Section 5 in Himachal Pradesh Motor Vehicles Taxation Act, 1972
5. Issue of Tokens.
(1)When a person pays the amount of tax leviable under [section 3 & 3-A] [Substituted vide H.P.M.V. Taxation (Amendment) Act, 2004.] in respect of any motor vehicle(s) or proves to the satisfaction of the taxation authority that no such tax is payable in respect of such vehicle, the taxation authority shall-(a)issue to such person a token in the prescribed form specifying therein the period for which such tax has been paid or that no such tax is payable; and(b)specify in the certificate of registration granted in respect of the vehicles under the [Motor Vehicles Act,1988] [Substituted vide H.P.M.V. Taxation (Amendment) Act, 2001.], or in the case of vehicles not registered under that Act, in a certificate in such form as may be prescribed, that the tax has been paid for the period specified under clause (a) or that no tax is payable in respect of that vehicle, as the case may be:Provided that no token in respect of a motor vehicle as defined in clause (a) of Section-2 of the Himachal Pradesh Passengers and Goods Taxation Act,1955 shall be issued to any person to whom a registration certificate in respect of such motor vehicle under that Act has not been granted.(2)No motor vehicle liable to tax under this Act shall be used or kept for use in Himachal Pradesh unless the registered owner or the person having possession or control of such vehicle(s) has obtained a valid token in respect of that vehicle, and that token is displayed on the vehicle in the prescribed manner.
