Section 8A in The Rajasthan Motor Vehicles Taxation Act, 1951
8A. [ Computation of tax. [Inserted by Rajasthan Art 5 of 2001, which was omitted by Rajasthan Act No. 9 of 1997.]
- If the Taxation Officer is satisfied that tax has not been correctly paid, he shall, after giving the owner a reasonable opportunity of being heard, proceed to compute the amount of tax due and recover the same.]
