Section 20 in The Bombay Motor Vehicles Tax Rules, 1959
20. [ Record of interest and of sums paid by way of composition of offence to be maintained. [Substituted by G.N. of 26.3.1980.]
- Every Taxation Authority shall maintain a record of all sums payable as interest under Section 8A and sums payable by way of composition of offence under Rule 19 and of recoveries thereof.]
