Kerala act 024 of 1963 : The Kerala Motor Vehicles Taxation Act, 1963 (No.24 of 1963)

Department
  • Department of Law
Ministry
  • Ministry of HOME
Enforcement Date

15 Apr 1963

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()5.

137

THE KER/\LA

MOTOR VEHICLES

TAXATION

ACT,

19% (Act 24 or

1953)

C DN'rENTs Preamble. Sections

12.

13.

14.

15.

16.

17.

18.

19.

20.

21.

22.

23.

24 -. 25. 26. Short

title,

extent and commencement. Definitions. Levy oftax. Payment oftax and

issue oflicence. Exemption ftomtax. Refund oftax. Payment of

additionaltax. Production ofcerulimtc of

insurance. Liability to

payment oftax

by persons

succeeding tothe owner

bi'HP, possession

or

control

of motor vehicles. Levy of tax,etc.,in theeaseoffleet owner. Power ofan Oflieer of the Police or of the Motor Vehicle: Department to

stop amotor

vehicle. Penalty payable whentaxnot

paid. Tax recoverableasan

arrear of land revenues Transpolt

vehicle

permit to be

ineffectiveiftaxnot

paid. Other

penalties. Offences

by

companies. Trial of

ofl'ences. Compensation to

local authoritiesfromthe

proceeds oftax collected. Protection for bonafide acts. Exemption formotor

vehicles used[or

agricultural operatic-us. Reduction of tax in cases of certain motor

vehicles. Exemption fromorreductionof tax. Appeals. Power of Government to make rules. Additional tax

payable incertain

cases. Repeal. Schedule 1. Schedule II.

1

F/

I38

ACT

24 OF

1963

'

THE KERALA MOTOR VEHICLES TAXATION

ACT, l963

An Act to

unify

and amend the law

rt'lflllllg lathe

[cu]

4y" maanmulw"chute:

m the Stale

nf

Kemla. '

Prmmb/t.——WHEREAS itIs

expedient to

unify andamend the laws relating tothe levy oftaxonmotor vehicles in theStateof

Kerala; Be it enacted in

the Fourteenth

Year of the

Republic

of

Indiaas follows:—

I.

Short

title,

extentand

mmnielmMmL—(l) ThisActmaybe

called the Kerala

Motor Vehicles Taxation

Act,

1963.

(2) Itextendstothewhole ofthc

State ofKerala.

(3) It

shall comeinto

(are: on suchdateastheGovernment may, by

notification in

the

Gazette, appomt.

2.

DZI/UIUWNL—lll

this

Act,

unless the context

otheruisc requires,— (a)

'

fleet owner '

means a

person, an

institution or

the Government

who, or

which, is

thereistered owner ofonehundredor

.

g

.

more

transport

vehicles usedor

kept

forusein

the

State,

([7)

'ladclt

wergfil'

(I) inrelationto a

motor vehwle means. Incasea

permitis Issued to the

vehicle under the

Motor Vehicles

Act,

1939

(Central

Act 4 of

1939),

the maximum

laden weight spemfied insuch

permit, ifnosuch

permit is issued, themaximum laden

weight specified inthe registration

certificateofthe

vehicle, andifsuch

weight is not

specified

in such

certificate,

the maXimum laden weight ofthevehicle determinedinsuchmannerasthe Registering Authority maydeem fit;

(ii) inrelationto a

trailer means,incasea

permit isissued to

the

vehicle to which the trailer Is

attached under

the Motor Vehicles

Act,

1939

(Central

Act

4

of

1939),

the maximum laden

weight specified

in such

permit

in respect ofthe

trailer, ifnosuch

permit is

issued, the maximumOladcn

weight speCIfied

in

respect

of the trailer in the

registration

certificate of the vehicle to which the tiailcr is

attached,

and ifsuch

weight

is

not

specified

in such

certificate,

the mattimum laden

weight

of

the trailer

deteimined in such manner as

the

Registering Authority maydeem fit;

(6)

'

local

authority '

includes a cantonineiit

authority

Within the

meaning

of the

Cantonments

Act,

1924

(Cential

Act ll

of

I924); '

Received the assent of the

President

on

llth

April

l963 and published intheGazette

Extraotdinaiy

datedl5th

April,

[963.

