Section 6(3) in Karnataka Motor Vehicles Taxation Act, 1957
(3)Such owner or person shall, at the time of making payment of the tax under sub-section (1) or the additional tax under sub-section (2), produce before the [taxation authority] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] a valid certificate of insurance in respect of the vehicle complying with the requirements of Chapter VIII of the Motor Vehicles Act, 1939.
