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Punjab act 007 of 2008 : The PUNJAB MOTOR VEHICLES TAXATION(AMENDMENT) ACT 2007

I

\ Rego. l\o.CHD/0092/2006 2008 }{:-,, 2.70

EXTRAORDINARY

Published

by Authority

CHANDIGARH.

FRIDAY, JANUARY18, 2008

(PAUSA 28, 1929SAKA)

LEGISLATIVE SUPPLEMENT

l

1

Part l Part 11 Part 111 Pa1·t IV Contents The

Punjab

Motor Vehh:les

Taxation (Amendment) Ad,2007 (Punjab A,:tNo7of

2008)

Ordiu:.mcrs Nil

Delegated Legislation Notification No.G.S.R.9/P.A.9/00/S.l

l/Amd.(4)/

2008,

datedthe17th

January,

2008. containing amendment inthe

Puujub Tuxan

Entry ofGoods into Local Areas Rules, 1999 Correction Slips, Rep,,blkations and

keplaccm?nts Nil

(xiii)

Pages

. !?2?

..

Xl-84

1

Shorl title and comrneucerneru

PUNJAB GOVT GAZ.

(EXTRA.),

JAN.

18,

2008

Pf-

(PAUSA 28, 1919

SAKA)

PART

f

DEPARTMENT OF LFGAL AND

U·.GfSLATJVE

AFFAlRS,

PUNJAB

Notification The l lSth

January,

2008

No.

7-Leg./2008.-The

fol

towing

Act of

the

Legislature

of the

State

of Punjab

receivedtheassentof the

Governorof

Punjab

on the 11th

January,

2008,

and is

hereby published

for

general

information :-

THE PUNJAB MOTOR VEHICI ES TAXAflON (AMENDMEN f) ACT, 2007

(Punjab AdNo.7 of

2008)

AN

A Cf further toamendthe

Punjab

Motor

Vehicles Taxation Act, 192.:/. BE it enacted

by

the

Legislature

of the

Slate of

Punjab

in the

Fifty- eighth Year ofthe

Republic of

India as follows :

1.

( 1)

This Act

may be called

the

Punjab

Motor

Vehicles Taxation (Amendment) Act,

2007.

(2) IL

shallcomeintoforceatonce.

2. In the

Punjab

Motor Vehicles Taxation

Act,

1924

(hereinafter

Amendment vf · · ·

I

fi

·

... Pun1,1h

Act

4 11( referred to as the

principal Act),

t ie words, igure and

letter "or section 3-F

',

,

en,. wherever

occurring,

shall be

omitted.

·

3. In the

principal

Act,

in section

2,- ( i) the

exisung

clauses

(a) and

(oa)

shall,

respectively,

be renumbered as

(aa)

and

(aaa)

and

before clause

(aa)

as so

renumbered,

the

following

clause shall be

inserted, namely:-

"(a)

'big bus'means a

stage carriage

bus. the

body

of which shall be

fabricated or

adapted

on

chassis,

the wheel base of which should not be

less than 5156 nun

( 203"), having 2xJseats

rows,

ordinary

seatsandbackrest, .two

separate doorsforentranceand

exit, the

searing capacity

shouldnotexceed 72+2driverand

conductor, roof

luggage

carrier and hat

racks for

placing light luggage

insidethe bus,

unladen

weight ofwhich should not exceed

12000

Kgs;", (ii)

after clause

(cc), the

following

clause shall be

inserted, namely.-

"( rec)

"Schedule" meanstheSchedule

appended

lo this

Act;"; Amendment ot section 2 of

Pu111a Act 4 or 191,!

PUNJAB GOVT GAZ(EXTRA.),

JAN. L8,

2008

18

(PAUSA 28, 1929SAKA)

(iii) for

clause ttl}. the following

clau5e shall besubstituted. namely:-

"( ti)

"tax"

meansthe Motor Vehicles

Tax.

payable under this Act;"; and

(5) lo case anowner applies forre-assignment of new

registrationmark of his

motor car or motor cycle, which

stands already registeredinan another

State, ataxon such

motor carormotor cycle,

shall beleviable in lump

(iv) clause(e)

shall be omitted.

4. lnthe principal Act, for section 3, thefollowing section shall be

Sub?111u11on of

substituted

namely :-

si:cuon 3 of

Punpt '

Acl 4 of 1924.

"3. ( 1)

The taxshall be levied onevery

motor vehicle on year to Imposition year basis, which shall be, payable fromsuch date,

of tax

in such

manner and al such

rate, asmay be

determined by theGovernment from time totime :

Provided thatthe rateof tax. shall

not exceed

the maximum

limit ashasbeen specifiedintheSchedule.

(2) Thebroken period comprising less than a

year, shall for

the

purpose

of

levying tax, be considered asafull year.