5

l

"r?

«2»

I39

(d)

'piescribcd '

means

piesCIibcd by

rules made under this Act;

(c)

'

ngistcicd

owncr' meansthepoisoninwhosenamea. nioiox

vehicle is

registered

or deemed to

be

registeieo

undci the Motm Vehicles

Act,

1939

(Central

Act 4 of

1939),

(f)

'

State '

means the

State of

Kerala; (g)

'

Schedule '

means a

schedule

appended

to this

Act, (It) '

tax '

means the motor

vehicle

tax

imposed

under this Act;

(1)

'

taxation

olficer' means,

in the case of a fleet owner, the Regional Transport

Officer, andinother casessuchother oliiceras

may be

appointed by

the Government to

exercise

the powers and to

perform the functions of a taxation olficcr under

this

Act, (j) '

tax licence '

means a licence issued

undct sub-section

(3)

01 section 4 and includes a

duplicatc'tax

licence issued in

place

of the oiiginal

licence, (Ii)

'

year

'

means the

financial yeai

; 'liall yetir '

means the

fiist six

months oi second SIX months of such

yeai;

and

'qiiartcr'

means the first three

months

or the

second thiee months 01 such '

half

year';

(I)

words and

expressions usedbutnotdefinedinthisAct but defined

in the Motor Vehicles

Act,

1939

(Central

Act 4 of

1939),

shall have the meaning respectively assigned

to

them

in that

Act.

3.

Lazy oftan—(l) Subject

to

the other piovnsions of

this

Act, on and horn the date

appointed

under sub-section

(3)

of

section

I.

a tax at the rates fixed

by

the Government

by

notification in the

Gazette, not

exceeding

the maxtmuin tales

speCificd

in

the Fnst

Schedule,

shall be leVicd on all motor vehicles used or

kept

for use in the State:

Provxded that no tax shall be land ona

motor

vehicle

kept by a dealer

in,

or a

manufacturer

of,

such vehicle

for

the purposes of trade and used under the

authorisation of a trade certificate

granted by

the registering authority.

(2) The

registcied

owner of, or

any pet son

having possession or

control

of,

a

motor

vehicle,

of which the

ceitificatc of registration

is current, shall,

for the pui poses of this

Act,

be deemedtouse or

keep such vehicle for use in the State

except duiing any

period

for which the Regional Transport

Officer hascertifiedin the

prescribed

manncithat the motor

vehicle

has not been used or

kept

for use.

(3) Notwtthstanding anything

containedin

sub-section

(1),

the

Government may, by

notification

in the

Castro,

from time

to time direct that a

temporaiy

licence fora

peiiod not

exceeding thirty

days

at a time may be

issued

in

respect

of any class of motor

vehicles on

pay- ment of such tax

(not exceeding

the maximum

spemfied

in

Schedule

11)

and

subject

to such conditions as

may be

specified

in such notification.

(4) In thecaseofmotor

vehicles in

respect ofwhichany ieciproL-al

arrangement ielating totaxationhasbeencntercdintobet- ween tlie Goveinmcnt of Kcrala and any other State

Government,

the levy oftaxshall

notwithstanding anything

containedinthis Act, he in

I40

accordance With the [aims and

coiidiliuns ol

sucli'

iccipiocal (mange- mcnt:

Prowdcd that the tax

leviable under an such arrangement

shall not exceed the tax leviable under the

First

chedule or the Second Schedule, asthecase

maybe:

Provided further that the terms

and conditions

of eveiy such reciprocal arrangement

shallbe

published intheGwen:anda

copy thereof shall be

placed

before the

Legislative Assembly.

4.

