Back
THE ORISSA MOTOR VEHICLE TAXATION (SECOND AMENDMENT) ACT, 1993
ORISSA ACT 20 OF 1993
(For the Bill see, Orissa Gazette, Extraordinary, dated the 1st January 1993 (No. 1434) THE ORISSA MOTOR VEHICLE TAXATION (SECOND AMENDMENT) ACT, 1993
[Received the assent of the Governor on the 27 November 1993, first published in an extraordinary issue of the Orissa Gazette, dated the 2nd December 1993]
An Act further to amend the Orissa Motor Vehicles Taxation Act 1975
Be it enacted by the Legislature of the State of Orissa in the Forty-fourth Year of the Republic of India as follow:-
Short title and commencement
1. (1) The Act may be called the Orissa Motor Vehicles Taxation (Second Amendment) Act, 1993.
(2) It shall be deemed to have come into force on the 21st day of September, 1993.
Amendment of Section 4
Orissa Act 39 of 1975.
2. In the Orissa Motor Vehicles Taxation Act, 1975 (hereinafter referred to as the principal Act), in Section-4,
(a) in the first proviso to sub-section (2), for the words “ two hundred rupees” the words “ five hundred rupees” shall be substituted; and
(b) in sub-section (3),-
(i) for the words “transport vehicle” occurring in the opening portion, the word “vehicle” shall be substituted ; and
(ii) the provisos thereto shall be omitted.
Repeal and Savings
Orissa Ordinance No. of 1993
3. (1) The Orissa Motor Vehicles Taxation (Amendment) Ordinance, 1993 hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.
