Section 17(3) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
(3)[ Every operator of stage carriage shall maintain operational log book of each vehicle, in which such information as may be prescribed shall be kept. The vehicle owner or driver or operator shall produce the log book to the taxation officer on demand.] [Added by section 17 of Uttarakhand Act No. 08 of 2013.]
