Section 5A in The West Bengal Motor Vehicles Tax Act, 1979
5A. [ Special provision regarding contract carriage.-] [Section 5A Inserted by W.B. Act 24 of 1982.] (2) Every person who is liable to pay under this Act tax in respect of a contract carriage plying on a specified route shall, at the time of paying the tax to the Taxing Officer, furnish a no objection certificate from the person with whom the registered owner of the contract carriage has entered into a hire-purchase agreement (such person being hereafter in this section referred to as the financier).
(2)The provisions of [sub-sections (6) to (9) of section 51 of the Motor Vehicles Act, 1988,] [Words, figures and brackets substituted for the words, figures and brackets 'sub-sections (5A) to (5D) of section 31A of the Motor Vehicles Act, 1939,' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] shall apply, mutatis mutandis, to every no objection certificate from the financier.
