Uttar Pradesh act 29 of 1978 : The UTTAR PRADESH MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1978

Date: 17 Sep 1978

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Enforcement Date

17 Jan 1997

PDF

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--- No. 2575/XVII-V-1-93-1978

Dated Lucknow, September 13, 1978 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 Karadhaa (Sanshodhan) Adhiniyarn, 1978 (Uttar Pradesh Adhiniyam Sankhya 29 of 1978) as passed by the Uttar Pradesh Legislature and assented to by the Governor on September 16, 1978

THE UTTAR PRADESH MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1978

[U. P.. ACT No, 29 OF 1978] (As passed by the Uttar Pradesh Legislature)

ACT further to amend the U. P. Motor Vehicles Taxation Act, 1.935

IT 4,5 HEREBY enacted in the Twenty-ninth Year of the Republic of India as follows:—

Short title. 1. This Act may be called the Uttar Pradesh Motor Vehicles Taxation (Amendment) Act, 1978.

In section 4 of the U. P. Motor Vehicles Taxation Act, 1935, herein- after refet red to as the principal Act, in the Explanation,for clause (e), the follow- ing clauses shall be substituted, namely:—

"(e) for the purposes of determination of the tax payable in respect of any period after the thirtieth day of September, 1974, but prior the first day of April, 1978. the First Schedule as substituted by Chapter v:Z.:4 of the Uttar Pradesh Taxation and Land Revenue Laws Act, 1975

(f) for the purposes of determination of the tax payable in respect of. any period commencing on or after the first day of April, 1978, the First Schedule as substituted by the Uttar Pradesh Motor Vehicles Taxation: .-, (Amendment) Act, 1978."

For the First Schedule to the principal Act, the following Schedule,. shall be substituted, namely:

"THE FIRST SCHEDULE (See SECTION 4)

Annual. Article Description of vehicle rate or'

ta ic

1 2

PART 'A' Vehicles other than transport vehieels

I. Motor cycles (including scooters and auto-cycles) not exceeding 406 kgms. in weight, unladen:

(a) Motor cycles— not exceeding 91 kgms. in weight, unladen .. exceeding 91 kgms. in weight, unladen

Amendment of section 4 of U.P. Act no. V of 1935.

Substitution of flew Schedule for the First Sche- dule.

Rs. P

GET 373'“ HEYETTTW WWI, 18 faster, 1 978 (7)' at: sﬁé that are? smitten (with aﬂfi sierra 3‘1 a} Stair. miner ﬂﬁiﬁi an, via =11? are e‘ salami, it altered e‘ nan at we as was «writ aren’t i (3) feet tier} n‘rez met rt, fern qr 9:116:33 HTTH‘ era a nine??? we‘re a: WW! :'11 W?“ :7 ﬁrst; In errc‘ am e‘t‘a‘ suit are? new em m‘r Wt 391% rite:- ‘ are? ewe-r 51mm frrrr as sea with? em fana Eiﬁiﬁﬁ art mm er steer a: trial 3:. Gin are "Efrem", GTE? t No. 2575/XVII—V—1—93-1978 Dated Lucknow, September 18, 1978 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 Uttan Pradesh Motoi Gadi Karadhan (Sanshodhnn) Adhiniyztm, 1978 (Uttar Pradesh Adhiniyam Sankhya 29 of 1978) as passed by the’Uttar Pradesh Legislature and assented to by the Governor on September l6, 1978 ; ’ THE UTTAR PRADESH MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1978 [U. P..Acr No, 29 OF 1978] (Aspnssed by the Uttaerdeslr Legislature) AN ACT further to amend the U. P. Motor Vehicles Taxation Act, L935 IT IS HEREBY enacted in the Twenty-ninth Year of the Republic of India as follows:— Short title. 1. This Act may be called the Uttar Pradesh Motor Vehicles Taxation ' (Amendment) Act, 1978. Amendment of 2. In section 4 of the U. P. Motor Vehicles Taxation Act, 1935, herein- Smion 4 0f U-P: after referred to as the principal Act, in the Explanation, for clause (9), the follow- f‘g‘gtsm' V m ing clauses shall be substituted, namely:— '- “(e) for the purposes of determination of the tax payable in respect: of any period after the thirtieth day ot‘ September, 1974, but prior t ' the ﬁrst day of April, 1978. the First Schedule as substituted by Chapter of the Uttar Pradesh Taxation and Land Revenue Laws Act, 1975 ; " (f) for the purposes of determination of the tax payable in respect a any period commencing on or after the ﬁrst day oprril, 1978, the Fir Schedule as substituted by the Uttar Pradesh Motor Vehicles Taxatio (Amendment) Act, 1978." Subs‘itution of 3. For the First Schedule to the principal Act, the following Schedule: new Schedule for shall be substituted, namely: l thelIe First Sche< du . “THE FIRST SCHEDULE (See SECTION 4) Description of vehicle 2 PART ‘A‘ Vehicles other than transport vehicels I. Motor cycles (including scooters and auto—cycles) not exceeding 406 kgms. in weight, unladen: (a) Motor cycles—' . (1) not exceeding 91 kgms. in weight, unladen . . (2) exceeding 91 kgms. in weight, unladen