(3) Theroad tax orspecial road tax, already paid

by an owner before thecommencement of thePunjab

Motor

Vehicles Taxation (Amendm?nt)Act,2007, shall beconsidered lo be duly paid

for the period for which such tax was due.

(4) The tax onmotor car and

motor cycle

shall be leviable

in lump sum,which shall becounted onthe actual

price of such vehicle (ex.eluding taxes, if

any) alsuch

rate, as may be detennined

by

the Government fromtime to time, but

not exceeding

the

rate, as has been specified

in the Schedule:

Provided thatwhere anowner of a motor car or a motor cycle

in

respect

of which, ataxhasbeenpaid in

lump sum,ceases to be theresident

of the State of Punjab and takes along

with him such

motor car ormotor cycle or if

the ownership of the

motor caror motor cycle is transferred to a

person having residence outside the

State of Punjab, then refund of thelump sum tax. so

paid,

shall

be allowed atsuch

rate, asmay be

determined by theGovernment from time totime.

sum at!:-uch rate, as may

be determinet.lhy'theGo .. ernment

from urne to

time, butnot exceeding the

rate, as has been specifiedinthe Schedule.

(6/ tothe case of abig bus, tax shall beleviahle on

per kilometre per day

basis at such

rate, as may

be determinedby the Governmentfrom time totime, but

not «ceeding the rate as has t,een specifiedinthe Schedule.

(7/ (a) Inthe case of an omni b?s,registered in the State

of

Pun jab, atax

shall beleviable in ,iddition to the tax,already paid by itsowner at the

time ·ofregistrationat such

rate, as may be determinedby the Governmentfrom time to

time, but not exceeding the

rate, as has t,een specifiedi11 the Schedule.

(b) lnthe case of an omni bus, registeredin aState other

than theState

of Punjab, atax shall beleviable when it

enters and plies in the St>te of Punjab

and shall bepaid by its owner or d,iver on

per day basis, atsuch

rate, as may be dctennined by the Govemment.

(8) Althe time of

issue of newstage carriage permit,one time tax at

the rateof Rs. 500/- (Rupees five hundred only) perkilometre shall beleviable on big

buses and at the rateof Rs. 250/- (Rupees twO hundredandfifty only)

per kilometre

shall be Ieviable in case_of mini

bu?es. As

?d

when abig

bus holder isallowed to ply

on

ext.ended oute with

the increased

mileage, a one time ll>' atthe ate of

Rs. 500/- (Rupees five hundred only)

per \.Uornetre ha\\ beleviable.

(9)

Where a transpOrt

vehicle is plied without a valid permit

or in an

unauthoriz.ed manner, a

""' shall

be levied on such vehicle at such

rate, asmay be determined by the

Governmentfrom time totime in addition to the taxfor which thevehicle is nonnall y liable to be levied

under this

• Act, butnot «ceeding the

rate, as specified in the

Schedule.

( JO) In

case, a transport vehicle isregistered in aState,

other

than the?tale of Punjab,

such a vehicle

shall

t,ecome liable [orpaying tall, the moment

it enters the

State of

Punjab atsuch

rate, asmay be determined by the

Governmentfrom lime totime.".

PUNJAB GOVT

GAZ. (EXTRA.),

JAN. is.2008l'J (PAUSA28.t929

SAKA)

1

PUNJAB GOVT GAZ.

(EXTRA.), JAN.

18,

2008

J.8)

(PAUSA 28, 1929SAKA)

,...

...

'

5. Inthe

principal

Act,

sections 3-A, 3-B, 1

C,

3-D, 3-E and 3-F

Omis?1u11 ol

.

·

.secli?ll)

] A 10

'

shall

be omitted.

3 F of

Punjab Al'I I of ICJ24

6. Inthe

pt incipal

Act, insection 4-A, for sub-section (2) alongwith

Amendment of Set:1100 4-A o:· the

proviso,

the

following

shall

be substituted, namely:-

P110JabAct.iof

1924.

"(2) The tax

payable

wider section 3in

respect of a

transport vehicle shall be

paid

in the

prescribed manner :

Provided thatunless themanneris

prescribed,the

amountoftax

payable quarterlyancl

monthly

shallbeonefourth and011c twelfth, respectivelyofthe annual

rates oftax

specified intheSchedule.".

7. Inthe

principal Act, insection 5-A,

fortheword "token"

occurring

Amendment ot section 5·Aof in the last

line,

the words "taxclearance certificate"

shall besubstituted. Punjab Ac14of

1924.

8. Inthe

principal Act, insection 8,

after sub-section

(5),

the

following

Amendmentof section 8of sub-section

shall beadded, namely :-

Punjab Act4

of 1924

"

(6)

If

air condition

system,

fitted

in any big bus, isfound tobe

no?

in

working

condition

while

plying onthe

permitted

route, the

owner orthe driver thereof

shall

be liable

to

pay penalty of

rupees tenthousand.".

