Section 4A(2) in The Punjab Motor Vehicles Taxation Act, 1924
(2)[ The tax payable under section 3 in respect of a transport vehicle shall be paid in the prescribed manner :Provided that unless the manner is prescribed, the amount of tax payable quarterly and monthly shall be one fourth and one twelfth, respectively of the annual rates of tax specified in the Schedule.] [Substituted by Punjab Act No. 7 of 2008, dated 18.1.2008.]
