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rerc sit Pall-ralrf 71-17, 26t1{, 1979
UTTAR PRADESH SARKAR
V1DHAY1KA ANUBHAG-1
No. 1274/XVII-V-1-38-1979
Dated Lacknow, May 26, 1979
NOTIFICATION
Miscellaneous
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the following English translation of the
' Uttar Pradesh Motor Gadi Karadhan Vidhi (Sanshodhan) Adhiniyam, 1979 (Uttar Pradesh
Adhiniyar: Sankhya-16 of 1979, as passed by the Uttar Pradesh Legislature and assented to
by the Governor on May 21, 1979:
THE UTTAR PRADESH MOTOR VEHICLES TAXATION LAWS
(AMENDMENT) ACT, 1979
[U. P.' Acr No. 16 OF 1979]
As passed by the Uttar Pradesh Legislature)
AN
ACT
lurt her to amend the United Provinces Motor Vehicles Taxation Act, 1935, the
Uttar Pradesh Motor Gadi (nisi-her) Adhiniyam, 1962 and the Uttar
Pradesh Motor Gadi (Mal-kar) Adhiniyarn, 1964.
IT 15 HUSSY enacted in the Thirtieth Year of the Republic of India as
1. (1) This Act may be called the Uttar Pradesh Motor Vehicles Taxa- short title and
li
) tiah Laws (Amendment) Act, 1979. cormneoetmatt.
r y (2) The provisions of sections 2 and 3 shall be deemed to have come into
,,Itirce on April 9, 1979, the provisions of sections 4 and 5 shall be deemed to
'thave come into force on May 1, 1979 and the rest of the provisions shall come
:into force atonce.
. 2. In section 5 of the United Provinces Motor Vehicles Taxation Act,
..1935, in sub-section (1), for the second m-oviso, the following proviso shall be
substituted, namely :—
"Provided further that, where the rate of the tax is increased or a new
liability of tax is created, in respect of any period relating to a calendar
year, by any amendment made in section 1 or the First Schedule with
effect from a date after the fifteenth day of January in such calendar
year, the difference between the amount of the tax payable for any period
in accordance with the provisions of section 4 or the schedule as it stood
before such amendment and the amount of tax payable for such period
in accordance with the provisions of section 4 or the schedule as it
stands after such amendment, or the amount of such new liability, as the
case may be, may be paid on or before the thirty-first day of March of
the year immediately following the year in which such amendment
came into force."
. 3.- Notwithstanding anything contained in any other law for the time Tramitory pro- :being in force, where the rate of the tax under the United Provinces Motor
'Vehicles Taxation Act, 1935 has been increased or a new liability of such tax
has been created by the amendments made in that Act by the Uttar Pradesh
Motor Vehicles Taxation (Amendment) Act, 1978 the difference between the
?Mounts of the tax payable before and after such amendment, or the amount
Tel such new liability, as the case may be, for any period relating to the year
0978, may be paid on or before the thirtieth day of June, 1979.
na 4. In section 3 of the Uttar Pradesh Motor Gadi (Yatri-}Car) 'Adhiniyani. Amendment of in sub-section (2), for the words "fifteen per cent", the words iit-v,:elity see! kin 3 of UJ Per cent" shall be substituted: Act On 8 of 196'
Amendment of
section 5 of 'up.
Act no, 5 of.
1935.
