Section 9 in The Haryana Motor Vehicles Taxation Act, 2016
9. Service of notice to make declaration and to pay tax.
- The licensing officer may direct a notice to be served upon the owner requiring him to fill up and sign a declaration, to be endorsed with such notice, stating that owner is liable to the payment of tax and to pay the tax to which he appears by such declaration to be liable, to the person named therein before the expiry of fourteen days from the date of service of such notice.
