Punjab act 016 of 1952 : Punjab Passengers and Goods Taxation Act, 1952

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Punjab Passengers and Goods Taxation Act, 1952.

(2) It shall extend to the whole of the State of ⁸[Haryana]

(3) It shall come into force on the first day of August, 1952 ¹[in the principal territorie; and on the 24th May, 1957, in the transferred territories.]

Section 2. Definitions

2. Definitions.- In this Act, unless there is anything repugnant in the subject or context,-

(a) "business" means the business of carrying passengers and goods by motor vehicles;

(b) "Commissioner" means the Excise and Taxation Commissioner, ²[Haryana];

(c) "fare" includes sums payable for a season ticket or in respect of the hire of a contract carriage;

(d) "goods" include live-stock, and anything carried by a motor vehicle except living persons, but does not include the personal luggage of passengers travelling in the vehicles when such luggage is not charged for, and the equipment ordinarily used with the vehicle;

³[(e) "owner" means the owner of a motor vehicle used for carrying passengers or goods in or through the territory of the State of Haryana and includes-

(i) the holder of a permit in respect of such vehicle,

(ii) any person for the time being incharge of such vehicle,

(iii) any person responsible for the management of the place of business of such owner,

(iv) Government, or a corporation constituted under the Road Transport Corporation Act, 1950;]

⁴[(f) "passenger" means any person travelling in a motor vehicle other than a private and public carrier but shall not include the driver or the conductor or an employee of the owner of the vehicle travelling in the bona fide discharge of his duties in connection with the vehicle];

(g) "prescribed" means prescribed by rules framed under this Act;

¹[(gg) "private earner" means a goods carriage other than a public carrier used for the carriage of goods which are owner's property or the carriage of which is necessary for the purposes of owner's business not being a business of providing transport or the vehicle used for any of the following purposes:-

(a) the delivery or collection by or on behalf of the owner of goods sold, used or let or hire-purchase in the course of any trade or business carried on by him other than the trade or business of providing transport;

(b) the delivery or collection by or on behalf of the owner of goods which have been or which are to be subjected to a process or treatment in the course of a trade or business carried on by him; or

(c) the carriage of goods in a transport vehicle by a manufacture of or agent or dealer in such goods while the vehicle is being used for demonstration purposes;

(ggg) "public carrier" means a goods carriage transporting or undertaking to transport goods, or any class of goods, for any other person at any time and in any public place for hire or reward, whether in pursuance of the terms of a contract or agreement or otherwise;]

(h) "State" means the State of ²[Haryana];

³[(i) "motor vehicle" means a public service vehicle and includes public carrier, private carrier or a trailor when attached to any such vehicle and omnibus used by an employer other than the Government, for carriage of his employees;]

(j) all words and expressions used in this Act but not defined shall have the; meaning assigned to them in the ⁴[Motor Vehicles Act, 1988 (Central Act 59 of 1988).]

Section 3. Levy of tax

¹3. Levy of tax.- ²[(1) There shall be levied, charged and paid to the State Government a tax at such rate not exceeding sixty per centum of the value of-

³[(i) fare or freight, as the case may be, on all passengers and goods carried by a motor vehicle other than a private carrier; and]

(ii) freight as calculated on the basis of freight rate fixed for public carriers by the competent authority under the ⁴[Motor Vehicles Act, 1988 (Central Act 59 of 1988)] on all goods carried by a private carrier,

As the State Government may, by notification, direct, the amount of tax being calculated to the nearest multiple of five paise by ignoring two paise or less and counting more than two paise as five paise:

Provided that in case of contract carriages, public carriers and private carriers, the State Government may accept a lump sum in lieu of the tax chargeable on passengers and goods respectively, in the manner prescribed:

Provided further that in case of stage carriages, the State Government may accept a lump sum in lieu of the tax chargeable on passengers and goods, in the manner and subject to such conditions as may be prescribed:

Provided further that-

(a) no such tax shall be levied, charged and paid on goods, including minerals and mineral ores, proved to be exported out of the territory of India, whether by one transaction or by a series of transactions;

(b) in respect of minerals and mineral ores carried to any place within the territory of India, such tax shall be levied, charged and paid at the rate of one-twentieth of the value of the freight;

(c) the rate of tax on all passengers and goods carried by motor vehicles in hilly areas or sub-mountain areas, specified in this behalf by the State Government, by notification, shall be one-sixth of the value of the fare or freight as the case may be.

