Assam act 008 of 1994 : The Assam Motor Vehicles Taxation (Amendment) Act, 1994

Department
  • Finance (Taxation) Department

Registered No A—13 THE ASSAM GAZETTE R EXTRAORDINARY - &iPT FTYR जाया शकामिस PUBLISHED BY AUTHORITY कर थी लिवमेज मबबवाय, 15 afaa, 1934, 29 6w, 1916 (1%) No. 41 Digpur, Tuesday, 19th Amnl( 1994, 29th Chaitra, 1916 8. E) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR दि EBQIST,ATIVE DEPARTMENT EGISLATIVE । BRANGH . - \ H S J’ \ e ही ) 1 e . ‘ ¥ 5 bl ; ' NOTIFICATION R 8} The 19th April, 1994 . Mo, EGL. 15/94/i9.— The {ollowicg Act of the Assam Jegigia- tive Asscmbdly which received the assent of the Governer is hercby pebdished for geseral imfermation

5 - 332 THE ASSAM CAZETTE, EXTRAORDINARY, APR. 19, 1994 ASSAM AT Nc. VIII OF 1994 (Received the 85581 of tive Governor on 13th Anril 1994). THE ASSAM MOTOR VEHICLES TAXATION (AMENDMENTY ACT 19% AN / ACT further to amend the Assam 0:07 Vehicles Taxation Act, 1836. Prearnble. Whereas it is expedient further ६0 amend the Assam Motor Vehicles Taxa= /i joie tion Act, 1936, hereinafter referred to as the principal Act, in the manner herein- after appearing; It is hereby enacted in the Forty-fifth Y"e\ar of the Republic cf India as follows :— i 41t T % 5 ! 3 A& T : Shov tie, 1. (1) This Ac{ may be called the Assam Motor ' cemmen- Vehicles Taxation (Amendment) Act, 1994. egmnett. (2 It shall have the like extent as the prineipal oo (3) .It shall come into force at once. Uinserton of 9. In ihie principal Act, after section 4B, the' Aection 4C. . 5 . - s ! : C O T following shall be inserted as section 4C, namely :- % “4C. Tourist Transport Operators authorised ¥ to ply their vehicles in the State of Assam under है India Tourist Permits issued under the Motor Vehicle Act, 1082 (Central Act 95 of 1988) by any 3 . ggmpetent atthority of other States/Uuion Terri- faries other than Assam shall be required, 10 पा composite tax in lieu of all taxes chargeable under this Act at the rates specified in the Schedule JA to this Act”

PHE ASSAM GAZEITR, EXTRAORDINARY, APR. 19, 1994532 f’ne"’“"bwn"f 3. In the principal Act, after Schedule 1, the Schedute. following shall be inserted as- Schedule 1A, namely ;— i ~ Schedule TA Vehicles plying for hire or reward. All India Permit for Tourist Coaches (i} For Motor _ — Rs. 300 per quanfer Cabs upto 6 seats (i) For Maxi — Rs. 3,000 per quarter Cabs of 7-13 seals _ (iii) For Omni Bus — Rs. 12,000 per quarier.” 14-35 seats K. LASKAR, Sccy. to the Govte of Assam, | Legislative .Department. G A B AT Pristed eod publiched by e Dy. Director () Directorate of g 4 Sly, ey, Guwalad (BarCGegetsiey Weo, 811005 —400—19-4-1994 5

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