Bombay Motor Vehicles Tax and the Bombay Sales of Motor Spirit Taxation (Gujarat Amendment) Act, 1960*
| [Gujarat Act No. 13 of 1960] | [5th October, 1960] |
An Act to amend the Bombay Motor Vehicles Tax Act, 1958 and the Bombay Sales of Motor Spirit Taxation Act, 1958.
It is hereby enacted in the Eleventh Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 5th October, 1960 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Bombay Motor Vehicles Tax and the Bombay Sales of Motor Spirit Taxation (Gujarat Amendment) Act, 1960.
(2) It shall be deemed to have come into force on the 1st day of May 1960.
2. Amendment of section 11 of Bom. LXV of 1958.- In section 11 of the Bombay Motor Vehicles Tax Act, 1958 (Bom. LXV of 1958) (hereinafter referred to as "the principal Act"),-
(1) sub-section (1) shall be deleted;
(2) in sub-section (2), the words "out of the State Road Fund" shall be deleted;
(3) sub-section (4) shall be deleted;
(4) in sub-section (5), for the words, brackets and figure "The amount transferred to the State Road Fund under sub-section (1), and contributions" the words "The contributions" shall be substituted:
(5) the Explanation shall be deleted.
3. Amendment of section 23 of Bom. LXV of 1958.- In section 23 of the principal Act, in clause (g) of sub-section (2), the words "and the manner in which the proceeds of the tax shall be expended under that section" shall be deleted.
4. Amendment of section 8 of Bom. LXVI of 1958.- Section 8 of the Bombay Sales of Motor Spirit Taxation Act, 1358 shall be deleted.