Uttarakhand act 021 of 1997 : The UTTAR PRADESH MOTOR VEHICLES TAXATION ACT, 1997

izi= es a Vksdu Hkh tkjh djsxkA

fn;k tkuk

¼2½ djk/kku vf/kdkjh] bl fufeÙk fofgr izek.k&i= es a tks mlds }kjk tkjh fd;k tk;xs k] ;FkkfLFkfr] /kkjk 5 ;k /kkjk 6 ds v/khu vfrfjDr dj dk Hkqxrku vfHkfyf[kr djsxkA

16&& djk/kku vf/kdkjh ;k jkT; ljdkj }kjk bl fufer izkf/kdr̀ fdlh vU; ;ku dks jksdus vkSj izos"k vf/kdkjh }kjk vis{kk fd;s tkus ij eksVj ;ku dk Mªkboj ;ku dks jksdxk vkSj jksd dj djus dh "kfDr j[kxs k ftlls fd og bl vf/kfu;e }kjk ;k mlds v/khu ml ij vf/kjksfir fdlh drZO; dk ikyu dj lds ,slk djus ds fy, ,slk izkf/kdkjh ;k vU; vf/kdkjh ;ku esa izos"k dj ldrk gS vkSj mles a ;k=k Hkh dj ldrk gSA

17&& ¼1½ izR;sd eaftyh xkM+h dk lapkyd ,sls le; ds Hkhrj vkSj ,slh jhfr ls le; lkj.kh dk fn;k tSlh fofgr dh tk;] djk/kku vf/kdkjh dks viuh eaftyh xkM+h ds vkxeu vkSj izLFkku tkuk djus d s le; dks fofu;fer djus okyh ,d lkj.kh ds lkFk ,d frekgh esa fd;s x;s ,dy ;k=kvks a dh la[;k vkSj vius dkjckj ls lacaf/kr ,sls vU; fooj.k nsxk] tSls djk/kku vf/kdkjh le;≤ ij vkns"k }kjk vis{kk djsA

¼2½ mi/kkjk ¼1½ es a fufnZ'V le;ekiuks a ;k fooj.k es a fdlh ifjorZu dh lwpuk lapkyd }kjk djk/kku vf/kdkjh dks ,sls ifjorZu ds izHkkoh gksus ds iUnzg fnu ds Hkhrj nh tk;xhA

18&& ¼1½ /kkjk 12 ds v/khu djk/kku vf/kdkjh ds vkns"k ls O;fFkr dksbZ O;fDr ,sls vihy vkns"k dh izkfIr ds fnukad ls rhl fnu ds Hkhrj vihy izkf/kdkjh dks vihy dj ldrk gSA ¼2½ vihy izkf/kdkjh vihykFkhZ dks lquokbZ dk volj nsus ds i"pkr~ ,slk vkns"k ns ldrk gS] tSlk og mfpr le>sA

¼3½ mi/kkjk ¼1½ ds v/khu fdlh vihy esa vihy izkf/kdkjh }kjk fn;k x;k izR;sd vkns"k vfUre gksxkA

19&& tks dksbZ bl vf/kfu;e ;k mlds v/khu cuk; s x;s fu;eks a d s fdUgha micU/kks a

vijk/kks a dk n.M dk mYya?ku djrk gS] og tqekZus ls tks ikap lkS :i;s rd gks ldsxk] n.Muh; gksxk vkSj f}rh; ;k vuqorhZ rRln"̀k vijk/k ds fy, tqekZus ls] tks ,d gtkj :i;s rd gks ldsxk] n.Muh; gksxk %

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿/kkjk 20&24À ijUrq dksbZ U;k;ky; ,sls dkj.kks a ds flok;] tks fyf[kr :i es a vfHkfyf[kr fd;s tk;asx]s fdlh ,sls f}rh; ;k vuqorhZ vijk/k ds fy, ikap lkS :i;s ls de dk tqekZuk vkjksfir ugha djsxkA

20&& ¼1½ bl vf/kfu;e ds v/khu ns; fdlh dj ;k vfrfjDr dj ;k "kkfLr dk dj dh olwyh cdk;k Hkw&jktLo ds cdk; s dh Hkkafr olwyh; gksxkA

¼2½ bl vf/kfu;e ds v/khu ns; dj] vfrfjDr dj vkSj "kkfLr eksVj ;ku] ftles a mlds mi lkk/ku Hkh gaS] ij ftlds laca/k es a ;g ns; gks] izFke Hkkj gksxkA 21&& vihy izkf/kdkjh ;k bl vf/kfu;e ds v/khu dksbZ tkap djus okyk djk/kku lkf{k;ks a vkfn dks gkftj vf/kdkjh dks fuEufyf[kr ds laca/k esa ,slh lHkh "kfDr;ka gksxh] tks fdlh flfoy U;k;ky; gksus dks izòRr djus dh

"kfDr es a fdlh flfoy okn dh lquokbZ ds le; fufgr gksrh gS %& ¼d½ lkf{k;kas dks leu djuk vkSj gkftj djkuk vkSj "kiFk ;k izfrKku ij ;k vU;Fkk mudh ijh{kk djuk vkSj lkf{k;kas dh ijh{kk ds fy;s deh"ku tkjh djuk ;k vuqjks/k djuk(

¼[k½ fdlh O;fDr dks dksbZ nLrkost is"k djus d s fy, ck/; djuk( vkSj ¼x½ iwoZorhZ [k.Mks a es a fufnZ'V ,slh "kfDr;ks a dk iz;ksx djds tkjh fd;s x;s vkns"kks a dh voKk djus okys nks'kh O;fDr;ks a dks nf.Mr djukA 22&& ¼1½ tgka jkT; ljdkj }kjk fufeRr izkf/kdr̀ fdlh vf/kdkjh dk s ;g fo"okl dj dk Hkqxrku u djus djus dk dkj.k gks fd fdlh O;fDr }kjk dj] vfrfjDr dj ;k "kkfLr] ;fn dksbZ gks] dk dh n"kk es a ifjogu ;ku dks fu:) djuk

Hkqxrku fd;s fcuk fdlh ifjogu ;ku dk mi;ksx fd;k x;k gS ;k fd;k tk jgk gS] ogka ,slk vf/kdkjh ifjogu ;ku dks vfHkxzghr vkSj fu:) dj ldrk gS vkSj bl iz;kstu ds fy, ,slh dk;oZ kgh dj ldrk gS ;k djk ldrk gS] ftls og ifjogu ;ku dh lqjf{kr vfHkj{kk ds fy, vko";d le>s vkSj fo"ks'k :i ls] og ,sls ifjogu ;ku ds Mªkboj ls mls fudVre iqfyl Fkkus ;k mlds }kjk fofufnZ'V fdlh vU; LFkku rd igqapus dh vis{kk dj ldrk gS %

ijUrq ;ku dks vfHkxzghr djus okyk vf/kdkjh ,sls vfHkxzg.k ds vM+rkyhl ?kaVs ds Hkhrj lacaf/kr djk/kku vf/kdkjh dks ,sls vfHkxzg.k dh fjiksVZ HkstsxkA

¼2½ bl /kkjk ds v/khu vfHkxzghr ;k fu:) fdlh ifjogu ;ku dks] dj] vfrfjDr dj] "kkfLr ;k vU; ns;ksa] ftudk Hkqxrku u djus ds dkj.k ;ku bl izdkj vfHkxzghr ;k fu:) fd;k x;k Fkk] dk Hkqxrku djus ij] djk/kku vf/kdkjh }kjk rqjUr NksM fn;k tk;xs kA 23&& bl vf/kfu;e ds v/;/khu jkT; ljdkj ;k fdlh vU; izkf/kdkjh ;k U;k;ky;ks a dh vf/kdkfjrk vf/kdkjh }kjk vius d`R;ksa ds laca/k es a iznÙk fdlh "kfDr ds vuqlj.k es a fd;s x;s fdlh ij jksd dk; Z ;k dh x;h fdlh dk;Zokgh ;k tkjh fd;s x;s fdlh vkns"k ;k funs"k ds ckjs es a fdlh flfoy U;k;ky; dks dksbZ okn ;k dk;Zokgh xzg.k djus dh vf/kdkfjrk ugha gksxhA 24&& ¼1½ ,slh "krksZ ds v/khu jgrs gq;s] tSlh fofgr dh tk;] djk/kku vf/kdkjh vijk/kks a dk iz"keu ;k jkT; ljdkj }kjk bl fufeÙk vf/klpw uk }kjk l"kDr fdlh vU; vf/kdkjh }kjk bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk vfHk;kts u lafLFkr fd;s tkus ds iwoZ ;k mlds i"pkr~ bl vf/kfu;e ds v/khu ,sls vijk/k ds fy;s micfU/kr vf/kdre tqekZus d s ipkl izfr"kr ds lerqY; /kujkf"k dh olwyh ij "keu fd;k tk ldsxkA

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿/kkjk 25&28À ¼2½ tc fdlh vijk/k dk bl izdkj "keu&

¼,d½ vfHk;kts u lafLFkr fd;s tkus ds iwoZ fd;k tk;] rc vijk/kh ,sls vijk/k ds fy;s vfHk;kts u dk mRrjnk;h ugha gksxk( ¼nks½ vfHk;kts u lafLFkr fd;s tkus ds i"pkr~ fd;k tk;] rc "keu dk izHkko vijk/kh dh nks'keDq r dk gksxk vkSj ml O;fDr ds fo:) mlh vijk/k ds fy;s dkbs Z vxzrj dk;oZ kgh ugha dh tk;xs hA

25&& dksbZ U;k;ky; bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk laKku vijk/k dk laKku djk/kku vf/kdkjh dh ,sls vijk/k dks cukus okys rF;ks a dh fyf[kr fjiksVZ ij ds flok; ugha djsxkA

26&& ¼1½ ;fn bl vf/kfu;e ds v/khu vijk/k djus okyk O;fDr dksbZ dEiuh gS dEifu;ks a }kjk vijk/k rks og dEiuh vkSj vijk/k fd;s tkus ds le; mlds dk;Z lapkyu ds fy, dEiuh dk izHkkjh vkSj mlds izfr mRrjnk;h izR;sd O;fDRk Hkh ml vijk/k dk nks'kh le>k tk;xs k vkSj rn~uqlkj mlds fo:) dk;oZ kgh dh tk ldsxh vkSj mls nf.Mr fd;k tk ldsxk % ijUrq bl mi/kkjk dh dksbZ ckr ls ,slk O;fDr n.Muh; ugha gksxk] ;fn og lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk fd;k x;k Fkk ;k mlus ml vijk/k dks jksdus ds fy, lHkh lE;d~ rRijrk cjrh FkhA

¼2½ mi/kkjk ¼1½ es a fdlh ckr ds gksrs gq;s Hkh] tgka bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k x;k gS vkSj ;g lkfcr gks tkrk gS fd vijk/k ml dEiuh ds fdlh lfpo] funs"kd] izcU/kd] ;k vU; vf/kdkjh dh lEefr ;k ekSukuqefr ls fd;k x;k gS] ;k mldh fdlh mis{kk ds dkj.k gqvk gS] rks dEiuh dk ,slk lfpo] funs"kd] izcU/kd] ;k vU; vf/kdkjh Hkh ml vijk/k dk nks'kh le>k tk;xs k vkSj rn~uqlkj mlds fo:) dk;Zokgh dh tk ldsxh vkSj mls n.M fn;k tk ldsxkA

Li'Vhdj.k& bl /kkjk ds iz;kstu ds fy;s &

¼d½ **dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj mlds vUrxZr

dksbZ QeZ ;k O;fDr;ks a dk vU; lxa e Hkh gS( vkSj

¼[k½ fdlh QeZ ds laca/k es a **funs"kd** dk rkRi;Z QeZ ds Hkkxhnkj ls gSA 27&& bl vf/kfu;e ;k mlds v/khu cuk; s x;s fdlh fu;e ;k fn;s fdlh vkns"k ln~Hkkouk ls fd; s^x;s ;k funs"k ds vuqlj.k es a ln~HkkoiwoZd dh x;h ;k dh tkus ds fy, vk"kf;r fdlh ckr ds dk;Z dk laj{k.k fy, jkT; ljdkj ;k mlds fdlh vf/kdkjh ;k lsod ds fo:) dksbZ okn] vfHk;kts u ;k vU; dksbZ fof/kd dk;Zokgh ugha dh tk;xs hA

28&& ¼1½ jkT; ljdkj] vf/klpw uk }kjk bl vf/kfu;e ds iz;kstuks a dks dk;kfZ Uor jkT; ljdkj dh fu;e djus d s fy, fu;e cuk ldrh gSA cukus dh "kfDr

¼2½ fo"ks'kr% vkSj iwoZxkeh "kfDr;ks a dh O;kidrk ij izfrdwy izHkko Mkys fcuk] jkT; ljdkj fuEufyf[kr leLr ;k fdUgha iz;kstuks a ds fy;s fu;e cuk ldrh gS] vFkkZr~& ¼d½ og jhfr] ftlds vuqlkj vkSj izi= ftlesa vkSj izkf/kdkjh] ftls bl

vf/kfu;e ds v/khu dj ;k vfrfjDr dj ds Hkqxrku ds fy;s vkosnu iz= izLrqr fd;k tk;xs k] fofgr djuk(

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿/kkjk 29À ¼[k½ fdlh i zkek.k&i=] ?kks'k.kk] uksfVl] jlhn ;k Vksdu dk izi= vkSj mles a mfyyf[kr fd;s tkus okys fooj.k vkSj fdlh eksVj ;ku ij Vksdu iznf"kZr djus dh jhfr] fofgr djuk(

¼x½ og jhfr ftlds vuqlkj Qhl] ftldk Hkqxrku djus ij bl vf/kfu;e ds v/khu Vksdu ;k izek.k&i= fn;k ;k vUrfjr fd;k tk ldrk gS] fofgr djuk(

¼?k½ lkekU; :i ls ,sls izkf/kdkfj;ksa dks ftuds }kjk vkSj ,slh jhfr] ftlds vuqlkj bl vf/kfu;e ds micU/kks a dks izHkkoh djus ds lEcU/k ess a ;k mlls vkuq'kafxd fdlh drZO; dk ikyu fd;k tk lds] fofgr djuk(

¼³½ dj] vfrfjDr dj vkSj "kkfLr ds Hkqxrku vkSj mldh olwyh dh jhfr dks fofu;fer djuk(

¼p½ og jhfr fofu;fer djuk] ftlds vuqlkj dj ;k vfrfjDr dj ls NwV vkSj okil dh tkus okyh /kujkf"k dk nkok fd;k tk lds vkSj mls Lohdr̀ fd;k tk lds(

¼N½ vihy ds fy, Qhl fofgr djuk vkSj ,slh jhfr fofu;fer djuk] ftlds vuqlkj vihy lafLFkr dh tk lds vkSj mudh lquok;h dh tk lds( ¼t½ bl vf/kfu;e ds v/khu ikfjr vkns"kks a ;k tkjh uksfVlks a dh rkehyh dh jhfr fofgr djuk(

¼>½ /kkjk 17 ds v/khu le; lkj.kh vkSj vU; fooj.k izLrqr djus dk le; vkSj jhfr fofgr djuk(

¼¥½ og jhfr fofgr djuk] ftles a ekxks Z dks oxhZdr̀ fd;k tkuk gS( ¼V½ og jhfr fofgr djuk] ftlls mRrj izns"k lMd ifjogu nq?kZVuk lgk;rk fuf/k iz"kkflr dh tk;xh vkSj mldk mi;ksx fd;k tk;xk( ¼B½ dksbZ vU; fo'k;] ftlds fy;s fu;e cuk;k tkuk gks ;k cuk;k tk ldrk gSA

29&& ¼1½ jkT; ljdkj fdlh dfBukbZ dks nwj djus ds iz;kstuks ds fy;s] dfBukb;ks a dks nwj djus vf/klfw pr vkns"k }kjk] ;g funs"k ns ldrh gS fd bl vf/kfu;e ds micU/k ,slh vof/k ds dh "kfDr nkSjku tSlh vkns"k es a fofufnZ'V dh tk;] ,sls vuqdwyuks a ds v/khu jgrs gq;s pkgs os ifj'dkj] ifjo)Zu ;k yksi ds :i es a gks] ftUgas og vko";d ;k lehphu le>s] izHkkoh gksxk%

ijUrq bl vf/kfu;e ds izkjEHk ds fnukad ls nks o'kZ dh lekfIr ds i"pkr~ ,slk dksbZ vkns"k ugha fn;k tk;xs kA