Paymenl qftax

and mu:

of licence.—(l)

The

tax

levied

in pursuance ofsub-section

(.1)

ofsection 3

shall be

paid in

advance, in such manner as

may be

prescribed, by

the

registered

owner or

person having possession orcontrolofthemotor

vehicle, for a

quarter, half ear or

year,

at his

choice, upon

a

quarterly,

half

yearly

or annual icence tobe

taken out

by

him. EAIIIHMIIDH.—Thc tax for a half

ycaily

liceiicc

shallnotexceed twice, andthetaxforan

annual licence shallnot

exceedfoul

times, the tax For a

quaiteily

licence.

(2) Inthecase

oflialllyeaily and

annual licencesuch

icbate in

respect

of

the tax as

may be

prescribed

shall be

granted. (.5) Whenany person

paystheamountoftaxin

respect ofa motot vehicle used or

kept

for use

in

the State or

pioduccs

a

certificate horn the

Regional Transpmt

Cities,

on

proof,

that no tax is

payable in

iespect

of such

vehicle,

the Taxation

Otficer shall—

(a) grant tosuchpeison a

licenceinthe

picscribed

form, and

(b)

record that thetaxhasbeen

paid forthe

specified period or that no tax is

payable

in

respect

of that

vehicle,

as the case

may be,

in the

certificate

of

registration

granted in

respect of the vehicle undei

the Motor Vehicles

Act, 1939, or inthecaseof

vehiclesnot

registered

under that

Act,

in a certificate in

such form as

may be pres- cribed

by

the

Government.

(4) Nomotor vehicle

liabletotaxunder section3shallbe kept foruseinthe

State,

unless the

registered

owner, ortheperson having possessmn orcontrolof suchvehiclehas

obtained atax

licence under sub-section

(3)

in

respect

of that

vehicle.

(5) No

motor

vehicle liabletotax

undei section 3

shallbe used intheState unlessavalidtax

licence

obtained undei

sub-section

(3) is

displayed onthe

vehicle in the

prescribed

manner.

(6)

Notwithstanding anything

contained in

SUb'SCCIlOfl

(I),

no

person shall be liable to tax

duiing

any

period

on

account of any taxable motor

vehicle,

the tax due in

respect

of which for the same period has

already been

paid by some

other person.

5.

Exciriplian

from [mu—(l)

In

the case of a motor

vehicle

not being

intendedtobeusedor

kept forusedui

iiig thelustmonthorfirst and second months ofa

quaitci,

or the

whole of a

quaiter,

half year or

year, as thecase maybe, the

registered

owneror

person

having

h».

"I possession orcontrolofsuch

vehicle,

shall

give previous

intimation in writing tothe

Regional Transport

Office!inwhose

jurisdiction the motor

vehicle is

kept

that such

vehicle would not be used

for

such period andmay atthesame timesurrenderthe

certificateof

registration and

peimit,

if any, of the

vehicle,

and

theieupon notwithstanding anything

contained insub-section

(2) ofsection

3, the

registered

owner or

such other person shall not be deemed to have used or

kept

for use the

vehicle for such

period

and no

tax shall be

payable

in

respect

of such vehicle for such

period.

.

(2)

Nothing insub-section

(I)

shall

exempt a

personfrom liability to

pay taxin

respectofsuch

vehicle, ifonveiificationitis found that the

vehicle has been used

during

such

period

or

any portion thereof.

6.

Refund of

Man—Where the tax

for any

motor vehicle has been paid forany quarter, half-year or

yearand the

vehiclehasnotbeenused or

ltept

for use

during

the whole of that

quarter, half-year

or

year

or

a continuous

part

thereof not

being

less than one

month,

a refund of the tax at such rates as

may, from time to

time, be notified

by

the Govern- ment,

shallbe

payable siiliiect [0such

conditions as

may be

specified in such

notification.

7.

Payment of

additional lain—When any

motor vehicle in

respect of

which

tax has been

paid

tis altered or

proposed

to he

used,

in such a manner

as to cause the vehicle to

become a vehicle

in

respect of which a

higher

rate of

tax is

payable,

the

registered

owner or

person who isin

possession or

controlofsuch

vehicle shall pay

an additional tax ofa siim whichis

equal

to the

difference

between the

tax

already paid and the taxwhichis

payable in

respect

ofsuch vehicleforthe cried for which the

higher rateoftaxis

payable in

consequence of its )eing

alteredorso

proposed tobeused and the

licensing

officer

shallnot grant afreshtaxlicence in

respect ofsuchvehiclesoalteredor

pioposed lobe so used until suchamountoftaxhas

been

paid.

