satisfy himself that every declaration or additional declaration presented to him is complete in all respect and that the correct amount of tax or additional tax, as the case may be, has been paid, according to the rate of tax prescribed by the State Government from time to time under the provisions of the Act. On such satisfaction, the Taxation Officer shall make entry of payment of tax in the main computer for record and also in the computerised token and return it to the applicant, however the computerised token shall bear only last tax entry in machine readable zone and all previous tax entries shall be kept on main computer.