¼2½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkn s"k] ;Fkk"kD; "kh/kz jkT; fo/kku e.My d s nksuks a lnukas ds le{k j[kk tk;xs k vkSj mRrj izns"k lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k] tSls os fdlh mRrj izns"k vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;s x;s fu;eks a ds lEcU/k es a ykxw gkrs s gSa] ykxw gkasxsA ¼3½ mi/kkjk ¼1½ ds v/khu dksbZ vkns"k fdlh U;k;ky; esa bl vk/kkj ij fooknxzLr ugha fd;k tk;xk fd mi/kkjk ¼1½ esa ;FkkfufnZ'V dksbZ dfBukbZ ugha Fkh ;k mls nwj djuk visf{kr ugha FkkA

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿/kkjk 30À 30&& ¼1½ la;qDr izkUr eksVj xkMh djk/kku vf/kfu;e] 1935] mRrj izns"k eksVj fujlu vkSj viokn xkMh ¼;k=h dj½ vf/kfu;e] 1962 vkSj mRrj izns"k eksVj xkMh ¼eky dj½ vf/kfu;e] 1964 ,rn~}kjk fujflr fd;s tkrs gSaA

¼2½ mRrj izns"k lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 6 dh O;kidrk ij izfrdwy izHkko Mkys fcuk] mi/kkjk ¼1½ esa fufnZ'V vf/kfu;fefr;ks a ds fujlu dk dksbZ izHkko ,sls fujlu ds fnukad ds iwoZ mixr fdlh nkf;Ro ij vkSj fdlh l{ke izkf/kdkjh ;k U;k;ky; ds le{k mDr fnukad dks ,slh vf/kfu;fefr;ks a ds v/khu yfEcr dk;Zokfg;ks a ij ugha iMsxk vkSj bl vf/kfu;e ds izkjEHk ds i"pkr~ lafLFkr mi;qZDr fdlh ,sls nkf;Ro ls lacaf/kr leLr dk;oZ kfg;ka tkjh jgsxh vkSj mldk fuLrkj.k bl izdkj fd;k tk;xs k ekuks ;g vf/kfu;e izoR̀r ugha gvq k gksA

izFke vuqlwph

¿/kkjk&4 nsf[k,À

Hkkx ^d*

ifjogu ;kuks a ls fHkUu ;kuks a dk oxhZdj.k] ftuds lanHkZ es a bl vuqlwph ds Hkkx ^[k* vkSj ^x* vkSj f}rh; vuqlwph ds Hkkx ^d* vkSj ^[k* esa njs a fofgr dh x;h gSaA ;kukas dk fooj.k

vuqPNsn

,d&& eksVj lkbZfdy ¼ftlds varxZr LdwVj vkSj eksisM Hkh gS½

¼1½ otu es a 80 fdyksxzke ls vuf/kd ynku jfgr(

¼2½ otu es a 80 fdyksxzke ls vf/kd] fdUrq 500 fdyksxzke ls vuf/kd ynku jfgr( nks& ¼1½ dsoy O;fDr;ksa vkSj gYdk oS;fDrd lkeku y s tkus ds fy, cuk; s x;s vkSj mi;ksx es a yk;s tkus okys ;ku] tks eksVj lkbZfdy u gks vkSj ftles a Mªkboj dks NksMdj N% ls vuf/kd O;fDr;ks a ds cSBus dk LFkku gksA

¼2½ bl vuqPNsn ds varxZr vkus okys ;kuks a }kjk [khps a tkus okys VªsyjA rhu& Mªkboj dks NksM+dj N% ls vf/kd O;fDr;ks a dks y s tkus ds fy, cuk;s x;s ;k mi;ksx ds fy, viuk;s x;s 500 fdyksxzke ls vf/kd otu okys ynku jfgr ;ku] ftlds varxZr eksVj lkbZfdyas Hkh gSaA

¼1½ ¼d½ otu ls 2000 fdyksxzke ls vuf/kd ynku jfgr(

¼[k½ otu es a 2000 fdyksxzke ls vf/kd fdUrq 3000 fdyksxzke ls vuf/kd ynku jfgr(

¼x½ otu es a 3000 fdyksxzke ls vf/kd fdUrq 4000 fdyksxzke ls vuf/kd ynku jfgr(

¼?k½ otu es a 4000 fdyksxzke ls vf/kd fdUrq 5000 fdyksxzke ls vuf/kd ynku jfgr(

¼³½ otu es 5000 fdyksxzke ls vf/kd ynku jfgrA

¼2½ bl vuqPNsn ds varxZr vkus okys ;kuksa }kjk [khpsa tkus okys VªsyjA

1- mÙkj izns"k vf/kfu;e la[;k 4 o'kZ 2000 dh /kkjk 3¼d½ }kjk Hkkx ^[k^ rFkk Hkkx ^x^ dk izfrLFkkiuA

14

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿Hkkx ^x^À ijUrq ;g fd Hkkx ^^d** ds vuqPNsn nks ¼1½] rhu¼1½¼d½] rhu ¼1½¼[k½] rhu ¼1½ ¼x½] rhu ¼1½ ¼?k½ vk Sj rhu ¼1½¼³½ ls vkPNkfnr vkSj mÙkj izns"k eksVj ;ku djk/kku ¼la"kks/ku½ vf/kfu;e] 2000 ds izkjEHk ds fnukad dks ;k mlds Ik"pkr~ jftLVªhdr̀ ;kuks a ij ,d ckj ns; dj dh nj 5000-00 :Ik;s ls de ugha gksxh %

ijUrq ;g vkSj fd fuEufyf[kr oxksZa ds Lokfe;ksa ds flok; iSVªksy ls pyus okys leLr eksVj ;kuks a ds lEcU/k es a dj dh njs a bl Hkkx ds vuqPNsn ,d] nks vkSj rhu ds lkeus fofufnZ'V njks a dh nqxquh gksxh] vFkkZr~ &&

¼d½ ,dy O;fDr(

¼[k½ uxj ikfydk ifj'kn~] uxj fuxe] ftyk iapk;r] uxj iapk;r ;k {ks= iapk;r(

¼x½ fdlh fof/k }kjk ;k mlds v/khu LFkkfir fo"ofo|ky;(

¼?k½ dk sbZ ekU;rk izkIr f"k{k.k laLFkk(

¼³½ dksbZ lkoZtfud iwrZ U;kl(

¼p½ jkT; ljdkj }kjk bl fufeRr] vf/klpw uk }kjk fofufnZ'V yksd

ifj;kstuks a ds fy, eksVj;kuks a dk mi;ksx djus okys fdlh vU; oxZ ds O;fDr % ijUrq ;g Hkh fd Mhty ls pyus okys leLr eksVj ;kuks a ds dj dh nj bl Hkkx ds vuqPNsn ,d] nks vkSj rhu ds lkeus fofufnZ'V njks a dh nwxquh gksxhA Hkkx ^^x**

/kkjk 4 dh mi/kkjk ¼1½ d s ijUrqd ds v/khu ¼,d ckj ns; dj ls fHkUUk½ dj dh njsa dze la0 Hkkx ^^d** ds vuqPNsn ds dj dh okf'kZd nj

vuqlkj ;ku ¼:i;s es½a

1 2 3

1 ,d ¼1½ 90-00 2 ,d ¼2½ 150-00 3 nks ¼1½ 500-00 4 nks ¼2½ 55-00 5 rhu ¼1½ ¼d½ 528-00 6 rhu ¼1½¼[k½ 748-00 7 rhu ¼1½¼x½ 1034-00 8 rhu ¼1½¼?k½ 1210-00 9 rhu ¼1½¼M-½ 1210-00 vkSj 5000 fdyksxzke ls vf/kd izR;sd 1000 fdyksxzke ;k mlds Hkkx ds fy, 484-00 :i;s 10 rhu ¼2½ 110-00

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿Hkkx ^?k^ À ijUrq fuEufyf[kr oxksaZ d s Lokfe;ks a ds flok; isVªksy ls pyus okys leLr eksVj;kuks a ds lEcU/k es a dj dh njsa bl Hkkx ds vuqPNsn ,d] nks vkSj rhu ds lkeus fofufnZ'V njks a dh nqxquh gksxa h] vFkkZr~ &

¼d½ ,dy O;fDr(

¼[k½ uxjikfydk ifj'kn~] uxj fuxe] ftyk iapk;r] uxj iapk;r ;k {ks= iapk;r(

¼x½ fdlh fof/k }kjk ;k mlds v/khu LFkkfir fo"ofo|ky;(

¼?k½ dksbZ ekU;rk izkIr f"k{k.k laLFkk(

¼M-½ dks bZ lkoZtfud iwrZ U;kl(

¼p½ jkT; ljdkj }kjk bl fufeRr] vf/klpw uk }kjk fofufnZ'V yksd

iz;kstuks a ds fy, eksVj;kuks a dk mi;ksx djus okys fdlh vU; oxZ ds O;fDr % ijUrq ;g vkSj fd Mhty ls pyus okys leLr eksVj;kuks a ds dj dh nj bl Hkkx

2

ds vuqPNsn ,d] nks vkSj rhu ds lkeus fofufnZ'V njks a dh nqxquh gksxhAÀ Hkkx ^^?k**

/kkjk 4 dh mi/kkjk ¼2½ d s v/khu ifjogu ;kuks a ij dj dh njsa vuqPNsn ;ku dk fooj.k dj dh =Sekfld njs a

¼:i;s a es½a

1 2 3

,d ;kf=;ks a ds lokjh ds fy, vkSj ;kf=;ks a ds gYds oS;fDrd lkeku dks y s tkus ds fy;s pyus okys ;ku&

¼1½ ftles a Mªkboj dks NksM+dj rhu ls vuf/kd O;fDr;ks a ds cSBus dk LFkku 95-00 gks(

¼2½ ftles a Mªkboj dks NksM+dj pkj O;fDr;ks a ds cSBus dk LFkku gks( 185-00 ¼3½ ftles a Mªkboj dks NksM+dj pkj ls vf/kd fdUrq N% ls vuf/kd O;fDr;ks a ds cSBus dk LFkku gks(

¼d½ rhu ifg;ks a okys 185-00

¼[k½ vU; 230-00

¼4½ ftlea s Mªkboj dks NksM+dj N% ls vf/kd fdUrq ckjg ls vuf/kd O;fDr;ks a ds cSBus dk LFkku gks(

¼d½ ;fn ^d** oxZ ds ekxksaZ ij mi;ksx ds fy, vk"kf;r gks( 350-00

1

¼[k½ ;fn ^^[k** oxZ ds ekxksaZ ij mi;ksx ds fy, vk"kf;r gks( ¿201-00À ¼5½ ftles a Mªkboj dks NksM+dj ckjg ls vf/kd fdUrq chl ls vuf/kd O;fDr;ks a ds cSBus dk LFkku gks(

1- mÙkj izns"k vf/kfu;e la[;k 5 o'kZ 1999 dh /kkjk 4¼d½¼1½ }kjk izfrLFkkfirA 2- mÙkj izns"k vf/kfu;e la[;k 4 o'kZ 2000 dh /kkjk 3¼d½ }kjk Hkkx ^[k^ rFkk Hkkx ^x^ dk izfrLFkkiuA

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿Hkkx ^?k^ À ¼d½ ;fn ^d** oxZ ds ekxksaZ ij mi;ksx ds fy, vk"kf;r gks( ¼,d½ izFke ckjg lhVks a ds fy, 350-00

¼nks½ izR;sd vfrfjDr lhV ds fy, 30-00

¼[k½ ;fn ^^[k** oxZ ds ekxksaZ ij mi;ksx ds fy, vk"kf;r gks( ¼,d½ izFke ckjg lhVks a ds fy, ¿201-00

1

¼nks½ izR;sd vfrfjDr lhV ds fy, 08-00À ¼6½ ftlesa Mªkboj dks NksM+dj chl ls vf/kd fdUrq isfa rl ls vuf/kd O;fDr;ks a ds cSBus dk LFkku gks(

¼d½ ;fn ^d** oxZ ds ekxksaZ ij mi;ksx ds fy, vk"kf;r gks( 590-00 ¼,d½ izFke chl lhVks a ds fy, 35-00

¼nks½ izR;sd vfrfjDr lhV ds fy,

¼[k½ ;fn ^^[k** oxZ ds ekxksaZ ij mi;ksx ds fy, vk"kf;r gks( ¿265-00

2

¼,d½ izFke chl lhVks a ds fy, 11-50-00À ¼nks½ izR;sd vfrfjDr lhV ds fy, ¼7½ ftles a Mªkboj dks NksM+dj iSrhl ls vf/kd O;fDr;ks a ds cSBus dk LFkku gks&

¼d½ ;fn ^^d** oxZ ds ekxZ ij mi;ksx ds fy;s vk"kf;r gks( 1115-00 vkSj iSarhl ls vf/kd izR;sd LFkku ds fy, 45-00 :i;k

¼[k½ ;fn ^^[k** oxZ ds ekxZ ij mi;ksx ds fy;s vk"kf;r gks( ¿438-00 vkSj iSrhl ls vf/kd izR;sd

3

LFkku ds fy, 17-00 :i;kÀ Li'Vhdj.k%& bl vuqPNsn ds iz;kstu ds fy;s] [kaMs jgus dh Lohdr̀ {kerk ;fn dksbZ gks] dk ipkl izfr"kr vfrfjDr cSBus dh {kerk ds :i es a fxuk tk;xs kA ¼nks½ lhfer la[;k es a ;kf=;ks a ds lokjh ds fy;s vkSj ;kf=;ks a ds oS;fDrd eky ds 45-00 ifjlhfer ek=k dk ifjogu djus ds fy;s HkkMs + ij pyus okys ;ku] ;kf=;ks a ds lhVks a dh izkf/kdr̀ la[;k ds lEcU/k esa vuqPNsn ,d ds v/khu ns; dj ds vfrfjDr ;ku ds ¿ldy

4

;ku HkkjÀ ds izR;sd ehfVªd Vu ;k mlds Hkkx ds fy;s&& ¼rhu½ dos y eky ds ifjogu ds fy;s pyk;s tkus okys ;kuh ftlds vUrxZr VªSDVjks a ls layXu ,sls Vªsyj ugha gS] ftudk mi;ksx dsoy df̀'k iz;kstuks a ds fy;s fd;k tkrk gS] ds

4

¿ldy ;ku HkkjÀ ds izR;sd ehfVªd Vu ;k muds Hkkx ds fy;s&& ¼,d½ ,d lEHkkx ds fy;s 70-00

¼nks½ ,d ls vf/kd lEHkkx ds fy;s 85-00

¼pkj½ VªSDVj ftlds }kjk Vªsyj [khapk tkrk gS ftldk mi;ksx df̀'k iz;kstuks a ls fHkUu fdUgha iz;kstuks a ds fy;s fd;k tkrk gS %&

mlds }kjk [khaps tkus okys Vªsyj ;k Vsyjks a ds lEcU/k es a Hkqxrku fd;s 45-00 x;s dj ds vfrfjDr djA

1- mÙkj izns"k vf/kfu;e la[;k 5 o'kZ 1999 dh /kkjk 4¼d½¼2½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 4¼d½¼3½ }kjk izfrLFkkfirA

3- mi;qZDr dh /kkjk 4¼d½¼4½ }kjk izfrLFkkfirA

4- mi;qZDr dh /kkjk 4¼[k½ }kjk izfrLFkkfirA

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿Hkkx ^d^ À Li'Vhdj.k%& ¼,d½ tgka ij fdlh eksVj ;ku dk mi;ksx fofHkUu iz;kstuks a ds fy;s ;k ,slh jhfr ls] fd;k tkrk gS] ftlls fd og bl vuqlwph ds ,d ls vf/kd vuqPNsnks a ds v/khu dj ;ksX; gks tk;] ogka ns; dj lcls Å¡ph leqfpr nj ij gksxhA ¼nks½ tgka dksbZ eksVj ;ku Lyhfiax cFk Z ls lfTtr gks] ogka izR;sd Lyhfiax cFk Z dks bl Hkkx ds vuqPNsn ,d vkSj nks ds iz;kstuks a ds fy;s nks ;k=h lhV ds cjkcj le>k tk;xs kA