¹[Explanation.- When passengers and goods are carried by a motor vehicle other than a private carrier, and no fare or freight is charged or only token or concessional fare or freight is charged, the tax shall be levied and paid as if such passengers and goods are carried at the normal rate prevalent on the route or at the rate fixed by the competent authority under the ²[Motor Vehicles Act, 1988 (Central Act 59 of 1988)], whichever is higher.]

(2) Where any fare or freight charged is a lump sum paid by a person on account of a seasonal ticket or as subscription or contribution for any privilege, right or facility which is combined with the right of such, person or his goods being carried by a motor vehicle, without any further payment or payment at a reduced rate, the tax shall be levied on the amount of such lump sum or on such amount as appears to the prescribed authority to be fair and equitable having regard to the fare or freight fixed by a competent authority under the ²[Motor Vehicles Act, 1988 (Central Act 59 of 1988).]

³[(3) When passengers and goods are carried by a motor vehicle on a joint route, the tax shall be payable in respect of the fare or freight for the distance covered within the State at the rate laid down in this section.

Explanation.- For the purposes of this sub-section "Joint route" shall mean a route which lies partly in the State of Haryana and partly in some other State or Union Territory.]

Section 3-A. Levy of additional tax

⁴[3-A. Levy of additional tax.- In addition to the tax on goods payable in terms of section 3, private carriers and public carriers carrying goods within the State of Haryana shall be liable to pay additional tax at the rate of ten per centum of the tax payable under section 3.]

Section 4. Method of collection and payment of tax

¹[4. Method of collection and payment of tax.- The tax levied on the passengers and goods carried by motor vehicles other than private carriers shall be collected by the owner and the tax so collected, and the tax levied on the goods carried by private carriers, shall in either case be paid to the State Government in the prescribed manner²:]

³[Provided that an officer, not below the rank of an Assistant Excise and Taxation Officer appointed under sub-section (1) of section 7, with the prior approval of the incharge of the district, may allow the owner to pay the amount of tax due in instalments subject to the payment of interest at the rate of two percent per month and if the instalment is not paid within due date then additional interest not exceeding two percent per month for the period of default shall also be payable by the owner of the vehicle:

Provided that no interest shall be payable on the arrears of tax due on the date of commencement of the Punjab Passengers and Goods Taxation (Haryana Amendment) Act, 2002, if allowed to be paid in instalment.]

Section 5. Method of levy

5. Method of levy.- (1) Save as otherwise provided by this Act, no passenger shall be allowed to travel by the owner in a motor vehicle unless he is issued a ticket in the prescribed form for the journey, denoting that the tax has been paid:

Provided that if a journey begins outside the State, the tax shall become chargeable on entry within the State, in the prescribed manner.

(2) Save as otherwise provided by this Act, no goods shall be allowed to be carried in a motor vehicle unless the person in charge of the vehicle or a passenger, as the case may be, has in his possession a receipt in the prescribed form issued by the owner of the motor vehicle, showing the freight charged and denoting that the tax due under the Act has been paid.

Section 6. Keeping of accounts and submission of returns

6. Keeping of accounts and submission of returns.- (1) An owner may be required to keep such accounts and to submit such returns at such intervals and to such authority as may be prescribed.

¹(2) * * *

¹(3) * * *

(4) If the prescribed authority is satisfied that the tax has not been correctly levied, charged and paid, he may after giving the owner a reasonable opportunity of being heard, proceed to levy the amount of tax due rand recover the same.

Section 7. ??? Authorities

7. ??? Authorities.- (1) For carrying out the purpose of this Act, the Commissioner may he assisted by such other person or persons as the State Government may appoint in this behalf.

(2) The Commissioner, and the person or persons appointed under sub-section (1) shall exercise such powers and perform such duties as may be assigned to them under this Act.

Section 8. Registration of owner

8. Registration of owner.- No owner shall ply his motor vehicle in the State unless he is in possession of a valid registration certificate as provided hereinafter.

Section 9. Grant of Register certificate

9. Grant of Register certificate.- (1) A registration certificate shall be granted in the prescribed manner to any owner applying therefor to the prescribed authority ¹[* * *] on payment of a fee of one rupee.

(2) Every such legislation certificate shall be valid without renewal till it is canceled or suspended.

