Section 7 in Madhya Pradesh Motor Vehicles Taxation Act, 1947
7. Grant to local authorities.- (1) The [State.]5 Government shall at the close of the financial year 1947-1948 and of each financial year thereafter make to every cantonment board, municipal committee and notified area committee which was imposing a tax, toll or licence fee in respect of motor vehicles, before the 1st day of April, 1942, a grant of the fame sum as was being paid by the [State]5 Government to such board or committee immediately before the commencement of this Act:
Provided that no sum shall be payable to a cantonment board unless it agrees not to recover any tax, toil or licence fee in respect of motor Vehicles.(2)Any sum payable under sub-section (1) shall be [charged on the Consolidated Fund of the State.]6
