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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(1)(b) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(b)fails to stop the motor vehicle when required to do so by the authorised officer or obstructs any officer in the exercise of the powers conferred by section (16), shall on conviction be punishable with fine, which may extend to a sum equal to twice the average monthly tax payable, in respect of such vehicle, or rupees five thousand, whichever is more.