8. ['roduclzmi

ofcmzfimlc of insurance—Every registered

owner or

person

hayingr possession

or contiol ofa motoi vehicle

shall,

at the time of

making payment

of the tax,

pioduce

before the taxation officer a valid

certificate

of insuiance in

respect of the vehicle

complying

with the

requiieinents

of

Chapter VIIoftheTravancore-Cochin Motor Vehicle

Act, 1125

(Act Xofl

[25).

9.

Linbzlily [0

payment of lax

b] flETSDIU succeeding lothe

ownersth, pariessrtm at50111701

0/ main

l'thltf!s.—(l) If the taxlewablein

iespe ctof any

motor vehicle

ieinaiiis

unpaid

byanyperson liableforthe

payment thereofaiid such person before

liaVint; paid

thetaxhastransfeiredthe OWHCISlnp

ofsuch

vehicle01hasceasedtobein

possession orcontrolof such

vehicle,

the peison towhom the

ownership

of the vehicle has been transfeiicd orthe

person who has

possession orcontiolof

such vehicle shall be liable

to

pay the said tax

to the Taxation Officer.

(2) Nothing

contained in thissection shallbedeemed oaffect the

liability

to

pay the saidtaxof the person who

has transferred the ownership orhasceased tohein

possessmn orcontrol ofsuch

vehicles.

(/

142

ID.

Lev] oflax,

dc. , in

I/ir ms:

off/act

uwm—r; In

the case ofa

fleet owner, the

proVisions

of

sections

3, 4

and 6

shall, sofaras

may he, apply

subject to the

following modifications, namely:—

(a) In

order to

determinetheamount of tax

payable by afleet owner in any year, before the commencement

of such year, the fleet owner shall first make

and deliver to the

Regional Transport Officer concerned a

preliminary

declaration in the

prescribed

form stating the

prescribed particulars in

iespect ofthe

transport

vehicles liable to

tax under this Act

kept

by

him on the last

day

of

February

or the year

immediately

preceding

the year {or

which

such declaration

is made. Such

declaration shall be

accompanied by

a certificate

of

final assessment of tax, if any, issued

by

the

Regional Transport

Ofiicer concerned Forsuch

previous year, and such other

documents as

may

be prescribed.

(b) On

receipt ofsuch

preliminary

declarationand as soon as may be after the commencement of the

year,

the

Regional Transport Ofl'icer concerned

shall, onthe

basis of

such

declaration,

determine the amount oftax to

be

paid

by

such

fleet owner

provisionally

and com- municate the same to the fleet owner

by issuing

a certificate of

provi- sional

assessmentoftaxfortheyearin

such

form as

may be

prescribed.

(c) Theamountoftax

provisionally

determined under clause

(5)

shallbe paidby the

fleet

ownerto the

Regional

Transport

Officer within fifteen

days

from the date of

receipt

of the certificate of the provisional

assessment

by him.

(d) The

fleet owner shall thenfillupand sign afinal

declala- tion in the

prescribed

form

stating

the

prescribed particulars m

rcsPecl of the transport

vehicles liable to tax under this Act

kept by

him in the current

year and shall

deliver

within

the

prescribed

time the final declaration sofilledinand

signed tothe

Regional Transport

Officer concerned. Suchdeclaration shall be

accompanied by thecertificate of

provisional

assessment of tax issued

by

the

Regional Transport

Oflicer concerned for

the year and such other documents as

may be

prescribed.

