Section 22(3) in Rajasthan Motor Vehicles Taxation Rules, 1951
(3)Every such token [or tax certificate] [Inserted by Dated 01-10-82 Published in Rajasthan Gazette, dated 01-10-1982] shall be marked "Exempt" in the space provided for the entry of the Article under which the motor vehicle would otherwise be taxable, and shall be carried on the motor vehicle in respect of which it is issued in the manner prescribed by rule 17.