(5) No registration certificate shall be granted to any person who has not registered his motor vehicle under the Motor Vehicles Act, 1939 (Act IV of 1939), and if any such registration under that Act is suspended or canceled, any registration certificate granted under this Act shall be deemed to be suspended or canceled, as the case may be.

(4) If the prescribed authority is satisfied that any owner is liable to pay tax under the provisions of this Act in respect of any period but who has wilfully failed to apply for registration or to pay the tax, the said authority may, after giving the owner a reasonable opportunity of being heard, assess the amount of tax, if any, due from the owner, and also direct that the owner shall pay in the prescribed manner by way of penalty, a sum not exceeding ²[five times the amount of the tax so assessed.]

(5) If an owner, who has been granted a certificate of registration under sub-section (1) transfers, discontinues or closes his business, he shall inform the prescribed authority within thirty days of his doing so, and the said authority shall cancel the registration certificate from the date of transfer, discontinuance or closing down of the business.

(6)(i) On the death of an owner any person claiming to be the legal representative of the deceased shall inform the prescribed authority of this fact within a period of thirty days.

(ii) The prescribed authority shall thereupon transfer the certificate in the name of the applicant.

(7) When any owner transfers any motor vehicle, the transferee shall be liable to pay tax and penalty, if any, remaining unpaid by the transferor up to the date of transfer as if he was the registered owner and the transferee shall not ply the said motor vehicle without getting himself registered or getting his registration certificate amended, if he is already registered.

Section 10. Exemptions

⁴[10. Exemptions.- The State Government may, by general or special order and subject to specific conditions, if any, exempt any person or class of persons from the operation of all or any of the provisions of this Act, if in its opinion, such exemption would promote national or public interest.]

Section 11. Supply of time table and table of fores and freights

11. Supply of time table and table of fores and freights.- An owner shall, in the prescribed manner, furnish to the prescribed authority a table of fares and freights of public service vehicles and public carriers, a table regulating timings of arrival and departure of motor vehicles and such other particulars connected with the business as the prescribed authority may by order from time to time, require.

Section 12. Arrears of tax to be recovered as arrears of lard revenue

12. Arrears of tax to be recovered as arrears of lard revenue.- Any arrears of tax or penalty imposed under this Act shall be recoverable as an area of land revenue.

Section 13. Powers of entry and inspection

13. Powers of entry and inspection.- (1) The driver of a motor vehicle shall cause the vehicle to stop and remain stationery, when required so to do by any prescribed authority in order to enable the said authority to carry out any duty imposed by or under this Act and the said authority may also enter and travel in the motor vehicle for doing so.

(2) A person authorised under sub-section (1) shall wear such uniform or such other distinguishing insignia as may be prescribed, may enter and inspect any place, ordinarily used by owner for garaging a vehicle or keeping accounts of his business for the purpose of seeing or verifying whether the provisions of this Act or any rules framed thereunder are being complied with and countersign any documents during the course of such inspection.

(3) ¹[* * *]

²(4) All accounts, registers, documents and other books of an owner of a motor vehicle shall at all reasonable times be open to inspection by the Commissioner or any other prescribed authority and the Commissioner or such authority may countersign any or all of such accounts, registers, documents and books.

(5) If the Commissioner or the prescribed authority has reason to suspect that any owner of a motor vehicle is attempting to evade payment of the tax under this Act, the Commissioner or such authority may, for reasons to be recorded, seize such accounts, registers, documents or other books of such owner as may be necessary, and shall grant receipt for the same, and shall retain the same only for so long as may be necessary for examination thereof or ³[for the purpose of any proceeding under this Act].

(6) For the purposes of sub-sections (4) and (5), the Commissioner or the prescribed authority, as the case may be, may enter any place of business of the owner of a motor vehicle.]

Section 13-A. Impounding of licence etc.

¹[13-A. Impounding of licence etc.- (1) The presented authority may, if he has reason of believe that the driver or conductor of a motor vehicle has contravened any provision of this Act or the rules made thereunder or any order or direction made or given there under, seize any licence held by such driver or conductor, or any other document relating to the vehicle in their possession, which in the opinion of the prescribed authority will be useful for or relevant to any proceeding under section 14A and forward the same to the Excise and Taxation Officer, concerned.

(2) The prescribed authority seizing the licence or other document under sub-section (1) shall give to the person surrendering the same a temporary acknowledgement therefore and such acknowledgement shall have effect, until the licence or other document is returned to the driver or conductor, as the case may be, as if the same had not been seized.]

