Section 4(3) in Telangana Motor Vehicles Taxation Act, 1963
(3)(a)Where a tax in respect of a motor vehicle is paid by any person for a particular period or if no such tax is payable therefor, the licensing officer shall,-(i)grant to such person a licence, in such form as may be notified by the Government, to use the motor vehicle in any public place in the State during the said period; and(ii)record, in the certificate of registration in respect of the motor vehicle for which such certificate is granted under the Motor Vehicles Act, and, if no such certificate of registration is granted in respect of a motor vehicle, in a certificate in such form as may be notified by the Government, that the tax has been paid or that no tax is payable, in respect of the motor vehicle for the said period:[Provided that where a lumpsum tax is payable under this Act, payment of such tax by any person shall be recorded in the certificate of registration and no licence shall be granted to such person.] [Added by Act No.15 of 1987.](b)Every licence granted under clause (a) of this sub-section shall be valid throughout the State.
