Section 7(6) in Bihar Motor Vehicles Taxation Act, 1994
(6)At the time of making payment of any period under sub-sections (1), (2) or (3).(a)A valid certificate of registration and a valid certificate of insurance in respect of the motor vehicle complying with the provisions of the Motor Vehicles Act, 1988 shall be produced before the taxing officer; and(b)It shall be furnished to the taxing officer a declaration in duplicate in the prescribed form with the prescribed particulars specifying the taxing officer from whom the tax token, if any, had been last, obtained and showing that the tax payable against the vehicle has actually been paid.
