Section 22(2) in Rajasthan Motor Vehicles Taxation Rules, 1951
(2)[ on receipt of such declaration and proof, the Taxation Officer shall issue to the applicant, free of charge, the tax certificate marked "Exempt" in red which shall be valid upto 31st March of the next five years from the date of issue or till the transfer of ownership or non-eligibility for exemption, whichever is earlier.] [Substituted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986]
