Section 5(1) in Karnataka Motor Vehicles Taxation Act, 1957
(1)When the tax levied under section 3 in respect of a motor vehicle is paid, the taxation authority shall issue to the person paying the tax,-(a)a receipt in the prescribed form indicating therein the amount of tax paid; and(b)a taxation card in the prescribed form indicating therein the rate at which the tax is leviable and the period for which the tax has been paid:Provided that where a taxation card has already been issued in respect of a motor vehicle, the taxation authority shall, on payment of tax as aforesaid, cause to be made in the taxation card an entry of such payment and the period to which it relates.
