Section 13 in The Orissa Motor Vehicles Taxation Act, 1975
13. Penalty for failure to pay.
- [(1) If the tax due in respect of any motor vehicle has not been paid as specified in [Sections 4 and 4-A] [Substituted vide section 6 of Orissa Act No. 2 of 1986-w.e.f. 18.10.1986.], the registered owner or the person having possession or control thereof shall, in addition to payment of tax due, be liable to pay penalty which may extend to 3[twice the tax due] in respect of that vehicle to be levied by such officer by order in writing and in such manner as may be prescribed.(1-A) Notwithstanding anything contained in Sub-section (1), if the tax due in respect of any vehicle plying under a National permit scheme or a Zonal permit scheme is not paid as specified in the said scheme or otherwise, the registered owner or the person having the possession or control thereof shall, in addition to payment of tax due, be liable to pay the penalty specified in the said scheme or otherwise in respect of that vehicle in such manner as may be prescribed.][x x x] [Deleted vide Orissa Act No. 22 of 1990.].(2)The penalty imposed under Sub-section (1) shall be without prejudice to the liability, if any, that may be incurred under any of the other provisions of this Act or the rules made thereunder but no such penalty shall be imposed without giving the party concerned a reasonable opportunity of being heard.