Section 13-AA. Power to detain vehicles

²[13-AA. Power to detain vehicles.- Any officer authorised under section 13 may, if he has reason to believe that passengers or goods are being carried by a motor vehicle in or through the State of Haryana without payment of tax or penalty, if any, imposed under this Act or where the owner refuses to pay the tax or penalty, if any or fails to produce any proof regarding the payment thereof, detain the vehicle, and for this purpose take or cause to be taken any steps he may consider proper for the temporary safe custody of the vehicle:

Provided that the vehicle shall be released as soon as the tax or penalty, if any, has been paid.]

Section 14. Production of tickets

14. Production of tickets.- A passenger shall upon demand made during the course of or immediately before or after the journey produce to any prescribed authority the ticket, voucher or document relating to his travel or to the carriage of his goods. On his failure to do so ³[he shall be chargeable] with twice the fare as penalty.

Section 14-A. Penalty

⁴[14-A. Penalty.- (1) Whoever contravenes or fails to comply with any of provisions of this Act or the rules made thereunder or any order or direction made or given there under, shall, if no other penalty is provided under this Act for such contravention or failure, be liable to imposition of a penalty not exceeding ⁵[two thousand rupees.]

(2) An officer ¹[not below the rank of in Assistant Excise and Taxation Officer] appointed under sub-section (1) of section 7, may, after affording to the person concerned a reasonable opportunity of being heard, impose the penalty specified in sub-section (1).]

Section 14-B. Interest on delayed payment

²[14-B. Interest on delayed payment.- Where any tax or penalty is not paid within prescribed time, the owner of the vehicle shall be liable to pay interest at the rate of two percent per month on the amount of tax and penalty remaining unpaid for a period not exceeding three months, and also additional interest upto two percent per month for the period of default exceeding three months:

Provided that the above provisions shall not be applicable to the arrears of tax and penalty payable prior to the date of commencement of the Punjab Passengers and Goods Taxation (Haryana Amendment) Act, 2002:

Provided further that where the recovery of tax or penalty is stayed by the Appellate Authority, High Court or Supreme Court, the amount of such tax or penalty shall be recoverable with interest at the rate of two per cent per month on the amount ultimately found due and such interest shall be payable on such amount from the date the tax and penalty first became due for the whole of the period, the stay of recovery continued.]

Section 15. Appeals

³[15. Appeals.- (1) An appeal shall lie to the appellate authority appointed by the State Government in this behalf against any original order passed under this Act within sixty days of the passing of such order or within such further period as the appellate authority may, for sufficient cause, allow.

(2) Save as provided in section 16, an order passed by the appellate authority shall be final.]

Section 16. Revisions

16. Revisions.- (1) The Commissioner, of his own motion, or, on application made to him in the prescribed manner, may call for the record of any proceedings, which are pending before or have been disposed of by any other authority subordinate to him under this Act for the purpose of satisfying himself as to the legality or propriety of such proceedings or any order made therein and may pass such orders in relation thereto as he may think fit:

Provided that the owner may make such application only within one year from the date of the order required to be revised.

(2) No order shall be made under this section or the next proceeding section without giving an owner or any other person interested a reasonable opportunity of being heard.

Section 17. [Omitted]

17. Omitted.- ¹[* * *]

Section 18. [Omitted]

18. Omitted.- ¹[* * *]

Section 19. Bar of proceedings

19. Bar of proceedings.- No prosecution shall be lie against any person authorised under this Act for anything done or purporting to have been done in good faith under this Act or the rules made thereunder.

Section 20. Exclusion of Jurisdiction of civil Courts

20. Exclusion of Jurisdiction of civil Courts.- No civil court shall have jurisdiction in any matter, which the State Government or any prescribed authority is empowered by this Act or the rules made thereunder to dispose of or take cognizance of, and regarding the manner in which the State Government or any prescribed authority exercise any powers vested in it or him by or under this Act or rules made thereunder.

Section 21. Refunds

²[21. Refunds.- The prescribed authority shall, in the prescribed manner, refund to the owner, applying in this behalf, any amount of tax or penalty paid by such owner in excess of the amount due from him under this Act] ³[either by a refund voucher or, at the option of the owner, by deduction of such excess from the amount of tax or penalty due in respect of any other period:

Provided that no refund under this section shall be allowed, unless the claim for refund is made within a period of three years from the date on which such claim accrues.]

