Andhra Pradesh Motor Vehicles Taxation (Second Amendment) Act, 1997*
| [Andhra Pradesh Act No. 32 of 1997] | [17th December, 1997] |
An Act further to amend the Andhra Pradesh Motor vehicles Taxation Act, 1963.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth. Year of the Republic of India as follows:-
* Received the assent of the Governor on 17th December, 1997 for Statement of the Objects end Reasons. Please See the A.P. Gazette Part IV-A Extraordinary dated 30th July, 1997 at P-3.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Motor Vehicles Taxation (Second Amendment) Act, 1997.
(2) it shall come into force on such date as the. Government may, notify in the Andhra Pradesh Gazette.
2. Amendment of section 3.- In the Andhra Pradesh Motor Vehicles Taxation Act, 1963 (Act 5 of 1963), in section 3, after the third proviso to sub-section (2), the following proviso shall be inserted namely:-
"Provided also that in respect of Motor Vehicles operated with Battery/Compressed Natural Gas/Solar Energy, no tax shall be levied for a period of five years from the date to be notified.".