Section 12(2) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
(2)Where the operator or, as the case may be, the owner of a motor vehicle, does not intend to use his vehicle for a period of one month or more he shall, before the date the tax [*] [Omitted by section 13(3)(a) of Uttarakhand Act No. 08 of 2013.], as the case may be, is due, surrender the certificate of registration, the token, if any, issued in respect of the motor vehicle and the permit, if any, to the Taxation Officer of the region where the tax or additional tax was last paid and on such surrender, no tax [*] [Omitted by section 13(3)(a) of Uttarakhand Act No. 08 of 2013.] under this Act shall be payable in respect of such vehicle for each complete calendar month of the period during which the vehicle remains withdrawn from use and the aforesaid documents remain surrendered with the Taxation Officer :Provided that in case such vehicle is found plying during the period when it documents as mentioned in this sub-section remain surrendered with the Taxation officer, such owner or operator, as the case may be, shall be liable to [the tax as if the documents were not surrendered and shall also be liable to the penalty equivalent to five times of the tax.] [Substitute by section 13(3)(b) of Uttarakhand Act No. 08 of 2013.]
