Section 15 in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962
15. Restrictions on the use of goods vehicles in certain cases :-
No goods vehicle shall be used on any public road in the State-(a)in case any tax or penalty payable in respect thereof remains unpaid for more than fifteen days after the notice of demand referred to in section 14 has been served on the operator, until such tax or penalty is paid, or(b)in case daily returns if required to be submitted under section 6 have not been submitted for more than seven days, or other returns prescribed have not been submitted for