¼rhu½ fdlh eksVj ;ku ls layXu ;k mlds }kjk [khapk tkus okyk izR;sd Vªsyj] tks bl Hkkx ds vuqPNsn nks] rhu vkSj pkj es a ls fdUgha ds v/khu dj ;ksX; gks] ,d iF̀kd eksVj ;ku le>k tk;xs k ftl ij mDr vuqPNsn es a ;Fkk fofufnZ'V leqfpr dj yxsxkA f}rh; vuqlpw h

¼/kkjk 12 nsf[k;s½

1

¿Hkkx ^^d** /kkjk 12 dh mi/kkjk ¼3½ d s v/khu ,d ckj dj dh okilh dh njsa dze izFke vuqlwph ds Hkkx ^^d** ds eksVj ;ku ds mi;ksx u fd;s tkus d s izR;sd la0 vuqPNsn ds vuqlkj ;ku ekl d s fy;s okil dh tkus okyh /kujkf"k ¼:i;s es½a

1 ,d ¼1½ 3-00

2 ,d ¼2½ 5-00

3 nks ¼1½ 20-00

4 nks ¼2½ 2-00

5 rhu ¼1½ ¼d½ 24-00

6 rhu ¼1½ ¼[k½ 34-00

7 rhu ¼1½ ¼x½ 47-00

8 rhu ¼1½ ¼?k½ 55-00

9 rhu ¼1½ ¼M-½ 55-00

vkSj 5000 fdyksxzke ls vf/kd izR;sd 1000

fdyksxzke ;k mlds Hkkx ds fy;s 22-00 :i;s

10 rhu ¼2½ 5-00

ijUrq ;g fd ,sls leLr eksVj ;kuksa] ftuds lEcU/k es a izFke vuqlwph ds Hkkx^^[k** ds ijUrqd ds v/khu nksxquh nj ij dj dk Hkqxrku dj fn;k x;k gks] ds lEcU/k es a okilh dh njs a mi;qZDr fofufnZ'V njks a dh nqxquh gksxhA

Hkkx ^^[k** /kkjk 12 dh mi/kkjk ¼5½ d s v/khu ,d ckj dj dh okilh dh njsa d0z izFke vulq wph ,d o'kZ ls ,d o'kZ ls nks o'kZ ls rhu o'kZ ls pkj o'kZ ls ikap o'kZ ls N% o'kZ ls lkr o'kZ ls vkB o'kZ ls ukS o'kZ ls nl o'kZ ls la0 d s Hkkx ^^d** vf/kd u gks vf/kd fdUrq vf/kd fdUrq vf/kd fdUrq vf/kd fdUrq vf/kd fdUrq vf/kd fdUrq vf/kd fdUrq vf/kd fdUrq vf/kd fdUrq vf/kd fdUrq d s vuPq Nsn ds nks o'kZ ls rhu o'kZ ls pkj o'kZ ls ikap o'kZ ls N% o'kZ ls lkr o'kZ ls vkB o'kZ ls ukS o'kZ ls nl o'kZ ls X;kjg ls vulq kj ;ku vf/kd u gks vf/kd u gks vf/kd u gks vf/kd u gks vf/kd u gks vf/kd u gks vf/kd u gks vf/kd u gks vf/kd u gks vf/kd u gks

1 2 3 4 5 6 7 8 9 10 11 12 13

1 ,d ¼1½ 475-00 317-00 158-00 "kwU; "kwU; "kwU; "kwU; "kwU; "kwU; "kwU; "kwU; 2 ,d ¼2½ 1200-00 1050-00 900-00 750-00 600-00 450-00 300-00 168-00 "kwU; "kwU; "kwU; 3 nks ¼1½ 4180-00 3770-00 3361-00 2950-00 2539-00 2130-00 1720-00 1311-00 900-00 489-00 "kwU; 4 nks ¼2½ 508-00 460-00 411-00 363-00 315-00 266-00 218-00 169-00 121-00 73-00 "kwU; 5 rhu ¼1½ ¼d½ 4840-00 4356-00 3872-00 3388-00 2904-00 2420-00 1936-00 1452-00 968-00 484-00 "kwU; 6 rhu ¼1½ ¼[k½ 6873-00 6195-00 5518-00 4840-00 4162-00 3485-00 2807-00 2130-00 1452-00 774-00 "kwU; 7 rhu ¼1½ ¼x½ 9486-00 7543-00 7599-00 6655-00 5711-00 4767-00 3824-00 2880-00 1936-00 992-00 "kwU; 8 rhu ¼1½ ¼?k½ 11108-00 10007-00 8906-00 7805-00 6703-00 5602-00 4501-00 3400-00 2299-00 1198-00 "kwU; 9 rhu ¼1½ ¼M-½ 11108-00 10007-00 8906-00 7805-00 6703-00 5602-00 4501-00 3400-00 2299-00 1198-00 "kwU; vkSj 5000 vkSj 5000 vkSj 5000 vkSj 5000 vkSj 5000 vkSj 5000 vkSj 5000 vkSj 5000 vkSj 5000 vkSj 5000 fd0xzk0 ls fd0xzk0 ls fd0xzk0 ls fd0xzk0 ls fd0xzk0 ls fd0xzk0 ls fd0xzk0 ls fd0xzk0 ls fd0xzk0 ls fd0xzk0 ls vf/kd vf/kd izR;sd vf/kd izR;sd vf/kd vf/kd vf/kd vf/kd vf/kd vf/kd izR;sd vf/kd izR;sd 1000 1000 fd0xzk0 1000 fd0xzk0 izR;sd 1000 izR;sd 1000 izR;sd 1000 izR;sd 1000 izR;sd 1000 1000 fd0xzk0 izR;sd 1000 fd0xzk0 ;k ;k mlds ;k mlds fd0xzk0 ;k fd0xzk0 ;k fd0xzk0 ;k fd0xzk0 ;k fd0xzk0 ;k ;k mld s Hkkx fd0xzk0 ;k mld s Hkkx Hkkx ds fy;s Hkkx ds fy;s mld s Hkkx mld s Hkkx mld s Hkkx mld s Hkkx mld s Hkkx d s fy;s mld s Hkkx d s fy;s 4017-00 3582-00 d s fy;s d s fy;s d s fy;s d s fy;s d s fy;s 968-00 d s fy;s 4453-00 3146-00 2710-00 2275-00 1839-00 1404-00 532-00

10 rhu ¼2½ 1016-00 920-00 823-00 726-00 629-00 532-00 436-00 339-00 242-00 145-00 "kwU; ijUrq ;g fd okilh dh njsa mu leLr ;kuks a ds lEcU/k es a ftuds lEcU/k esa izFke vuqlwph ds Hkkx^^[k* ds ijUrqd ds v/khu nks xquh nj ij dj dk Hkqxrku dj fn;k x;k

1

gks mi;qZDr /kujkf"k;ks a dh nksxquh gksxh AÀ 1- mÙkj izns"k vf/kfu;e la[;k 4 o'kZ 2000 dh /kkjk 4 }kjk Hkkx ^d^ rFkk Hkkx ^[k^ dk izfrLFkkiuA

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿r̀rh; vuqlwphÀ rr̀h; vuqlpw h

¼/kkjk 5 nsf[k;s½

eky okguks a ij vfrfjDr dj dh njas

¼d½ ioZrh; ekxksaZ vkSj eSnkuh ekxksaZ ij lapkfyr eky okguks a ij vfrfjDr dj nh njsa vuqPNsn lapkyu {ks= izfr frekgh vfrfjDr dj dh nj

1

,d ioZrh; ekxZ ;ku ds izfr ehfVªd Vu ¿ldy ;ku HkkjÀ ;k mlds Hkkx ds fy, :i;s 210-00

nks eSnkuh ekxZ

1

¼,d½ ,d lEHkkx ds fy, ;ku ds izfr ehfVªd Vu ¿ldy ;ku HkkjÀ ;k mlds Hkkx ds fy, :i;s 85-00

1

¼nks½ ,d ls vf/kd lEHkkx ds ;ku ds izfr ehfVªd Vu ¿ldy ;ku HkkjÀ ;k fy, mlds Hkkx ds fy, :i;s 110-00(

¿ijUrq ;g fd df̀'k mit] [kfut inkFkZ vkSj iSVªksfy;e eky dk vuU; :Ik ls ifjogu djus okys eky okguks a ds lEcU/k eas ns; vfrfjDr dj dh nj

2

vuqPNsn ,d vkSj nks d s lkeus fofufnZ'V nj dh vk/kh gksxhAÀ Li'Vhdj.k&& ¼1½ tgka dksbZ eksVj ;ku bl vuqlwph ds ,d ls vf/kd vuqPNsn ds v/khu dj ;ksX; gks] ogka vfrfjDr dj lcls Åaph leqfpr nj ij ns; gksxkA

¼2½ in ^^ioZrh; ekXkZ** dk rkRi;Z mu leLr lM+dks a ls gS tks fiFkkSjkx<+]

3

vYeksMk+] peksyh] ¿mRrjdk"kh] #nziz;kx] pEikor] ckxs"oj] fVgjh] x wyk rd gS vkSj nsgjknwu uxj dh uxjikfydk lhek ds ckgj dh lHkh lM+ds Hkh gS tks ealwjh dh vkSj tkrh gAaS

¼[k½ mRrj izns"k jkT; ls fHkUu fdlh vU; jkT; }kjk ;k fdlh la?k jkT; {ks= }kjk eksVj ;ku vf/kfu;e] 1988 dh /kkjk 88 dh mi/kkjk ¼12½ ds v/khu iznku dh xbZ jk'Vªh; ijfeV ds v/khu lapkfyr eky okguks a ij izR;sd o'kZ ;k mlds fdlh Hkkx ds fy;s vfrfjDr dj 5000-00 :i;s gksxkA

1- mÙkj izns"k vf/kfu;e la[;k 5 o'kZ 1999 dh /kkjk 5 ¼d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 5 ¼[k½ }kjk izfrLFkkfirA

3- mi;qZDr dh /kkjk 5 ¼x½ }kjk izfrLFkkfirA

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿prFq k Z vuqlwphÀ prFq k Z vulq pw h

¼/kkjk 6 nsf[k;s½

Eakftyh xkMh+ ij vfrfjDr dj dh njas

2

,d && eSnkuh {ks=ks a e sa ¿***À >kalh lEHkkx dks NksM+dj lapkfyr ;kuks a ds lEcU/k es]a vksfeuh cl ds vykok tc og Bsdk xkMh+ d s :i e sa mi;ksx dh tk;&&

¼d½ izR;sd lhV ij vfrfjDr dj dh nj&sa &&

dz0 la0 ,d frekgh es a r; dh x;h nwjh frekgh vfrfjDr dj dh /kujkf"k

¼fd0eh0 es½a d&oxZ ds ekxksaZ ij [k&oxZ ds ekxksaZ ij

¼:i;s e½sa ¼:i;s e½sa

3 1

1- 4500 rd ¿133-00À ¿156-00À

3 1

2- 4500 ls vf/kd fdUr q 5700 ls vuf/kd ¿169-00À ¿197-00À

3 1

3 5700 ls vf/kd fdUr q 7200 ls vuf/kd ¿214-00À ¿248-00À

3 1

4 7200 ls vf/kd fdUrq 9000 ls vuf/kd ¿267-00À ¿311-00À

3 1

5 9000 ls vf/kd fdUr q 11700 ls vuf/kd ¿347-00À ¿404-00À

3 1

6 11700 ls vf/kd fdUrq 14400 ls vuf/kd ¿428-00À ¿498-00À

3 1

7 14400 ls vf/kd fdUrq 18000 ls vuf/kd ¿534-00À ¿622-00À 8 18000 ls vf/kd ¿534-00 vkSj izR;sd 4500 ¿622-00 vkSj iRz ;sd 4500 fd0eh0 ;k mlds Hkkx ds fd0eh0 ;k mlds Hkkx ds fy;s

3 1

fy;s 133-00 :i;kÀ :0 156-00À ;g fd uxj fuxe ;k uxj ikfydk dh lhek ds Hkhrj lapkfyr eaftyh xkMh+ ij vfrfjDr dj 4200-00 :i;s izfr frekgh ,slh eaftyh xkMh+ ds lEcU/k es a ftles a 35 lhV ls vf/kd lhV ugha gaS vkSj 6000- 00 :i;s izfr frekgh ,slh eaftyh xkMh+ ds lEcU/k esa ftles a 35 ls vf/kd lhVs a gaS] gksxkA ¼[k½ fo"ks'k voljks a ij tlS s esyk vkSj /kkfeZd lHkkvks a es a ;kf=;ks a dks ogka ys tkus vkSj ogka ls ykus vkSj ckjkr] i;ZVd ikfV;Z ka ;k ,slh vu; vkjf{kr ikfV;ks a dh lokjh ds fy;s] tkjh fd;s x;s vLFkkb Z ijfeV ds vUrxZr vkus okyh eaftyh xkMh+ ij vfrfjDr dj dh nj&sa &

1- mÙkj izns"k vf/kfu;e la[;k 5 o'kZ 1999 dh /kkjk 6 }kjk vuqPNsn&¼1½ ¼d½ }kjk dze"k% ¼,d½ ls ¼vkB½ rd LrEHk 4 dks izfrLFkkfir fd;k x;kA

2- m0iz0 vf/kfu;e la[;k 30 o'kZ 1999 dh /kkjk 2¼d½ }kjk "kCn ^^esjB vkjS ** fudkyk x;kA 3- mi;ZDq r dh /kkjk 2 ¼[k½ }kjk dze"k% ¼,d½ ls ¼vkB½ rd izfrLFkkfirA

¿mRrj inz s"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿prFq k Z vuqlwphÀ

¼,d½ ,sls ;kuks a ds fy;s] ftues a Mªkboj vkSj mrus fnuks a ds fy, ftrus fnu ds fy, vLFkkbZ d.MDVj dks NksM+dj 42 O;fDr;ksa ls ijfeV tkjh fd, x,] izLrj ,d ds [k.M ¼d½ ds vf/kd d s cSBus dk LFkku gks v/khu ns; dj ds vfrfjDr :i;s 135-00 izfrfnu ¼nks½ ,sls ;kuks a ds fy;s ftues a Mkªboj vkSj mrus fnuks a ds fy;s ftrus fnu ds fy,] vLFkkbZ dUMDVj dks NksM+dj 42 O;fDr;ksa ls ijfeV tkjh fd, vuqPNsn ,d dss [k.M ¼d½ ds vf/kd cSBus dk LFkku gksA v/khu ns; dj ds vfrfjDr :i;]s 225-00 izfrfnu ijUrq ;g fd ,Dlizsl] lseh MhyDl] MhyDl vkSj okrkuqdwfyr eaftyh xkMh+ ij vfrfjDr dj dh njs a fuEufyf[kr gksxa h&&&

¼,d½ ,Dlizsl vuqPNsn ,d ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds

v/khu ns; djks a ls ikap izfr"kr vf/kdA

¼nks½ Lskeh MhyDl vuqPNsn ,d ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu ns; djks a ls vkB izfr"kr vf/kdA

¼rhu½ MhyDl vuqPNsn ,d ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds

v/khu ns; djks a ls chl izfr"kr vf/kdA

¼Pkkj½ okrkuqdwfyr vuqPNsn ,d ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu ns; djks a ls ipkl izfr"kr vf/kdA

¿ijUrq ;g vkSj fd [k.M ¼[k½ ds vUrxZr vfrfjDr dj dh x.kuk ds fy, mrus fnuka s dh x.kuk ugha dh tk;xs h] ftrus fnuka s rd vLFkk;h ijfeV ds vUrxZr vkus okyh eaftyh xkfM+;k¡ mÙkj izns"k ds ckgj lapkfyr

1

dh x;h gksAa À nks && ioZrh; {ks= es a lapkfyr ;kuksa ds lEcU/k es a vkseuh cl ds vykok] tc og Bsdk xkMh+ ds :i es a mi;ksx dh tk;] ¼d½ izR;sd lhV ij vfrfjDr dj dh njs%a &

dze0la0 ,d frekgh es a r; dh xbZ nwjh ¼fdyksehVj es½a frekgh dj dh /kujkf"k

2

1 4500 rd ¿140-00À

2

2 4500 ls vf/kd fdUrq 5700 ls vuf/kd ¿177-00À

2

3 5700 ls vf/kd fdUrq 7200 ls vuf/kd ¿223-00À

2

4 7200 ls vf/kd fdUrq 9000 ls vuf/kd ¿280-00À

2

5 9000 ls vf/kd fdUrq 11700 ls vuf/kd ¿364-00À

2

6 11700 ls vf/kd fdUrq 14400 ls vuf/kd ¿447-00À

2

7 14400 ls vf/kd fdUrq 18000 ls vuf/kd ¿559-00À 8 18000 ls vf/kd ¿559-00 vkSj izR;sd 4500 fd0eh0 ;k

