Section 8 in Delhi Motor Vehicles Taxation Act, 1962
8. Production of certificate of insurance.
- Every registered owner or person having possession or control of a motor vehicle shall, at the time of making payment of the tax, produce before the taxation authority a valid certificate of insurance in respect of the vehicle complying with the requirements of [Chapter XI of the Motor Vehicles Act, 1988 (59 of 1988)] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.].