237.00

454.00

17T 7147 72,11U72171 TM% 1 8 fErerlt, 1978 7 1 2

Rs. P. (I)) Motor tricycles

55.00 (c) Motor cycles or tricylces used for, drawing a trailer or a side-car in 7.00 addition to the rate above.

II. Vehicles constructed and used solely for the conveyance of passengers and light) personal luggage with seating accommodation for not more than six persons exclusive of the driver (including motor cycles) weighing more than 406 kgms. unladen—

(1) (a) not exceeding 1,016 kgms. in weight, unladen . 138.00 exceeding 1,016 kgms., but not:exceeding 1,270 kgms., in weight 182.00 unladen.

exceeding 1,270 kgms., but not exceeding 1,778 kgms., in weight, unladen. 228.00

exceeding 1,778 kgms., in weight, unladan • 275.00

(2) Trailers drawn by vehicles covered by this article 31.00

1II. Vehicles including motor cycles weighing more than 406 kgms. unladen, cons- tructed, or adopted for use for the conveyance of more than six persons (exclusive of driver):

(i) If fitted wholly with pneumatic tyres, and—

not exceeding 1,016 kgms., in weight, unladen 201.00

exceeding 1,016 kgms., but not exceeding 1,778 kgms., in weight, un- laden. 344.00

(e) exceeding 1,778 kgms., but Lot exceeding 2,540 kgms., in weight, unladen. 454.00

exceeding 2,540 kgms., but not exceeding 3,556 kgms., in weight, unladen. 663.00

exceeding 3,556 kgms., but not exceeding 5,080 kgms., in weight, un- laden. 854.00 exceeding 5,080 kgms. in weight, unladen, for every 1,016 kgms., or

354.00 part thereof in excess of 5,080 kgms.

Trailers drawn by vehicles covered by this Article:_

to carry load not exceeding 1,016 kgms. to carry load exceeding 1,016 kgms.

(ii) If fitted with resilient tyres, the appropriate tax payable for a vehicle of the same unladen weight with pneumatic tyres together with an addition of 33 1 /3 per cent thereon ;

(iii) If fitted with non-resilient tyres, the appropriate tax payable for a vehicle of the same unladen weight with pneumatic tyres together with an addition of 66 2/3 per cent thereon:

Provided that the rate of tax specified in column 3 against Articles II and 1.1I of this Part shall be subject to an increase of 5Cper cent in respect of all owners of motor vehicles except the following classes of owners, namely:—

an individual ;

a Municipal Board, Nagar Mahapalika, Zila Parishad, Notified Area Committee, Town Area Committee or Kshettra Samiti ; a University established by or under any law ;

any recognised educational institution ;

any public charitable trust ;

(I) any other class of persons using motor vehicles for public purposes specified by the State Government in this behalf by notification.