(t) On

receipt of such

filial

declaration the

Regional

Transpoxt Officer concerned

shall

verify

the

numbeiof

tiansport

vehicles used (it kept foruse

by thefleet owner

during thecurrent

yeai,thepassenger capacity inthecaseof

stage carriages andcontract

cariiages,the

peimit laden

weight in

the case of

goods

vehicles,

the unladeii

weight

in the ease of

other

vehicles

and such other

particulars

as

may be deemed necessary andshall

finally

determine the amount oftaxleviable atthe rate fixed under section 3on

the transport

vehicles of

such

fleet owner and communicatethesametothefleet owner

by

issuing acertificate of final assessment of tax[or

the year in

such form as

may be

prescribed.

(f) Whentheamount of taxis

finally

determined under clause

(a)

taking intoconsideration the amount

paid by

the fleet owner under

clause

(c), thedifferencethatmay be due

shall be

paid by, or refunded tothe

fleet ownerin

such mannerand

Within suchtimeas may be

prescribed:

Provided thatthefleet owner shallbeentitledto a

propor- tionate reduction in the amount of tax

finally

leViable

in

respect of vehicles

which are certified

by

the

Regional Transport

Officer concerned as not used fora

period

ofonecalendar monthor

more.

l43 (g)

Within

thirty days of thetransferof

ownership ofanyof his transport vehicles,

the fleet owner shall

ieport

the iransler

to the Regional Ti

ansport

Oflicer

concerned. (It) The

Regional

Transport

Ofliccr conccined may,forthe purposes of

this section,

require the

fleet ownerto

produce

before

him any transport

vehicleor

any accounts,

registers,

recordsor

other docu- ments or to furnish any information OI

may examine the

vehicles

or the accounts,

registers, records, orother documentsand

the fleet

owner shall

comply

With any such

requirement

made of him.

I

l. Pawn

afar: Ojfmr Iffl/M

Polite

(II

aft/w

llfalor

Whitley

Drparl- mm! to

510,110

molar

"Hilda-'(U Any

Police Officer in

uniform or

any officer of the

Motor Vehicles

Department

not

below such rank as

may be

prescribed by

the

Government in this

behalf, may

require

the driver ol any

motOi vehicle in

any public

place

to

stop such vehicle

and cause it to remain

stationary,

so

long

as

may reasonably

be necessary for the purpose of

satisfying

himselfthattheamount ofthetax dueinaccord- ance with the

proviSions

of this Act

in

iespect

ofsuch vehicle has been paid.

(2) Any person failing to

stop amotor

vehiclewhen

required to do so

by any

such

officer

under

sub—section

(I)

shall,

on

conwction, be

punishable

With the same

penalty

as

provided

Ill

section l5. l2.

Penalty payablr

when an

rm!

pant—When any

registered

owner or

any person who

has

possmion

or

control

of any

motor vehicle

used or

kept

for use in the State is in

default

in

making

a

payment

of

the tax, the

Regional

Transport

Officer may direct

that,

in

addition to the amount of arrears, a

sumnot

exceeding

such arrears in respect

of such vehicle shall be recovered

from

him

by way of

penalty:

Provided that

before

giving any such direction the

registered owner or

person shall be given

a reasonable opportunity of

being heard. l3. Tax

recoverable a:anarrear

[If

land

mmnu:.—Any

13' due under this Act shall be recoverable in

the same maitnei as an arrear of land revenue. The Motor Vehicle in

respect of which tax is clue OI itsnccessories may lie distrained and

sold in

pursuance of this section whether or not such vehicle or accessories are in

the pnssessmn

0! con- trol of the peison liable to

pay the tax.

14.

Transport

vehicle

[2:1sz

in be

1'":thth gflax

no!

paid—Not- wilhstanding the

provisions ofthe

Motor Vehicles Act, 1939

(Central Act 40f

1939),

iftlie taxduein

respect ofa transport vehicle is not

paid Within the

prescribed period, the

validity

at the

permit

shall

become iiiefl'ective fromthedateof

expiry ofthe

said

period

unlil such time as the tax is

actually paid.

15. Olhn

penaltit: 7"

hocver contiavencs

any of the provtsions oflliis Act ui

anyrulemade

theieundei

shall,

on

conviction, if no

other penalty iselsewhere

pmVided in thisActorthe

rulesforsuch a

contra- vention, he

punishable

Wllh fine which may extendtoonehundred rupees andinthe event of such person having

been

previously

convicted cfan offence

underthisActor

any rule made

llieieundei, With

fine which may extend totwohundred rupees.

