Section 7 in The Punjab Motor Vehicles Taxation Act, 1924
7. Grant of license.
- Every licensing office shall grant and deliver to every person who pays to him the first instalment of tax due, a license in which shall be specified the particulars of the tax paid, with any other particulars that may be prescribed. The license shall be dated on the day of granting the same and shall expire on the 31st day of March next following.[7A. Registration certificate under Punjab Act 16 of 1952 to be condition precedent for grant of license or token under this Act. - Notwithstanding anything contained in this Act or the rules made thereunder, -(a)no licence under section 7 in respect of a motor-vehicle, as defined in clause (i) of section 2 of the Punjab Passengers and Goods Taxation Act, 1952, shall be granted by the licensing officer to any person to whom a registration certificate in respect of such motor-vehicle under that Act has been granted and if the registration certificate under that Act is cancelled or suspended, the licence under this Act shall be deemed to be cancelled or suspended, as the case may be;] and(b)[ no token for the payment of tax for any quarterly period under this Act shall be issued to any person in respect of a motor-vehicle referred to in clause (a) unless the authority issuing the token is satisfied that such person has - [Substituted by Haryana Act 17 of 1972.](i)paid the tax under that Act in respect of such motor vehicle for such quarterly period; or(ii)opted to pay the tax on the basis of actual fare or freight.]
