Section 13A in Himachal Pradesh Passengers and Goods Taxation Act, 1955
13A. [ Impounding of a licence. [Section 13A as added by H.P. Act No. 7 of 1966, substituted by H.P. Act No. 8 of 1968.]
- The prescribed authority may, if it has reason to believe that the driver or conductor of a motor vehicle has contravened any provision of this Act, or rules made thereunder or any order or direction made or given thereunder, seize any licence held by such driver or conductor, or any other document relating to the vehicle in his possession, which in the opinion of the prescribed authority will be useful for, or relevant to, any proceeding under section 14A and forward the same to [the Assistant Excise and Taxation Commissioner or as the case may be,] the Excise and Taxation Officer, concerned.(2)The prescribed authority seizing the licence or other document under sub-section (1) shall give to the person surrendering the same a temporary acknowledgement therefor and such acknowledgement shall have effect, until the licence or other document is returned to the driver or conductor, as the case maybe, as if the same had not been seized.]
