Section 3 in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
3. Endorsement in certificate of registration of tax payable.
- Where a motor vehicle is registered in the State, or the ownership of any motor vehicle registered in another State, is transferred to a person in the State, the licensing officer shall make an entry regarding the amount of quarterly, half-yearly or annual tax [or life time or lumpsum tax] [Added by G.O.Ms.No. 35, T, R & B (Tr-II) dated 24-2-1987.] payable in respect of that motor vehicle in the certificate of registration.
