Section 6(3) in The Maharashtra Motor Vehicles Tax Act, 1958
(3)Such owner, or person shall, at the time of making payment of tax under sub-section (1), or of the additional tax under sub-section (2), produce before the Taxation Authority a valid certificate of insurance, in respect to the vehicle, which complies with the requirements of a [Chapter XI of the Motor Vehicles Act, 1988] [These words and figures were substituted for the words and figures 'Chapter VIII of the Motor Vehicles Act, 1939' by Maharashtra 16 of 1995, Section 8.]
