Section 19 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989
19. Permit to be invalid.
- Notwithstanding anything contained in the Motor Vehicles Act, 1939, if the additional tax or one-time tax due in respect of a transport vehicle is not paid within the due period, the permit shall be invalid from the date of expiry of the said period till the tax is actually realised.
