Section 2(vii) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957
(vii)'laden weight' in relation to a motor vehicle means, in case a permit is issued to the vehicle under the 3Jammu and Kashmir Motor Vehicles Act, Samvat 1998 the maximum laden weight specified in such permit, if no such permit is issued the maximum laden weight specified in the registration certificate of the vehicle ; [***] [Omitted by Act XIX of 1962.] ;
