Section 9 in The Orissa Motor Vehicles Taxation Act, 1975
9. Display of tax token.
- No motor vehicle shall be used for kept for use within the State unless a valid tax token issue under section 7 or section 8 in respect of the said vehicle has been obtained and such token is displayed on the vehicles in the prescribed manner. [Provided that nothing in this section shall apply to a motor vehicle in respect of which one-time tax has been paid.] [Inserted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.]
