Section 7(b) in The Punjab Motor Vehicles Taxation Act, 1924
(b)[ no token for the payment of tax for any quarterly period under this Act shall be issued to any person in respect of a motor-vehicle referred to in clause (a) unless the authority issuing the token is satisfied that such person has - [Substituted by Haryana Act 17 of 1972.](i)paid the tax under that Act in respect of such motor vehicle for such quarterly period; or(ii)opted to pay the tax on the basis of actual fare or freight.]
