Section 8 in Andhra Pradesh Motor Vehicles Taxation Act, 1963
8. Power to seize and detain motor vehicles in case of non-payment of tax.
- Without prejudice to the provisions of Sections 6 and 7, where any tax due in respect of any motor vehicle has not been paid as specified in Section 4, such officer as may be prescribed, may seize and detain the motor vehicle in respect of which the tax is due under this Act and for this purpose take or cause to be taken any steps be may consider necessary for the temporary safe custody of the vehicle, until the tax due in respect of the vehicle, is paid.