Section 22. Powers to make rules

22. Powers to make rules.- (1) The State Government may make rules, consistent with this Act, for securing the payment of tax and generally for the purposes of carrying into effect the provisions of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, the State Government may make rules:-

(a) prescribing the manner in which and the intervals at which tax shall be paid under section 3 and section 4;

(b) prescribing the authority or authorities for the purpose of carrying out any function under any of the provisions of this Act;

(c) prescribing the forms of tickets and receipts under sections 5;

¹[(d) prescribing the manner and payment of lax and penalty assessed and imposed under this Act;]

(e) prescribing the manner and table of fares under section 11;

²[(f) prescribing the manner in which appeals under this Act may be preferred;]

(g) prescribing the manner in which revision application may be preferred;

(h) prescribing the manner in which refund under section 21 shall be made;

(i) to provide for any other matter for which rules can be or may be prescribed.

³[(3) The power to make rules under sub-sections (1) and (2) shall include the power to give retrospective effect to such rules.]

⁴[Notwithstanding anything to the contrary contained in any judgment, decree or order of any court or other authority, any levy, charge or collection of any amount by way of tax or penalty made or purporting to have been made in respect of motor vehicles under the provisions of the principal Act for the period commencing from the first day of April, 1965 and ending with the publication of the Punjab Passengers and Goods Taxation (Haryana Amendment and Validation) Act, 1987, and any action taken or things done or purporting to have been taken or done in relation to such levy, charge or collection, shall be deemed to be valid and effective as if such levy, charge or collection has been made or action taken or things done, under the principal Act and accordingly-

(a) all acts, proceedings or things done or action taken by the State Government or by any officer of the State Government or by any authority in connection with the levy, charge or collection of such a tax or penalty shall, for all purposes, be deemed to be, and to have always been done or taken in accordance with law;

(b) no suit or other proceedings shall be maintained or continued in any court or before any authority for the refund of any such tax or penalty so collected and

(c) no court or authority shall enforce any decree or order directing the refund of any such tax or penalty so collected.]

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Punjab Passengers and Goods Taxation Act, 1952.

(2) It shall extend to the whole of the State of Punjab.

(3) It shall come into force on the first day of August, 1952.

Section 12. Arrears of tax to be recovered as areas of land revenue

12. Arrears of tax to be recovered as areas of land revenue.- Any arrears of tax or penalty imposed under this Act shall be recoverable as an arrear of land revenue.

Section 17. Offences and penalities

¹[17. Offences and penalities * * *]

Section 18. Powers to compound offences

¹[18. Powers to compound offences * * *]

Section 19. Bar of Proceedings

19. Bar of Proceedings.- No prosecution shall lie against any person authorized under this Act for anything done or purporting to have been done in good faith under this Act or the rules made thereunder.

Section 21. Refunds

21. Refunds.- The prescribed authority shall, in the prescribed manner, refund to a registered owner, applying in this behalf, any amount of tax paid by such owner in excess of the amount due from him under this Act.

Section 7. Taxing Authorities

7. Taxing Authorities.- (1) For carrying out the purposes of this Act, the Commissioner may be assisted by such other person or persons as the State Government may appoint in this behalf.

(2) The Commissioner, and the person or persons appointed under sub-section (1) shall exercise such powers and perform such duties as may be assigned to them under this Act.

Section 11. Supply of time table and table of fares and freights

11. Supply of time table and table of fares and freights.- An owner shall, in the prescribed manner, furnish to the prescribed authority a table of fares and freights of public service vehicles and public carriers, a table regulating timings of arrival and departure of motor vehicles and such other particulars connected with the business as the prescribed authority may by order from time to time require.

Section 14. Production of tickets

14. Production of tickets.- A passenger shall upon demand made during the course immediately, before or after the journey, produce to any prescribed authority the ticket, voucher or document relating to his travel, or to the carriage of his goods. On his failure to do so he would be chargeable with twice therefore as penalty.

Section 20. Exclusion of jurisdiction of civil courts

20. Exclusion of jurisdiction of civil courts.- No civil court shall have jurisdiction in any matter, which the State Government or any prescribed authority is empowered by this Act or the rules made thereunder to dispose of or take cognizance of, and regarding the manner in which the State Government or any prescribed authority exercise any powers vested in it or him by or under this Act or the rules made thereunder.

Section 3-A. Levy of additional tax

¹[3-A. Levy of additional tax.- (1) Not withstanding anything contained in this Act, there shall be levied, charged and paid to the State Government an additional tax on all fares in respect of all passengers carried by motor vehicles at the rate of five per centum of the value of the fare, if the value of the fare is not less than one rupee.

