Section 73 in The Central Motor Vehicles Rules, 1989
73. Tax clearance certificate to be submitted to the testing station.
- No authorised testing station shall accept an application for the grant or renewal of a certificate of fitness unless the same is accompanied by a tax clearance certificate in such form as may be specified by the State Government, from the Regional Transport Officer or motor vehicle inspector having jurisdiction in the area to the effect that the vehicle is not in arrears of motor vehicle tax or any compounding fee referred to in sub-sections (5) and (6) of section 86.Registration of vehicles belonging to the Central Government used for defence purposes
