Section 7 in Telangana Motor Vehicles Taxation Act, 1963
7. Recovery of tax, penalty or fine as an arrear of land revenue.
- Any tax, penalty or fine due under this Act may be recovered in the same manner as an arrears of land revenue; the motor vehicle in respect of which the tax, penalty or fine is due or its accessories may be distrained and sold, whether or not such motor vehicle or accessories are in the possession or control of the person liable to pay tax, penalty or fine.
