Section 11 in Telangana Motor Vehicles Taxation Act, 1963
11. [ Manner of payment of dues under this Act. [Substituted by Act No.11 of 1971.]
- Payment of every amount due under this Act shall be made, by the production before the licensing officer of a demand draft obtained from any scheduled bank as defined in the Reserve Bank of India Act, 1934, to the value for which payment is required or in such other manner as may be prescribed.]