2

mlds Hkkx ds fy;s 140-00 :i;kÀ 1- mÙkj izns"k vf/kfu;e la[;k 5 o'kZ 1999 dh /kkjk 6 ¼[k½ }kjk vUrfoZ'VA 2- mi;qZDr dh /kkjk 6 ds vuqPNsn&¼2½ ¼d½ }kjk dze"k% ¼,d½ ls ¼vkB½ rd LrEHk 3 dks izfrLFkkfir fd;k x;kA ¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿prqFk Z vuqlwphÀ

ijUrq ;g fd uxj fuxe ;k uxj ikfydk dh lhek ds Hkhrj lapkfyr eaftyh xkMh+ ij vfrfjDr dj 4200-00 :i;k izfr frekgh ,slh eaftyh xkMh+ ds lEcU/k es a ftlesa 35 lhV ls vf/kd lhV ugha gS vkSj 6-000 :i;s izfr frekgh ,slh eaftyh xkMh+ ds lEcU/k esa] ftles a 35 lhV ls vf/kd lhV gS] gksxkA ¼[k½ fo"ks'k voljks a ij tSls esyksa vkSj /kkfeZd lHkkvks a es a ;kf=;ks a dks ogka y s tkus vkSj ogka ls ykus vkSj ckjkr] i;ZVd ikfVZ;ks a ;k ,slh vU; vkjf{kr ikfVZ;ks a dh lokjh ds fy, tkjh fd;s x;s vLFkk;h ijfeV ds vUrXkZr vkus okyh eaftyh xkMh+ ij vfrfjDr dj dh njsa %&

¼,d½ ,sls ;kuks a ds fy,] ftles a Mªkboj mrus fnuks a ds fy, ftrus fnu ds fy, vLFkk;h vkSj dUMDVj dks NksM+dj 42 ijfeV tkjh dh tk;] vuqPNsn nks ds [k.M ¼d½

O;fDr;ks a ls vf/kd ds cSBus dk ds v/khu ns; dj ds vfrfjDr 135-00 :i;k

LFkku u gksA izfrfnuA

¼nks½ ,sls ;kuks a ds fy,] ftues a Mkªboj mrus fnuks a ds fy, ftrus fnuks a ds fy, vLFkk;h vkSj dUMDVj dks NksM+dj 42 ifj'kn tkjh dh tk;] vuqPNsn nh ds [k.M ¼d½

O;fDr;ks a ls vf/kd ds cSBus dk ds v/khu ns; dj ds vfrfjDr 225-00 :i;k

LFkku gksA izfrfnuA

ijUrq ;g fd ,Dlizsl] lseh MhyDl] MhyDl vkSj okrkuqdwfyr eaftyh xkMh+ ij vfrfjDr dj dh njs a fuEufyf[kr gksxa h%&

¼,d½ ,Dlizsl vuqPNsn ,d ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu

ns; djks a ls ikap izfr"kr vf/kdA

¼nks½ Lskeh MhyDl vuqPNsn ,d ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu

ns; djks a ls vkB izfr"kr vf/kdA

¼rhu½ MhyDl vuqPNsn ,d ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu

ns; djks a ls chl izfr"kr vf/kdA

¼Pkkj½ okrkuqdwfyr vuqPNsn ,d ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu

ns; djks a ls ipkl izfr"kr vf/kdA

¿ijUrq ;g vkSj fd [k.M ¼[k½ ds vUrxZr vfrfjDr dj dh x.kuk ds fy, mrus fnuka s dh x.kuk ugha dh tk;xs h] ftrus fnuka s rd vLFkk;h ijfeV ds vUrxZr vkus okyh eaftyh xkfM+;k¡ mÙkj izns"k ds ckgj

1

lapkfyr dh x;h gksAa À rhu&& ¿ * * *²À

1- mÙkj izns"k vf/kfu;e la[;k 5 o'kZ 1999 dh /kkjk 6 ds vuqPNsn ¼[k½ }kjk vUrfoZ'VA

Pkkj && >kalh lEHkkx ds lapkfyr] ;kuks a ds lEcU/k es a vkseuh cl ds vykok tc og Bsdk xkMh+ ds :i es a mi;ksx dh tk;A

¼d½ izR;sd lhV ij vfrfjDr dj dh nj%&

dz0 ,d frekgh ea s r; dh xbZ nwjh frekgh dj dh jkf"k

la0 ¼fdyksehVj es½a ^^d** oxZ ds ekxZ ^^[k** oxZ ds ekxZ

¼:i;s½ ¼:i;s½

1 4500 rd ¿104-00 117-00

2 4500 ls vf/kd fdUrq 5700 ls vuf/kd 132-00 148-00

3 5700 ls vf/kd fdUrq 7200 ls vuf/kd 167-00 186-00

4 7200 ls vf/kd fdUrq 9000 ls vuf/kd 209-00 233-00

5 9000 ls vf/kd fdUrq 11700 ls vuf/kd 272-00 303-00

6 11700 ls vf/kd fdUrq 14400 ls vuf/kd 335-00 374-00

7 14400 ls vf/kd fdUrq 18000 ls vuf/kd 418-00 466-00

8 18000 ls vf/kd 418-00 vkSj izR;sd 4500 466-00 vkSj izR;sd 4500

fdyksehVj ;k mlds Hkkx fdyksehVj ;k mlds Hkkx

1

ds fy;s 104-00 :i;s d s fy;s 117-00 :0À ijUrq ;g fd uxj fuxe ;k uxj ikfydk dh lhek ds Hkhrj lapkfyr eaftyh xkMh+ ij vfrfjDr dj 4200-00 :i;s izfr frekgh ,slh eaftyh xkMh+ ds lEcU/k es a ftles a 35 lhV ugha gS vkSj 6000-00 :i;ks izfr frekgh ,slh eaftyh xkMh+ ds lEcU/k es a ftlesa 35 lhV ls vf/kd lhV gS] gksxkA

¼[k½ fo"ks'k voljks a ij tSls esayksa vkSj /kkfeZd lHkkvks a es a ;kf=;ksa dks ogka y s tkus vkSj ogka ls tkus vkSj ckjkr] i;ZVd ikfVZ;ks a ;k ,slh vU; vkjf{kr ikfVZ;ks a dh lokjh ds fy;s tkjh fd;s x;s vLFkkbZ ijfeV ds vUrXkZr vkus okyh eaftyh xkMh+ ij vfrfjDr dj dh njs%a &&

¼,d½ ,sls ;kuks a ds fy, ftues a Mªkboj vkSj mrus fnuks a ds fy;s ftrus fnu ds fy, vLFkkbZ ijfeV d.MDVj dks NksM+dj 42 O;fDr;ks a ls tkjh dh tk;] vuqPNsn pkj ds [k.M ¼d½ ds v/khu ns; vf/kd d s cSBus dk LFkku u gksA dj ds vfrfjDr 135-00 :i;k izfrfnuA

¼nks½ ,sls ;kuks a ds fy, ftuesa Mªkboj vkSj mrus fnuks a ds fy;s ftrus fnuks a ds fy, vLFkkbZ ijfeV d.MDVj dks NksM+dj 42 O;fDr;ks a ls tkjh dh tk;] vuqPNsn pkj ds [k.M ¼d½ ds v/khu ns; vf/kd d s cSBus dk LFkku gksA dj ds vfrfjDr 225-00 :i;k izfrfnuA

ijUrq ,Dlizsl] lseh MhyDl] MhyDl vkSj okrkuqdwfyr eaftyh xkMh+ ij vfrfjDr dj dh njs a fuEufyf[kr gksxa h%&

1- mÙkj izns"k vf/kfu;e la[;k 5 o'kZ 1999 dh /kkjk 6 ds vuqPNsn 4 ¼d½ }kjk dze"k% 1 ls 8 rd LrEHk 3 rFkk LrEHk 4 izfrLFkkfirA ¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿prqFk Z vuqlwphÀ

¼,d½ ,Dlizsl vuqPNsn pkj ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu ns; djks a ls ikap izfr"kr vf/kdA

¼nks½ Lskeh MhyDl vuqPNsn pkj ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu ns; djks a ls vkB izfr"kr vf/kdA

¼rhu½ MhyDl vuqPNsn pkj ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu ns; djks a ls chl izfr"kr vf/kdA

¼Pkkj½ okrkuqdwfyr vuqPNsn pkj ds] ;FkkfLFkfr] [k.M ¼d½ ;k [k.M ¼[k½ ds v/khu ns; djks a ls ipkl izfr"kr vf/kdA

¿ijUrq ;g vkSj fd [k.M ¼[k½ ds vUrxZr vfrfjDr dj dh x.kuk ds fy, mrus fnuka s dh x.kuk ugha dh tk;xs h] ftrus fnukas rd vLFkk;h ijfeV ds vUrxZr vkus okyh eaftyh xkfM+;k¡ mÙkj izns"k ds ckgj lapkfyr dh x;h

1

gksAa À Ikk¡p&& Bsdk xkMh+ d s lEcU/k es&a & ¼d½ mRrj izns"k ds Hkhrj vf/kdkfjrk j[kus okys izkf/kdj.k }kjk eksVj ;ku vf/kfu;e] 1988 dh /kkjk 74 ;k /kkjk 88 dh mi/kkjk ¼9½ d s v/khu tkjh dh xbZ ijfeV ds vUrxZr %&&

frekgh dj dh njs a :i;s esa

¿¼,d½ Mªkboj dks NksM+dj 3 O;fDr;ks a ls vuf/kd O;fDRk;kas ds cSBus okyh 225-00 eksVj VSDlh

¼,d&d½ Mªkboj dks NksM+dj 3 O;fDr;ks a ls vf/kd fdUrq 6 O;fDRk;kas ls 450-00 vuf/kd O;fDr;ks a ds cSBus okyh frifg;k eksVj VSDlh

¼,d&[k½ mi[k.M ¼,d½ vkSj ¼,d&d½ ea s fofufnZ'V ls fHkUu eksVj VSDlh 675-00

2

¼nks½ cMh+ VSDlh 4500-00À ¼rhu½ Mªkboj vkSj dUMDVj dks NksM+dj 12 O;fDr;ks a ls vf/kd fdUrq 20 13709-00 O;fDr;ks a ls vuf/kd O;fDr;ks a ds cSBus okyh xkfM+;ks a ds fy;sA ¼pkj½ Mªkboj vkSj dUMDVj dks NksM+dj 20 O;fDr;ks a ls vf/kd fdUrq 41 20563-00 O;fDr;ks a ls vuf/kd d s cSBus okyh xkfM;ks a ds fy;sA ¼ikap½ Mªkboj vkSj dUMDVj dks NksM+dj 42 O;fDr;ks a ;k mlls vf/kd ds 24646-00 cSBus okys ;kuks a ds fy;sA

¼N%½ MhyDl cl ds fy;s 29786-00

¼lkr½ okrkuqdwfyr cl ds fy;s 34499-00

¼[k½ mRrj izns"k ds ckgj vf/kdkfjrk j[kus okys izkf/kdj.kks a }kjk eksVj osfgfdYl ¼vky bafM;k ijfeV Qkj VwfjLV Vªk~UliksVZ vkijsVlZ½ :Yl 1993 ds lkFk ifBr eksVj ;ku vf/kfu;e] 1988 dh /kkjk 88 dh mi/kkjk ¼9½ d s v/khu tkjh fd;s x;s ijfeV ds vUrxZr%&&

1- mÙkj izns"k vf/kfu;e la[;k 5 o'kZ 1999 dh /kkjk 6 ds vuqPNsn 4 ¼[k½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 6¼5½ }kjk izfrLFkkfirA

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿prqFk Z vuqlwphÀ

frekgh dj dh /kujkf"k ¼:i;ks a es½a ¼,d½ eksVj VSDLkh 300-00

¼nks½ cMh+ VSDlh 3000-00

¼rhu½ vkseuh cl 12000-00

Li'Vhdj.k&&&

1

¼1½ bl vuqlwph ds v/khu fdlh eaftyh xkMh+ ij ns; dqy frekgh dj mi;qZDr ¿vuqPNsn ,d] nksÀ vkSj pkj es a fn;s x;s njks a dh mruh xquh gksxh] ftruh eksVj;ku vf/kfu;e] 1988 ds lqlaxr micU/kks a ds v/khu jftLVªhdj.k izkf/kdkjh }kjk vuqKkr lhVks a dh vf/kdre la[;k gSA bl iz;kstu ds fy;s fdlh eaftyh xkMh+ ds [kMs + jgus dh Lohdr̀ {kerk ;fn dksbZ gks] ds ipkl izfr"kr LFkku dks vfrfjDr cSBus dh {kerk ekuk tk;xs k vkSj fdlh lhV ds Hkkx dh x.kuk ,d lhV ds :i es a dh tk;xs hA

2

¼2½ bl vuqlwph ds ¿vuqPNsn ,d] nksÀ vkSj pkj es a ls izR;sd ds mi[k.M ¼d½ ds v/khu fdlh eaftyh xkMh+ dh ,d frekgh es a r; dh xbZ nwjh mruh gksxh] ftruh ,d rjQ ds Qsjks a dh ,slh la[;k dks tSlh ijfeV dh "krksaZ ds v/khu vuqKk nh tk; ,sls ,d Qsjs es a vUrxZzLr dqy fdyksehVj ls xq.kk djus ij izkIr gksA ¼3½ ,sls le; rd tc rd fd ;FkkfLFkfr jkT; ifjogu izkf/kdkjh ;k lEHkkxh; ifjogu izkf/kdkjh }kjk lkj.kh le; ekiuks vkSj Qsjksa dk fu/kkZj.k ugha dj fn;k tkrk gS] dksbZ lapkyd bl vf/kfu;e ds izorZu ds iwoZ ;ku }kjk lapkfyr Qsjks a ds vk/kkj ij izkIr frekgh r; dh xbZ nwjh ij vfrfjDr dj dk Hkqxrku djsxkA ¼4½ ,Dlizsl eaftyh xkMh+ dk rkRi;Z ,slh eaftyh xkMh+ ls gS tks&&

¼d½ ,sls ekxZ ij lapkfyr gks mldh yEckbZ 200 fdyksehVj ls de u gks vkSj tks dsoy ftyk vkSj rglhy eq[;ky; ij :drh gks(

¼[k½ fuEufyf[kr fofufnZ'V;ks a ds vuq:i gks&&

¼,d½ izR;sd lhV ds lkeus dh vksj js[kk ds lkFk&lkFk vkSj ledks.k cukrh gqbZ de ls de 40X38-5 lsVa hehVj eki dh gksuh pkfg,(

¼1½ izR;sd ;k=h lhV&&

¼2½ d"q ku 9 lsVa hehVj eksVh gksuh pkfg,(

¼3½ 2-5 lsVa hehVj eksVs dq"ku dh 56 laVs hehVj Åaph cSd jSLV okyh] ftles a 40@15-24ˣ23 lsVa hehVj fljgkuk gksuk pkfg, vkSj ftl ij VsjhdkWV jSDlhu doj gksAa

¼nks½ cSBus dh O;oLFkk lhVks a dk vfHkU;kl bl izdkj gksuk pkfg, fd ,d vksj rhu lhVs a rFkk nwljh vksj nks lhVs a bl izdkj yxh gks a fd lHkh lhVks a dk eq[k lkeus dh vksj gks rFkk nks lhVks a ds ik"oZ ds e/; de ls de 66-2 lasVhehVj nwjh ds lkFk&lkFk iSj j[kus ds fy, 28 lsVa hehVj LFkku dh O;oLFkk gksA

¼rhu½ f[kM+fd;ka&dsUnzh; eksVj;ku fu;ekoyh] 1989 ds fu;e 100 esa nh xbZ fofufnZ'V;ks a ds vuq:i 113 lsVa hehVj pkSMh+] ftles a lqj{kk "kh"ks yxs gq, gksAa

