Section 15(1) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
(1)The Taxation Officer shall record the payment of tax in the certificate of registration granted in respect of the motor vehicle and in the case of a transport vehicle shall also issue a [certificate] [Substitute by section 16 (b) of Uttarakhand Act No. 08 of 2013.] in the prescribed form.
