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State of Jharkhand - Section

Section 23 in Jharkhand Motor Vehicles Taxation Act, 2001

23. Liability to pay penalty for non-payment of tax in time.

- If the tax payable in respect of a vehicle other than personalised vehicle has not been paid during prescribed period, the person liable to pay such tax shall pay, together with arrears to tax, a penalty at the rate prescribed by the State Government.