Section 28(1)(a) in Bihar Motor Vehicles Taxation Act, 1994

[Cites 0, Cited by 1] [Section 28(1)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1)(a) in Bihar Motor Vehicles Taxation Act, 1994

(a)Whoever uses a motor vehicle or keeps a motor vehicle for use without having paid tax or additional tax or differential tax in respect of such vehicle shall be punished with fine, not exceeding in the case of the first offence twice and in the case of a second or any subsequent offence three times the amount of annual tax payable for the motor vehicle in respect of which offence is committed.

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State of Bihar - Subsection

Section 28(1)(a) in Bihar Motor Vehicles Taxation Act, 1994