Section 22(1)(b) in Bihar Motor Vehicles Taxation Act, 1994

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1)(b) in Bihar Motor Vehicles Taxation Act, 1994

(b)require the driver of any motor vehicle in any public place to stop such vehicle and cause it to remain stationary so long as may reasonably be necessary for the purpose of satisfying himself that the amount of tax in respect of such vehicles has been paid and the tax token has been obtained.

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State of Bihar - Subsection

Section 22(1)(b) in Bihar Motor Vehicles Taxation Act, 1994