Section 7A(1) in The Punjab Motor Vehicles Taxation Act, 1924
(1)The Licensing Officer, for the proper realisation of tax levied under this Act, shall after giving an opportunity of being heard, required any owner of the transport vehicle to deposit as security an amount not exceeding fifty thousand rupees in the prescribed manner where such an owner make a default in the payment of tax under this Act for a continuous period of two months or more.
