Section 8 in The Orissa Motor Vehicles Taxation Rules, 1976
8.
The Taxing Officer, after satisfying himself that every declaration delivered to him under Rule 6 is complete in every respect and that the amount tendered towards the [tax/additional tax] [Inserted vide Transport Department, Notification No. 5561/22.4.1986.] due is equal to the amount of [tax/additional tax] [Inserted vide Transport Department, Notification No. 5561/22.4.1986.] which appears from such declarations to be payable, shall accept payment of the [tax/additional tax] [Inserted vide Transport Department, Notification No. 5561/22.4.1986.] and grant a receipt thereof in Form 'C' after the same is prepared in triplicate.
