Section 11 in Andhra Pradesh Motor Vehicles Taxation Act, 1963
11. Manner of payment of dues under this Act.
- Payment of every amount due under this Act, shall be made, by the production before the licensing officer of a demand draft obtained from any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (Central Act 2 of 1934), to the value for which payment is required or in such other manner as may be prescribed.
