Section 7(1) in Bihar Motor Vehicles Taxation Act, 1994
(1)On personalised vehicles, [or vehicle of Omni bus category with seating capacity of six to twelve for private use] [Inserted by Finance Act, 8 of 2007.] one time tax for the whole life of the vehicle shall be levied at the time of registration at the rates specified in Schedule-I:Provided that the personalised vehicle registered prior to February 1,1992 for which One-time tax has not been paid, shall have to pay One-time tax at the rates prescribed in Schedule-I within 30 days of the expiry of the existing tax token otherwise an interest at the rate of two per cent per month shall be charged on the amount of tax due together with the arrears and penalty, if any calculated up to 30th November, 1993 at the rate of annual tax leviable prior to 1st February, 1992.
