Section 8 in Himachal Pradesh Passengers and Goods Taxation Act, 1955
8. Registration of owner.
- [(1) No owner shall ply his motor vehicle in the State unless he is in possession of a valid registration certificate as provided hereinafter.] [Existing section 8 re-numbered as sub-section (1) vide Act No. 10 of 1988.](2)[ Notwithstanding anything contained in sub-section (1) on an application, accompanied by a fee of rupees twenty, made by an owner of a vehicle which is not registered in this State under the provisions of the [Motor Vehicles Act, 1988 (59 of 1988)] [Sub-section (2) added vide 10 of 1988.] and is plied on a temporary permit granted under section [87] [Substituted for the figure '62' vide Act No. 8 of 1991.] of that Act for a period not exceeding four months and on advance payment of the tax and surcharge, payable under this Act, the Assessing Authority may dispense with the requirement of a valid registration certificate under this section.]