9. Inthe

principal

Act,

after section 16, thefollowing new sections

Addition01new sections 17 and18 shall beadded, namely:- inPunjab Act 4

?f

1924

"17. Notwithstanding anything

contained inthis

Act,anytransport Ex.emptions

vehicle or non-transport

vehicle owned

by aState 10 certain vehicles Government orthe Central Government, andnot

used forany conunercial purpose,

shall be

exempted

from the

tax..

18 . The tax oncategories

of motor vehicles, not enumerated and

Ta?on

covered in the

categories of the

motor vehicles, residuary vehicles specified

in

the Schedule,

shall

be levied

at such rate, as

may be determined

by

the State Government from time totime, but notexceeding themaximum limit of

rupees tenlacs.".

Sub?11t1111011of Sch?Julc',\'ol

.

P11njuhMl4ol \1)24.

PUNJAB GOVTGAZ.

(EXTRA.),JAN.18,

2008

of9

(PAUSA28,1929

SAKA)

10. IntheprincipalAct,for the aisling Schedule· N, thefol\O\ving,

Schedule

shall besubstituted, na,nely : -

·

"SCHEDULE (See

Section 3) Sc1ial Categories of

Motor Vehicks No.

l Motor Cycle or Motor Car

Maximum rateof\ump sum Tax

20% of thevalue of themotor cycle ormotor car

(i) Lessthan three

years

(a) ln caseof re-registrationof motor cycle ormotor car :-

95% of the taxof new motor

cycle ormotor car (ii)

Three yeari- or more, but

75% of the taxof new motor

less than six.

years cycle ormotor car

(iii) Six

years or1nore, but less55% of the taxof new motor

than nine

years cycle ormotor car

(iv) Nineyears or more

35% of the tax.of new motor

cycle ormotor car \

(b) lothe case of transfer

of ownership of

motor cycle or

motor caralready registeredin the

State of PunJab ·,

(a) SO% ofone time tax

pay- able atthetime ot

registrauon

(b) Noadditonal tax shall

be levied in caseoftransfer of ownership

owing lo death ortransfer to insurance company for

settlement ofclaim

..

(c) Forvehicles registeredin or outside

the

State of

Punjab orthevehicles, disposedof byMilitary on which lump sumtax. was

not payablecarher. lump sum taxshall

be amved -

PUNJAB GOVT GAZ.(EXTRA.),

JAN. rs,

2008

?J,

(PAUSA 28, 1929SAKA)

Serial Categories of

Motor vctucles Maltimum rate of

lump No. sum Tax

I

at

by

reducing

the amount of

tax ascomputed

above,

at the

"

rate of 5%

per financial year or

part

thereof up

to 10 years from thedateof

registration, but amount of

lump sumtax not toex.ceed

Rs. 75,000/- after

10

years

2 Omni Busregistered in the State

Rs. 10,000/- per seat

per of Punjab annum

3 Camper Van/frolley [or

private use:-

(a)Purchased aschassis 50% of the costofchassis, but subject tothe maximum

of Rs. 2,50,000/-

(b) Purchased withcomplete 40% of the costof thechassis, body

but subject tothe maximum of

Rs. 2,50,000/-

4 Vehicle fitted

with

equipments like

rig generator orcompressor, crane

mounted

vehicle,forklift, tow trucks,

break down van,recovery

..

vehicles,

tower wagons, tree trimming

vehicles or anyother non-transport

vehicles, not covered

under any category :-

(a) Purchaseu aschassis 50% of the costofchassis, but subject tothe maximum of

Rs. 2,50,000/-

{

(b) Purchased withcomplete 40% of the costof chassis.

,

body but

subject tothe maximum of

...

/

Rs. 2,50,000/-

-

I

?j Rs. 10,000/ Rs. 15,000/- Rs. 20,000/- tor every

50

vehicles orpart therco1'

Rate of 'tax

per vehicle Rs. 10,000/- for ever)'

100

vehi.c\CSorpart thereof

40% of the

cost of chassis, but subject to the ma,r.imum of Rs.2,S0,000/- SO%of thecost of chassis, bul subject to the maximum of Rs.2,so,OOO/- ( ii)

Any other

niotor vehicle, not covered under above ( i) (iii)

Chassis of Motor Vehicle TM on

temporari.\Yregistered vehicles/chassis passing through

the State

of Punjab :-

( i)

]v\u\or car, 1: ,actor. omnibus

Rs. 2,000/ with seating capacityul) to \0, but

e)l.c\udingthe driver

and orthree wheeled vehicles

(b) Three/Four wheeled vehic\es

(a) Two wheeled vehicles

(b) Purchased wi.th complete bod)'

(a)Purchased as chassis

7

pUNJ,\BooVT era (E)('fRA.).

