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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14A(7) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(7)In case of default of payment of tax either under sub-rule (2) or sub-rule (4), the registered owner shall pay such amount towards penalty as may be levied by the licensing authority subject to a maximum of 1/4th of the amount of tax payable for the year.