Arunachal pradesh act 002 of 1994 : Arunachal Pradesh Motor Vehicles Taxation (Amendment) Act, 1993

Preamble

Arunachal Pradesh Motor Vehicles Taxation (Amendment) Act, 1993^*

[Arunachal Pradesh Act No. 2 of 1994]

[3th January, 1994]

An Act further to amend the Arunachal Pradesh Motor Vehicles Taxation Act, 1984 (No. 5 of 1984).

Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Forty-fourth Year of the Republic of India as follows:-

* Received the assent of the Governor on 3-1-94.

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Arunachal Pradesh Motor Vehicles Taxation (Amendment) Act, 1993.

(2) It shall extend to the whole of the State of Arunachal Pradesh.

(3) It shall come into force at once.

Section 2. Substitution of words and year "Motor Vehicles Act, 1939"

2. Substitution of words and year "Motor Vehicles Act, 1939".- In the Arunachal Pradesh Motor Vehicles Taxation Act, 1984 (No. 5 of 1984) (hereinafter referred to as the principal Act), for words and year "Motor Vehicles Act, 1939." Wherever they occur, the words and year "Motor Vehicles Act, 1988 (No. 59 of 1988)" shall be substituted.

Section 3. Amendment of Section 10

3. Amendment of Section 10.- In section 10 of the principal Act, for the words and figures "Chapter VIII of the Motor Vehicles Act, 1939" the words and figures "Chapter XI of the Motor Vehicles Act, 1988 (No. 59 of 1988)" shall be substituted.

Section 4. Amendment of Schedule Part "A" and Part "B"

4. Amendment of Schedule, Part "A" and Part "B".- In the Schedule to the principal Act for the existing part "A" and "B" the following Part "A" and Part "B" shall be substituted, namely:-

PART-A

Vehicles other then those plying for hire or reward.

Sl. No.	Description of vehicles	Annual tax (in Rupees)	Quarterly (in Rupees)
1	2	3	4
I.	Cycle including Motor, scooters and cycles with attachment for propelling the same by mechanical power:
	A. Bicycles-
	(i) Not exceeding 50 kgs in weight unladen.	36	9
	(ii) Not exceeding 100 kgs in weight unladen.	48	12
	(iii) Exceeding 100 kgs in weight unladen.	80	20
	B. Tricycles	100	25
	C. Additional tax for trailer or side car.	18	5
II.	Vehicles constructed and used solely for the conveyance of passengers and light personal luggage of passengers:-
	A. (i) 14, HP or less	168	42
	(ii) Exceeding 14 HP	204	51
	B. Additional tax for trailer drawn by vehicles covered by this article:-
	(i) Light trailer	48	12
	(ii) Medium trailer	84	21
	(iii) Heavy trailer	168	42
III.	Other vehicles:-
	A. Vehicles used for transport of goods vehicle only:-
	(i) Authorised to carry one metric tonne or less	440	110
	(ii) For every additional ½ metric tonne or part thereof authorised load.	140	35
	B. Vehicles used partly for the conveyance of passengers and their personal luggage and partly for the conveyance of goods:-
	(i) As per 14 HP or less and	372	95
	(ii) Exceeding 14 HP
	(iii) Items additional tax for each person in excess of 6 (six) which the vehicle is designed to carry	24	6
	(iv) An additional lax for every ½ metric tonne or part thereof authorised loads of goods	72	24
	C. Tractors:-
	(i) Not exceeding 2 metric tonne in weight	172	50
	(ii) Exceeding 2 metric tonne but not exceeding 3½ metric tonne in weight	340	100
	(iii) Exceeding 3 ½ metric tonne in weight but not exceeding 5 MT	600	172
	D. Additional tax for trailer drawn by vehicles covered by this article:-
	(i) Light trailer IMT or less	450	135
	(ii) Medium trailer or every 1/2 MT	140	35
	(iii) Heavy trailer for every additional 1/2 MT upto 5 MT	140	35
	E. Mechanical Crane mounted on a motor vehicle-
	(i) Light (not exceeding 3 metric tonne in weight)	210	60
	(ii) Medium (exceeding 3 MT)	410	120
	(iii) Heavy (exceeding 5 MT)	600	175

PART-B

Vehicles plying for hire or reward.

1	2	3	4
IV.	Vehicles plying for hire for the conveyance of passengers and light personal luggage of passengers:-
A.	Motor Cabs and Taxis:-
	(i) Taxi Cabs/local Taxis	400	125
	(ii) Stations wagons and minibus	300	75
	(iii) State Transport Cars	500	150
	(iv) Tourist Taxi (All India)	1400	400
	(v) Omnibus	2500	625
	(vi) Autorickshaw	150	50
B.	Stage Carriage:-
	(i) for every seat authorised	60	15
V.	Vehicles used for the transport of goods only:-
	(i) for one metric tonne or less	440	110
	(ii) for each additional 1/2 MT	140	35
VI.	Vehicles authorised to ply partly for the conveyance of passengers and their personal luggage and partly for the conveyance of goods:-
A.	Contract Carriage (Casual):-
	(i) for every seat	72	18
	(ii) an additional tax for every 1/2 MT or pan thereof authorised load of goods.	180	45
VII.	Tractor:-
	(i) Not exceeding 2 MT in weight	172	50
	(ii) Exceeding 2 MT but not exceeding 3-1/2 MT in weight.	340	100
	(iii) Exceeding 3-1/2 MT in weight but not exceeding 5 MTs	600	172
VIII.	Trailers drawn by Vehicles covered by article under Part B:-
	(i) Light vehicle trailer one MT or less	450	135
	(ii) Medium trailer for every additional 1/2 MT	140	35
	(iii) Heavy trailer for every additional 1/2 MT	140	35
IX	Vehicles authorised to ply for hire on a special route under a permit granted by the State Government.
X	Mechanical crane mounted on a Motor Vehicle:-
	(i) Light not exceeding 3 MT	210	60
	(ii) Medium (exceeding 3 MT but not exceeding 5 MT)	410	120
	(iii) Heavy (exceeding 5 MT)	600	175