Section 12A in The Maharashtra Motor Vehicles Tax Act, 1958
12A. [ Restrictions on use of motor vehicles in certain cases. [Sections 12-A and 12-B were inserted by Maharashtra 43 of 1969, Section 7.]
- No motor vehicle used or kept for use in the State shall be used on any road in the State in case any tax payable in respect thereof remains unpaid for more than thirty days after it has become due under the provisions of this Act, until [the tax interest, if any due,] [Sub-section (4) was added by Maharashtra 30 of 2010, Section 4, (w.e.f. 15-10-2010).] is paid.
