Section 4E(1) in The Rajasthan Motor Vehicles Taxation Act, 1951
(1)Notwithstanding anything contained in [section 4] of the Act, the tax imposed by the said sections shall with effect from the commencement of the Rajasthan Finance Act, 2011 (Act No. 6 of 2011) be increased by a surcharge at such rates, not exceeding 20 % of the said tax, as may be specified by the State Government by the notification in Official Gazette.
