Section 5(3) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008
(3)in sub-section (2),-(a)for the words "owner of any motor vehicle,", the words 'owner of any motor vehicle other than battery operated motor vehicle," shall be substituted;(b)for the words "the motor vehicle,", the words "such motor vehicle" shall be substituted;
