Section 7 in The West Bengal Motor Vehicles Tax Act, 1979
7. Receipt of tax. -
(1)The Taxing Officer shall grant and deliver to every person who pays to him the tax or additional tax in respect of any motor vehicle a receipt in which shall be specified such particulars as may be prescribed.(2)The Taxing Officer shall endorse the particulars of the tax paid in the certificate of registration of the vehicle concerned.
