Section 9(2) in The Rajasthan State Road Transport Services (Development) Rules, 1965
(2)Nothing in this rule shall apply to the use of a transport vehicle in emergency for the conveyance of a person suffering from sickness or injury or for the transport of dead body or for the transport of medical aid or medicines supplied to relieve distress, provided that the person operating the vehicle shall report, within seven days, such use to the Registering Authority of the region in which he does so.
