Section 8 in The Punjab Passengers and Goods Taxation Rules, 1952
(8)[ When an owner of a vehicle, who has opted to pay tax in lump sum under this rule :-(a)deposits tax in a district other than the district in which he is registered under the Act, he shall intimate within a week of such deposit, complete particulars of deposit made in another district to the Excise and Taxation Officer of the district in which the owner of the vehicle is registered under the Act;(b)pay tax at [Tax Collection Point] or on a high-way in the State to an Officer of the Excise and Taxation Department authorised under Section 13 or 13-A or Section 14 or Section 14A the officer receiving the payment shall issue a receipt in Form PTT 18 in triplicate the original copy of which shall be given to the owner of the motor vehicle. The first carbon copy of the receipt shall be sent to the Excise and Taxation Officer of the district in which the owner of the vehicle is registered under the Act and the second carbon copy be retained by him].(c)[ pay tax to Deputy General Manager, Hotel Rajhans, Surajkund or to Joint Director, Haryana Tourism Bureau, Delhi, who have been appointed as taxing authorities, - Haryana Government, Excise and Taxation Department Notification No. SO107/PA.16/52/S.7/93, dated the 23rd November, 2993 in respect of contract carriages going to Rajhans Hotel only. These officers receiving the payment shall issue a receipt in from PTT 18 in triplicate, the original copy of which shall be given to the owner of the motor vehicle. The first carbon copy of the receipt shall be sent to the Deputy Excise and Taxation Commissioner of the district in which the owner of the vehicle is registered under the Act and the second carbon copy be retained by him.] [Added by Haryana Government Notification No. GSR 113/PA.16/52/S.22/93, dated 16th December, 1993.]
