Section 4(4) in The Maharashtra Public Conveyance Act, 1920
(4)[ No such licence shall be granted or renewed unless it is shown to the satisfaction of the Commissioner of Police that the applicant has paid the vehicle tax due in respect of the public conveyance to a local authority constituted under any law for the time being in force.] [This sub-section was added by Bombay 86 of 1958, Section 3(ii).]
