2 The 5th 'April 1966 2 No.LJL.11/66/6.—The following Act of the Assam Legislative Assembly which received the assent of the Governoris hereby published for general information. ASSAM ACT XII OF 1966 (Received the assent of the Governoyr on the 4th "April, 1966) THE ASSAM MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1966 Published in the 4ssam Gazeite, Exiraordinary, dated 5th April 1966 An Act further to amend the Assam Motor Vehicles Taxation Act, 1936 Preamble, Whereas it is expedient further to amend the Assam Act Assam Motor Vehicles Taxation Act, 1936, hereinafter 1X of 1936, called the principal Act, in the manner hereinafter appearing ; , It is hereby enacted in the Seventeenth Year of t the Republic of India as follows:— Short title, 1. (1) This Act may be called the Assam Motor i ncae“_d Vehicles Taxation (Amendment) Act, St 1966. (2) It shall have the like extent as the principal Act. (3) It shall come into force on the lst April, 1966, खाया
2 or part thereof of authorised load B. Vehicles used partly for the conveyance of passengers and their personal lug- gage and partly for the conveyance of goods— (i) Thetax payable under Article IT .. Substitus 2, For the First Schedule to the principal Act,’the Ftlxr'osnt °Sf chtch_" following shall be substituted, namely :— dule to Assam Act IX of 1936, “FIRST SCHEDULE Part A Vehicles other than those plying for hire or reward. Article Description of vehicles Annual No. tax (1) (2) (3) Rs, I Cycles (including motor scooters and * cycles with attachment for propelling the same by mechanical power) A, Bicycles— (i) not exceeding 90 kilogram in 38 weight unladen (ii) exceeding 90 kilogram in weight 60 unladen B. Tricycles ००० 60 C. Additional Tax for trailer or side car 14 11 Vehicles constructed and wused solely for the conveyance of passengers and light personal luggage of passengers— A. (i) M4 H. P. or less e 135 (i1) exceeding 14 H.P. ... 165 B. Additional tax for trailers drawn by vehicles covered by this article— (i) Light trailer ... ००० 38 (ii) Medium trailer e ७४ 68 (iii) Heavy trailer ... 135 111, Other vehicles— A. Vehicles used for transport of goods only — (i) Authorised to carry one Metric 420 tonne or less (ii) For every additional 4 Metric tonne 98 Quarterly tax “%s 10 15 15 34 42 10 17 34 105 25
= : 3 = Article Description af vehicles No. (1) - 2 (ii) An additional tax for each person in excess of six which the wvehicle is designed to carry (iii) An additional tax for every % Metric tonne or part thereof of authorised load of goods C. Tractors— (i) Not exceeding 2 Metric tonne in weight (ii) Exceeding 2 Metric tonne but not exceeding 3% Metric tonne in - weight (iii) Exceeding 3% Metric tonne in weight D. Additional tax for trailer drawn by vehicles covered by this article== (i) Light trailer ... (ii) Medium trailer ... oo (iii) Heavy trailer ... E. Mechanical Crane mounted on a Motor Vehicle— (i) Light (not exceeding 3 Metric tonne in weight) (i1) Medium (exceeding 3 Metric tonne but not exceeding 5 Metric tonne) (पं) Heavy (exceeding 5 Metric tonne) ... Part B Vehicles plying for hire or reward. IV, Vehicles plying for hire for the conveyance of passengers and light personal luggage of passengers— A, Motors Cabs and Taxis— (i) Taxi cabs (ii) Station Wagons and Omnibus ... (iif) State Transport Cars (iv) Tourist Taxi (v) Aato Rickshaw Annual tax (3) Rs, 21 56 63 126 252 63 126 252 63 126 252 350 420 - 420 1,190 140 Quarterly tax (4) Rs. 6 14 16 32 63. 16 32 63 16 32 €3 88 105 105 298 35
4 o ~ Article Description of Vehicles Annual Quarterly No, tax tax (13 @ (3) (4) Rs. Rs, B. Stage Carriage— (i) For every seat authorised 56 14 V. Vehicles used for the transportof goods only— (i) For one Metric tonne or less 420 105 (ii) For each additional } Metric tonne 105 21 VI. Vehicles authorised to ply partly for the conveyance of passengers and their personal luggage and partly for the conveyance of goods— A, Contract Carriage (Casual)— (i) For every seat ... o 56 14 (मं) An additional tax for every } Metric 140 35 tonne or part. thereof of authorised load of goods VII. Tractors— (i) Not exceeding 2 Metric tonne in 161 41 weight (पं) Exceeding 2 Metric tonne but not 315 79 exceeding 3% Metric tonne in weight (iii) Exceeding 3} Metric tonne in weight 455 114 VIII. Trailers drawn by vehicles covered by articles under Part B— (i) Light trailer .., 126 32 [(ii) Medium trailer vt ००० 252 63 (iii) Heavy trailer ... 504 126 IX, Vehicles authorised to ply for hire on a The appropriate tax special route under a permit granted by payable under the State Government, articles IV to VIIL together with such additional fee as may be prescribed by the State Government.
5 Article Description of Vehicles Annual No. tax n (2) (3) Rs. X. Mechanical Crane, mounted on a Motor Vehicle— (i) Light (not exceeding 3 Metric tonne 161 in weight) (पं) Medium (exceeding 3 Meiric tonne 315 but not exceeding 5 Metric tonne) (iii) Heavy (exceeding 5 Metric tonne) 455 Quarterly tax (4) Rs. 41 79 114 The above taxes are for motor vehicles fitted with pneumatic tyres, a 50 per cent higher tax shall be leviable on any Motor Vehicle authorised to be fitted with solid or semi-solid tyres.” U. TAHBILDAR, Députy Secretary to the Govt. of Assam, Law Department.