Section 14(2) in Himachal Pradesh Motor Vehicles Taxation Act, 1972
(2)[ When the registered owner or the person having possession or control of a motor vehicle specified in Schedule-I or Schedule-III has given previous intimation in writing to the taxation authority that the motor vehicle would not be used in any public place, for a particular period, being not less than one month but not more than three months, and deposits the certificate of registration of such motor vehicle alongwith route permit with the taxation authority concerned and obtains an acknowledgment thereof, he shall be exempted from the payment of tax for that period, and the taxation authority shall also inform in writing the Superintendent of Police, Regional Manager, Himachal Road Transport Corporation concerned and the Director of Transport, to ensure that such vehicle is not used in any public place during the specified period.] [Substituted vide H.P.M.V.T(Amendment) Act, 2004]
