Section 8 in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
8. Notice in cases referred to in section 6.
- Before determining the sum payable to the State Government in the cases referred to in section 6, the Tax Officer shall serve a notice in Form V on the operator and shall fix a date (not being earlier than seven days, from the date of receipt of such notice) for the production of such accounts and documents as the Tax Officer may require and for considering the objections, if any, of the operator to the demand.
