Section 2(2) in The West Bengal Motor Vehicles Tax (Amendment) Act, 2012
(2)to clause (d), the following proviso shall be added: -"Provided that the tax for a period of not less than seven days but not more than thirty days as may be required by the owner, shall be realised after the date of interception of such vehicle so as to allow the owner to take the vehicle out of the State.".
