Section 12 in The West Bengal Motor Vehicles Tax Act, 1979
12. Permits to be invalid in case of non-payment of tax [in time] [Words substituted for the words 'within prescribed period' by W.B. Act 33 of 1979.]. -
Notwithstanding anything contained in [the Motor Vehicles Act, 1988,] [Words and figures substituted for the words and figures 'the Motor Vehicles Act, 1939,' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] if the tax due in respect of a transport vehicle is not paid within the prescribed period, the permit shall be invalid from the date of expiry of [the period determined by the Taxing Officer under sub-section (1) of section 4 or within the period referred to in clause (a), or within the period as may be specified by the State Government under clause (b), of sub-section (IA) of section 4, as the case may be,] [Words, figures, letters and brackets substituted for the words 'the prescribed period' by W.B. Act 33 of 1979.] till the tax is actually realised.