(2) The provisions of this Act shall, so far as may be, apply in relation to the additional tax chargeable under sub-section (1) as they apply in relation to the tax chargeable under section 3].

Section 4. Method of collection of tax

4. Method of collection of tax.- The tax shall be collected by the owner of the motor vehicle and paid to the State Government in the prescribed manner:

¹[Provided that in case of public carriers the Government may accept a lump sum in lieu of the tax chargeable on freight in the manner prescribed:]

²[Provided further that in case of contract carriages the Government may accept a lump sum in lieu of the tax chargeable on fare in the manner prescribed.]

Section 14-A. Penalty

¹[14-A Penalty.- (1) Whoever contravenes, or fails to comply with, any of the provisions of this Act or the rules made thereunder, or any order or direction made or given there under, shall, if no other penalty is provided under this Act, or such contravention or failure, be liable to imposition of a penalty not exceeding five hundred rupees.

²[(2) Any officer of the Excise and Taxation Department, not below the rank of an Assistant Excise and Taxation Officer, appointed under sub-section (1) of 7, may, after affording to the person concerned a reasonable opportunity of being heard, impose the penalty specified in subjection (1)].

Section 15. Appeals

¹[15. Appeals.- (1) An appeal shall lie to the appellate authority appointed by the State Government in this behalf, against any original order passed under this Act, within sixty days of the passing of such order or within such further period as the appellate authority may, for sufficient ???.

Provided that no appeal shall be entertained by such authority unless he is satisfied that the amount of tax assessed and penalty imposed has been paid:

Provided further that such authority, if satisfied that any owner is unable to make such payment may, for reason to be recorded in writing, entertain an appeal without such payment having been made.

(2) Save as provided in section 16, an order passed by the appellate authority shall be final.]

Section 2. Definitions

2. Definitions.- In this Act, unless there is anything repugnant in the subject or context,-

(a) "business" means the business of carrying passengers and goods by motor vehicles;

(b) "Commissioner" means the Excise and Taxation Commissioner, Punjab;

(c) "fare" includes sums payable for a season ticket or in respect of the hire of a contract carriage;

(d) "goods" include livestock and anything carried by a motor vehicle except living persons, but does not include the personal luggage of passengers travelling in the vehicles when such luggage is not charged for and the equipment ordinarily used with the vehicle;

(e) "owner" means the owner of a motor vehicle in respect of which a permit has been granted or countersigned under the provisions of the Motor Vehicles Act, 1939, and includes (a) the holder of a permit in respsect of such vehicle, (b) any person for the time being in charge of such vehicle, (c) any person responsible for the management of the place of business of such owner, (d) Government or a Corporation constituted under the Road Transport Corporations Act, 1950 (Act 64 of 1950);

(f) "passengers" means any person traveling in a public service vehicle, but shall not include the driver or the conductor or an employee of the owner of the vehicle traveling in the bona fide discharge of his duties in connection with the vehicle;

(g) "prescribed" means prescribed by rules framed under this Act;

(h) "State" means the State of Punjab;

(i) "Motor vehicle" means a public service vehicle or public carrier, or a trailer when attached to any such vehicle;

(j) all words and expressions used in this Act but not defined shall have the meaning assigned to them in the Motor Vehicles Act, 1939 (Act IV of 1936).

Section 5. Method of levy

5. Method of levy.- (1) Save as otherwise provided by this Act, no passenger shall be allowed to travel by the owner in a motor vehicle unless he is issued a ticket in the prescribed form for the journey, denoting that the tax has been paid:

Provided that if a journey begins outside the State, the tax shall become chargeable on entry within the State, in the prescribed manner.

⁴[(2) Save as otherwise provided by this Act, no goods shall be allowed to be carried in a-

(a) motor vehicle other than a private carrier unless the person incharge of the vehicle or a passenger, as the case may be, has in his possession a receipt in the prescribed form issued by the owner, showing the freight charged;

(b) private carrier unless the person incharge of the vehicle has in his possession a declaration in the prescribed form issued by the owner, and denoting that the tax due under this Act has been paid.]

Section 6. Keeping of accounts and submission of returns

6. Keeping of accounts and submission of returns.- (1) An owner may he required to keep such accounts and to submit such returns at such intervals and to such authority as may be prescribed.

