Section 8(1) in The Maharashtra Motor Vehicles Tax Act, 1958
(1)If the tax leviable in respect of any motor vehicle remains unpaid by any person liable for the payment thereof, and such person before having paid the tax has transferred the ownership of such vehicle or has ceased to be in possession or control of such vehicle, the person to whom the ownership of the vehicle has been transferred or the person who has possession or control of such vehicle shall also be liable to pay the said tax [and interest due, if any,] [These words were inserted by Maharashtra 22 of 1979, Section 5(a).] to the Taxation Authority.
