Section 21 in The Rajasthan Motor Vehicles Taxation Act, 1951
21. No toll or tax to be levied by local bodies.
- [(1)] [Re-numbered by Rajasthan Act No. 12 of 1994.] Notwithstanding anything to the contrary in any law for the time being in force in any part of [the State of Rajasthan] [Substituted by Rajasthan Act No. 27 of 1957.], it shall not be lawful for any local authority to levy any tax or toll in respect of any motor vehicle.(2)[ Nothing in this section shall affect the power of any local authority to impose, increase or recover any tax falling under entry 52 of list II in the Seventh Schedule to the Constitution.] [Inserted by Rajasthan Act No. 12 of 1994. [15-4-1994].]