(2) ¹[* * *]

(3) * * *]

(4) If the prescribed authority is satisfied that the tax has not been correctly levied, charged and paid, he may after giving the owner a reasonable opportunity of being heard, proceed to levy the amount of tax due and recover the same.

Section 13-A. Impounding of licence etc.

¹[13-A. Impounding of licence etc.- (1) The prescribed authority may if he has reasons to believe that the driver or conductor of a motor vehicle has contravened an provision of this Act, or the rules made thereunder any order or direction made or given thereunder, seize any licence held by such driver, or conductor, or any other document relating to the vehicle in his possession, which in the opinion of the prescribed authority will be useful for, or relevant to any proceeding under section 14-A and forward the same to the Excise and Taxation Officer or Assistant Excise and Taxation Officer concerned, as the case may be.

(2) The prescribed authority seizing the licence or other document under sub-section (1) shall give to the person surrender the same a temporary acknowledgment therefor and such acknowledgment shall have effect, until the licence or other document is returned to the driver or conductor, as the case may be, as if the same had not been seized.]

Section 10. Exemptions

¹[10 Exemptions.- The State Government may, by general or special order and subject to specific conditions, if any, exempt any person or class of persons from the operation of all or any of the provisions of this Act, if in its opinion, such exemption would promote national or public interest.]

Section 8. Registration of owner

²[8. Registration of owner.- No owner of a motor vehicle shall carry passengers or goods in or through the territory of the State of Haryana unless he obtains a registration certificate as hereinafter provided.]

Section 9. Grant of Registration Certificate

9. Grant of Registration Certificate.- (1) A registration certificate shall be granted in the prescribed manner to any owner applying therefore to the prescribed authority ³[* * *] on payment of a fee of ⁴[Five rupees].

(2) Every such registration certificate shall be valid without renewal till it is cancelled or suspended.

(3) ⁵[* * *]

(4) If the prescribed authority is satisfied that any owner is liable to pay tax under the provisions of this Act in respect of any period but who has wilfully failed to apply for registration or to pay the tax, ¹[or where such authority has reason to believe that the tax due has not been paid correctly] the said authority may, after giving the owner a reasonable opportunity of being heard, assess the amount of tax, if any, due from the owner, and also direct that the owner shall pay in the prescribed manner by way of penalty, a sum not exceeding ²[five times the amount of the tax so assessed].

(5) If any owner, who has been granted a certificate of registration under sub-section (1) transfers, discontinues or closes his business, he shall inform the prescribed authority within thirty days of his doing so, and the said authority shall cancel the registration certificate from the date of transfer discontinuance of closing down of the business.

(6)(i) On the death of an owner any person claiming to be the legal representative of the deceased shall inform the prescribed authority of this fact within a period of thirty days.

(ii) The prescribed authority shall thereupon transfer the certificate in the name of the applicant.

³[(7) When any owner transfers any motor vehicle, the transferee shall be liable to pay tax and penalty, if any, remaining unpaid by the transfer or upto the date of transfer as if he was the registered owner and the transferee shall not carry passengers and goods in the said vehicle without getting himself registered or getting his registration certificate amended, if he is already registered.]

Section 13. Powers of entry and inspection

13. Powers of entry and inspection.- (1) The driver of a motor vehicle shall cause the vehicle to stop and remain stationary, when required so to do by any prescribed authority in order to enable the said authority to carry out any duty imposed by or under this Act and the said authority may also enter and travel in the motor vehicle for doing so.

(2) A person authorized under sub-section (1) shall wear such uniform or such other distinguishing insignia as may be prescribed, may enter and inspect any place ordinarily used by the owner for garaging a vehicle or keeping accounts of his business for the purpose of seeing or verifying whether the provisions of this Act or any rules framed thereunder are being complied with and countersign any documents during the course of such inspection.

[(3) The prescribed authority may, in order to ensure that any provision of this Act is not being evaded by the owner of a motor vehicle, inspect and if necessary, seize the log book from the driver of such motor vehicle and give a temporary acknowledgment therefor to the driver until the log book is returned to him.]

¹[(4) All accounts, registers, documents and other books of an owner of a motor vehicle shall at all reasonable times be open to inspection by the Commissioner or any other prescribed authority and the Commissioner or such authority may countersign any or all of such accounts, registers, documents and books.

