PUNJAB GOVT GAZ. (EXTRA.), JUNE 9, 2011 (JYST 19, 1933 SAKA)
PART-I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 9th June, 2011
No. 27. Leg./2011.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the
31st May, 2011, and is hereby published for general information : THE PUNJAB MOTOR VEHICLES TAXATION
(AMENDMENT)ACT, 2011 (Punjab Act No. 22 of 2011)
AN
ACT
furiher to amend the Punjab Motor Vehicles Taxation Act, 1924.
63
BE it enacted by the Legislature of the State of Punjab in the Sixty second Year of the Republic of India as follows
1. () This Act may be called the Puniab Motor Vehicles Taxation Short title and
(Amendment) Act, 2011.
(2) It shall come into force at once.
2. In the Punjab Motor Vehicles Taxation Act, 1924, in section 3, for Amendnent
sub-section (8), the following sub-section shall be substituted, namely
"(8) At the time of issue of new stage carriage permit, one time tax at the rate of Rs. 1500 (Rupees one thousand and five hundred only) per kilometer shall be leviable on big buses and at the rate of Rs. 250 (Rupees two hundred and fifty only per kilometer shall be leviable in the case of mini buses. As and when a big bus holder is allowed to ply on extended route with the increased mileage, one time tax at the rate of Rs. 1500 (Rupees one thousand and five hundred ohly) per kilometer shall be leviable:
Provided that in the case of new stage carriage permit
issued in respect of State Transport Undertakings, carried on by the Government and the Pepsu Road Transport Corporation,
one time tax at the rate of Rs. 500 (Rupees five hundred only)
per kilometer shall be leviable. As and when a State Transport
Undertaking is allowed to ply on extended route with the
increased mileage, one time tax at the rate of Rs. 500 (Rupees
five hundred only) per kilometer shall be leviable.".
GOBINDER SINGH,
Commnencement.
Secretary to Government of Punjab, Department of Legal and Legislative Afairs.
in section 3 of
Punjab Act 4
of 1924
PUNJAB GOVT GAZ. (EXTRA), JUNE 9.2011 63 (JYST 19, 1933 SAKA)
PART-I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The Sth June, 2011
No. 27. Leg./2011.—The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 31st May, 2011, and is hereby published for general information :—-
THE PUNJAB MOTOR VEHICLES TAXATION (AMENDMENT)ACT, 2011
(Punjab Act No. 22 of 2011)
AN
ACT
further to amend the Punjab Motor Vehicles Taxation Act, 1924.
BE it enacted by the Legislature of the State of Punjab in the Sixty- second Year of the Republic of India as follows :—
1. (1) This Act may be called the Punjab Motor Vehicles Taxation Short title and
(Amendment) Act, 2011. commencement
(2) It shall come into force at once.
2. In the Punjab Motor Vehicles Taxation Act, 1924, in section 3, for Amendment % . . : — in section 3 of sub-section (8), the following sub-section shall be substituted, hoviely 5 Punjab ct 4
“(8) At the time of issue of new stage carriage permit, one time tax of 1924
at the rate of Rs. 1500 (Rupees one thousand and five hundred
only) per kilometer shall be leviable on big buses and at the rate
of Rs. 250 (Rupees two hundred and fifty only) per kilometer
shall be leviable in the case of mini buses. As and when a big
bus holder is allowed to ply on extended route with the increased
mileage, one time tax at the rate of Rs. 1500 (Rupees one
thousand and five hundred ohly) per kilometer shall be leviable :
Provided that in the case of new stage carriage permit
issued in respect of State Transport Undertakings, carried on
by the Government and the Pepsu Road Transport Corporation,
one time tax at the rate of Rs. 500 (Rupees five hundred only)
per kilometer shall be leviable. As and when a State Transport
Undertaking is allowed to ply on extended route with the
increased mileage, one time tax at the rate of Rs. 500 (Rupees
five hundred only) per kilometer shall be leviable.”.
GOBINDER SINGH,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs