Section 10(d) in Karnataka Motor Vehicles Taxation Act, 1957
(d)[The fleet owner shall, after the close of the year] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] fill up and sign a final declaration in the prescribed form [along with a certified copy of the audited accounts of the fares and freights collected during that year] [Substituted by Act 8 of 1986 w.e.f. 1.4.1986] in respect of the transport vehicles liable to tax under this Act kept by him [during that year] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] and shall deliver within the prescribed time the final declaration so filled in and signed to the [taxation authority] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977]. Such declaration shall be accompanied by the certificate of provisional assessment of tax issued by the [taxation authority] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] for the year and such other documents as may be prescribed.