(5) If the Commissioner or the prescribed authority has reason to suspect that any owner of a motor vehicle is attempting to evade payment of the tax under this Act, the Commissioner or such authority may, for reasons to be recorded, seize such accounts, registers, documents or other books of such owner as may be necessary, and shall grant a receipt for the same, and shall retain the same only for so long as may be necessary for examination thereof or ²[for the purpose of any proceeding under this Act.]

(6) For the purposes of sub-sections (4) and (5) the Commissioner or the prescribed authority, as the case may be, may enter any place of business of the owner of a motor vehicle.

Section 22. Power to make rules

22. Power to make rules.- (1) The State Government may make ¹rules, consistent with this Act, for securing the payment of tax and generally for the purposes of carrying into effect the provisions of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, the State Government may make rules:-

(a) prescribing the manner in which and the intervals at which tax shall be paid under section 3 and section 4;

(b) prescribing the authority or authorities for the purpose of carrying out any function under any of the provisions of this Act;

(c) prescribing the forms of tickets and receipts under section 5;

²(d) prescribing the manner of granting registration certificate under section 9 and the manner of payment of tax and penalty assessed and imposed under this Act;]

(e) prescribing the manner and table of fares under section 11;

²[(f) prescribing the manner in which appeals under this Act may be preferred;]

(g) prescribing the manner in which revision application may be preferred;

(h) prescribing the manner in which refund under section 21 shall be made;

(i) to provide for any other matter for which rules can be or may be prescribed.

Section 3. Levy of tax

3. Levy of tax.- ¹[(1) There shall be levied, charged and paid to the State Government a tax on all fares and freights in respect of all passengers carried and goods transported by motor vehicles at the rate of ²[thirty-five per centum] of the value of the fare or freights, as the case may be, ³[the amount of tax being calculated to the nearest multiple of five naye paise by ignoring two naye paise or less and counting more than two naye paise as five naye paise.]

Provided that-

(a) no such tax shall be levied, charged and paid on goods including minerals and mineral ores, proved to be exported out of the territory of India, whether by one transaction or by a series of transactions; ⁴[* *]

(b) in respect of minerals and mineral ores transported to any place within the territory of India, such tax shall be levied, charged and paid at the rate of one-twentieth of the value of the freight; ⁵[and]

⁶[(c) the rate of tax on fare and freights in respect of all passengers carried and goods transported by motor vehicles in hilly areas or sub-montane areas specified in this behalf by the State Government by notification shall be one-sixth of the value of the fares or freights.

Explanation.-When passengers are carried and goods are transported by a motor vehicle, and no fare or freight has been charged, the tax shall be levied and paid as if such passengers were carried or goods transported at the normal rate prevalent on the route.]

(2) Where any fare or freight charged is a lump sum paid by a person on account of a season ticket or as subscription or contribution for any privilege, right or facility which is contained with the right of such person being carried or his goods transported by a motor vehicle without any further payment or at a reduced charge, the tax shall be levied on the amount of such lump sum or on such amount as appears to the prescribed authority to be fair and equitable having regard to the fare or freight fixed by a competent authority under the Motor Vehicles Act, 1939.

⁷[(3) Where passengers are carried or goods transported by a motor vehicle operating on a joint route the tax shall be payable in respect of the distance covered within the State at the rate laid down in sub-section (1) and shall be calculated on such amount as bears the same proportion to the total fare or freight as the distance covered in the State bears to the total distance of the journey.

Explanation.-For the purpose of this sub-section "joint route" means a route which lies partly in the State of Punjab and partly in any other State or Union Territory.]

Section 16. Revisions

16. Revisions.- (1) The Commissioner, of hos own motion, or, on appellate made to him in the prescribed manner, may call for the record of any proceeding, which are pending before or have under this of by any other authority subordinate to him under this Act for the purpose of satisfying himself as to the legality or propriety of such proceeding or of any order made therein and may pass such orders in relation thereto as he may think fit:

Provided that the owner may make such application only within one year from the date of the order required to be ordered.

¹[(1-A) No application under sub-section (1) shall be entertained unless the application is accompanied by penalty, if any, imposed, or of both, as the case may be:

Provided that if the Commissioner is satisfied that the owner is unable to pay the tax assessed or the penalty, if any, imposed or both, he may, for reasons to be recorded in writing, entertain the application without the tax or penalty or both having been paid or after part payment of such tax or penalty or both.]

(2) No order shall be made under this section or the next preceding section without giving an owner or any other person interested a reasonable opportunity of being heard.