1- mÙkj izns"k vf/kfu;e la[;k 30 o'kZ 1999 dh /kkjk 2 ¼?k½¼,d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 2¼?k½¼nks½ }kjk izfrLFkkfirA

¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿prqFk Z vuqlwphÀ

¼pkj½ Mkªboj dsfcu&Mªkbcj dk dsfcu vk/kk foHkkftr gksuk pkfg,A

¼ikap½ Jo.k iz.kkyh vkSj vkarfjd izfrnhfIr"khy V~;wc izdk"k dh lqfo/kk;s a gksuh pkfg,A ¼5½ lseh MhyDl eaftyh xkMh+** dk rkRi;Z ,slh eaftyh xkMh+ ls gS tks fuEufyf[kr fof"kf'V;ks a ds vuq:i gks&& ¼,d½ izR;sd ;k=h lhV&&

1- izR;sd lhV ds lkeus dh vksj js[kk ds lkFk&lkFk vkSj ledks.k cukrh gqbZ de ls de 40ˣ40 lsVa hehVj eki dh gksuh pkfg,(

2- dq"ku 9 lsVa hehVj eksVh gksuh pkfg,(

3- 5 lsVa hehVj eksVs Qkse ds dq"ku dh jSDlhu doj ds lkFk 61 lsVa hehVj Åaph cSd jSLV okyh ftles a 40@17-78X26-67 lsVa hehVj fljgkuk gksuk pkfg,A

¼nks½ cSBus dh O;OkLFkk& lhVks a dk vfHkU;kl bl izdkj gksuk pkfg, fd ,d vksj rhu lhVs a rFkk nwljh vksj nks lhVs a bl izdkj yxh gks a fd lHkh lhVks a dk eq[k lkeus dh vksj gks rFkk nks lhVks a ds ik"oZ ds e/; de ls de 71-2 lsVa hehVj nwjh ds lkFk&lkFk iSj j[kus d s fy, 30 lsVa hehVj LFkku dh O;oLFkk gksA ¼rhu½ f[kM+fd;ka& dsUnzh; eksVj fu;ekoyh] 1989 ds fu;e 100 es a nh x;h fofufnZf'V;ks a ds vuq:i 142-5 lsVa hehVj pkSMh+ ftles a lqj{kk "kh"ks yxs gq, gksAa

¼pkj½ Mkboj dsfcu& Mkboj dk dsfcu vk/kk foHkkftr gksuk pkfg,(

¼ikap½ Jo.k iz.kkyh vkSj vkarfjd izfrnhfIr"khy V~;wc izdk"k dh lqfo/kk;s a gksuh pkfg,A ¼6½ ^^MhyDl eaftyh xkMh+** ;k MhyDl cl** dk rkRi;Z ,slh eaftyh xkMh+ ls gS tks fuEufyf[kr fofufnZf'V;ks a ds vuq:i gks&&&

¼,d½ izR;sd ;k=h lhV&

1- izR;sd lhV ds lkeus dh vksj js[kk ds lkFk&lkFk vkSj ledks.k cukrh gqbZ de ls de 45-8ˣ45-8 lsVa hehVj eki dh gksuh pkfg,(

2- dh dq"ku 10 lsVa hehVj eksVh gksuh pkfg,(

3- 5 lsVa hehVj eksVs dh dq"ku Qkse jSDlhu ;k VSisLVh doj ds lkFk 71-2 lsaVhehVj Åaph cSd jSLV okyh ftles a 40@17-78ˣ26-67 lsaVhehVj fljgkuk gksuk pkfg,A

¼nks½ cSBus dh O;oLFkk&& lhVks a dk vfHkU;kl bl izdkj gksuk pkfg, fd ,d vksj rhu lhVs a rFkk nwljh vksj nks lhVs a bl izdkj yxh gks a fd lHkh lhVks a dk eq[k lkeus dh vksj gks rFkk nks lhVks a ds ik"oZ ds e/; de ls de 71-2 lsVa hehVj nwjh ds lkFk&lkFk iSj j[kus d s fy, 38 lsVa hehVj LFkku dh O;oLFkk gksA ¼rhu½ f[kM+fd;ka& Hkkjrh; ekud C;wjks }kjk fn;s x;s ekudks a ds vuqlkj 142-5 lsVa hehVj pkSMh+ ftles a fQYe;qDr lqj{kk "kh"ks yxs gksAa

¼pkj½ Mªkboj dsfcu& Mªkboj dk dsfcu iwjh rjg foHkkftr gksuk pkfg,] vkSj

¼ikap½ ohfM;ks iz.kkyh vkSj vkarfjd izfrnhfir"khy V~;wc izdk"k dh lqfo/kk;s a gksuh pkfg,A ¿mRrj izns"k eksVj ;ku djk/kku vf/kfu;e] 1997À ¿ikapoh vuqlwphÀ

¼7½ bl vuqlwph ds iz;kstuks a ds fy, Mkªboj vkSj d.MDVj dh lhV dks lhV es a lfEefyr ugha fd;k tk;xs kA

¼8½ tgka dksbZ eksVj;ku bl vuqlwph ds ,d ls vf/kd vuqPNsnks a ds v/khu dj ;ksX; gks ogka ns; vfrfjDr dj lcls Åaph leqfpr nj ij gksxkA

¼9½ ioZrh; {ks= dk rkRi;Z fuEufyf[kr ls gS blds vUrxZr fuEufyf[kr Hkh gksxa s&&

1

¼d½ fiFkkSjkx<+] vYeksMk+] peksyh] ¿mRRkdk"kh] #nziz;kx] pEikor] ckxs"oj vkSj fVgjh x

¼x½ uSuhrky] Å/keflag uxj vkSj iksMh+ x<+oky fty s ds os Hkkx tks rjkbZ ds mRrj es a gSa vkSj iwoZ es a Vudiqj ls lh/ks dkBxksnke] jkeuxj] dksV}kj gksrs ,q, if"pe es a y{e.k>yw k rd gS(

¼?k½ nsgjknwu dh uxjikfydk lhek ds ckgj eljwa h dh vksj iM+us okyk {ks=A

2

¼10½ ^^>kalh lEHkkx** dk rkRi;Z yfyriqj] >kalh] tkykSu] gehjiqj] ¿egksck] N=ifr "kkgwth egkjktuxj vkSj ckankÀ ] ftyksa l s gSA

¼11½ ¿*** ³À

¼12½ bl vuqlwph es]a ^^uxj fuxe** vkSj ^uxj ikfydk* dk dze"k% ogh rkRi;Z gksxk] tks mRrj izns"k uxj fuxe vf/kfu;e] 1959 vkSj mRrj izns"k uxj ikfydk vf/kfu;e] 1916 ea s muds fy;s fn;k x;k gSA Ikka poh vuqlpw h

¼/kkjk 6 nsf[k;s½

/kkjk 6 ds v/khu jkT; lM+d ifjogu midze }kjk ns; vfrfjDr dj dk QkeYwZ kk&&

N X 21

121

bl vuqlwph es a ^^N** dk rkRi;Z fdlh dy.s Mj ekl d s nkSjku ;k=h ;krk;kr ij ldy izkfIr;ks a ls gSA 1- mÙkj izns"k vf/kfu;e la[;k 5 o'kZ 1999 dh /kkjk 6 ¼,d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 6 ¼nks½ }kjk izfrLFkkfirA

NBh vuqlwph ¼/kkjk 10 nsf[k;s½ mRrj izns"k esa va"kr% iM+us okys fdlh vUrjkZT;h; ekxZ ds fy, ,sls izkf/kdj.kks a }kjk ftudh mRrj izns"k ds ckgj vf/kdkfjrk gks] Lohdr̀ vuqKk i= ds v/khu pyus okys eky vkSj okgu] lkoZtfud lsok ;ku }kjk /kkjk 10 ds v/khu ns; vfrfjDr dj dh njs%a &&&

,d& eky okgu vLFkkbZ ijfeV ds v/khu mRrj izns"k es a eky okgu ds

lapkyu ds fnuks a dh la[;k ds fy, izfrfnu 22-00 :i;s&&

nks& yks d los k ;ku

¼d½ lk/kkj.k cl 375-00 :i;s izfrfnu vLFkkbZ ijfeV ds v/khu

mRrj izns"k es a lk/kkj.k

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THE UTTAR PRADESH MOTOR VEHICLES TAXATION ACT, 1997

[U.P. ACT NO. 21 OF 1997]

(As passed by the Uttar Pradesh Legislature)

AN

ACT

to provide for the preposition of tax in the State on motor Vehicles and additional tax an motor vehicles engaged in the transport of passengers and goods for hire. It is hereby enacted in the forty eighth Year of the Republic of India as follows:-

short title, 1. (1) This Act may be called the Uttar Pradesh Motor Vehicles Taxation Act, 1997. extent and

commencement (2) It extends to the whole of Uttar Pradesh.

(3) It shall come into force on such date as the State Government may by notification appoint in this behalf and different dated may be appointed for different provisions.

Definitions 2. In this Act—

(a) "additional tax" means a tax imposed under section 5 or section 6 in addition to the tax imposed under section 4;

(b) "Appellate Authority" means the Transport Commissioner Uttar Pradesh or any other officer appointed by the State Government as Appellate Authority;

(c) "certificate of registration" means the certificate issued by a competent authority to the effect that a motor vehicle has been duly registered in accordance with the provisions of the motor Vehicles Act, 1988 or any other law for the time being in force relation to registration of motor Vehicles;

(d) "good carriage" means any motor vehicle constructed or adapted wholly or partly for use for the carriage of goods, or any motor vehicle not so constructed or adapted when used for the carriage of goods either solely or in addition to passengers and includes an trailer but does not include a motor cab, or a maxi cab or a contract carriage or stage carriage where such contract carriage or stage carriage is authorized to carry a limited quantity of load;

(e) "limited quantity of loan" means such quantity of load, not exceeding the limits determined by the transport commissioner, Uttar Pradesh as the Registering Authority may specify in the registration certificate in respect of a vehicle;

(f) "old motor vehicle" means a motor vehicle other than a transport vehicle registered prior to February 5, 1988 under the provisions of the Motor Vehicles Act, 1939;

(g) "operator' in respect of a transport vehicle means a person whose name is entered in the permit or in an authorization certificate issued under the Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976, and where there is no such permit or authorization certificate the person whose name is entered in the certificate of registration in respect of such vehicle and where the transport vehicle is the subject of a hire purchase agreement the person in possession of the vehicle under that agreement and where any such person is a minor, the guardian of such minor;

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 3-4]

(h) "owner" in respect of a motor vehicle means the person whose name is entered in the certificate of registration issued in respect of such vehicle and where such vehicle is the subject of an agreement of hire purchase or lease or hypothecation, the person in possession of the vehicle under that agreement and where any such person is a minor, the guardian of such minor;

(i) "passenger" in relation to a public service vehicle means any person travelling in a public service vehicle, but does not include the operator, the driver, the conductor or an employee of the operator of the public service vehicle travelling in the bonafide discharge of his duties in connection with the public service vehicle;

(j) "quarter" means a period of three calendar months expiring on the last day of March, June, September or December;

(k) "region" means the area specified as a region under sub-section (1) of section 68 of the motor Vehicles Act, 1988 and includes a sub-region as may be specified by the State Government from time to time;

(l) "tax" means any tax levied under section4;

(m) 'Taxation Officer" means an officer, appointed as such by the State Government and includes any other officer on whom all or any or the powers of the Taxation Officer are conferred by a general or special order of the State Government;

(n) "transport vehicle" means a goods carriage or a public service vehicle;

(o) Words and expressions used but not defined in this Act and defined in the Motor Vehicles Act, 1988, shall have the respective meaning assigned to them in that Act.

Power to 3. (1) The State Government may, by rule or notified order, subject to such exempt conditions and for such period, as may be specified, exempt, either wholly or partially, any motor vehicle or class of motor vehicles operation in furtherance of any educational, medical, philanthropic or other public purpose from—

(a) the operation of this Act or any provision thereof, or

(b) the payment of any tax under this Act.

(2) The exemption granted, or the conditions for the exemption imposed, under sub-section (1) may be made effective retrospectively but not from a date earlier than the commencement of the financial year.

(3) The State Government may, in the like manner withdraw any exemption granted under sub-section (1) but such withdrawal shall not operate retrospectively.

Imposition of 4. (1) Save as otherwise provided in this Act or the rules made thereunder, no motor tax vehicle other than a transport vehicle, shall be used in any public place in Uttar Pradesh unless a one-time tax at the rate applicable in respect of such motor vehicle, as specified in part 'B' of the First Schedule has been paid in respect thereof:

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 5] [Provided that where a one-time tax that in respect of any such Motor vehicle has been paid before the commencement of the Uttar Pradesh Vehicles Taxation (Amendment) Act, 2000 and such Tax has not been refunded under sub-section (5) of section 12, no tax under this sub-section shall be payable in respect thereof after such commencement :

Provided further that in respect of an old Motor Vehicle instead of a one-time tax, annual tax applicable to such motor vehicle, as specified in Part 'C' of the First Schedule may be paid.]¹

(2) Save as otherwise provided by or under this Act no transport vehicle shall be used in any public place in Uttar Pradesh unless a tax at the rate applicable to such motor vehicle, as specified in part 'D' of the first schedule has been paid in respect thereof.

(3) Where any motor vehicle other than a transport vehicle, in respect whereof onetime tax has been paid, is operated as a transport vehicle, the tax payable under this Act on such transport vehicle shall be payable. [(4) The State Government may, by notification, increase by not more than fifty per cent, the rates of tax, specified in Part 'B', Part 'C' or Part 'D' of the First Schedule.]²

Additional tax 5. (1) Save as otherwise provided by or under this Act no goods carriage shall be on goods operated in any public place in Uttar Pradesh, unless there has been paid in carriages respect thereof, in addition to the tax payable under section 4, an additional tax at the rate applicable to such goods carriage specified, as the case may be, in---

(a) Third Schedule, in the case of the goods carriage plying under permits granted by authorities having jurisdiction within Uttar Pradesh, or

(b) Part 'B' of the Third Schedule, in the case of goods carriage operating under national permit granted under sub-section (12) of section 88 of the Motor Vehicles Act, 1988.

(c) Sixth schedule, in the case of the goods carriage plying under permits granted by authorities having jurisdiction outside Uttar Pradesh for inter State route party lying in Uttar Pradesh.

Provided that the State Government may, by notification, increase by not more than fifty percent, the rates of additional tax specified in the said schedules.

(2) Where any reciprocal agreement relating to taxation of goods carried by road is entered into between the Government of Uttar Pradesh and any other State Government or a Union Territory, the levy of additional Tax under the sub- section (1) shall, notwithstanding anything contained in the said sub-section, be in accordance with the terms and conditions of such agreement;

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 6-9] Provided that the additional tax so levied shall not exceed the additional tax, which could have otherwise been levied under this Act. Additional tax 6. (1) Save as otherwise provided in this Act or the rules made thereunder, no public on public service vehicle, other than those owned or controlled by the State Transport service vehicle Undertaking shall be operated in any public place in Uttar Pradesh unless there has been paid in respect thereof, in addition to the tax pay-able under section 4, an additional tax at the rate applicable to such public service vehicle specified in the Fourth Schedule;

Provided that the State Government may, by notification, increase by

not more than fifty percent, the rates of additional tax specified in the said schedule.

(2) The additional tax in respect of a public service vehicle owned or controlled by a State Transport undertaking shall be levied and paid in accordance with the formula specified in the fifth schedule.

(3) Where a public service vehicle is wholly or partially exempted from the payment of additional tax by or under this Act a surcharge for the purpose of the found established under section 8 shall be levied on its operator at the rate of five percent of the additional tax that would have been payable on such vehicle had it not been so exempted and such amount shall be credited to the said fund.

Classification 7. (1) For the purpose of determining the amount of the tax payable in respect of of routes for transport vehicle under the first schedule or for determining additional tax determining payable under the fourth schedule all routes in Uttar Pradesh shall be tax or classified by the prescribed authority as 'A' Class routes or "B" Class routes additional tax

in such manner as may be prescribed.

