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THE CHHATTISGARH MOTORYAN KARADHAN (SANSHODHAN) ADHINIYAM, 2011
THE CHHATTISGARH MOTORYAN KARADHAN (SANSHODHAN) ADHINIYAM, 2011
[Act No. 24 of 2011] (Published in the Chhattisgarh Rajpatra (Asadharan) dated 12-10-2011 Page 568(1).)
[12th October, 2011]
PREAMBLE
An Act further to amend The Chhattisgarh Motoryan Karadhan Adhiniyam, 1991.
Be it enacted by the Chhattisgarh Legislature in the Sixty-second Year of the Republic of India, as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Chhattisgarh Motoryan Karadhan (Sanshodhan) Adhiniyam, 2011.
(2) It shall come into force on such date as the State Government may by notification appoint.
Section 2 - Amendment of the Third Schedule
For the Third Schedule of the Chhattisgarh Motoryan Karadhan Adhiniyam, 1991 (No. 25 of 1991), the following shall be substituted, namely:--
|
No. |
Description of Vehicles |
Annual tax for every vehicle in possession of a manufacturer or dealer |
|
(1) |
(2) |
(3) |
|
I. |
Moped and Motorized cycles (engine capacity not exceeding 50 cc) |
Rs. 20.00 |
|
2. |
Motor-Cycle other than mopeds and motorized cycles |
Rs. 30.00 |
|
3. |
Three Wheelers vehicles |
Rs. 100.00 |
|
4. |
Light motor vehicles including chassis |
Rs. 600.00 |
|
5. |
Medium Passenger vehicles including chassis |
Rs. 700.00 |
|
6. |
Medium Goods vehicles including chassis |
Rs. 700.00 |
|
7. |
Heavy Passenger vehicles including chassis |
Rs. 1250.00 |
|
8. |
Heavy Goods vehicles including chassis |
Rs. 1250.00 |
|
9. |
Any other motor vehicles of a specified description |
Rs. 1000.00 |
