Section 20 in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
20. Recovery of tax.
(1)Arrears of any [motor vehicles tax] [Substitute by section 20 (1) of Uttarakhand Act No. 08 of 2013.] or penalty payable under this Act shall be recoverable as arrears of land revenue.(2)The [motor vehicles tax] [Substitute by section 20 (1) of Uttarakhand Act No. 08 of 2013.] and penalty payable under this Act shall be first charge on the motor vehicle including its accessories, in respect whereof it is due.(3)[ The Taxation Officer shall raise a demand in the form as may be prescribed from the owner or operator, as the case may be, for the arrears of tax and penalty of each year, which shall also include the arrears of tax or penalty, if any, of preceding years. [Added by section 20(2) of Uttarakhand Act No. 08 of 2013.]
