Section 6(4) in Andhra Pradesh Motor Vehicles Taxation Act, 1963
(4)[ The amount of tax provisionally determined under clause (3) shall be paid by the registered owner of the motor vehicles or any other person having possession or control thereof, to the prescribed authority in twelve equal monthly instalments, to be paid on or before the fifteenth day for the month of April and on or before the tenth day for the remaining months in the calendar year, in the manner specified in Section 11 .] [Substituted by Act 12 of 2002, w.e.f. 1-3-2003, Vide G.O.Ms.No.20, T.R.&B (Tr.-11), dated 7-2-2003.]