•

an? cinnamon we, is FHFET,197S 2 (b) Motor tricycles (5) Motor cycles or tricylces used for draw ing a trailer or a side-car in ' addition to the rate above. .11. Vehicles constructed and used solely for the conveyance of passengers and light personal luggage with seating accommodation for not more than six persons exclusive of the driver (including motor cycles) weighing more than 406 kgms. unladen~ (1) (a) not exceeding 1,016 kgms. in weight, unladen (b) exceeding 1,016 kgms., but notlexceeding 1,270 kgrns., in weight unladen. (c) exceeding 1,270 kgms,, but not exceeding 1,778 kgms., in weight, unladen. ’(d) exceeding 1,778 kgms., in weight, unladan (2) Trailers drawn by vehicles covered by this article Vehicles including motor cycles weighing more than 406 tructed, or adopted for use for the conveyance of (exclusive of driver): kgms. unladen, cons- more than six persons (i) If ﬁtted wholly with pneumatic tyres, and—— (a) not exceeding 1,016 kgms., in weight, unladen (b) exceeding 1,016 kgms., but not exceedin g 1,778 kgms., in weight, un- laden. (c) exceeding 1,778 kgms.Y but not exceeding 2,540 kgtns., in weight, unladen. ’ , (d) exceeding 2,540 kgms., but r. unladen. (e) 1“descaling 3,556 kgms., but not exceeding 5,080 kgms., in weight, on- a en. ' (f) exceeding 5 080 kgms. in weight unladen for ever 1 016 k , part thereof, in excess of 5,080 itgms. ’ y , gms ’ or ot exceeding 3,556 kgms., in welght, (g)-Trailers drawn by vehicles covered by this Article:—- (a) to carry load not exceeding 1,016 kgms. (b) to carry load exceeding 1,016 kgms. (ii) If ﬁtted with resilient tyres, the appropriate tax payable for a Vehicle of the same unladen weight With pneumatic tyres together with an addition of 33 1/3 per cent thereon - I 1 (iii) If ﬁtted with non-resilient tyres, the appropriate tax payable for a vehicle laden weight with pneumatic t yres to ether w'th addition of 66 2/3 per cent thereon: g I an Provided that the rate of tax speciﬁed in column 3 aaainst Articles I II and I of this Part shall be subject to an increase of 50° ’ h.“ , . per cent in respect of all owners of motor vehicles except the follow/mg classes of owners, namely:— (a) an individual ; (b) 2. Municipal Board, Nagar Mahapalika, . Zila Parishad, Notiﬁed ea Committee, Town Area Committee or Kshettra Samiti; A: (c) a University established by or under any law ; (d) any recognised educational institution ,- (e) any public charitable trust ; (f) any other class of persons usin g motor vehicles for 1' speciﬁed by the State Govern pubic purposes ment in this behalf by notiﬁcation.

Tfiz srkst w.trunin Trn, 18 iffant, 1978

2 3

Rs. P.

PART 'B' Transport Vehicles

W. Vehicles plying for hire for the conveyance of passengers and light personal

luggage of passengers :— (1) with seating capacity for not more than three persons exclusive of the

driver. • • . • • .. 303.00 ..

(2) with seating capacity for four persons exclusive of the driver • • 605.00 :.

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

(a) three whellers .. • . 605.00:

(6) others .. • • 757.00

(4) with seating capacity for more than six persons, but not more than twenty 622.00 r

persons, exclusive of the driver, for the first six seats.

With an addition for every seat in excess of six and up to twenty of—

if intended for use on an A Class route 50.00

if intended for use on a B Class route • • ! 33.00<

if intended for use on a C Class route • • • • 28.00,

(5) with seating capacity for more than 20, but not more than 32 persons ex- clusive of the driver—

if intended for use on an A Class route for the first 20 seats 1,419.00 •:::

for every additional seat • • • • 61.00 '

.),

if intended for use on a B Class route:for the first 20 seats 1,139.00V

for every additional seat • • • 4 • • 50.00

if intended for use on a C Class route for the first 20 seats • • 974.00,f

for every additional seat i • ' 33.00::

— . (6) with seating capacity for more than 32 persons exclusive of the driver—

the tax payable under the last foregoing clause for the first 32 seats with an addition for every seat in excess of 32 of—

if intended for use on an A Class route

if intended for use on a B Class route

if intended for use on a C Class route

Expl anation--F or the purposes of this Article, fifty per cent of the sanctioned standing capacity, if any, shall be reckoned as additional seating capacity.

Vehicles plying for hire for the conveyance of limited number of passengers and the transport of a limited quantity of goods the tax payable under Article IV in respect of the authorised number of passenger seats, together

. with an additional tax for every 51 kgms. of authorised load of goods —

if intended for use cn an A Class route 17.

