Section 14 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989
14. Issue of receipt.
- Every owner of a motor vehicle shall be granted a receipt by the' Taxing Officer, on his making payment of the additional tax or one-time tax, as the case may be, together with the penalties, if any, in the prescribed form and the fact of payment shall be endorsed on the tax token issued under the West Bengal Motor Vehicles Tax Act, 1979.
