Section 11 in The Jammu and Kashmir Passengers Taxation Act, 1963
11. Supply of time table and table of fares and freights.
- An owner shall, in the prescribed manner, furnish to the [Assessing authority] [Substituted by Act No. XIX of 1981, Section 22.] a table of fares of public service vehicles, a table regulating timings of arrival and departure of motor vehicles and such other particulars connected with the business as the [Assessing authority] [Substituted by Act No. XIX of 1981, Section 22.] may, by order from time to time, require.