(2) Until the routes are classified under sub-section (1)---

(i) Special Class" and "A-Class" routes classified under the United Provinces Motor Vehicles Taxation Act, 1935 shall be the "A-Class' routes under this Act, and

(ii) "B-Class and "C-Class" routes classified under that Act, shall be the

"B-Class" routes under this Act. Accident 8. (1) For the purpose of providing relief to the passengers or other persons suffering Relief Fund casualty in any accident in which a public service vehicle in involved, or to heirs of such passengers or other persons, the State Government shall establish a fund to be known as the "Uttar Pradesh Road Transport Accidents Relief Fund". The surcharge levied under sub-section (3) of section 6 and an amount equivalent to one out of twenty one parts of the additional tax levied under sub-section (1) and (2) of section 6 shall be credited to the said fund.

(2) The fund established under sub-section (1) shall be administered and utilized in such manner, as may be prescribed.

Payment of tax 9. (1) Subject to the provisions of section 11---

an penalty

(i) the tax payable under sub-section (1) of section 4 shall be paid at the time of the registration of the vehicle under the Motor Vehicles Act, 1988.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 10] Provided that in respect of an old motor vehicle, the tax shall be payable in advance on or before the fifteenth day of January in each year;

(ii) the tax payable under sub section (2) of section 4 shall be payable in advance for each quarter at the time of the registration of the vehicle under the Motor vehicles Act, 1988 and thereafter on or before the fifteenth day of January, April, July and October in each year;

[(iii) the additional tax payable under clause (a) of sub-section (1) of section 5 shall be payable in advance on or before the fifteenth day of January, April, July and October in each year;

(iv) (a) the additional tax payable under section 6 [other than a case to which sub-clause (b) applies] shall be payable in advance on o before fifteenth day 9of each calendar month at the rate of one-third of the rate specified in the Fourth Schedule;

(b) the additional tax payable under section 6 in respect of vehicles covered by temporary permit issued for the conveyance of passengers on special occasions, such as to and from fairs and religious gatherings or to carry marriage parties, tourist parties or such other reserved parties shall be paid at the time of issuance of such temporary permit.]¹

(2) When any person transfers a motor vehicle registered in his name to any other person, then without prejudice to the liability of the transfer or in this regard, the transferee shall be liable to pay the arrears of tax, additional tax and penalty, if any, in respect of the motor vehicle so transferred, due on or before the date of its transfer, as if the transferee was the owner of the said motor vehicle during the period for which such tax, additional tax or penalty is due.

(3) Where the tax or additional tax in respect of a motor vehicle is not paid within the period specified in sub-section (1) in addition to the tax or the additional tax due, a penalty at such rate not exceeding twenty five per cent of the due amount, as may be prescribed, shall be payable, for which the owner and the operator if any shall be jointly and severally liable.

(4) In computing the amount of tax, additional tax or penalty under this Act the amount shall be rounded off to the nearest rupee, that is to say a fraction of a rupee being fifty paise or more shall be rounded off to the next higher rupee and any fraction less than fifty paise shall be ignored. Vehicles not 10. (1) Notwithstanding anything contained in section 9, no transport vehicle shall ply be used in in Uttar Pradesh under a temporary permit granted under the Motor Vehicles Uttaranchal Act, 1988 by an authority having jurisdiction outside Uttar Pradesh unless without there has been paid in respect thereof --

payment of tax

(i) a tax under section 4 calculated at the appropriate rate specified in the First Schedule and in the manner provided under sub-section (2) for the number of weeks of its use or stay in Uttar Pradesh;

(ii) an additional tax under section 5 or section 6, as the case may be, calculated at the appropriate rate specified in the Sixth Schedule.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 11-12]

(2) For the purpose of levy and payment of tax under sub-clause (i) of clause (a) of sub section (1), the tax payable for any two weeks or part thereof shall be 2/13^thof the rate specified in the first schedule.

(3) In such transport vehicle is found plying in Uttar Pradesh without payment of the tax or additional tax payable under this Act such tax or additional tax along with a penalty, equivalent to ten times of the due tax or additional tax shall be payable.

Amount 11. When, in respect of a transport vehicle, the tax or the additional tax becomes payable on payable of the first time after the commencement of a quarter, the tax or liability additional tax payable under section 4 or section 5 or section 6, as the case occurring for may be, shall be one-third of the appropriate quarterly tax for each calendar the first time

month or part thereof in respect of which the tax or additional tax is payable. Non-use of 12. (1) When any person who has paid the tax in respect of a transport vehicle, proves vehicle and to the satisfaction of the Taxation Officer in the prescribed manner that the refund of tax motor vehicle in respect whereof such tax has been paid, has not been used for a continuous period of one month or more since the tax was last paid, he shall be entitled to a refund of an amount equal to one-third of the rate of quarterly tax payable in respect of such vehicle for each [thirty days]¹of such period for which such tax has been paid:

Provided that no such refund shall be admissible unless such person has surrendered the certificate of registration, the token, if any, issued in respect of the vehicle and the permit, if any, to the Taxation Officer, before the period for which such refund is claimed.

(2) Where the operator or, as the case may be, the owner of a motor vehicle, does not intend to use his vehicle for a period of one month or more he shall, before the date the tax or additional tax, as the case may be, is due, surrender the certificate of registration, the token, if any, issued in respect of the motor vehicle and the permit, if any, to the Taxation Officer of the region where the tax or additional tax was last paid and on such surrender, no tax or additional tax under this Act shall be payable in respect of such vehicle for each complete calendar month of the period during which the vehicle remains withdrawn from use and the aforesaid documents remain surrendered with the Taxation Officer :

Provided that in case such vehicle is found plying during the period when it documents as mentioned in this sub-section remain surrendered with the Taxation officer, such owner or operator, as the case may be, shall be liable to the tax as if the said documents were not surrendered and shall also be liable to the penalty payable under sub-section (3) of section 9.

(3) Where the owner of a motor vehicle other than a transport vehicle, in respect whereof one-time tax has been paid under this Act proves to the satisfaction of the Taxation Officer in prescribed manner that such motor vehicle has not been used for a continuous period of one month or more, he shall be entitled to a refund of such tax at the rates specified in part 'A" of the second schedule for the said period.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 13] Provided that no such refund shall be admissible, unless the certificate or registration and the token, if any, issued in respect of the vehicle are surrendered by the owner with the Taxation Officer;

Provided further that the total amount of refund under this sub-section shall not exceed the one-time tax paid under this Act.

(4) In calculation the amount of refund under sub-section (3) any portion of the period being less than a calendar month, shall be ignored.

(5) The owner of a motor vehicle other than a transport vehicle, in respect whereof one-time tax has been paid under this Act shall be entitled to refund of such tax at the rate specified in part "B" of the second schedule on the ground that he has, after payment of such tax, paid tax in respect of such vehicle under nay enactment relating to any tax on motor vehicles in any other State or Union Territory as a consequence of such vehicle having been brought over permanently to such other State or Union Territory or that such motor vehicle has been converted in to a transport vehicle or that the registration of such motor vehicle has been cancelled.

(6) Where any person who has paid the tax other than one-time tax in respect of an old motor vehicle, proves to the satisfaction of the Taxation Officer that the motor vehicle in respect of which such tax has been paid, has not been used for a continuous period of one calendar month or more since the tax or installment was last paid, he shall be entitled to a refund of an amount equal to one-twelfth of the rate of annual tax payable in respect of such vehicle for each complete calendar month of such period for which such tax has been paid;

Provided that no such refund shall be admissible unless such person has surrendered the certificate of registration and the token, if any, issued in respect of the vehicle to the Taxation Officer, before the period for which such refund is claimed.

(7) An operator of a transport vehicle entitled to any refund of tax under sub- section (1), shall also be entitled to refund of such portion of the additional tax paid under section 5 or, as the case may be, under section 6, is attributable to the period for which he is entitled to refund under sub-section (1), and the amount of such refund shall be calculated on the same principle as is laid down in the said sub-section.

[(8) Where the operator, or as the case may be, the owner of a motor vehicle is, unable to use his motor vehicle due to an accident of the said vehicle and the certificate of registration, the token, if any, issued in respect of the said vehicle and the permit, if any are surrendered to the Taxation Officer within a week from the date of such accident together with a copy of the first information report, such surrender shall be deemed to have been made on the date of the accident.]¹

Declaration by 13. (1) The owner or operator of every motor vehicle shall make a declaration in person keeping respect of it in the prescribed form and shall deliver the declaration within the vehicle for use prescribed time to the Taxation Officer and shall pay to him the tax or the additional tax which he appears by such declaration to be liable to pay in respect of such vehicle, as required by or under this Act.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 14-19]

(2) Where a motor vehicle is altered so as to render the owner or operator thereof liable to payment of enhanced tax or additional tax under section 14, such owner or operator shall make, within the prescribed time, an additional declaration in the prescribed form showing the nature of the alteration made and shall deliver it to the Taxation Officer and shall pay to him the difference in tax or additional tax payable under section 14.

Payment of 14. Where any motor vehicle in respect of which the tax or additional tax has difference in been paid is altered in such manner as to cause the vehicle to become a tax vehicle in respect of which a higher rate of tax or additional tax is payable, the owner or operator thereof shall in respect of such vehicle be liable jointly and severally to pay the difference between the amount of tax or additional tax payable after its being so altered.

Record of 15. (1) The Taxation Officer shall record the payment of tax in the certificate of payment of the registration granted in respect of the motor vehicle and in the case of a tax in the transport vehicle shall also issue a token in the prescribed form. certificate of

registration (2) The Taxation Officer shall record payment of additional tax under section 5 or and grant of section 6, as the case may be, in the certificate prescribed in this behalf, to be token issued by him.

Power to stop 16. The driver of a motor vehicle shall cause the vehicle to stop and remain vehicle and stationary when required so to do by the Taxation Officer, or any other officer enter authorized by the State Government in this behalf, in order to enable him to carry out any duty imposed on him by or under this Act and such authority or other officer may also enter the vehicle and travel in it for doing so. Time table to 17. (1) Every operator of stage carriage shall, within such time and in such manner as be furnished may be prescribed, furnish to the Taxation officer a table regulation timings of arrival and departure of his stage carriage, as well as the number of single trips made in a quarter and such other particulars connected with his business, as the Taxation Officer may, by order, from time to time, require.

(2) Any alteration in the timings or particulars referred to in sub-section (1), shall be intimated by the operator to the Taxation Officer within fifteen days of such alteration taking effect.

Appeal 18. (1) Any person aggrieved by an order of the Taxation Officer made under section 12 may, within thirty days from the date of receipt of such order, prefer an appeal to the appellate authority.

(2) The Appellate Authority may, after giving the appellant an opportunity of being heard pass such orders as it thinks fit.

(3) Every order made by the Appellate Authority in an appeal under sub-section

(1) shall be final. Punishment of 19. Whoever contravenes any of the provisions of this Act or the rules made offences thereunder shall be punishable with fine which may extend to five hundred rupees and for the second or subsequent similar offence, be punishable with fine which may extended to one thousand rupees :

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 20-24] Provided that no court shall, except for reasons to be recorded in writing, impose a fine of less than five hundred rupees for any such second or subsequent offence.

Recovery of 20. (1) Arrears of any tax or additional tax or penalty payable under this Act shall be tax recoverable as arrears of land revenue.

(2) The Tax, the additional tax and penalty payable under this Act shall be first charge on the motor vehicle including its accessories, in respect whereof it is due.

Power to 21. The appellate authority, or the Taxation Officer making any inquiry under this enforce Act shall have all such power as are vested in a civil court while trying a civil attendance of suit, in respect of,-

witnesses etc.

(a) the summoning and enforcing of attendance of witnesses, and examining them on oath or affirmation or otherwise and the issue of commission or request to examine witnesses;

(b) compelling anyone for the production of any document; and

(c) punishing persons guilty of disobedience of orders issued in exercise of such powers referred to in the preceding clauses. Detention of 22. (1) Where an officer authorized by the State Government in this behalf, has reason Transport to believe that a transport vehicle has been or is being used by a person vehicle in case without payment of tax, additional tax or penalty if any, he may seize and of non- detain the transport vehicle and for the purpose take, or cause to be taken, payment of tax

such steps as may be considered, by him necessary, for the safe-custody of the transport vehicle and, in particular, require the driver of such vehicle to convey it to the nearest police station or any other place specified by him :

Provided that the officer seizing the vehicle shall, within forty-eight hours of such seizure, send a report of such seizure to the concerned Taxation Officer.

(2) A Transport vehicle seized or detained under this section shall be released by the Taxation officer immediately on payment of the tax, additional tax, penalty or other amount due for the non-payment whereof the vehicle was so seized or detained.

Bar of 23. No Civil Court shall have jurisdiction to entertain any suit or proceeding in jurisdiction of respect of anything done, any action taken or any order or direction issued by courts the State Government or any other authority or officer in pursuance of any power conferred by, or in relation to its or his functions under this Act. Compounding 24. (1) Subject to such conditions as may be prescribed, an offence punishable under of offences this Act may be compounded either before or after the institution of the prosecution, by the Taxation Officer or any other officer empowered by the State Government in this behalf by notification, on realization of an amount equivalent to fifty per cent of the maximum fine provided for such offence under this Act.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 25-28]

(2) When an offence is so compounded—

(i) before the institution of the prosecution, the offender shall not be liable to prosecution for such offence;

(ii) after the institution of the prosecution, the compounding shall amount to acquittal of the offender and no further proceedings shall be taken against the person of the same offence.

Cognizance of 25. No Court shall take cognizance of an offence punishable under this Act offences except on a report in writing of the facts constituting such offence made by the Taxation Officer.

Offences by 26. (1) If the person committing an offence under this Act is a company, the company, Companies as well as every person in charge of an responsible to the company for the conduct of its business at the time of the commission of the offence shall be deemed to be quality of the offence and shall be liable to be proceeded against and punished accordingly :

Provided that nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(2) Notwithstanding anything contained in sub-section (1) where any offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of, any secretary, director, manager, or other officer of the company, such secretary, director, manager, or other officer, shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly. Explanation—for the purpose of this section—

(a) "Company" means any body corporate and includes a firm or other association of individuals; and

(b) "Director" in relation to a firm, means a partner in the firm. Protection of 27. No suit, prosecution or other legal proceedings shall lie against the State action taken in Government or any of its officers or servants in respect of anything which in good faith good faith is done or intended to be done in pursuance of this Act or any rule, order or direction made or given thereunder.

Power of State 28. (1) The State Government may, by notification make rules for carrying out the Government to purposes of this Act.

make rules

(2) In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for all or any of the following purposes, namely-

(a) Prescribing the manner and the form in which, and the authority to which, application for payment of tax or additional tax under this Act shall be presented;

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 29]

(b) Prescribing the form of any certificate, declaration, notice, receipt or token and the particulars to be stated therein and the manner of exhibiting a token on a motor vehicle;

(c) Prescribing the manner in which, and the fees on payment of which, token or certificate may be granted or transferred under this Act;

(d) Prescribing generally the authorities by whom, and manner in which, any duties in respect of or incidental to the carrying into effect of the provisions of this Act, may be performed;

(e) Regulating the method of payment and recovery of the tax, additional tax and penalty;

(f) Regulating the manner in which exemptions from, and refunds of, the tax or additional tax may be claimed and granted;

(g) Prescribing the fee for appeal and regulating the manner in which appeals may be instituted and heard;

(h) Prescribing the manner of service of orders passed or notices issued under this Act;

(i) Prescribing the time for, and manner of, furnishing the time table and other particulars under section 17;

(j) Prescribing the manner in which routes are to be classified;

(k) Prescribing the manner in which the Uttar Pradesh Road Transport Accidents Relief Funds shall be administered and utilized;

(l) Any other matter for which rules are to be or may be made. Power to 29. (1) The State Government may, for the purposes of removing any difficulty, by a remove notified order, direct that the provisions of this Act shall, during such period difficulties as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition or omission, as it may deem to be necessary or expedient :

Provided that no such order shall be made after the expiration of two years from the date of commencement of this Act.

(2) Every order made under sub section (1) shall be laid as soon as may be, before both the Houses of State Legislature; and the provisions of sub-section (1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.

(3) No order under sub-section (1) shall be called in question in any court on the ground that no difficulty as is referred to in sub-section (1) existed or required to be removed.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Section 30] Repeal and 30. (1) The United Provinces Motor Vehicles Taxation Act, 1935, the Uttar Pradesh savings Motor Gadi (Yatri-kar) Adhiniyam, 1962, and the Uttar Pradesh Motor Gadi (Mal-kar) Adhiniyam, 1964, are hereby repealed.