7

(/—

I44

16.

Oflmcu by £0ntfiani€r.—(l)

\thre

an offence

under

this Act has been committed

by

n

company, evciy person who at

the

time the offence was

committed,

was in

charge

of,

and was

Iesponsrblc

to the company forthe

conduct ofthe

business of the company, aswell asthe company shall be deemedtobe

guilty

oflhe

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 provrded

in

this Act if he proves that the offence was

committed without his

knowledge orthathe exercised all due

diligence to

prevent

the commission of such offence.

(2) Notwithstanding anything

contained insub-section

(1),

where an 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 is attributable

to

any neglect

on the

part of, any director, manager

, secretary orother officer ofthecompany,suchdirec- tor,

manager, secretary orother officer shall

also be

deemedtobe

guilty of

that offence and shall

be

liable

to be

proceeded

against

and

punished accordingly. Explanation.—For thepurposesofthissection,— (a)

"

company

"

means a

body corporate,

and includesafirm or other association of

individuals;

and (In)

'fdirector '

in

relation

to

a firm means a

partner

in the

"In.

)7.

Trial

af (flatten—No

court inferior to that of a

Magistrate of

the Second

Class

shall

try

an

offence

punishable

under

this Act.

18.

Com/actuation

to [oral

anlhonh'e:

from

[he

flawed: {1/

In:

callected.—

From

the

proceeds

of'

the tax collected under this Act every year, there shall

be

paid to

each local

authority

such

compensation as may be fixed

by

the

Government with due

regard tothe

length

of the roads

maintained

by

such

local

authority

and the volume of motor

traffic making useofsuchroads. Theannual

compensation payable

shallbe fixed in

advance

for

periods

of five years

on the recommendation of" a Committee to be

appointed by

the Government fromtime to time. The decision

of the Government

in the matter shall be final. l9.

Prolahanfm

bonaftd:

(MIL—N0

prosecution, suitorother proceedings

shalllie

against any personfor

anything in

good

faith, done or

intended to be

done,

under this Act.

20.

Exempzinn for mm

which: um!

fir agricultural apemtions.— Where the

registered

owner

or the person

havmg

possession

or control of' a motor vehicle

is an

agriculturist

and

that motor vehicle has been designed For

agricultural

operations relating tofoodcropsandisused solely forsuch

operations in

relationtohisown

land,

then, thatvehicle shall be

exempt fromthe

payment of' thetax. Explanaltan.—For the

purposesof this

section the

expression

"

agricultural operations

"

includes,— (i)

tilling, sowing,

harvesting, crushing ofany agricultural produce or

any

other similar

operation carried outforthepurposeof agriculture;

92f

8

(2* Lee

145

(ii)

transport ofmanure,

seeds,

insecticides andotherlike articles

required

for work in

the land from the market to the

land,

and (in) transport ofany agricultural produce from theland to the place of

storage orfromthe

place of

storage tothe

market.

21. Reduction

of

tax in mm

of

certain mater whzcle:,—-—Where the registered

ownerofamotor vehicle used or

kept foruseintheStateisa co—operative society registered ordeemedtobe

registered

under anylaw relating to

co-operativc

moietiesforthetime

being in

force, thetax payable in

respect ofthatmotor vehicle shallbeonehalfof the

rates specified inbeltedule I, ifthetaxation officeris

satisfied,

aftersuch enquiry ashe

deems fit,that,—

(i) the

co-operative society is

solely

engaged inthe

husmessof transport of

goods or

passengers or both fromone

place to

anotheiin motor

vehicles; (1i) at

least

seventy-fiveper centofthe

members of the co-operative society areits

employees; (ii!) at

least

fifty per centofthemembeis of the

co—operativc society are notrelatedtoeach

other; (in) atleast

ninety per centofthe

employees ofthe

society are its

members;

and

(u) themotor vehicleisusedor

kept foruse

exclusively forthe purpose of the

co-operative society. Explanation.—For thepurposesof thissection a

member shallbe deemed to be related to

any other member if that member is the husband, wife,

brotherorSisteror

any lineal ascendantordescendant of

that other member.