if intended for use on a B Class route „ ILO

if intended for use on a C Class route .... i 6.4

VI. Vehicles plying for the transport of goods only, re% —

(1) if fitted entirely with pneumatic tyres, and —

(a) if intended for use on an A Class route—

for the first 762 kgms. of authorised load

for every additional 5 kgms. of authorised load

116.00>

83002,

eazstén WW m,1sfna=ar,197a 2 PART ‘B’ Transport Vehicles ' 1V. Vehicles plying for hire for the conveyance of passengers and light personal luggage of passengers :— (l) with seating capacity for‘not more than thr driver. .. (2) with seating capacity for four persons exclusive of the driver ' . . . (3) with seating capacity for more than four but not more than six persons exclusive of the driver— . (a) three wh'ellers (b) others .. ..' .. - (4) with seating capacity for more than six persons, but not more than twenty persons, exclusive of the driver, for the first six seats. With an addition for every seat in excess of six and up to twenty of- ee persons exclusive of the (a) it intended for use on an A Clash route (b) if intended for use on a B Class route (c) if intended for use on a C Class route . . I (5) with seating capacity for more than 20, but not more than 32 persons ex- clusive of the driver— (a) if intended for use on an A Class route for the ﬁrst: 20 seats . . for every additional seat . . . . . . . . (b) if intended for use on a B Class route’tor the ﬁrst 20 seats . . for every additional sea‘t . . . i . . . . (c) if intended for use on a C Class route for the ﬁrst 20 seats for every additional seat: . . . . . . (6) with seating capacity for more than 32 persons exclusive of the driver—— the tax payable under the last foregoing clause for the ﬁrSt 32 seats with an addition for every seat in excess of 32 of— (a) if intended for use on an A Class route . . .. (b) if intended for use on a B Class route . . . . (c) .if intended for use on a C Class route . . .. .. Explanation— For the. purposes of this Article, ﬁfty per cent of the sanctioned standing capacity, if any, shall be reckoned as additional seating capacity. Vehicles plying for hire for the conveyance of limited number of passengers andthetransport of a limited quantity of goods the tax payable under Article lVin respect of the authorised number of passenger seats, together i with an additional tax for every 51 kgms. of authorised load of goods— ([1) if intended for use on an A Class route . . (b) if intended for use on a B Class route . . . . ._ _ (c) ifintended for use on a C Class route ... / Vehicles plying for the transport of goods only, WWW-{‘0 amm— (1) if ﬁtted entirely with pneumatic tyres, and— (a) if intended for use on an A Class route—— (i) for the first 762 kgms. of authorised load (ii) for every additional 5 kgms. of authorised load

3fiT 49741VT.ii4.F., 19 few it, 1978 9

2 3

Rs. P.

if intended for use on a B Class- route— '

;(i) for the first 672 kgms. of authorised load

(ii) for every additional 51 kgms. of authorised load

if intended for use on a C Class route—

.(i) for the first 762 kgms. of authorised, load

(ii) for every additional 51 kgms. of authorised load

347.00

11.00

314.00

9.00. if fitted with resilient tyres the'tax payable under this article . for a tehidle

of the same authorised load capacity, if fitted with pneumadc flies together . with an addition of 33 1/3 pea cent• thereon. ,

if fitted with non-resilient tyres the tax payable under this article for a vehicle of the same authorised load capacity, if fitted-with Pnerimatic tyres together with an addition of 662/3 per cent thereon.

VI-A. Goods vehicle permitted to ply in an area covering four or more regions under Chapter IV of the Motor Vehicles Act,' 1939—the appropriate tax payable under Articles Wand VII together with an additional tax of Rs. 550 annually.

Vehicle intended for use on a special route—the appropriate tax payable under Article IV, V or VI in respect of an A Clas route together with such additional tax not exceeding 50 per cent of such appropriate tax as may be prescribed.

Vehicles plying for hire in respect of which a tax has been paid under any of the Articles IV, V, VI and VII when intended for use in special oi. temporary circumstances and for a limited period on a route or routes other than those over which they otherwise ply, in addition to any tax paid under any of the foregoing articles, a tax at the tate of Rs. .3 for -every day or part thereof during which it is intended to use any such vehicles in such special or tempo- rary circumstances :

Providing that nothing in this article shall apply to a motor vehicle which is temporarily the subject of a private hiring agreement for the purpose of qr.:elfie journey :

Provided further that no additional tax shall be payable if a motor vehicle does not use the roads for which it is permanently licensed during the period it is temporarily allowed to ply on a route or routes other than those in respect of

,c • jt,i,t :bd 0 which it is permanently licensed.

i i ,e ractorr---I 'a ithajnat-rate_of Rs. _LGOc jilyor -annum— railer drawn ày Tractor :—

t) two wheel s

(ii)

PART 4C'

Explanations

Where any motor vehicle is used for various purposes or in such a manner as to cause to be taxable under more than one article of this Schedule the tax is payable at the highest appropriate rate.

'Unladen ‘night' means the weight of a vehicle when unladen, including all parts eq lip meat, stores, fuel, water and accumulators which are necessary for an ordinarily used with the vehicle when working.

'Authorised load' means the maximum load of goods which the vehicle is permitted to carry and which can be arrived at by substracting the unladen weight of the vehicle from the registered laden weight. 'Pneumatic tyre' means a tyre containing air inserted by mechanical pressure.

