| [Sikkim Act No. 11 of 1988] | [29th August, 1988] |
An Act further to amend the Sikkim Motor Vehicles Taxation Act.
Be it enacted by the Legislature of Sikkim in the Thirty-ninth Year the Republic of India as follows:
1. Short title and commencement.- (1) This Act may be called the Sikkim Motor Vehicles Taxation (Amendment) Act, 1986.
(2) It shall come into force on such date as the State Government may by notification, appoint.
2. Amendment of the Schedule.- In the Schedule to the Sikkim Motor Vehicles Taxation Act, 1982 in paragraph B in sub-paragraph II. for clauses (a) and (b) and the entries relating thereto, the following clauses and entries shall be substituted, namely:
"(a) not more than 4
3 Wheelers……………Rupees 130.00
4 Wheelers……………Rupees 195.00
(b) More than 4…………………Rupees 390.00 plus Rupees 39.00 for every additional seat beyond 5."