Section 25 in Rajasthan Motor Vehicles Taxation Rules, 1951
25. [ Surrender of the certificate of registration. [Substituted by G.S.R. 45 dated 26.7.2001, published in Rajasthan Gazette E.O. Part 4(C)(I) dated 26.7.2001.]
(1)The application for the surrender of documents under Section 4 of the Act shall be made in person by the owner or his duly authorized person, to the concerned Taxation Officer in Form M.T.G. along with a cash receipt of rupees ten: Provided that in case of vehicles owned by Rajasthan State Road Transport Corporation, the application may be made before the Taxation Officer where the vehicle is proposed to be kept during the period of such surrender.(2)[ The period of surrender or non use shall not be less than seven days for stage carriages and less than one month for other than stage carriages.](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.](4)The applicant shall specify in Form M.T.G., the postal address of the owner and the place where the motor vehicle shall be kept during the period of surrender. The owner shall not remove the motor vehicle from the specified place to any other place without the prior written permission of the Taxation Officer concerned.[Provided that in cases where the vehicle has been stolen the above information shall not be required.] [Inserted by G.S.R. 18 dated 22.5.2003, published in Rajasthan Gazette E.O. Part-IV-C(I) dated 22.5.2003.](5)The Taxation Officer shall after satisfying himself that application for surrender is complete in all respects and that it is accompanied by the documents referred to in sub-rule (3) above, issue an acknowledgment receipt in Part II of Form M.T.G. to the owner.(6)Any application which is incomplete or does not satisfy the requirements of sub-rules (1) to (4) above, shall be returned forthwith to the owner or his authorized person presenting the application, in such case it shall be deemed as if no application has been submitted.(7)Every application of surrender acknowledged under sub-rule (5) by the Taxation Officer, shall be entered serially in a register kept in Form M.T.S. in the office of the Taxation Officer and each entry made therein shall be initialed by an Officer authorised in writing on that behalf by the Taxation Officer. The Taxation Officer itself on the last day of every month check and sign the register below the last entry made.(8)At the end of every week, the Taxation Officer shall prepare a list of motor vehicles kept in non use and he may himself inspect or by any subordinate officer not below the rank of a Motor Vehicle Sub-Inspector shall get all such motor vehicles inspected and whenever such inspection is made, the reports thereof shall be entered in the register referred to in sub-rule (7);Provided that in case of the vehicles of Rajasthan State Road Transport Corporation where the registration certificate has been surrendered under proviso to sub-rule (1), the inspection reports shall be forwarded to the concerned Taxation Officer.]
