Section 23 in Rajasthan Motor Vehicles Taxation Rules, 1951
23. [ Issue of notice to manufacturer or dealer of motor vehicle. [Substituted by G.S.R. 96 dated 23.2.1998, published in Rajasthan Gazette E.O. Part-IV-C(I) dated 24.2.1998.]
- The Taxation Officer on receiving information that any person keeps a motor vehicle for sale or repairs or to fabricate the body, and to finance, may require him to complete sign and deliver a declaration in respect thereof and may serve upon him at once a notice in form MTE. Such notice may be sent to the person by post, or may be served upon him in person or (if service can not be made upon him in person) upon any adult member of his family or upon his employee. If the notice can not be served in the manner aforesaid, it may be served by affixing to some conspiciuous part of his place of residence or business or in such manner as taxation officer may think fit.]
