Section 7 in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
7. Procedure for obtaining of licence in respect of motor vehicles exempted under Section 9.
(1)Where an exemption of the tax payable in respect of a motor vehicle is granted under Section 9 of the Act, the registered owner or any other person having possession or control of the vehicle shall communicate the licensing officer concerned the registered number of such vehicle together with a copy of the notification granting the exemption and such other particulars as that officer may require and apply for a licence therefor.(2)If the licensing officer is satisfied that no tax is payable for the vehicle, he shall grant a licence with the word 'Exempted' written on it for the period specified therein and record in the certificate of registration that no tax is payable in respect of the motor vehicle for the said period.(3)The application under sub-rule (1) shall be made within three days from the date of the notification granting exemption.