(2) Without prejudice to the generally of section 6 of the Uttar Pradesh General Clauses Act, 1904, the repeal of the enactments referred to in sub-section (1) shall not affect any liability incurred before the date of such repeal and the proceedings under such enactment pending on the said date before any competent authority or court, and all proceedings relating to any such liability as aforesaid instituted after the commencement of this Act, shall be continued and disposed of as if this Act had not come into force.

FIRST SCHEDULE

(see section 4) PART "A"

Classification of Vehicles other than transport vehicles with reference to which rates have been prescribed in part B and C of this Schedule and part A and B of the Second Schedule.

Description of Vehicles Article

I. Motor Cycles (which term includes scooters and mopeds)-

(1) Not exceeding 80 kilograms in weight, unladen;

(2) Exceeding 80 kilograms in weight, unladen but not exceeding 500 kilograms unladen.

II. (1) Vehicles not being motor cycles, constructed and used solely for the conveyance of persons and light personal luggage with seating accommodation for not more than six persons, exclusive of the driver.

(2) Trailers drawn by vehicles covered by this Article.

III. Vehicles including motor cycles, weighing more than 500 kilograms in weight, unladen, Constructed or adapted for use for the conveyance of more than six persons, exclusive of the driver :-

(1) (a) not exceeding 2000 kilograms in weight, unladen;

(b) exceeding 2000 kilograms but not exceeding 3000 kilograms in weight, unladen;

(c) exceeding 3000 kilograms but not exceeding 4000 kilograms in weight, unladen;

(d) exceeding 4000 kilograms but not exceeding 5000 kilograms in weight, unladen;

(e) exceeding 5000 kilograms in weight, unladen.

(2) Trailers drawn by vehicles covered by this Article.

1

[PART "B"

Rates of one time tax on vehicles under sub-section (1) of section 4 Rates of one time tax in Rupees

S. Vehicle Registered Registered Registered Registered Registered Registered Registered Registered Registered Registered Registered Registered No. according on or after in the year, in the year in the year in the year in the year in the year in the year in the year in the year in the year in the year to the the date of 1987 and 1986 1985 1984 1983 1982 1981 1980 1979 1978 1977 or

Articles of commence- on or after prior

part "A" ment of the 1-1-88 up thereto

Uttar to 4-2-88

Pradesh

Motor

Vehicles

Taxation

Act, 1997

1 2 3 4 5 6 7 8 9 10 11 12 13 14

1 I(1) 800.00 634.00 475.00 316.00 158.00 158.00 158.00 158.00 158.00 158.00 158.00 158.00

2 I(2) 1500.00 1350.00 1200.00 1050.00 900.00 750.00 600.00 450.00 300.00 163.00 163.00 163.00

3 II(1) 2.5% cost of 4589.00 4180.00 3770.00 3361.00 2950.00 2539.00 2138.00 1720.00 1311.00 900.00 489.00 the vehicle

4 II(2) 605.00 557.00 508.00 460.00 411.00 363.00 315.00 266.00 218.00 169.00 121.00 73.00

5 III(1)(a) 2.5% cost of 5324.00 4840.00 4356.00 3872.00 3388.00 2904.00 2420.00 1936.00 1452.00 968.00 484.00 the vehicle

6 III(1)(b) 2.5% cost of 7550.00 6873.00 6195.00 5518.00 4840.00 4162.00 3485.00 2807.00 2130.00 1452.00 774.00 the vehicle

7 III(1)(c) 2.5% cost of 10430.00 9486.00 8543.00 7599.00 6655.00 5711.00 4767.00 3824.00 2880.00 1936.00 992.00 the vehicle

8 III(1)(d) 2.5% cost of 12209.00 11108.00 10007.00 8906.00 7805.00 6703.00 5602.00 5401.00 3400.00 2299.00 1198.00 the vehicle

9 III(e) 2.5% of 12209.00 11108.00 10007.00 8906.00 7805.00 6703.00 5602.00 5401.00 3400.00 2299.00 1198.00 cost of the plus plus plus plus plus plus plus plus plus plus plus

vehicles 4888.00 4453.00 4017.00 3582.00 3146.00 2710.00 2275.00 1839.00 1404.00 968.00 for 532.00 plus for every for every for every for every for every for every for every for every for every every 1000 for every 5324.00 for 1000 1000 1000 1000 1000 1000 1000 1000 1000 kilograms 1000

every 1000 kilograms kilograms kilograms kilograms kilograms kilograms kilograms kilograms kilograms or part kilograms kilograms or or part or part or part or part or part or part or part or part or part thereof in or part part thereof thereof in thereof in thereof in thereof in thereof in thereof in thereof in thereof in thereof in excess of thereof in in excess of excess of excess of excess of excess of excess of excess of excess of excess of excess of 5000 excess of 5000 5000 5000 5000 5000 5000 5000 5000 5000 5000 kilograms 5000

kilograms kilograms kilograms kilograms kilograms kilograms kilograms kilograms kilograms kilograms kilograms

10 III(2) 1210.00 1113.00 1016.00 920.00 823.00 726.00 629.00 532.00 436.00 339.00 242.00 145.00

1. Part 'B' and Part 'C' substituted by section 3(a) of U.P. Act No. 4 of 2000.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Part 'C'] Provided that the rate of one time tax on vehicles covered by Article II(1), III(1)(a), III(1)(b), III(1)(c), III(1)(d) and III(1)(e) of Part 'A' and registered on or after the commencement of the Uttar Pradesh Motor Vehicles Taxation (Amendment) Act, 2000 shall not be less than Rupees 5000.00:

Provided further that the rate of tax in respect of all motor vehicles driven by petrol shall be double of the rates specified against Articles I, II and III or this Part except in respect of the following classes of owners, namely:--

(a) An individual;

(b) A Municipal Council, Municipal Corporation, Zila Panchayat, Nagar Panchayat or Kshettra panchayat ;

(c) A University established by or under any law;

(d) Any recognized educational institution;

(e) Any public charitable trust;

(f) Any other class of persons using motor vehicles for public purposes specified by the State Government in this behalf by notification;

Provided also that the rates of tax in respect of all motor vehicles driven by diesel shall be double of the rates specified against Article I, II and III of this Part.

PART "C"

Rates of Tax (other than one-time tax) under provision to sub-section (1) of section 4- Serial no. Vehicles according to the Articles of Annual rate of tax part "A" (Rs.P.)

1 I (1) 90.00

2 II (2) 150.00

3 II (1) 500.00

4 II (2) 55.00

5 III (1)(a) 528.00

6 III (1)(b) 748.00

7 III (1)(c) 1034.00

8 III (1)(d) 1210.00

9 III (1)(e) 1210.00 Rs. 484.00 for every 1000 kg. or part thereof in excess of 5000 kg.

10 III(2) 110.00

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Part 'D'] Provided that the rates of tax in respect of all motor vehicles driven by petrol/diesel shall be double of the rates specified in Articles I, II and III of this part except in respect of the following classes of owners, namely—

(a) an individual;

(b) a Municipal Council, Municipal Corporation, Zila Panchayat, Nagar panchayat or kshettra panchayat;

(c) a University established by or under any law;

(d) any recognizes educational institution;

(e) any public charitable trust;

(f) any other class of persons using motor vehicles for public purposes specified by the state Government in this behalf by notification:

Provided further that the rates of tax in respect of all motor vehicles driven by diesel shall be double of the rates specified against Articles I, II and III of this Part.]²

PART "D"

Rates of tax on Transport Vehicles under sub-section (2) of section 4 Article Description of vehicles Rate of tax per

quarter

1 2 3

1. Vehicles plying for the conveyance of passengers and light personal luggage Rs. P. of passengers

(1) with seating capacity for not more than three persons exclusive of the

95.00

driver;

(2) with seating capacity for four persons exclusive of the driver; 185.00

(3) with seating capacity for more than four but not more than six persons exclusive of the driver;

(a) three-wheelers

1 85.00

(b) others;

230.00

(4) with seating capacity for more than six persons but not more than twelve persons exclusive of the driver;

(a) if intended for use on "A" class route

350.00

(b) if intended for use on "B-class" route

[201.00]¹

(5) with seating capacity for more than twelve persons but not more than twenty persons exclusive of the driver;

1-Substituted by section 4(a)(i) of U.P. Act No. 5 of 1999. 2- Part 'B' and Part 'C' substituted by section 3(a) of U.P. Act No. 4 of 2000.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Part 'D']

(a) if intended for use on A-Class" route;

(i) for the first twelve seats 350.00

30.00

(ii) for every additional seat

(b) if intended for use on "B-class route; [201.00 08.00]¹(i) for the first twelve seats

(ii) for every additional seat

(6) with seating capacity for more than twenty persons but not more than thirty five persons exclusive of the driver;

(a) if intended for use on "A-class" route;

590.00

(i) for the first twenty seats 35.00

(ii) for every additional seat

(b) if intended for use on "B-class" route; [265.00

30.00]²

(i) for the first twenty seats

(ii) for every additional seats

(7) with seating capacity for more than thirty-five persons exclusive of the driver:

(a) if intended for use on "A class" route Rs.1115.00+ Rs.45.00 for every seat in excess

of thirty five seats

(b) if intended for use on "B-class" route; [Rs.438.00+Rs.17.00 for every seat in excess

of thirty-five seats]³

Explanation--- For the purpose of this Article, fifty per cent of the sanctioned standing capacity, if any, shall be reckoned as additional capacity;

II Vehicles plying for hire for the conveyance of limited number of

passengers and the transport of a limited quantity of passengers

goods, the tax payable under Article I in respect of the authorized 45.00 number of passenger seats in addition to tax for every metric ton of

the [Gross vehicle weight]⁴of the vehicle, or part thereof:

III Vehicle plying for transport of goods only excluding trailers

attached to tractors, which trailers are used solely for agricultural

purposes, for every metric ton of the [Gross vehicle weight]⁴of the

vehicle, or part thereof:

(i) for more than one region 70.00

(ii) for more than one reason 85.00 IV Tractor by which trailer is drawn and which is used for purposes 45.00 other than agricultural purposes- tax in addition to the tax paid in respect of the trailers drawn by it;

1. Substituted by section 4(a)(ii) of U.P. Act No. 5 of 1999.

2. Subs. by section 4(a)(iii) ibid.

3. Subs. by section 4(a)(iv) ibid.

4 . Subs. by section 4 (b) ibid.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Part 'D'] Explanation ---

(1) Where any motor vehicle is used for various purposes or in such a manner as to cause it to be taxable under more than one Article on this schedule, the tax payable shall be at the highest appropriate rate.

(2) Where a motor vehicle is equipped with sleeping berths, each sleeping berth shall, for the purposes of Article I and II to this part be regarded as the equivalent of two passenger seats.

(3) Every trailer attached to or drawn by a motor vehicle, which is taxable under any of the Article II, III and IV of this part be regarded as a separate motor vehicle liable to appropriate tax as specified in that Article.

Second schedule (See section 12)

1

[Part "A"

Rates of refund of one time tax under sub-section (3) of section 12 S. No. Vehicles according to the Articles Amount to be refunded for each month of part "A" of the first schedule of non-use of the motor vehicle (in Rupees)

1 I(1) 3.00

2 II(2) 5.00

3 II(1) 20.00

4 II(2) 2.00

5 III(1)(a) 24.00

6 III(1)(b) 34.00

7 III(1)(c) 47.00

8 III(1)(d) 55.00

9 III(1)(e) 55.00+Rs.22.00 for every 1000 Kg. or part thereof in excess of 5000Kg.

10 III(2) 5.00

Provided that the rates of refund shall be double of the amounts specified above in respect of all vehicles in respect whereof tax at double rate have been paid under the provisions to Part "B" of the First Schedule.

PART 'B'' Rates of refund of one time tax under sub-section (5) of section 12

Amount to be refunded (In Rupees) in case the age of the vehicles from the month of its original registration is:

seri vehicles Not more more than more than more than more than more than more than more than more than more than more than al according than one one year two year three year four year five year six year but seven year eight year nine year ten year no. to the year but not but not but not but not but not not more but not but not but not but not Articles of more than more than more than more than more than than seven more than more than more than more than part A" of two year three year four year five year six year year eight year nine year ten year eleven Ist year

Schedule

1 2 3 4 5 6 7 8 9 10 11 12 13

1 I(1) 475.00 317.00 158.00 Nil Nil Nil Nil Nil Nil Nil Nil

2 II(2) 1200.00 1050.00 900.00 750.00 600.00 450.00 300.00 168.00 Nil Nil Nil

3 II(1) 4180.00 3770.00 3361.00 2950.00 2539.00 2130.00 1720.00 1311.00 900.00 489.00 Nil

4 II(2) 508.00 460.00 411.00 363.00 315.00 266.00 218.00 169.00 121.00 73.00 Nil

5 III(1)(a) 4840.00 4356.00 3872.00 3388.00 2904.00 2420.00 1936.00 1452.00 968.00 484.00 Nil

6 III(1)(b) 6873.00 6195.00 5518.00 4840.00 4162.00 3485.00 2807.00 2130.00 1452.00 774.00 Nil

7 III(1)(c) 9486.00 7543.00 7599.00 6655.00 5711.00 4767.00 3824.00 2880.00 1936.00 992.00 Nil

8 III(1)(d) 11108.00 10007.00 8906.00 7805.00 6703.00 5602.00 4501.00 3400.00 2299.00 1198.00 Nil

9 III(1)(e) 11108.00 10007.00 8906.00 7805.00 6703.00 5602.00 4501.00 3400.00 2299.00 1198.00 Nil plus plus plus plus plus plus plus plus plus 968.00 plus 532.00

4453.00 for 4017.00 for 3582.00 for 3146.00 2710.00 for 2275.00 for 1839.00 for 1404.00 for for every for every every 1000 every 1000 every 1000 for every every 1000 every 1000 every 1000 every 1000 1000 1000 kilograms kilograms kilograms 1000 kilograms kilograms kilograms kilograms kilograms kilograms of part of part of part kilograms of part of part of part of part of part of part thereof in thereof in thereof in of part thereof in thereof in thereof in thereof in thereof in thereof in excess of excess of excess of thereof in excess of excess of excess of excess of excess of excess of 5000 5000 5000 excess of 5000 5000 5000 5000 5000 5000

kilograms kilograms kilograms 5000 kilograms kilograms kilograms kilograms kilograms kilograms kilograms

10 III(2) 1016.00 920.00 823.00 726.00 629.00 532.00 436.00 339.00 242.00 145.00 Nil Provided that the rates of refund shall be double of the amounts specified above in respect of all vehicles in respect whereof tax at double rate has been paid under the provisos to Part 'B' of the first Schedule.]¹

[The Uttar Pradesh Motor Vehicle Taxation Act, 1997] [Scheduled III]

Third Schedule

(See section 5)

Rates of additional tax on goods carriages

(A) Additional tax on goods carriages operating on hill routes and plain routes:

Article Area of operation Rate of additional tax per quarter I Hill routes Rs.210.00 per metric ton of the [Gross

vehicle weight]¹of the vehicle or part

thereof.

II Plains routes -

Rs.85.00 per metric ton of the [Gross

(i) For one region:

vehicle weight]¹of the vehicle or part thereof.

(ii) For more than one region: Rs.110.00 per metric ton of the [Gross vehicle weight]¹of the vehicle or part

thereof.

[Provided that the rate of additional tax in respect of the goods carriages carrying exclusively agricultural produce, minerals and petroleum goods shall be half of the rates specified against Articles I and II.]²

Explanations :--

(1) Where any motor vehicle is taxable under more than one Article of this Schedule, the additional Tax is payable at the highest appropriate rate.

(2) The term ''hill routes" means al roads lying within Pithoragarh, Almora, Chamoli, [Uttarkashi, Rudra Prayag, Champawat, Bageshwar, and Tehri Garhwal]³districts, Tehsil Chakrata of Dehradun district and those portion of Nainital, Udham Singh Nagar and Garhwal districts which lie on the north for the base of foot hills from Tanakpur in the east right along kathgodam, Ramnagar, Kotdwara to Luxman Jhula in the West and also all roads beyond municipal limits of Dehradun town towards Mussoorie side.

(B) Additional tax on a goods carriage operation under national permit ranted under sub section (12) of section 88 of the Motor Vehicles Act, 1988 by a State other than the State of Uttar Pradesh or a Union Territory shall be Rs.5000.00 for each year or part thereof.

