Section 12B in The Maharashtra Motor Vehicles Tax Act, 1958
12B. Power to seize and detain motor vehicle in cases of non-payment of tax.
- Without prejudice to the provisions of sections 12, 12-A and 16, where any tax due in respect of any vehicle has not been paid as specified in section 4, such officer not lower in rank than that of an Inspector of Motor Vehicles of the Motor Vehicles Department or an Inspector of Police of the Police Department, as the State Government may empower in this behalf, may, subject to rules made in this behalf, seize and detain the motor vehicle in respect of which the tax is due under this Act, and for this purpose, take or cause to be taken all steps for the proper maintenance and safe custody of the vehicle, [until the tax and interest, if any, due] [These words were substituted for the words 'until the tax due' by Maharashtra 22 of 1979, Section 12.] in respect of the vehicle is paid and may provide for charges. if any, to be recovered for the custody and maintenance of the vehicle.]