' mwhamwnv, 2617i 1979
:fi_________._________—_____________._
UTTAR PRADESH SARKAR
VIDHAYIKA 'ANUBHAGJ
No. 1274/XVIl-V-l—3S-1979
Dated Lucknow, [May 26, 1979
NOTIFICATION
Miscellaneous
IN pursuance of the provisions of clause (3) of Article 3f18 of theCoustitution oflndia,
the Governor is pleased to order the publication of the followmg English translation of the
lunar Pradcsli Motor Gadi Karadhan Vidhi (Sanshodhan) Adhmiyam, 1979 (Uttar Pradesh
Adhiniyam Sankhya-lé of1979, as passed by the Uttar Pradcsb Legislature and assented to
‘by the Governor on May 21, 1979:
“THE U’ITAR PRADESH MOTOR VEHICLES TAXATION LAWS
' (AMENDMENT) ACT, 1979
, [U. P.‘ACK‘ No. 16 OF 1979]
1 " (As passed by the Uttar Pradcsh Legislature)
AN
ACI‘ '
flurthver to amend the United Provinces Motor Vehicles Taxation Act, 1935, the
h. - Uttar Pradesh Motor Gal/i (Yatri-Itar) Adhiniyam, 1962 and the Uttar
Pradesh Motor Gadi (Mnl‘kar) Adhim'yam, 1964.
I " IT is HEREBY enacted in the Tiiirtieth Year of the Republic of India as
‘lollows 2'— ,
' ' l. (1) This Act may be called the Uttar Pradesh Motor Vehicles Taxa-
{no}. Laws (Amendment) Act, 1979.
(2) The provisions of sections 2 and 3 shall be deemed to have come ”into
orce on April 9, 1979, the provisions of sections 4 and 5 shall be deemed to
have come into force on May 1, 1979 and the rest of the provisions shall come
nto force atonoe. ' '
24 In section 5 oi the United Provinces Motor Vehicles Taxation Act,
31935, in sub-section (1), ’or the second proviso, the iollowing‘proviso shall be
substituted, namely :—
"Provided further that, where the rate of the tax is incensed or a new
n. liability of tan: is created, in respect of any period relating to a calendar
N“ year, by any amendment made in section 4- or the First Schedule with
efiect from a date after the fifteenth day of January in such calendar
es, year, the ditIerence between the amount of the tax payable for any period
in accordance With the provisions of section 4 or the schedule as it stood
before such amendment and the amount of tax payable for such period
in accordance with the provisions of section 4 or the schedule as it
stands after such amendment, or the amount of such new liability, as the
arse may be. may be paid on or before the thirty-first day of March of
the year immediately following the year in which such amen
:lment
-;- came into force.”
. 9.’ Nonvithstanding anything contained in any other law for the time
.‘belng in force, where the rate of the tax under the United Provinces Motor
VEhicles Taxation Act, 1935 has been increased or a new liability of such tax
has been created by the amendments made in that Act by the Uttar Pradesh
E’lowr Vehicles Taxation (Amendment) Act, 1978 the difference between the
Mounts of the tax payable before and after such amendment, or the amount
I? Such new liability, as the case may be, {or any period relating to the year
"978. may be paid on or before the thinietli day of june, 1979.
W" ’ 4. In section 3 of the Uttar Pradesh Motor Gadi ’ntri-Kr :Rdh' "v
3,1952, in sub-section (2), for the words 0 1r) 1 innam.
pg: cent" shall be substituted:
"fifteen mr cent", the words "uncuty
Short title and
commenumcm.
Amendment or
section 5 of U.P.
AC1 no. 5 of-
1935.
Trans itory pro—
vision.
Amendment of
section 3 of UP
Ac! not S. ofl96’
\“
4
7fft Sik71 3;f914 TM:. 26W, 1979
Amendment of
Sentiona 2 and 3
of U. P. Act
no. 15 of 1954.
5. In the Uttar Pradesh Motor Gadi (Mal-Kar) Adhiniyam, 1964—
(a) in section 2, for clause (g), the following clause shall be
substituted, namely:—
"(g) 'public goods vehicle' means any motor vehicle constructed
or adopted, wholly or partly for use for the carriage of goods, or
any motor vehicle dot so constructed or adapted when used for the
carriage of goods, solely or in addition to passengers, for hire or
reward and includes a trailer, but does not include a motor cab
or a contract carriage or stage carriage where such contract or stage'
carriage is authorised to carry a limited quantity of load.
