“सिखा है जे - 3 sBleE T T-5% Régistered रिंग: अप R AR The Assam Gazette ....ठाजाधाबग ', EXTRAORDINARY 3 IR T शकालिंड % | PUBLISHED BY AUTHORITY G RETREE 1 T O T b B i S % b5, A नि e S « mfi»"flbq‘ ४ ६ e ay 81 निवनुव, सेनिंवोव, 6 जून, 1992, 16 wo, 1914 (1) No. 81 Dispar, Sawrday, 6th Juoe, 1992, 16th Jyaistha 1914 (8. E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT LEGISLATIVE BRANCH DISPUR et e e NOTIFICATION The 28th May 1992 Na LGL-107/91/89.~The following Act of the Assam Legislative Assembly which received the assent of the Govetnor is hereby published for general information.
558 THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 6, 1992 ASSAM ACT NO. VII OF 1992 (Received the assent of the Governor on 28th May, 1992) THE ASSAM MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1992. AN ACT Further to amend the Assam Mctor Vehicles Taxation Act, 1936. Preamble. Whereas it is expedient further to amend the Assam Motor Vehicles Taxation Act, 1936, herein- after called the principal Act, inthe manner here- inafter appearing ; . It is hereby enacted in the Forty-third Year of the Republic of India as follows:— Short title 2nd comime~ ncement. Amendment of section 2 of Assam Act IX of 1936. Deletion of section 4(3 of Assam Act IX of 1936. Substitution of section 4- A of Assam Act IX of 1936. 1. (I) This Act may be called the Assam Motor Vehicles Taxation (Amendment ) Act, 1992 (0 It shall come into force with immediate effect . In the principal Act, in section 2, in cClause (g), for the figure +“1939”, the figure “1938” shall be. substituted . In the principal Act, sub-section (3) of section 4, shall be deleted. . In the principal Act, section 4 A shall be substituted as follows ;— “4A. Save as otherwise provided in this Act, or any rule made thereunder in any other law for the time being in force, no Motor Vehicles;, except ‘private’ = Service - Vehicles as defined in M. V. Act, 1988 and ~including 2 wheelers shall be used in. the
'THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 6, 1992 559 Amendment of gection 15 of Assam Act IX of 1936. Amendment of section 16 of Assam Act IX of 1936. Substitution of the Sche- dule. . 5. 51916 of Assam unless the owner thereof has paid, in respect of it, besides the tax paya- ble under section 4, a surcharge on motor - vehicles at the rate specified in the Second Schedule to this Act. (2) The surcharge on motor vehicles shall be payable as if it were a tax under section 4 and the provisions of this Act and the rules framed thereunder shall mutantis mutandis apply to this surcharge : Provided that the State Government may, for facility of administration of this surcharge,by notification in the Official Gazette, direct that in any case or class of cases the provisions of this Act and the rules framed thereunder shall apply subject to such modi- fications not inconsistent with the provisions of this section as may be specified in such notification. (3) Notwithstanding anything eontained in sub-section (2) , the Siate Government may, subject to the condition of previous publi- cation, make rules generally for carrying into effect the purposes of sub-section (1j. (4) Notwithstanding anything contained in any other law, agreement or arrangement to the contrary, the surcharge on motor ve- hicles shall be utilised exclusively - for the purpose of the State Government and shall not be shareable with any Municipal Cor- poration, District Council, local body or any other authority . In section 15, for the words “ fifty rupees ”, and “one hundred rupees™, the words, “five hundred rupees > and“ ten thousand rupees” respectively. shall be substituted. . In section 16, words ‘ one-half of,’ appearing in the last line shall be deleted. . The existing Schedule in part “ A’ and part ¢ B’ shall be substituted by Schedules व क्षाठ 11—
560 THE ASSAM GAZETTE. EXTRAORDINARY, JUNE- 6, 1992 SCHEDULE—1I RATE OF TAX ON MOTOR.VEHICLES VEHICLES FOR CARRYING PASSENGERS NOT PLYING FOR HIRE OR REWARD Article No. Description of Vehicie Annual Tax : : (in Rs.) (1) (2) (3) §))] Cycles including motor, scooter and - cycles A. Bi-Cyeles : (i) Not ex'ceeding 90 kg in weight 80 unladen (i1) Exceeding 90 kg unladen weight 120 B.. Tricycles : 120 C. Additional tax for trailer or side Car 30 (II) A. (i) Cars : Ambassador, Maruti, fiat, 275 : Standard etc. 14 H. P. or 1655 (1) Jeeps and other cars exceeding 350 4 H.P. : : L B. Additional Tax for trailers drawn by vehicles covered by this article : (1) Light trailer | i (2) Medium trailer 150 (3) Heavy trailer 300
THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 6, 1992 561 (1) (2) (3) (1) OTHER VEHICLES : A. Vehicles used for transport of goods only ; (i) }Au'thorised to carry one Metric 840 tonne or less. (i) For every additional } Metric 205 tonne or part thereof authorised load. B. (i) Vehicle used partly for conveyance 300 ; of persons and their personal luggage and partly for conveyance of goods. (ii) Additional tax for every 4 M.T. 110 or part thereof authorised goods load. (IV) C. TRACTORS : (i) Not exceeding 2 M. T- 125 (ii) Exceeding 2 M. T. but not exceed- 250 ing 3 M. T. (iii) Exceeding 5 M. T. 500 (V) D. Additional tax for trailer drawn by vehicles covered by this article : (i) Light trailer 125 (i) Medium trailer 250 (iii) Heavy trailer 500 (VI) E. Mechanical crane mounted on Motor Vehicle : (i) Light. (not exceeding 3 M.T.) 125 (i) Medium (exceeding 3 M.T.) 250 (iii) Heavy exceeding 5 M.T. 500
562 THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 6, 1992 VEHICLES PLYING FOR HIRE OR REWARD a) (2) (% (VII) A. (i) AUTO RICKSHAW : Permitted 280 to carry 3 passengers excluding Driver (ii) MOTOR CABS : Permitted to 700 carry not more than 6 passengers excluding the Driver and operat- ing within one Region (iii) TOURIST - TAXI : Motor cabs 2500 permitted to (max) carry 6 pas- sengers excluding Driver within Assam (iv) Permitted to carry more than 6 5000 but not more than 12 passengers all over Assam (TATA 407 M&M etc.) (v) Tourist vehicle 35 Seats (Omni 10000 Buses) (vi) Contract carriage (casual) ° 100 for every seat authorised (VIII) 8. STAGE CARRIAGE (i) Mini Bus 140 for every seat authorised (i1) Other than (i) 100 for every seat authorised C. Vehicles used for transport of goods only (i) Authorised to carry 1 (one) Metric 840 Tonne or less ¢ (पं) For every additional § Metric 210 Tonme or part thereof. (IXy TRACTOR : (i) Not exceeding 2 M. T. 320 (i) Exceeding 2 M. T. but not exceed- 640 ing 3 M. T. (iii) Exceeding 3 M. T. 900
THE ASSAM GAZETTE. EXTRAOKDINARY JUNE 6, 1992 563 (1) (2) (3 (X) ADDITIONAL TAX FOR TRAILER INCL UDING SEMI-TRAILER DRAWN BY VEHICLES COVERED BY THIS ARTICLE: (1) Light trailer 32C (1) Medium trailer 500 (1i) Heavy trailer 950 (XI) MECHANICAL CRANE MOUNTED ON VEHICLES : () Light nctexceeding 2 M. T. 320 (ii) Exceeding 3 M. T. but not exceeding 640 3-M.T. (i11) Exceeding 5 M. T. 900 (XII) PRIME MOVERS OF ARTICULATED VEHICLES : (1) Upto 22600 K. Gs. gross Vehicle 12000 weight. (ii) Exceeding 22600 K. Gs. but not ex- 20000 ceeding 36600 K. Gs. gross Vehicle weight. (iii) Exceeding 36600 K. Gs. but not ex- 30000 ceeding 50000 K. Gs. gross Vehicle weight. (iv) Exceeding 50,000 gross vehicle weight 30,000 plus Rs. 500 for every addition of 500 kg. or part thereof above 50,000 K. Gs. SCGHEDULE —I1 ~ RATES OF SURCHARGE ON MOTOR VEHICLES OTHER THAN PRIVATE SERVICE VEHICLE 51, Ne. Description of Vehicle Surcharge 1) 2 (3) (I) (i) Auto Rickshaws 450 (ii) Motor Cabs : Permitted to carry not 1500 ' more than 6 passengers.
564 THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 6, 1962 8i. No. De cription of Vehiele Sugcharge (1) (2) (3) (iiY) Motor Cabs : Permitted to carry 1800 more than 6 but not more than 12 (TATA 407, M&M etc.) (iv) Tourism Vehicle (OMNI BUSES) 4000 (IT) A- STAGES CARRIGE (i) Mini City Bus within GMC area 3600 (एं) Other City Buses. 3000 B. (1) Other than ‘A’ 3000 हा) CONTRACT CARRIAGE (1) Tourist Vehicles 4000 (i) Casual Contract 2200 (४) VEHICLES USED FOR TRANSPORT OF COODS ONLY WITH PAY LOAD (i) Not exceeding 3 M. T. 1800 (i1) Exceeding 3 1. T. but mot exceed- Rs. 1800 ing 5M. T. plus Rs.500 per Metric tonneor part thereof ex- ceeding 3 M. T, (iii) Exceeding 6 M.T. but not exceed- Rs.3300 plus ing 9M. T. Rs.400 per M. T. or pa- rt thereof exceeding 6 M. T. (iv) Exceeding 9 M. T. Rs.4500 puls Rs. 350 rer M. T. or pa- rt thereof exceeding 9 'MUT. K. LASKAR, Secretary to the Govt. of Assam, Legislative Department. . GUW AHATI—Printed and Published by the Dy. Director (P), Directorat® Ptg. & Sty. Assam, Guwahati-21, (Bx-Gazette) No. 161-—880-500-6-6-1992