Section 6 in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
6. Time limit for delivering returns.
(1)Every monthly return in Form shall be delivered or cause to be delivered before the end of the month immediately succeeding the month to which the return relates.(2)Every daily return in Form II shall be delivered or cause to be delivered on the day immediately following the day to which the return relates.(3)Every weekly return in Form III shall be delivered or cause to be delivered within two days of the expiry of the week to which the return relates.(4)Every monthly return in Form IV shall be delivered or cause to be delivered not later than the seventh day of the month immediately following the month to which the return relates.
