Karnataka Motor Vehicles Taxation (Amendment) Act, 2006*
| [Karnataka Act No. 6 of 2006] | [31st March, 2006] |
An Act further to amend the Karnataka Motor Vehicles Taxation Act, 1957.
Whereas it is expedient further to amend the Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957) for the purposes hereinafter appearing:
Be it enacted by the Karnataka State Legislature in the Fifty-seventh year of the Republic of India as follows:-
* Received the assent of the Governor on the 31st day of March, 2006 and First Published in the Karnataka Gazette Extra-ordinary on the 31st day of March, 2006
STATEMENT OF OBJECTS AND REASONS
To give effect to the proposals made in the Budget Speech, it is considered necessary to amend the Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957)
Hence the Bill.
[L.A. Bill No. 11 of 2006]
1. Short title and commencement.- (1) This Act may be called the Karnataka Motor Vehicles Taxation (Amendment) Act, 2006.
(2) It shall come into force with effect from the First day of April 2006.
2. Amendment of Section 3.- In section 3 of the Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957) (hereinafter referred to as the principal Act), in sub-section (1),-
(i) in the first proviso, after the words "defence personnel" the words "or employees of public sector undertakings owned by Government of India including nationalised banks" shall be inserted;
(ii) in the fourth proviso, in clause (b), after the words "defence personnel" the words "or employees of public sector undertakings owned by Government of India including nationalised banks" shall be inserted.
3. Amendment of section 4.- In section 4 of the principal Act, in sub-section (1), in the third proviso, after the words "defence personnel" the words "or employees of public sector undertakings owned by Government of India including nationalised banks" shall be inserted.
4. Amendment of Schedule.- In the Schedule to the principal Act, in Part A,-
(1) in item 1, in column 2, after the words "defence personnel" the words "or employees of public sector undertakings owned by Government of India including nationalised banks" shall be inserted.
(2) in item 3A, in column 3, for the letters and figures "Rs. 75/-"the letters and figures "Rs. 50/-"shall be substituted.
(3) in item 10, in column 3, for the letters and figures "Rs. 75/-"the letters and figures "Rs. 35/-"shall be substituted.
(4) in item 14, in sub-item (2), after the words "defence personnel" the words "or employees of public sector undertakings owned by Government of India including nationalised banks" shall be inserted.