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Sikkim act 014 of 2008 : The SIKKIM LEVY OF ROAD PROTECTION,DEVELOPMENT AND MAINTENANCE CESS ON MOTOR VEHICLES ACT,2008

29 Jul 2008

SIKKIM

GOVERNMENT GAZETTE

EXTRAORDINARY

PUBLISHED BY AUTHORITY

Gangtok Wednesday 30th July, 2008 ~---------------------------- No. 323

GOVERNMENT OF SIKKIM

LAW DEPARTMENT

GANGTOK'

No: 14/LD/P/2008

Date: 29.07.2008

NOTIFICATION

The following Act passed by the Sikkim Legislative Assembly and having received the assent of the Governor on 28th day of June, 2008 is hereby publlshed for general information; ( 1.'j

THE SIKKIM LEVY OF ROAD PROTECTION, DEVELOPMENT AND MAINTENANCE CESS

ON MOTOR VEHIC~ES/AGT, 2008

(Act No. 14 of 2008)

i, ..'

AN

ACT

, 1 U.: ::~~\ : . to provide for levy of road protection; development and, 'maintenance, cess on motor vehicles in the State of Sikkim. • : o':,:i;::,',:: .: "

, "iq(,'

WHEREAS, it is expedient to provide for l.evyof road pr()t~~tion,'development and maintenance cess on motor vehicles in the State of Sikkim. ' ,! ;j: '

. .~;:::1~. Be it enacted by the Legislature of Sikkim in the FiftY-~in\h Year of Republic of India as follows:-

Short tltle,

extent and

commencement.

1. (1) This Act may be called The Sikkim Levy of Road Protection, Development and Maintenance Cess on Motor Vehicles Act, 2008.

(2) It extends to the whole of Sikkirn.

(3) It shall come into force on such date as the State government may by Notification in the Official Gazette appoint. Definitions

2. In the Act, unless the context otherwise requires.-

(a) "Act" means The Sikkirn Levy of Road Protection Development and Maintenance Cess on Motor Vehicles Act, 2008;

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Levy of cess on vehicles Authority to collect cess Recovery of cess Power to make rules

(b) "Authority" means the Roads and Bridges Department, Government of Sikkim such officer as may be designated;

(6) "Cess" means cess or fees payable under this Act;

(d) "Department" means the Roads and Bridges Department, Government of Sikkim;

(e) "Motor vehicle" means 'all mechanically driven privately owned vehicles and includes those which are in operation as taxi or public carrier of different capacity and types namely cars, light commercial vehicles, in-bus or bus of any segment, trucks of any segment, either petrol or diesel driven, earth moving equipments like dozer, excavator, tractor etc and compaction equlprnents like road rollers etc but does not include Government owned cars or any other motor vehicle;

:L!·, '

(I) "Government" means any State or Central Government and

. : I.,' . . incl~des Government owned Undertakings or Enterprises.

3. (1) There shaii be levied and collected cess on Motor Vehicles at such rate asrnay be prescribed. '

(2) The owner ola'motor vehicle may at hisl her option deposit cess for twelve moni~s in advance at such rate and in such manner as may, be prescribed.

",:

4. (1) The Roadscmd;;Bridges Department shall be the authority to:' ~. collect the, r~ad:protE)ction, development and maintenance cess.

(2) The Department .shal: designate an Officer 'not below the rank of Divisional Engineer in each district for the purpose of realization of cess in such manner as may be prescribed. '

In the evento] default in payment of cess payable under Section 3, there shall bE3iii,~posed a penalty for each of the defaulting".. , ,month which shall not be less than double the amount payable as normal monthly cess in respect of each defaulting period. , .', : 1~:\;.!i;iT~I •

6. The State Government may, by Notification in the Official Gazette make rules for,carrying out the purposes of the Act.

5. (1)

By Order. ' R.I<. PURKAYASTHA {SSJS) LR-cum-Secretary

Law Department

File No. 16 (82)/LO/P/2008 -, -

S.G.P.G - 323/ Gazeltol150 Nos-JOt:- 30.07.2008

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