22.

Exemfiltan from

or

reduction

of

Una—The Government may,

if in

its'opinion,

it is necessary in the

public

interest so to

do,

by

notifica- tion in the

Gazette,

make

an

exemption,

reduction in the rate or other modification in

regard

to the tax

payable—

(1) byartyperson orclassof

poisons; or (it) in

respect ofany

motor vehicleorclassofmotor

vehicles; of

(izi) in

respect ofany

motor

vehicleorclassofmotor vehicles using a

specified

route. 23'

Appmlr.—-Any person, who is

aggrieved by any order of a Taxation Officer or

Regional Transport

Officer made under this

Act, may

within the

prescribed time andinthe

prescribed

manner,

appeal to the District Collector.

24. Power

ofCovemment

to make

"I'LL—(l)

The Govermcnt may, subject tothe

conditionof

previous

publication) by

notificationin the Gazette, makerulesfor

carrying outthepurposes ofthts Act.

(2) In

particular andwithout

prejudice tothe

generality of the

foregoing power the Government may

make

rules

{or allor

any of the

following purposes, namely :—

(a) to

prescribe themannerinwhichtaxshall he paid and the documents to be

produced

for the

issue of tax licence;

315—10

9

(/

146

(b) to

prescribe themannerof

certifying

under sub-section

(2) ofsection 3;

(c) to

prescribe the form ofany tax

licence,

certificate or declaration, and the

particulars tobestated

theiein;

(d) to

prescribe the

conditions under which

duplicate tax licence may be

granted

and the fee

payable

for such grant;

(I) to

regulate themannerin

which refundsordeductions or

exemptions may be

claimed;

(f) to

prescribe therankof

officerwhomayexercise power under section

ll;

(g) to

provide forthetotal or

partial exemption from

liabi- lity to

payment ofthetaxofany

motor vehicle

brought into the State

by any

person

visiting

the State ormak- ing a

temporary stay therein, theamount which shall be

payable

on account of

such

vehicle and the tax licence which any such vehicle shall carry

; (It) thetime

within whichandthemannerinwhichan appeal may bemadeunder section 23, the fees tobe paid in

respect of such

appeal andthe

conduct and heating of such

appeal ;

(i) anyother matter whichmaybe

prescribed.

(3) Any rulemade

under

sub-section

(1),mayprovide that a breach thereofshall

be

punishable

with

fine which may extend

to fifty rupccs.

(4) Every rulemadeunderthisActshallbe

laid, assoonas may be afteritis

made,

before

the

Legislative Assembly

while itis in session foratotal

period offourteen

days

which maybe

compiised in one session or in two

successive

sessions,

and

if,

before the

expiry

of the session in

which itissolaid orthesession

immediately followmg, the

Legislative Assembly

make any modificationinthe

rule ordecide that the rule should nothe

issued, theruleshall thereafterhave

effect only in suchmodified formor be ofno

effect, asthecase

maybe; so however that any such modification or

annulment shall be Without prejudice to the

validity ofanything previously done

under thatrule, 25, Additional [fl\

payablr m

("Iain

(rum—(I)

Where

bcfcue

the commencement ofthis

Acttaxin

respect ofamotor vehicle for

the quarter, halfyear or yearcommencing onthe

first

day of

April,

1963,

has been

paid atthe ratesm

force atthetime

of

payment,

the

register- ed owneror

per son

havmg possession orcontrol of such motor vehicle shall be liable to

pay, in

addition, anamount

equal

to the

difTerence between—

(i) thetax

calculatedattheratefixed underthisAct for the

period beginning

With the date

of

commencement of this Act and

ending

With

the

quarter, half year or

year asthe case

may be,

and

(ii) the tax

calculated at therate inforce

immediately before thecommencement of

this Act

for

the same. period.

