Himachal Pradesh Motor Vehicles Taxation (Amendment) Act, 1979*
| [Himachal Pradesh Act No. 14 of 1979]1 | [6th June, 1979] |
An Act further to amend the Himachal Prudesh Motor Vehicles Taxation Act, 1972 (Act No. 4 of 1973).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirtieth Year of the Republic of India its follows:-
1. For Statement of Objects and Reasons, see R.H.P. Extra dated 21-4-1979, p. 1540.
* Received the assent of the Governor, Himachal Pradesh on 6th June, 1979 and was published in R.H.P. Extra., dt. 19th June, 1979, P. 1936
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Motor Vehicles Taxation (Amendment) Act, 1979.
(2) It shall conic into force with effect from the first day of April 1979.
2. Amendment of Schedule.- In the Schedule to the Himachal Pradesh Motor Vehicles Taxation Act, 1972 (4 of 1973):-
(a) for the existing sub-item (i) or item 4 the following sub-item (i) shall be substituted, namely:-
| "(i) Motor cabs with contract carriage permits plying for the and used for the transport of passenger excluding the driver. | Rs. 100/- per seat"; and |
(b) for the existing sub-item (i) of item 5 the following sub-item (i) shall be substituted, namely:-
| "(i) Stage carriage plying for hire and used for the transport of passengers excluding the driver and conductor. | Rs. 200/- per seat, subject to a maximum of Rs. 10,000." |