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Jharkhand act 003 of 2021 : The JHARKHAND MOTOR VEHICLE TAXATION(AMENDMENT) ACT, 2021

झारखड गजट (असाधारण) मंगलवार, 29 जून, 2021

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वध (वधान) वभाग

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अ6धसूचना 29 जून, 2021

संया-एल0जी0-09/2018-30/लेज0--झारखंड 2वधान मडंल वारा यथा पा_रत और माननीय रा9यपाल वारा :दनांक- 21/06/2021 को अनमुत झारख%ड मोटर वाहन करारोपण (ससंोधन) अध.नयम, 2021 का 3न4नांEकत अ]ेंजी अनवुाद झारखंड रा9यपाल के ा6धकार से इसके वारा काशत Eकया जाता है,िजसे भारत का स2ंवधान के अनु̀ छेद 348 के खंड (3) के अधीन उZत अ6ध3नयम का अ]ेंजी भाषा मJ ा6धकृत पाठ समझा जाएगा।

Jharkhand Motor Vehicle Taxation (Amendment) Act, 2021

(Jharkhand Act-03, 2021)

An Act to amend Jharkhand Motor Vehicle Taxation Act, 2001

Be it enacted in the Seventy Second years of Republic of India by the Legislature of the State of Jharkhand as follows :-

1. Short little, extent and commencement:-

(1) This Act shall be called Jharkhand Motor vehicle Taxation (Amendment) Act, 2021.

(2) It shall extend to the whole of the state of Jharkhand.

(3) It shall come into force with immediate effect.

2. The words "Excluding GST" written in serial no. 3 (a), serial no. 5 & 6 in Part-C of scheduled-I in sub-section (1) of Section-5 of Jharkhand Motor Vehicle Taxation Act, 2001 shall be substituted by the words "Ex-showroom price."

3. Column 4, 5 & 6 of Section-A of Part-A of Scheduled-I made under sub-section (1) Section-7 of Jharkhand Motor Vehicle Taxation Act, 2001 shall be substituted by the following :-

Clause Sl. No. Stages of

Registration Class of Motor Vehicles Two Wheeler motor vehicle Personalized four wheeler motor vehicle (2 to 12 seating capacity)

1 2 3 4 5

A Up to one year of age at the time of

Registration or first Registration.

(i) One-time tax @ 7% of the Ex-showroom price shall be levied at the time of registration for up to rupees one lac Ex-

showroom price of the two wheeler Motor

vehicle.

(ii) One-time tax @ 9% of the Ex-showroom price shall be levied at the time of registration for above rupees one lac Ex-showroom price of the two wheeler Motor Vehicle.

(i) One-time tax @ 7% of the Ex- showroom price shall be levied at the time of registration for up to rupees seven lac Ex- showroom price of the four wheeler Motor vehicle.

(ii) One-time tax @ 9% of the Ex-showroom price shall be levied at the time of registration for above rupees seven lac Ex-showroom price of the four wheeler Motor Vehicle.

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4 झारखड गजट (असाधारण) मंगलवार, 29 जून, 2021

4. Sub-Section (7) of in section-7 of the Jharkhand Motor Vehicle Taxation Act, 2001 shall be substituted as follows :-

"One-time tax at the rate of 4% of cost price of Tractor Ex-showroom price shall be levied for 15 years.

Provided one-time tax at the time of registration of trailer of a tractor shall be liable to pay Rs. 5000 (Five Thousand Rupees) for 15 years.

Provided further that one-time tax shall be levied on already registered tractor and its trailer by adjusting the previously paid tax."

झारखंड रा9यपाल के आदेश से,

सजंय :साद,

धान स6चव-सह-2व6ध परामश^ 2व6ध 2वभाग, झारखंड, राँची । --------

झारखड राजक?य मुcणालयु , राँची वारा काशत एवं मु:cतँ ं ु , झारखड गजट (असाधारण) 335 -- 50

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