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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(5)(b) in The West Bengal Motor Vehicles Tax Act, 1979

(b)Where the driver leaves the motor vehicle, the officer, other than the Police Officer, who seized the motor vehicle shall issue by registered post with acknowledgement due the notice to the owner of the motor vehicle, calling upon him to make payment of the aggregate amount to the Taxing Officer having jurisdiction within a period of thirty days from the date of such seizure and to produce before him the documents of such payment.'.]]