Section 7(b) in The Orissa Motor Vehicles Taxation Act, 1975
(b)[save in the case of motor vehicle in respect of which one-time tax has been paid] [Substituted vide Orissa Act 12 of 1993 w.e.f. 1.6.1993.] issue to such person a tax token in prescribed form specifying therein the period for which such tax has been paid; and
