Section 10B in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987
10B. Impounding of motor vehicle on import of which tax is not paid.
- [If a person liable to pay the tax fails to pay the same as provided by the provisions of this Act], [These words were substituted for the portion beginning with words 'If a person' and ending with the words 'whichever is earlier' by Maharashtra 22 of 1998, Section 5.] then the designated officer, shall forthwith impound the vehicle in respect of which tax has remained unpaid and keep the vehicle impounded till the amount of tax and penalty due and payable is paid in full:Provided that, if the amount of tax and penalty is not paid within one month of impounding of the vehicle, the designated officer shall have power to sell the vehicle in the prescribed manner, by auction and apply the sale proceeds towards recovery of the tax, penalty and costs. The remainder, if any, shall be refunded to the importer:Provided further that, if, at any time before the auction of the vehicle, the importer pays the tax, penalty and costs, if any, incurred towards holding the auction, then, the designated officer may, after satisfying that all the dues as aforesaid have been fully paid by the importer, cancel the auction and return the vehicle to the importer.] [Sections 10, 10A and 10B were substituted for section 10 by Maharashtra 30 of 1989, Section 5]
