Section 8 in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
8. Certificate to be kept in respect of motor vehicle designed and used solely for agricultural or mining operation.
- Every owner or occupier of any agricultural land or mine claiming exemption from payment of tax in respect of a motor vehicle designed and used solely for carrying out agricultural or mining operations on such land or mine shall keep in the vehicle a certificate showing the limits of such land or mine, the places for carrying out agricultural or mining operations situated within a distance of fifteen miles from the limits of such land or mine and the nearest market place from the limits of such land, issued by "the [Licensing Officer on Production of Registration documents showing the details of land possessed or taken on lease or such other satisfactory evidence together with an affidavit by the agriculturist claiming exemption from Payment of Tax]. The certificate shall be produced whenever required by any of the officers specified in Clause (a) of sub-section (2) of the Section 5 of the Act.
