1Orissa Motor Vehicles Taxation (Amendment) Act, 1997*
| [Orissa Act No. 14 of 1997] | [5th November, 1997] |
An Act further to amend the Orissa, Motor Vehicles Taxation Act, 1975.
Be it enacted by the Legislature of the State of Orissa in the Forty-eighth year of the Republic of load a as follows:-
1. For the Bill see Orissa Gazette, Extraordinary, dated the 20th March, 1997 (No. 369).
* [Received the assent of the Governor on the 5th November, 1997, first published in an extraordinary issue of the Orissa Gazette, dated the 1st December, 1997]
1. Short title.- This Act may be called the Orissa Motor Vehicle Taxation (Amendment) Act, 1997.
2. Amendment of Schedule I.- In Schedule-I to the Orissa Motor Vehicles Taxation Act, 1973 (Orissa Act 39 of 1975),-
(i) in sub-item (a) of item 1, for the figures "72.00" and "90.00" appearing in column (2) against clauses (i) and (ii) respectively the figures "90.00" and "135.00" shall respectively be substituted; and
(ii) in item 6, for the figures "144.00", "222.00", "276.00", "330.00" and "402.00" appearing to column (2) against sub-items (i), (ii), (iii) (iv), and (v) respectively, the figures "216.00", "333.00", "414.00", "495.00" and "603.00" shall respectively be substituted.