Section 14 in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
14. Manner of payment of tax in respect of vehicle registered in other States.
- Payment of every amount due under the Act, in respect of a motor vehicle of any other State used or kept for use in any public place in this State shall be made either by money order or bank draft for the value for which payment is required, payable to the licensing officer within whose jurisdiction the vehicle shall pass through first, while entering into this State.[Provided that the tax in respect of a motor vehicle registered in the State of Madras and plying in this State on a licence granted under sub-section (4) of Section 4 of the Act, may be paid, by a bank draft for the value for which payment is required.] [Added by G.O. Ms. No. 1113, Home (Tr-II) dated 3-7-1968, A.P. Gazette dated 18-7-1968 with effect form 1-7-1968.]
