Section 16 in Rajasthan Motor Vehicles Taxation Rules, 1951
16. [ Renewal of token or making entry in MTC-IV. [Substituted by G.S.R. 96 dated 23.12.1998, published in Rajasthan Gazette E.O. Part-IV(C)(I) dated 24.2.1998.]
- Every application for the renewal of a token under the Act shall be made in Part-I of Form [MTD] and shall be presented together with the previous token which has expired or is about to expire to the taxation officer in the manner and within the time prescribed by rule 6 for the presentation of a declaration. On the receipt such declaration and of the tax which has become due taxation officer shall issue or instructed the transport inspector or other subordinate officer issue a new token or shall make entry of payment of tax in the form MTC-IV and shall complete the part II of the form [MTD] [Substituted by G.S.R. 93 dated 26.3.1999, published in Rajasthan Gazette E.O. Part-IV(C)(I) dated 27.3.1999( w.e.f. 27.3.1999).]. The expired token in Form MTC-II shall be defaced and filed in the office of the taxation officer.]
