Section 31 in Rajasthan Motor Vehicles Taxation Rules, 1951
31. Exemption from prohibition against using a vehicle without a token [or a tax certificate] [Inserted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986].
- Notwithstanding anything contained in section 4 of the Act, a motor vehicle may be used in public place without a token [or a tax certificate] [Inserted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] having been issued or without a token being exhibited, in any of the following circumstances, that is to say.(a)When such motor vehicle is proceeding to the office of the Taxation Officer for the purpose of being assessed or of paying the tax; or(b)When a token [or a tax certificate] [Inserted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986] has been lost and an application has been made under rule 20 for a duplicate token [or a tax certificate] [Inserted by Dated 01-04-86 Published in Rajasthan Gazette, dated 01-04-1986]; or(c)Where intimation has been given to the Taxation Officer that the owner of such motor vehicle will prefer an appeal under section 14 of the Act in respect of the assessment of such motor vehicle and such appeal has been preferred but has not been decided.