Explanation—'limited quantity of load' mean such quantity of .
load not exceeding the limits determined by the Transport Com;
missioner, as the Registering Authority may specify in the registra-
tion certificate in respect of a vehicle.";
(b) in section 2, for clause (I:), the following clause shall be
substituted, namely :—
"(k) the expressions 'articulated vehicle', 'motor cab', 'motor car',
'motor vehicle', 'stage carriage', 'contract carriage', 'trailer' and 'per-
mit' shall have the meanings assigned to thern respectively in the t .:“
Motor Vehicles Act, 1939.1 ';
(c) in section 3, in sub-section (2), the following words shall be
inserted in the end, namely :—
"and different rates may be notified for goods carried in a public.
goods vehicles holding permit for one or more than one region."
Repeal and
savings.
6. (1) The Uttar Pradesh Motor Gadi (Yatri-kar Evam Mal-kar) (Amend- p4
ment) Ordinance, 1979 and the Uttar Pradesh Motor Vehicles Taxation ding
(Amendment) Ordinance, 1979 are hereby repealed.
(2) Notwithstanding such repeal, anything done or any' action taken under .199:1 1-99.,
any of the principal Acts referred to in sections 2, 4 and 5 as amended by the
Ordinances referred to in sub-section (1) shall be deemed to have been done -
or taxen under the corresponding provisions of such principal Acts as amended
by this Act, as if the provisions of this Act were in force at all material times.
By order,
R. C. DEO SHARMA,
Soddy.
—tri "ro 51 MO •icitif0)--29-5-79--(615)--197.9-700(4V0)
4 eat fin warm we. 26 T5. 1979
Amendment of J 5. In the Uttar Pradesh Motor Gadi (Mal-Kar) Adhiniyam, 1964—
seCtions 2 and 3
of U. P. AC: (a) in section 9 for clause (g) the followinrr clause shall b
. -. , b e
”-150“ 19"" substituted. namely:—
"(g) ‘public goods vehicle‘ means any motor vehicle constructed
or adopted, wholly or partly for use for the caniage of goods, or
any motor vehicle not so constructed or adapted when used for the -
carriage of goods. solely or in addition to passengers, for hire or ’ .
reward and includes a trailer, but does not include a motor ab .
or a contract carriage or stage carriage where such contract or stage?
carriage is authorised to carry a limited quantity of load.
Explmmtion—‘limited quantity oi load‘ mean such quantity of
load not exceeding the limits determined by the Transport Com-I‘ _'
missioner, as the Registering Authority may specify in the registra-
tion certificate in respect of a vehicle"; ' '
(b) in section 2, for clause (la), the following clause shall be
substituted, namely :— ‘
“(k) the expressions ‘articulated vehicle’, ‘motor cab', 'motor car',
'motor vehicle’, ‘stage carriage‘, ‘conu‘act carriage’, ‘trailer’ and 'p'er
mit’ shall have'the meanings assigned to them respectively in th
Motor Vehicles Act, 1939‘";
(c) in section 3, in sub-section (2), 'the following words shall be ‘-
inserted in the end, namely :—- ' '
"and difierent rates may be notified for goods carried in a public.
goods vehicles holding permit for one or more than one region"
chcal and. 6‘ (l) The Uttar Yradesh Motor Gadi (Yatri-kar Evam Mal-liar) (Amend-’1
savings. ment) Ordinance, 1979 and the Uttar Pradesh Motor Vehicles Taxation”
(Amendment) Ordinance, 1979 are hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under. «
any of the principal Acts referred to in sections 2. 4 and 5 as amendedby the ‘
Ordinances referred to in sub-section (1) shall be deemed to have been done -
or taxen under the corresponding provisions of such principal Acts as amended,
by this Act, as if the provisions of this AC1: were in force at all material times: '" '
By order,
R. C. DEO SHARMA.
Sac/xiv. '
”to 57 mo famo)-—Qs-5—79-—(613l—-1979——700(itro)I
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