Section 4 in The M.P. Motoryan Karadhan Rules, 1991
4. Entries of tax payable.
(1)Where a motor vehicle is registered in the State, or any motor vehicle is brought into the State, the Taxation Authority shall make an entry regarding the amount of monthly, quarterly, half yearly, annual or life time tax payable in respect of that Motor Vehicle in its certificate of registration as also in the 'Demand and Recovery Register' prescribed under sub-rule (2) of Rule 20.(2)For the purpose of ascertaining the correctness of the rate of lax applicable to a motor vehicle, the Taxation Authority or any other officer authorised by it in writing in this behalf, may require the owner or the driver or any other person in charge of the motor vehicle lo produce the same before such Authority or Officer, as the case may be.
