The Nagaland Motor Vehicles one time Taxation (Third Amendment Act 2009)
(Act No.1 of 2010.)
Received the assent of the Governor ofNagaland on24/12/2009 and published in theNagaland Gazette Extraordinary dated: 25th of January,2010. To fiuther amend the Nagaland Motor Vehicles Taxation Act, 1967 (ActNo.1 of 1967)
Be it enacted in the sixty third year of the republic of India as follows:-
1 . Short title, extend and commencement
(1) This Act may be called the Nagaland Motor Vehicles Taxation (3rd
Amendment)Act,2009.
(2) It shall extend to the whole state ofNagaland.
(3) It shall come into force h m s uch date of its publication in the mc ia l Gazette
2. Amendment of schedule. The Schedule U and Schedule EI to the Principal Act inserted by theNagaland Motor Vehicle Taxation(Amendment)Act, 1999,is further substituted as follows SCHEDULED-I1
[(SEE SECTION 5(2)]
SCHEDULE OF ONE TIME TAX FOR TWO WHEELER, TRI CYCLE AND
NON TRANSPORT VEHICLE
A. Non-Transport Vehicles (Vehicle not use for hire or reward) one time tax for a period of 15 years on the basis of the cost ofthe Vehicle (1 ) Two wheeler - 5% of the cost of the vehicle.
(2 )Three wheeler - 10% of the cost of the vehicle.
(3) Four wheeler - 5% of the cost of the vehicle.
B. Vehicle registered in other states and having paid onetime tax in the other states on migration of the State of Nagaland shall be levied onetime tax to
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an equivalent amount of the cost of the vehicle after arebate of depreciation value at the rate of 7% per annum for the bygone years.
C. On expiration ofthe 15y ears of life of avehicle, further renewal of the registration of vehicles for a period of 5 years shall pay onetime tax at the rate of 2% of the original cost of the vehicles.
SCHEDULE-!Il
[(See section 7(C)]
SCHEDULE OF SCALE OF REFUND ON ONE TIME TAX
| S1.No |
Year of use after the date of registration ofCyclelScooteri Four-Wheeler State ofNagaland |
Amount ofrefund of taxation on withdrawal of the vehicle fiom the |
| 1 |
2 |
3 |
1. Less than three years sixty five % of the amount of tax already paid under Section 5(2),Schedule Il
2. Three years or more, Forty percent ofthe amount of tax but less than six years old. already paidunder Section 5(2), Schedule II
3. Six years or more, Twenty five percent of the amo- but less than nine years old. unt of tax already paid under Section 5(2), Schedule1 1
4. Nine years or more, Fifteen % of the amount of tax but less than thirteen years. already paid under Section 5(2), Schedule II
5. Fourteenyears. Five % of the amount of tax already paid under Section 5 (2), Schedule I1
6. Fifteen Years Old. No refund
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