Section 4(3) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957
(3)(a)When any person pays the amount of tax due in respect of a motor vehicle or proves to the satisfaction of the [taxation officer] [Substituted by Act XIX of 1962.] that no tax is payable in respect of such vehicle, the [taxation officer] [Substituted by Act XIX of 1962.] shall -(i)grant to such person a [token.] [Substituted by Act XIX of 1962.] in such form as may be notified by the Government, to use the vehicle on public roads in the State of Jammu and Kashmir for the period concerned ; and(ii)in the case referred to in clause (a) of sub-section (1) record that the tax has been paid for a specified period or that no tax is payable in respect of the vehicle, as the case may be, in the certificate of registration granted or deemed to be granted in respect of the vehicle under the [Jammu and Kashmir Motor Vehicles Act, Samvat 1998] [Now the Indian Motor Vehicle Act, 1939 (4 of 1939).], or in the case of vehicles not registered or deemed to be registered under that Act, in a certificate in such form as may be notified by the Government.(b)Every [token] [Substituted by Act XIX of 1962.] granted under clause (a) shall be valid throughout the State of Jammu and Kashmir.
