Section 9 in The Rajasthan Motor Vehicles Taxation Act, 1951
9. Payment of additional tax.
- Where any motor vehicle in respect of which the tax has been paid, is altered in such a manner as to cause the vehicle to become a vehicle in respect of which a higher rate of tax is payable, the [owner or any person having possession or control] [Substituted by Rajasthan Act No. 11 of 1972.], thereof shall be liable to pay an additional tax of a sum which is equal to the difference between the tax already paid in respect of such vehicle and the tax which is payable in respect of such vehicle after its being so altered.