IS

J

10

147

(2) Theamount

payable

under sub-section

(1)

shall be

paid in such manner and within such

time as

may be

prescribed.

26.

Rypml.—The

Madras Motor Vehicles Taxation

Act,

1931

(Madras

Act III of

1931)

as in

force

in the

Malabar District

re- ferred to in

sub-section

(2)

of section 5 of the States

Reorganisation

Act,

1956

(Central

Act 37 of

1956)

and the

provmonx

of the Travancore— Cochin Vehicles Taxation

Act,

1950

(Act

XIV of

1950)

in so far as

they relate to taxation and

licensing

of motor vehicles

are

hereby repealed:

Provided that such

repeal

shall not affect—

(a) the

previous

operation of thesaidenactmentsor

anything duly doneor

suffered

thereunder; or

(b) any right, privrlege, obligation or

liability

acquired, accrued or incurred under the said

enactments;

or

(c) any

penalty,

forfeiture or

punishment

incurred inres~ Feet ofany ufl'euct: Committed

against the saidenactments; or

(d) any

investigation, legal proceeding or

remedy in

respect of such

right, privilege.

obligation, liability, penalty,

forfeiture or

punish- ment as

aforesaid;

and any such

investigation,

legal

proceeding

or remedy may be

instituted,

continuedor

enforcedandanysuch

penalty, forfeiture or

punishment may

be

imposed

as

if this

Act had

not

been passed:

Provided

further that any licence issued under any of the

repeal- ei enactments shall continue to be

valid

for

the

period

for which such licence or token

has been issued

as

ifit were a tax licence issued under this Act. 3/540;

SCHEDULE 1

[See

Section 3

(1)]

Chm

of

z-zlmlr:

Moion

cycles (including

Motor

Scooters and

Cycles

with attachment for

propelling ihe same

by

mechanical

power);

(a) Bicycles not

exceeding 100

kg. in

unladen

"eight ..

(b) Bicycles exceeding 100

kg. bu} noi

exceeding 200

kg. inunladen

weight

(5)

Bicycles exceeding 200

kg. in

unladen

weight ,

(d) Bicycles

Wlll'!sidecar or

drawmg atrailer.

(e) Tricyclcs . Invalid carriages

.

Goods vehicles

,

(a)

Motor

cycle

liucksnot

exceeding 300

kg. inladen

weight (b)

Vehicles not

exceeding

1,000

kg. in

laden

weight

(6)

Vehicles

exceeding

1,000 kg. but not

exceeding

1,500

kg. inladen

weight (d)

Vehicles

exceeding

1,500

kg. but not

exceeding

2,000

kgnn

laden

weight _ (z)

Vehicles

exceeding

2,000

kg. butnot

exceeding

3,000

kg. in

laden

weight (j)

Vehicles

exceeding

3,000

kg. butnot

exceeding

4,000

kg. in

laden

weight . (g)

Vehicles

exceeding

4,000kg. butnot

exceeding

5,500 kg. inladen

weight . (h)

Vchlf'lCS

exceeding 5500

kg. butnot

exceeding

7,000

kg. inladen

weight .

(1)

Vehicles

exceeding

7,000

kg. but not

exceeding

9,000

kg. in

laden

weight

(1)

Vehicles

exceeding

9,000

kg. but not

exceeding

9,500

kg. in

laden

weight

(1:)

Vehicles

exceeding

9,500

kg. butnot

exceeding

10,500 kg. inladen

weight

(1)

Vehicles

exceeding

10,500

kg. inladen

weigh! . c? ,_

4:7-

.,

Maximum

quantify

tax For vehicles jillld with pneumatic lyre:

Rs.

6-00

900

12-00

15 00

1500

750

33-00 67-00

133 00

160-00 2 10-00 270-00 325-00 425-00 525-00 575'00 625-00 725-00 For ul/m vehicle:

Rx.

8-00

12-00

16-00

18-00

10'00

10-00

4300

100-00

20000

24000

31500

405.00

525-00 675-00 325-00

90000

975-00 1,125-00

8H

SECTIONS