Section 21(1) in The Haryana Motor Vehicles Taxation Act, 2016
(1)Whoever,-(a)keeps in his possession or control any motor vehicle, without having paid the amount of tax, due in accordance with the provisions of this Act in respect of such vehicle; or(b)fails to stop the motor vehicle when required to do so or obstructs an officer in the exercise of the powers conferred by section 13,shall on conviction be punishable for the first offence with fine which shall not be less than twenty thousand rupees and which may extend to fifty thousand rupees and for any subsequent offence with fine which shall not be less than one lakh rupees and which may extend to two lakh rupees.
