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THE ARUNACHAL PRADESH MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1993
THE ARUNACHAL PRADESH MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1993
(Act No. 2 of 1994)*
An Act further to amend the Arunachal Pradesh Motor Vehicles Taxation Act, 1984 (No. 5 of 1984).
BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Forty-fourth Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Arunachal Pradesh Motor Vehicles Taxation (Amendment) Act, 1993.
(2) It shall extend to the whole of the State of Arunachal Pradesh.
(3) It shall come into force at once.
Substitution of words and year “Motor Vehicles Act, 1939”.
2. In the Arunachal Pradesh Motor Vehicles Taxation Act, 1984 (No.5 of 1984) (hereinafter referred to as the principal Act), for words and year “Motor Vehicles Act, 1939.” Wherever they occur, the words and year “Motor Vehicles Act, 1988 (No. 59 of 1988)” shall be substituted.
Amendment of Section 10.
3. In section 10 of the principal Act, for the words and figures “Chapter VIII of the Motor Vehicles Act, 1939” the words and figures “Chapter XI of the Motor Vehicles Act, 1988 (No. 59 of 1988)” shall be substituted.
Amendment of Schedule, Part “A” and Part “B”.
4. In the Schedule to the principal Act for the existing part “A” and “B” the following Part “A" and Part “B” shall be substituted, namely:—
PART-A
Vehicles other than those plying for hire or reward.
|
Sl.No |
Description of vehicles |
Annual tax (in Rupees) |
Quarterly tax(in Rupees) |
|
1 |
2 |
3 |
4 |
|
I. |
Cycle(including Motor, scooters and cycles with attachment for propelling the same by mechanical power: |
|
|
|
A. |
Bicycles- |
||
|
|
(i) Not exceeding 50 kgs in weight unladen |
36 |
9 |
|
|
(ii) Not exceeding 100 kgs in weight unladen |
48 |
12 |
|
|
(iii) Not exceeding 100 kgs in weight unladen |
80 |
20 |
|
B. |
Tricycles |
100 |
25 |
|
C. |
Additional tax for trailer or side car. |
18 |
5 |
|
II. |
Vehicles constructed and used solely for the conveyance of passengers and light personal luggage of passengers:- |
||
|
A. |
(i) 14 HP or less |
168 |
42 |
|
|
(ii) Exceeding 14 HP |
204 |
51 |
|
B. |
Additional tax for trailer drawn by vehicles covered by this article:- |
||
|
|
(i) Light trailer |
48 |
12 |
|
|
(ii) Medium trailer |
34 |
21 |
|
|
(iii) Heavy trailer |
168 |
42 |
|
III. |
Other vehicles:- |
||
|
A. |
Vehicles used for transport of goods vehicle only:- |
|
|
|
|
(i) Authorised to carry one metric tonne or less |
440 |
110 |
|
|
(ii) For every additional ½ metric tonne or part thereof authorised load. |
140 |
35 |
|
B. |
Vehicles used partly for the conveyance of passengers and their personal luggage and partly for the conveyance of goods:- |
|
|
|
|
(i) As per 14 HP or less and |
372 |
95 |
|
|
(ii) Exceeding 14 HP |
|
|
|
|
(iii) Items additional tax for each person in excess of 6(six) which the vehicle is designed to carry. |
24 |
6 |
|
|
(iv) An additional tax for every ½ metric tonne or part thereof authorised loads of goods. |
72 |
24 |
|
C. |
Tractors:- |
|
|
|
|
(i) Not exceeding 2 metric tonne in weight |
172 |
50 |
|
|
(ii) Exceeding 2 metric tonne but not exceeding 3 ½ metric tonne in weight |
340 |
100 |
|
|
(iii) Exceeding 3 ½ metric tonne in weight but not exceeding 5 MT |
600 |
172 |
|
D. |
Additional tax for trailer drawn by vehicles covered by this article:- |
|
|
|
|
(i) Light trailer IMT or less |
450 |
135 |
|
|
(ii) Medium trailer for every ½ MT |
140 |
35 |
|
|
(iii) Heavy trailer for every additional ½ MT upto 5 MT |
140 |
35 |
|
E. |
Mechanical Crane mounted on a motor vehicle:- |
|
|
|
|
(i) Light(not exceeding 3 metric tonne in weight) |
210 |
60 |
|
|
(ii) Medium (exceeding 3 MT) |
410 |
120 |
|
|
(iii) Heavy(exceeding 5 MT) |
600 |
175 |
PART-B
Vehicles plying for hire or reward
|
1 |
2 |
3 |
4 |
|
IV. |
Vehicles plying for hire for the conveyance of passengers and light personal luggage of passengers:- |
||
|
A. |
Motor Cabs and Taxis:- |
|
|
|
|
(i) Taxi Cabs/local Taxis |
400 |
125 |
|
|
(ii) Stations wagons and minibus |
300 |
75 |
|
|
(iii) State Transport Cars |
500 |
150 |
|
|
(iv) Tourist Taxi(All India) |
1400 |
400 |
|
|
(v) Omnibus |
2500 |
625 |
|
|
(vi) Autorickshaw |
150 |
50 |
|
B. |
Stage Carriage:- |
|
|
|
|
(i) for every seat authorised |
60 |
15 |
|
V. |
Vehicles used for the transport of goods only:- |
||
|
|
(i) for one metric tonne or less |
440 |
110 |
|
|
(ii) for each additional ½ MT |
140 |
35 |
|
VI. |
Vehicles authorised to ply partly for the conveyance of passengers and their personal luggage and partly for the conveyance of goods:- |
||
|
A, |
Contract Carriage(Casual):- |
|
|
|
|
(i)for every seat |
72 |
18 |
|
|
(ii) an additional tax for every ½ MT or part thereof authorised load of goods. |
180 |
45 |
|
VII. |
Tractor:- |
||
|
|
(i) Not exceeding 2 MT in weight |
172 |
50 |
|
|
(ii) Exceeding 2 MT but not exceeding 3 ½ MT in weight |
340 |
100 |
|
|
(iii) Exceeding 3 ½ MT in weight but not exceeding 5 MTs |
600 |
172 |
|
VIII |
Trailers drawn by Vehicles covered by article under Part B:- |
||
|
|
(i) Light vehicle trailer one MT or less |
450 |
135 |
|
|
(ii) Medium trailer for every additional ½ MT |
140 |
35 |
|
|
(iii) Heavy trailer for every additional ½ MT |
140 |
35 |
|
IX. |
Vehicles authorised to ply for hire on a special route under a permit granted by the State Government. |
||
|
X. |
Mechanical crane mounted on a Motor Vehicle:- |
||
|
|
(i) Light not exceeding 3 MT |
210 |
60 |
|
|
(ii) Medium(exceeding 3 MT but not exceeding 5 MT) |
410 |
120 |
|
|
(iii) Heavy (exceeding 5 MT) |
600 |
175 |
