Assam act 008 of 2013 : The Assam Motor Vehicles Taxation (Amendment) Act, 2013

1028 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 26, 2013

AN

ACT

further to amend the Assam Motor Vehicles Taxation Act, 1936. Preamble Whereas it is expedient further to amend the Assam Motor Vehicles Taxation Assam

Act, 1936 ,hereinafter referred to as the principal Act, in the manner Act^IXof1936. hereinafter appearing;

It is hereby enacted in the Sixty- fourth Year of the Republic oflndia as follows :-

Short title, 1. (I) This Act-may be called the Assam Motor Vehicles Taxation ( Amendment) extent and Act,2013.

commencement (2) It shall have the like extent as the principal Act.

(3) It shall come into force on such a date as the State Government may, by notification in the Official Gazette, appoint.

Amendment 2. In the principal Act, in Schedule-I, for the existing Article No.1 (c), save and of Schedule-I except the Note appearing below the said Article, the following shall be substituted, namely :-

"Article No. 1 (C ) : Annual Tax on Three Wheeler Transport ( Commercial) Vehicle (Passenger and Goods Vehicle)

Sub Article Description of Vehicle . Rate of Tax Mode of Paymeat I

(a) (i) New Vehicle registered in the State of Assam (i) Rs. 18001- Annually for the first time and vehicle completing a

period upto 3 years from the date of registration ^s

(3 Seater) -

(ii) New Vehicle registered in the State of Assam (ii) Rs. 35001-

(1) For existing old vehicles under this category already registered in the State of Assam. ( 3 seater) :- (i) Vehicles completing a period of above 3 years and upto 6 years from the date of registration. (ii) Vehicles completing a period of above 6 years and upto 10 years from the date of registration. (2) For existing old vehicles under this category already registered in the State of Assam. (For vehicles seating capacity from 4 to 7 Persons) :- (i) Vehicles completing a period of above 3 years and upto 6 years from the date of registration. (ii) Vehicles completing a period of above 6 years and upto 10 years from the date of registration.	(i) Rs. 1700/- (ii) Rs. 16001- (i) Rs. 3300/- (ii) Rs. 3200/-	Annually ~. Annually Annually Annually
(b)

upto 3 years from the date of registration. (For

vehicles of seating capacity from 4 to 7 Persons)

(b) (1) For existing old vehicles under this category already registered in the State of Assam. ( 3 seater) :-

(i) Vehicles completing a period of above 3 years (i) Rs. 1700/-

Annually ~. and upto 6 years from the date of registration.

(ii) Vehicles completing a period of above 6 (ii) Rs. 16001-

Annually years and upto 10 years from the date of registration.

(2) For existing old vehicles under this category already registered in the State of Assam. (For vehicles seating capacity from 4 to 7 Persons) :-

(i) Vehicles completing a period of above 3 years and upto 6 years from the date of registration. (i) Rs. 3300/- Annually

(ii) Vehicles completing a period of above 6 years and upto 10 years from the date of (ii) Rs. 3200/- Annually registration.

2

THEASSAM GAZETTE, EXTRAORDINARY, APRIL 26, 2013 1029

(c) After expiry of 10 years from the date of Annual or Annual or registration of a vehicle and in case of renewal quarterly tax as Quarterly tax as thereof depending upon the fitness and technical the case may be the case may be. features etc. as per

Schedule -11

(d) A a

vehicle may pay 3 (three) years Annual Tax at 3 years annual Optionaltime as per Schedule -U after commencement tax as per of this Amendment Act on payment of which Schedule-ll

such vehicle would be entitled for periodic

permit for three years and shall be exempted

from payment of permit fees.

•

"

MOHD. A. HAQUE,

Commissioner and Secretary to the Govt. of Assam, Legislative Department, Dispur.

3