Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2004*
| [Karnataka Act No. 28 of 2004] | [31st July, 2004] |
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 Fifth year of the Republic of India as follows:-
* Received the assent of the Governor on the 31st day of July, 2004 and First published in the Karnataka Gazette Extra-ordinary on the 31st day of July, 2004
STATEMENT OF OBJECTS AND REASONS
To give effect to the proposals made in the Budget Speech 2004-2005, it is considered necessary to amend the Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957).
Hence the Bill.
(LA Bill No. 20 of 2004)
(Entry 57 of list II of Seventh Schedule to the Constitution of India)
1. Short title and commencement.- (1) This Act may be called the Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2004.
(2) It shall come into force with effect from the first day of August, 2004.
2. Amendment of Schedule.- In the schedule to the Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957), for part A5, the following shall be substituted, namely:-
"PART A5
(See section 3(1))
Life Time Tax for Motor Cars, Jeeps, Omni Buses and Private Service Vehicles.
| Item No. | Class of vehicles | Motor Cars, Jeeps, Omni Buses and Private Service Vehicles having floor area upto 5 Sq. Mts. cost of which does not exceed Rs. 5 Lakhs. | Motor Cars, Jeeps, Omni Buses and Private Service Vehicles having floor area upto 5 Sq. Mts. cost of which exceed Rs. 5 Lakhs but not exceeding Rs. 10 lakhs. | Motor Cars, Jeeps, Omni Buses and Private Service Vehicles having floor area upto 5 Sq. mts. Cost of which exceeds Rs. 10 Lakhs |
| 1 | 2 | 3 | 4 | 5 |
| A | At the time of Registration of New Vehicle | 9 percent of Cost of the Vehicle | 10 percent of Cost of the Vehicle | 12 percent of Cost of Vehicle |
| B | If the vehicle is already registered and its age from the month of Registration is:- | Percentage of the lifetime tax levied under Clause A | Percentage of the lifetime tax levied under Clause A | Percent of the lifetime tax levied under Clause A |
| I) | Not More than 2 Years | 93% | 93% | 93% |
| II) | More than 2 Years but not more than 3 Years | 87% | 87% | 87% |
| III) | More than 3 Years but not more than 4 Years | 81% | 81% | 81% |
| IV) | More than 4 Years but not more than 5 Years | 75% | 75% | 75% |
| V) | More than 5 Years but not more than 6 Years | 69% | 69% | 69% |
| VI) | More than 6 Years but not more than 7 Years | 64% | 64% | 64% |
| VII) | More than 7 Years but not more than 8 Years | 59% | 59% | 59% |
| VIII) | More than 8 Years but not more than 9 Years | 54% | 54% | 54% |
| IX) | More than 9 Years but not more than 10 Years | 49% | 49% | 49% |
| X) | More than 10 Years but not more than 11 Years | 45% | 45% | 45% |
| XI) | More than 11 Years but not more than 12 Years | 41% | 41% | 41% |
| XII) | More than 12 Years but not more than 13 Years | 37% | 37% | 37% |
| XIII) | More than 13 Years but not more than 14 Years | 33% | 33% | 33% |
| XIV) | More than 14 Years but not more than 15 Years | 29% | 29% | 29% |
| XV) | More than 15 Years | 25% | 25% | 25% |
1. In respect of vehicles for which lifetime tax was due prior to the first day of April 2003, but has not been paid, such tax shall be collected at the rates prevailing prior to such day along with the penalty due if any.
2. In case of Motor Cars, Omni Buses and Private service vehicles having floor area upto 5 Sq. mtrs. registered in other States prior to the first day of April 2003 and migrated to the State of Karnataka after that day, tax shall be levied as per Part-A5 as existed prior to such day.
3. Purchase invoice for the purpose of levy of tax under this part shall be produced in respect of vehicles which are registered on or after first day of April 2003.
4. The rates specified in this part shall not apply to vehicles owned by Central Government employees or defence personnel".
3. Power to remove difficulty.- If any difficulty arises in giving effect to the provisions of the Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2004, the State Government may, by notification in the Official Gazette, make such provisions as may appear to it to be necessary or expedient for removing the said difficulty;
Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.