Orissa act 008 of 2003 : Orissa Motor Vehicles Taxation (Amendment) Act, 2002

Preamble

*Orissa Motor Vehicles Taxation (Amendment) Act, 2002**

[Orissa Act No. 8 of 2003][29th January, 2003]

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 Fifty-third Year of the Republic of India as follows:-

* For the Bill see Orissa Gazette, Extraordinary, dated the 5th October, 2002 (No. 1739).

** [Received the assent of the Governor on the 29th January, 2003, first published in an extraordinary issue of the Orissa Gazette, dated the 13th February, 2003 (No. 211)]

Section 1. Short title

1. Short title.- This Act may be called the Orissa Motor Vehicles Taxation (Amendment) Act, 2002.

Section 2. Amendment of section 4-A

2. Amendment of section 4-A.- In section 4-A of the Orissa Motor Vehicles Taxation Act, 1975 (Orissa Act 39 of 1975).-

(i) in sub-section (1),-

(a) in the opening portion, for the words and numeral "ten times the annual rate of tax in respect thereof as specified in Schedule-I", the words "five per centum of the cost of the vehicle" shall be substituted, and

(b) in the proviso, clause (i) shall be omitted;

(ii) sub-section (5) shall be omitted; and

(iii) for Explanation-I occurring after sub-section (6), the following Explanation shall be substituted, namely:-

"Explanation I-For the purposes of this section, the expression "appointed date" shall mean the date of commencement of the Orissa Motor Vehicles Taxation (Amendment) Act, 2002.".

SECTIONS