Section 9 in Jharkhand Motor Vehicles Taxation Act, 2001
9. Tax where to be paid.
(1)For newly registered vehicles, the tax shall be paid to the taxing officer in whose jurisdiction or the place of registration falls.[Provided that the computerized Token issued under - "E- payment scheme launched by the State Government for the payment of road tax paid by the owner of the vehicle in proper manner through debit card/ credit card/ internet banking etc. shall be treated as a valid Tax- Token under the Act, Signature of the taxiing officer shall not be required on such tax token. Similarly tax token issued through "Vahan" software shall not require the signature of the taxing officer.] [Inserted by Jharkhand Act No. 3 of 2019, dated 30.1.2019.](2)For the vehicles which are already registered on or before the date of commencement of this Act, the tax shall be continued to be paid to the taxing officer to whom the tax was last paid just before the commencement of this Act.(3)If an owner of a vehicle other than a personalised vehicle changes his place of business or residence and his new place of residence or business falls within the jurisdiction of another taxing officer, he can (a) either continue to pay the tax at the place where the previously paid tax, or (b) start the payment of the tax to the other taxing officer in whose jurisdiction his new residence or place of business falls:Provided that the new taxing officer shall not accept the payment of tax till the owner presents before him a "No objection Certificate" from the previous taxing officer in the manner and the form prescribed.