JAN, IS.2008

(PAUSA28,

\929 SAKA) Other 'Transport V1::h1des\ike Dumper, Loader, Camper Vanl 'Tro\\eys, Tippers, Cash Van,

Mobile Canteen, Hau\ Pack

Durnpers, Mobile Workshops,

Ambulance,

Anin1.a\ Ambulance, Fire Tenders,

snorked La fire

fighling Vehic\es, H.ea.rses, Mai\

Carrier, Mobile

C:inic/X-raY vans/ Library vans

:-

6 Ta< on Vehcles under ,hepossession AnnualR>l<of

Tax

of Manufactures/Dealers :-

,

r ;

5

Mo.,r.i,ntnnrate oi

\q_mp sun, Tax ----------------------------------- Serial Categoriesof

Motor Vehic\cs No.

8

PUNJAB GOVT GAZ.(EXTRA.),

JAN. is, 2008

2?

(PAUSA 28,1929SAKA)

Serial Categories of

Motor Vehicles Maximum rate of

lump No. sum Tax

8 Conlract Carriage :-

(a) Maxi Cab Rs. 10.000/- (b)

MotorCab Rs. 10,000/-

(c) AutoRickshaws :

(i) up tothree

seats excluding 60% of the value of the auto driver

rick.shaw

(ti)

exceeding

three

seats, but Rs.30.000/- not exceeding

six

seats excluding

driver

9 Goods

Vehicles \

Gross vehicle weight:-

Maximum rateof tax per annum in

rupees

(a) Notexcce 1.2 tonnes Rs.

30,000/-

(!,) Exceeding 1.2

tonnes, but notRs.40,000/- exceeding 6tonnes (c)

Exceeding 6tonnes, but notRs.

50.000/- exceeding 162

tonnes (d)

Exceeding 16.2

tonnes. but notRs. 80,000/- exceeding 25

tonnes (e)Exceeding 25

tonnes Rs. 1,50,000/-

10 Tractor with Trolley usedfor Rs. 20,000/- commercial

purpose

within the radius of 25 Km.from the

place of

permit

holder's

residence

11 Stage Carriage Maximum rateof Tax per Km.

per vehicle per day in

..

rupees

1. Big

Buses:-

(a)

Ordinary

Buses Rs. 20/- (b)

Ocdinary H.V.AC Buses Rs. 15/- (3x2

Seats) (c)Integral

Coach (2x2 Seats) Rs.10/- Buses

2. Mini

Buses Rs. l,50,000/- per

annum

.....

12 Tourist Permit Vehicles·-

Maximum rateof Tax per seat

per

annum in

rupees ,, (i)

Motor Cab

Rs. 10,000/- ? , ( ii) Maxi Cab Rs. L0,()00/-

9

-- \

..

Rs. 3,00,000/- Rs. 4,00,000/-".

Maximum rateof Tax per annum in

rupees Rs. 4,S0,000/- B. S. MEHANDIRATf A, Rs. 3,000/-

Rs. 6,000/-

Rs. 20,000/-

Rs. 30,000/-

Rs. 40,000/-

Rs. 1,000/- per day Maximum rateof Tax per annum in

rupees Rs. 6,00,000/- Rs. 9,00,000/- Rs. 10,50,000/- Rs. l3,S0,000/- Maximum rateofTax. per day in

rupees Maximum rateof

lump sum Tax (a)

Vehicles usedfor trade and

business

(b)

Vehicles used

by Educational Institutions

(i) furschool vehicles

(ii) forcollege

vehicles and

other institutional vernc\es

PUNJAB GOVT GAZ.(EXTRA.),

JAN. 18,

2008 ?

(PAUSA 28, 1929SAKA)

Secretary toGovernment of

Punjab. Department of

Legal andLcg1slat1ve Affairs.

(i) 13 to20

seats

(ii) 21to30

seats

(iii) 31 to35seats

(iv) 36

scatsand

above Vehicles plied oncontract carriage permits oronAllIndia

Tourist

Permits oron anyother similar

pcrmjts registeredinany State

other than the

State of Punjab, when

entering theStateof

Punjab :-

Motor Cabs Maxi Cabs Ordinary

Buses Deluxe

Buses Air-conditioned Buses Omni BusregisteredinanyState other thanthe

State of

Punjab, when entering

and

plying

in the State of Punjab Private Service

Vehicles :-

Tourist

Buses (Seating Capacity)

11. (I) ThePunjab

Motor Vehicles Taxation (Amendment) Repeal andsaving.

Ordinance, 2007 (Punjab

Ordinance No. 7of 2007), ishereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken

under the

principalAct, asamended by theOrdinance

referred toinsub- section ( 1),

shall bedeemed to have been done or taken under the

principal Act, asamended

by

this Act.

15

14

1 3

Serial CategoriesofMotor Vehicles

No.

10