Section 6(2) in Karnataka Motor Vehicles Taxation Act, 1957
(2)When a motor vehicle liable to tax under this Act is altered so as to render the registered owner or person who is in possession or control of such vehicle liable to the payment of an additional tax under section 8, such registered owner or person, as the case may be, shall fill up and sign an additional declaration in the prescribed form showing the nature of the alteration made and containing the prescribed particulars, and shall deliver such additional declaration together with the [taxation card] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] in respect of the motor vehicle to a [taxation authority] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] and shall pay to the [taxation authority] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] the additional tax payable under section 8. On receipt of such additional tax, the [taxation authority] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] shall issue to such owner or person a fresh [taxation card] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] in place of the [original taxation card] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] and shall cause an entry about such payment to be made in the [taxation card] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977].
