Section 20 in The M.P. Motoryan Karadhan Rules, 1991
20. Register of Demand and Recovery, etc.
(1)The taxation authority shall maintain a register of receipt of tax in Form-'V'.(2)The taxation authority shall also maintain the Demand and Recovery Registers of taxes in forms specified below :-(i)In respect of motor vehicles paying Life Time Tax in Form 'W-T.(ii)In respect of public service vehicles other than motor cabs and city buses in Form 'W-2'.(iii)In respect of exempted motor vehicles in Form 'W-3'(iv)In respect of other motor vehicles in Form 'W-4'.(3)The Transport Commissioner, by an order in writing, may prescribe any other registers to be maintained by such officers of the Transport Department as may be specified in the order.
