Section 10(3) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
(3)If such vehicles covered under permanent/ temporary permits from other states, is found plying without payment of payable taxes and additional taxes of Uttarakhand, penalty shall be [equivalent to five times of the due tax] [Substitute by section 11 (3) of Uttarakhand Act No. 08 of 2013.] additionally.
