Section 16(3) in The Maharashtra Motor Vehicles Tax Act, 1958
(3)[ No prosecution for an offence under clause (a) of sub-section (1) shall be commenced against any person who has paid in full the amount of tax due from him under section 3 and the interest, if any, due from him under section 8A.] [Sub-section (3) was inserted by Maharashtra 22 of 1979, Section 15(c).]
