Section 28(o) in Rajasthan Motor Vehicles Taxation Rules, 1951
(o)[ Any motor vehicle which is designed and constructed or adopted for use only for the purpose of exploration of oil and natural gas and used in Rajasthan for the said purpose.] [Added by G.S.R. 45 dated 26.7.2001, published in Rajasthan Gazette E.O. Part-4(C)(I) dated 26.7.2001.]
