Section 7(5) in Bihar Motor Vehicles Taxation Act, 1994
(5)Notwithstanding anything contained in this section, the Government may, by notification, for time to time, direct that a temporary tax token may be issued in respect of a transport vehicle registered in other State plying temporarily in the State on payment of such tax and subject to such conditions as may be specified in the said notification:Provided that quarterly tax shall not be collected in respect of transport vehicles coming from other States intending to ply temporarily in the State and in any condition the following rate of tax shall not exceed.Prior to amendment by Act 7, 2006, sub-section (3) of Section 7 reads thus:
