Section 32 in The Bombay Motor Vehicles Tax Rules, 1959
32. Supply of information regarding payment of tax, etc.
- The Taxation Authority may supply information on all or any of the items specified below regarding any motor vehicle registered in the records maintained by it to any intending purchaser of such vehicle on an application made by him and on payment of [a fee of rupees two per vehicle] [Substituted by G.N. of 12.1.1989.](1)The class and rate of tax payable;(2)For what period tax has been paid;(3)Whether tax or additional tax has been paid or is due for a particular period;(4)Whether non-use of the vehicle has been intimated;(5)Whether refund of tax has been claimed or allowed;(6)Whether the vehicle is exempted from payment of tax;(7)Whether any appeal has been filed under Section 14 of the Act;(8)Whether the registered owner has been prosecuted for any offence punishable under the Act.
