Section 14(3) in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
(3)Any Tax Officer may, for carrying out the purposes of the Act or these rules, issue, from time to time, instructions to any operator for the proper maintenance of registers and accounts used or to be used in connection with the business of the operator or for the maintenance of any additional accounts that may be considered necessary by such officer and the operator shall comply with such requirements and instructions.Form I[See rule 4(1)]Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958(For fleet-owners)Fleet-owner -ToThe [Transport Commissioner] [Substituted by G.N. of 27.4.1973.],