1 . Substituted by section 5 (a) of U.P. Act No. 5 of 1 999.

2 . Ins. by section 5 (b) ibid.

3 . Subs. by section 5 (c) ibid.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Fourth Schedule]

Fourth Schedule (see section 6) Rates of additional tax on stage carriage

I- In respect of vehicles other than Omni bus when used as contract carriage, operating in plains, excluding [***]²Jhansi Regions.

(a) The rate of additional tax on each seat -- Sl. No Distance run in a quarter (in Kms.) Amount of Quarterly tax On 'A' class routes On 'B' class routs

(Rs. P.) (Rs. P.)

1 Upto 4500 [1 33.00]³[1 56.00]¹

2 exceeding 4500 but not exceeding 5700 [169.00]³[197.00]¹

3 exceeding 5700 but not exceeding 7200 [214.00]³ [248.00]¹ 4 exceeding 7200 but not exceeding 9000 [267.00]³[311.00]¹ 5 exceeding 9000 but not exceeding 11700 [347.00]³[404.00]¹ 6 exceeding 11700 but not exceeding 14400 [428.00]³[498.00]¹ 7 exceeding 14400 but not exceeding 18000 [534.00]³[622.00]¹ 8 exceeding 18000 [534.00 plus Rs.133.00 [622.00 plus Rs.156.00 for every 4500 kms. or for every 4500 kms. or part thereof.]³part thereof.]¹

Provided that the additional tax on a State carriage operating within the limits of a corporation or a municipality shall be Rupees 4200/ per quarter in respect of a stage carriage having not more than 35 seats and Rupees 6000/- per quarter in respect of a stage carriage having more than 35 seats.

(b) Rate of additional tax on stage carriages covered by temporary permits issued for the conveyance of passengers on special occasions such as to and from fairs and religious gatherings and for marriage parties, tourist parties or such other reserved parties.

1 . Article (1 ) (a) of respective (i) to (viii) in Column 4 substituted by section 6 of U.P. Act No. 5 of 1 999.

2. Omitted the words "Meerut and" by section 2 (a) of U.P. Act No. 30 of 1999.

3. Subs. by section 2 (b) of respectively (i) to (viii) ibid.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Fourth Schedule]

(i) For vehicles with seating Rs.135.00 per day in addition to the tax payable under capacity for not more than 42 clause (a) of Article I for the number of days for which persons exclusive of the driver the temporary permit is issued. and conductor

(ii) For vehicles with seating Rs.225.00per day in addition to the tax payable under capacity for more than 42 clause (a) of Article I for the number of days for which persons, exclusive of the driver the temporary permit is issued. and conductor

Provided that the rates of additional tax on express, semi-deluxe, deluxe and air conditioned stage carriage shall be —

(i) Express - five percent higher than the rates under clause (a) or Clause (b) of Article I, as the case may be.

(ii) Semi deluxe- Eight per cent higher than the rates under clause (a) or clause (b) of Article I, as the case may be.

(iii) Deluxe — Twenty per cent higher than the rates under clause (a) or clause (b) of Article I, as the case may be.

(iv) Air conditioned - Fifty per cent higher than the rates under clause (a) or clause (b) of Article I, as the case may be.

[Provided that the rate of additional tax in respect of the goods carriages carrying exclusively agricultural produce, minerals and petroleum goods shall be half of the rates specified against Articles I and II.]¹

II-- In respect of vehicles, other than Omni bus when used as contract carriage, operating in hills.

(a) Rates of additional tax on each seat:-- Serial no.. Distance run in a quarter (In Kms) Amount of Quarterly tax

1 Upto 4500 [140.00]²

2 exceeding 4500 but not exceeding 5700 [177.00]² 3 exceeding 5700 but not exceeding 7200 [223.00]² 4 exceeding 7200 but not exceeding 9000 [280.00]² 5 exceeding 9000 but not exceeding 11700 [364.00]² 6 exceeding 11700 but not exceeding 14400 [447.00]² 7 exceeding 14400 but not exceeding 18000 [559.00]² 8 exceeding 18000 [559.00 plus Rs.140.00 for every 4500 kms. or part thereof]²

1. Ins. by section 6(b) of U.P. Act No. 5 of 1999.

2 . Article (2 ) (a) of respective (i) to (viii) in Column 3 by substituted ibid.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Fourth Schedule] Provided that the additional tax on a stage carriage operating within the limits of a corporation or a municipality shall be rupees 4200/- per quarter in respect of a stage carriage having not more than 35 seats and Rupees 6000/- per quarter in respect of a stage carriage having more than 35 seats.

(b) Rate of additional tax on stage carriages covered by temporary permits issued for the conveyance of passengers on special occasions such as to and from fairs and religious gatherings and for marriage parties, tourist parties or such other reserved parties.

(i) For vehicles with seating capacity Rs.135.00 per day in addition to the tax for not more than 42 persons payable under clause (a) of Article II for the exclusive of the driver and number of days for which the temporary conductor permit is issued.

(ii) For vehicles with seating capacity Rs.225.00per day in addition to the tax for more than 42 persons, payable under clause (a) of Article II for the exclusive of the driver and number of days for which the temporary conductor permit is issued.

Provided that the rates of additional tax on express, semi-deluxe, deluxe and air conditioned stage carriage shall be —

(i) Express - five percent higher than the rates under clause (a) or Clause (b) of Article II, as the case may be.

(ii) Semi deluxe- Eight per cent higher than the rates under clause (a) or clause (b) of Article II, as the case may be.

(iii) Deluxe— Twenty per cent higher than the rates under clause (a) or clause (b) of Article II, as the case may be.

(iv) Air conditioned - Fifty per cent higher than the rates under clause (a) or clause (b) of Article II, as the case may be.

[Provided that the rate of additional tax in respect of the goods carriages carrying exclusively agricultural produce, minerals and petroleum goods shall be half of the rates specified against Articles I and II.]¹

III-- [***]²

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Fourth Schedule]

IV- In respect of vehicles, other than Omni bus when used as contract carriage, operating in Jhansi Region.

(a) Rates of additional tax on each seat:-- Sl. Distance run in a quarter (in Kms.) Amount of quarterly tax No

On 'A' class routes On 'B' class routs

(Rs. P.) (Rs. P.)

1 Upto 4500 [104.00 117.00 2 exceeding 4500 but not exceeding 5700 132.00 148.00 3 exceeding 5700 but not exceeding 7200 167.00 186.00 4 exceeding 7200 but not exceeding 9000 209.00 233.00 5 exceeding 9000 but not exceeding 11700 272.00 303.00 6 exceeding 11700 but not exceeding 14400 335.00 374.00 7 exceeding 14400 but not exceeding 18000 418.00 466.00 8 exceeding 18000 418.00 plus Rs.104.00 466.00 plus Rs.117.00 for every 4500 kms. or for every 4500 kms. or part thereof. part thereof.]¹

Provided that the additional tax on a stage carriage operating within the limits of a corporation or a municipality shall be rupees 4200/- per quarter in respect of a stage carriage having not more than 35 seats and Rupees 6000/- per quarter in respect of a stage carriage having more than 35 seats.

(b) Rate of additional tax on stage carriages covered by temporary permits issued for the conveyance of passengers on special occasions such as to and from fairs and religious gatherings and for marriage parties, tourist parties or such other reserved parties.

(i) For vehicles with seating capacity for Rs.135.00 per day in addition to the tax payable not more than 42 persons exclusive of under clause (a) of Article IV for the number of the driver and conductor days for which the temporary permit is issued.

(ii) For vehicles with seating capacity for Rs.225.00 per day in addition to the tax payable more than 42 persons, exclusive of the under clause (a) of Article IV for the number of driver and conductor days for which the temporary permit is issued. Provided that the rates of additional tax on express, semi-deluxe, deluxe and air conditioned stage carriage shall be —

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Fourth Schedule]

(i) Express - five percent higher than the rates under clause (a) or Clause (b) of Article IV, as the case may be.

(ii) Semi deluxe- Eight per cent higher than the rates under clause (a) or clause (b) of Article IV, as the case may be.

(iii) Deluxe— Twenty per cent higher than the rates under clause (a) or clause (b) of Article IV, as the case may be.

(iv) Air conditioned - Fifty per cent higher than the rates under clause (a) or clause (b) of Article IV, as the case may be.

[Provided further that for calculation of additional tax under clause (b) the numbers of days a stage carriage covered by the temporary permit is operated out of Uttar Pradesh shall not be taken into account.]¹

V-- In respect of Contract Carriage:-

(a) covered by permits issued under section 74 or sub-section (9) of section 88 of the Motor Vehicles Act, 1988 by authorities having jurisdiction within Uttar Pradesh:-- amount of Quarterly tax

(in Rupees)

[(i) Motor cab with seating capacity for not more than three person 225.00 exclusive of the driver.

(i-a) Three Wheeler Motor Cab with seating capacity for more than 450.00 three persons but not more than six persons exclusive of the

driver

(i-b) Motor Cab other than specified in sub-clauses (1) and (1-a) 675.00

(ii) Maxi cab 4500.00]²

(iii) For vehicles with seating capacity for more than 12 persons but 13709.00 not more than 20 persons exclusive of the driver and conductor.

(iv) For vehicles with seating capacity or more than 20 persons but 20563.0024 not more than 41 persons exclusive of the driver and conductor.

(v) For vehicles with seating capacity of 42 persons and above 24646.00 exclusive of the driver and conductor.

(vi) For deluxe bus 29786.00

(vii) For air conditioned bus 34499.00

(b) Covered by permits under sub-section (9) of section 88 of the Motor Vehicle Act, 1988 read with the Motor Vehicles (All India Permit for Tourist Transport Operators) Rules, 1993, issued by authorities having jurisdiction outside the State of Uttar Pradesh:--

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Fourth Schedule] Amount of Quarterly Tax (in Rupees)

(i) Motor Cab 300.00

(ii) Maxi Cab 3000.00

(iii) Omni Bus 12000.00 Explanations : --

(1) The total quarterly tax payable under this schedule on a stage carriage shall be such number of times of the rates given under [Articles I, II]¹and IV above, as the maximum number of seats permitted by the Registering authority under the relevant provisions of the Motor Vehicles Act, 1988. For this purpose, fifty per cent of the sanctioned standing capacity, if any, of a stage carriage shall be reckoned as additional seating capacity, with the fraction of a seat being counted as one seat.

(2) The quarterly run distance of a stage carriage under sub-clause (a) of each [Article I, II]²and IV of this schedule shall be such numbers of one way trips as are permitted under the conditions of the permit multiplied by the total kilometers involved in one such trip.

(3) Until such time as the timings and trips are fixed by the State Transport Authority or the Regional Transport Authority, as the case may be, an operator shall pay additional tax on the quarterly run distance to be arriver at on the basis of trips operated by the vehicle prior to the enforcement of this Act.

(4) Express stage-carriage' means a stages carriage which-

(a) Operates on a route length of not less than 200 kilometers except Lucknow, Kanpur route and stops only at District and Tahsil headquarters;

(b) Confirms to the following specifications:-

(I) Each passenger's seat:--

(i) should have a minimum area of 40*38.5 centimeters measured on the straight lines a long and at right angle to the front of each seat;

(ii) should be provided with 9 centimeter thick seat cushion;

(iii) should be provided with back rest of height of 56 centimeters with 2.5 centimeters thick cushion with terrycot rexine cover and head rest of 40/15.24 centimeters *23 centimeters.

(II) Seating arrangement:- seating layout should be three and two on either side, all seats facing forward with a clear space of not less than 66.2 centimeters between the back of seats within 28 centimeters leg space.

(III) Windows-- 113 centimeters wide fitted with safety glasses conforming to the specifications laid down in rule 100 of the central Motor vehicles Rules 1989.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Fourth Schedule]

(IV) Drive's Cabin:-- Drive's Cabin should be half partitioned, and

(V) should have the facilities of an audio system and internal fluorescent tube-lighting.

(5) Semi-deluxe stage carriage means a stage carriage with conforms to the following specifications:-

(I) each passenger's seat:-

(i) should have a minimum area of 40*40 centimeters on the straight lines along and at the right angle to the front of each seat;

(ii) should be provided with seat cushion of 9 centimeters;

(iii) should be provided with back rest of the height of 61 centimeters with 5 centimeters thick cushion with foam rexine cover and head rest of 40/17.78 centimeters* 26.67 centimeters.

(II) Seating arrangement: seating layout should be three and two on either side, all seats facing forward with a clear space of not less than 71.2 centimeters between back of seats with 30 centimeters leg space.

(III) Window-- 142.5 centimeters wide fitted with safety glasses conforming to the specification laid down in rule 100 of Central Motor Vehicles rules 1989.

(IV) Driver's Cabin: Driver's cabin should be half partitioned; and

(V) Should have the facilities of an audio system and internal fluorescent tube lighting.

(6) "Deluxe stage carriage" or Deluxe Bus" means a bus which conforms to the followings specifications:

(I) each passenger's seat-

(i) should have a minimum area of 45.8*45.8 centimeters measured on the straight lines along and at the right angle to the front of each seat;

(ii) should be provided with seat cushion of 10 centimeters;

(iii) should be provided with back rest of the height of 71.2 centimeters with 5 centimeters thick cushion with foam rexine cover or tapestry cover and head rest of 40/17.78 centimeters *26.67 centimeters.

(II) Seating arrangement:- seating layout should be two and two on either side, all seats facing forward with a clear space of not less than 71.2 centimeters between the back of seats with 38 centimeters leg space.

(III) Windows: --142.5 centimeters wide fitted with filmed safety glasses conforming to the specifications laid down by the Bureau of Indian Standards.

(IV) Driver's Cabin: Driver's cabin should be half partitioned , and

(V) should have the facilities of an audio system and internal fluorescent tube lighting.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Fifth Schedule]

(7) for the purpose of this schedule, seat will not include the drivers and the conductor's seat.

(8) where any motor vehicle is taxable under more than one of the Articles of this schedule, the additional tax payable shall be at the highest appropriate rate.

(9) hills mean and includes-

(a) district of Pithoragarh, Almora, Chamoli, [Uttarkashi, Rudraprayag, Champavat, Bageshwar and Tehri Garhwal]¹;

(b) Tehsil of Chakrata of district Dehradun;

(c) those portions of Nainital, Udham Singh Nagar and Garhwal districts which lie on the north of the base of foot hills from Tanakpur in the east right along kathgodam, Ramnagar, Kotdwara to laxman jhula in the west; and

(d) area lying towards Mussoorie outside the municipal limits of Dehradun.

(10) Jhansi region' means districts of Lalitpur, jhansi, jalaun, Hamirpur, [Mahoba, Chhatrapati Shahuji Maharaj Nagar and Banda.]²

(11) [***]³

(12) In this Schedule, the expressions corporation and municipality, shall have the meanings respectively assigned to them in the Uttar Pradesh municipal Corporations Act, 1959 and the Uttar Pradesh Municipalities Act, 1916.

Fifth Schedule (see section 6)

Formula of Additional Tax payable by the Uttar Pradesh State Road Transport undertaking, under section 6:

G×21

121

In this Schedule-- "G" stands for gross receipts of the undertaking on account of passenger traffic during any calendar month.

[The Uttar Pradesh Motor Vehicles Taxation Act, 1997] [Sixth Schedule]

Sixth Schedule (See section 10)

The rates of additional tax payable under section 10 by goods carriages and contract carriages and public service vehicle plying under permits granted by authorities having jurisdiction outside Uttar Pradesh for an inter State route partly lying in Uttar Pradesh :-- I- Goods Carriage Rs. 22.00 per day for the number of days of operator of goods carriage in Uttar Pradesh under a temporary permit.

II- Public service vehicle:

(a) Ordinary Bus R.s. 375.00 per day for the number of days of operation of Ordinary, Express,

(b) Express Bus Rs. 410.00 per day semi-Deluxe, Deluxe or Air

(c) Semi-Deluxe Bus Rs. 450.00 per day Conditioned Bus in Uttar Pradesh under a temporary permit

(d) Deluxe Bus Rs. 525.00 per day

(e) Air Conditioned Bus Rs. 600.00 Explanation :-- for the purpose of this schedule the expression "Deluxe Bus" shall have the meaning assigned to it in explanation (6) of the fourth Schedule.