Section 28(6) in Bihar Motor Vehicles Taxation Act, 1994
(6)Whoever contravene any of the provisions of this Act or the Rules made hereunder shall, if no specific penalty has been prescribed for the offence in the preceding sub-section, be punished with fine which may extend upto Rs. 500/- and in the event of such person having been previously convicted of any offence under this Act or in the Rules made thereunder, with a fine which may extend upto Rs. 1,000/-.["(7) Vehicles registered in other States, if found plying in the State of Bihar without payment of prescribed taxes or without a valid permit, shall be liable to pay, besides the taxes and fees, a penalty of [two] ['Sub-section 7' Inserted by Bihar Finance Act 11 of 2002.] times of the taxes and fees payable."]["(8) (i) Any person who submits a false or incorrect declaration shall be punishable with a fine which may extend to rupees one thousand.(ii)Any person who fails to exhibit the tax token in the manner prescribed shall, on conviction, be punishable with a fine which may extend to Rupees four hundred.(iii)Any person who fails to report change of address shall be publishable with a fine which may extend to rupees five hundred.(iv)Any person who willfully fails to stop a motor vehicle when required to do so for tax checking shall be punishable with a fine which may extend to rupees one thousand.(v)Any person who obstructs an officer in the discharge of his duties shall be punishable with a fine which may extend to rupees one thousand.(vi)Any person liable to pay tax under this Act uses or allows to be used the motor vehicle with forged or tampered or fraudulently obtained tax token shall be punishable with a fine which may extend to rupees two thousand."]