100.00

• 200.00

ear trio monotone, 13 ﬁrms, 197s ' ' 9 ‘2 p 1 * V g 2 ' 3 Rs. P; (b) if intended for use on. a B Class-route— . . ' Ki) for the ﬁrst 672 kgms. of authorised load ' .. ' . L.’ 347.00 (ii) for every additional 51 kng. of authorised load . .. - r 11.00 (c) if‘intended for use on a C Class route—g . . ' ‘ _ ,(i) for the ﬁrst 762 kgms. of authorised load I ‘ _ ' . , ' - I . , 314.00 (ii) for every additional 51 kgms. ofauthorised load - ' .\. 9.00t . , ' (2) if ﬁtted with resilient tyres the‘tax. payable under this article; for a . Vehicle - of the same‘aurhorised load capaci iy, if ﬁrted wirh pneumatic t'y'r'es together , with an addition of 33 1/3 percent thereon. * " -' ~ (3) if ﬁtted with non-resilient tyres the tax payable under this article for a vehicle of the same authorised load capacity, if ﬁtted with Pneumatic tyres together with an addition of 662/3 per cent thereon. iVI-A. Goods vehicle permitted to ply in an area covering four or more regions under Chapter IV of the Motor Vehicles Act, 1939~the appropriate tax payable under Articles VI and VII together with an additional tax of Rs. 550 annually. VII. Vehicle intended for use on a special route—the appropriate tax payable under ‘ Article IV, V or VI in respect of an A Clas r'oute‘together with such additional tax not exceeding 50 per cent of such appropriate tax as may be prescribed. -.VIIl. Vehicles plying for hire in respect of which a tax has been paid under any of " the Articles IV, V , VI and VII when intended for use in special or temporary . circumstances and for a limited period on a route or "routes other than those over which they otherwise ply, in addition to any tax paid under any of the foregoing articles, a tax at the rate of Rs. .3 for every day or part thereof during which it is intended to use any such vehicles in such special or tempo- rary circumstances : Providing that nothing in this article shall apply to a motor vehicle which is temporarily the subject ofa private hiring agreement for- the purpose ofspeciﬁc journey : ' Provided further that no additional tax shall be payable if a motor vehicle does not use the roads for which it is permanently licensed during the period it is temporarily allowed to ply on a route orroutes other than those in respect of »‘x-, railer drawn Tractor 1,—- ' \ ,ﬂ ‘- a 'i)two wit/eel rs ; -@¢£M/( {215,-ng '1 .. 100.00 2__oo.oo " which it is permanently licensed. , é/ (S) N . . » i VMractor=Ta~WewgggjeyanW £51 £7“ " 207/ Q PART fC’ it I . Explanations (1) Where any motor vehicle is used for various purposes or in such a manner as to cause to be taxable under more than one article of this Schedule the tax is payable at the highest appropriate rate. (2) ‘Uuladen \vsight’ means the weight of a vehicle when unladen, including ‘ all parts equipment, stores, fuel, water and accumulators which are necessary for an ordinarily used With the vehicle when working. i '-_ (3) ‘Autliorised load’ means the maximum load of goods which the vehicle is permitted to carry and which can he arrived at by substracting the unladen weight of the vehicle from the registered laden weight, (4) ‘Pueumatict re’ meansatyre coutainin airinsertedb mechanica ress r . _ ’y p} u e. .

to 1ff 431‘11(11 1 14E, 18ff:frit, 1978

2 3

Rs. P.

'Resilient tyre' means a tyre, not being a pneumatic tyre made of India made rubber and of such thickness as to protrude not less than ninteen millimeters beyond the rim of the wheel. Non-resilient tyre' meris a tyre which is either a pneumatic tyre nor a resilient tyre. Where a motor vehicle is equipped with sleeping berths, each sleeping berth shall, for the purposes of Articles IV, V and VII, be regarded as the equivalent of two passenger seats. Every trailer attached to or drawn by a motor vehicle, which is taxable under either of Articles IV to VII, shall be regarded as a separate motor vehicle liable to the appropriate tax as prescribed by those Articles."

By order, R. C. DEO SHARMA,

Sac/sip.

5) ‘Resilieut tyre’ means a tyre, not being ,a neumatic t re made of India . .P Y . made rubber and of such thickness as to protrude not less than ninteen millimeters beyond the rim of the wheels (6) ‘Non-resilient tyre’ means a tyre which is either a pneumatic tyre 'nor a resilient- tyre. > (7) Where a motor vehicle is equipped with sleeping berths, each sleeping berth shall, for the purposes of Articles IV, V and VII, be regarded as the equivalent of two passenger seats. (8) Every trailer attached to or drawn by a motor vehicle, which is taxable under either of Articles IV to VII, shall be regarded as a separate motor vehicle liable to the appropriate tax as prescribed by those Articles.” By order; R. C. DEO SHARMA, ' Sachiv.

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Uttar Pradesh act 29 of 1978 : The UTTAR PRADESH MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1978

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