Section 20 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989
20. Bar to use of motor vehicle.
- Any person liable to pay additional tax or one-time tax under this Act shall not use or allow the use of any motor vehicle where he has reason to believe that the endorsement on tax, token, additional tax or one-time tax receipt and permit have been forged, tampered with or fraudulently obtained.
