The Assam Motor Vehicles Taxation (Amendment) Act, 2013

RegisteredNo.-768/97
THEASSAMGAZETTE
~~ct
EXTRAORDINARY
ett~<tSi~"~ ~PUBLISHED BY THE AUTHORITY
i{~156fW-t~,~~, 26111~, 2013, 6Cf~~,1935~)
No.156 Dispur,Friday,26thApril,2013, 6thBaisakha,1935 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNORI
LEGISLATIVE DEPARTMENT: ::LEGISLATIVE BRANCH
NOTIFICATION
The 26thApril,2013
•• ~: • I ..
',Or
No.LGL.3/2010/44.- The followingActoftheAssamLegislativeAssembly
whichreceivedtheassentoftheGovernorisherebypublishedforgeneralinformation.
ASSAM ACT NO. VIIIOF 2013
(ReceivedtheassentoftheGovernoron22nd April,4013)
THE ASSAM MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 2013

1028 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 26, 2013
AN
ACT
furthertoamendtheAssamMotorVehiclesTaxationAct,1936.
Preamble WhereasitisexpedientfurthertoamendtheAssamMotorVehiclesTaxation
Act,1936 ,hereinafterreferredtoastheprincipalAct,inthemanner
hereinafterappearing;
"ArticleNo. 1 (C ) :AnnualTax onThreeWheelerTransport( Commercial)
Vehicle(PassengerandGoodsVehicle)
Assam
ActIX
of1936.
SubArticle DescriptionofVehicle .RateofTax Mode ofPaymeatI
(a) (i)New VehicleregisteredintheStateofAssam(i)Rs.18001- Annually
forthefirsttimeand vehiclecompletinga
periodupto3 yearsfromthedateofregistration s
-(3Seater)
(ii)New VehicleregisteredintheStateofAssam(ii)Rs.35001- Annually
forthefirsttimeandvehiclecompletingaperiod
upto3 yearsfromthedateofregistration.(For
vehiclesofseatingcapacityfrom4to7Persons)
(b) (1) Forexistingoldvehiclesunderthiscategory
alreadyregisteredintheStateofAssam.( 3
seater):-
(i)Vehiclescompletingaperiodofabove3 years(i)Rs.1700/- Annually~.
andupto6yearsfromthedateofregistration.
(ii)Vehiclescompletinga periodofabove6 (ii)Rs.16001- Annually
yearsand upto10 yearsfromthedateof
registration.
(2) Forexistingoldvehiclesunderthiscategory
alreadyregisteredintheStateofAssam.
(Forvehiclesseatingcapacityfrom4 to7
Persons):-
(i)Vehiclescompletingaperiodofabove3 years
andupto6yearsfromthedateofregistration.(i)Rs.3300/- Annually
(ii)Vehiclescompletinga periodofabove6
yearsand upto10 yearsfromthedateof (ii)Rs.3200/- Annually
registration.
ItisherebyenactedintheSixty-fourthYearoftheRepublicoflndiaasfollows:-
Shorttitle,
extentand
commencement
1. (I)ThisAct-maybe calledtheAssamMotorVehiclesTaxation(Amendment)
Act,2013.
(2) ItshallhavethelikeextentastheprincipalAct.
(3)Itshallcome intoforceonsucha dateastheStateGovernmentmay,by
notificationintheOfficialGazette,appoint.
Amendment
ofSchedule-I
2. IntheprincipalAct,inSchedule-I,fortheexistingArticleNo.1 (c),saveand
excepttheNoteappearingbelowthesaidArticle,thefollowingshallbe
substituted,namely:-

THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 26, 2013 1029
(c) Afterexpiryof 10 yearsfromthedateof Annualor Annualor
registrationofavehicleandincaseofrenewalquarterlytaxas Quarterlytaxas
thereofdependinguponthefitnessandtechnicalthecasemaybe thecasemaybe.
featuresetc. asper
Schedule-11
(d) A vehiclemaypay3 (three)yearsAnnualTaxat3yearsannual Optional
atimeasperSchedule-U aftercommencementtaxasper
ofthisAmendmentActonpaymentofwhichSchedule-ll
suchvehiclewouldbe entitledforperiodic
permitforthreeyearsandshallbe exempted
frompaymentofpermitfees. •
MOHD. A. HAQUE,
CommissionerandSecretarytotheGovt.ofAssam,
LegislativeDepartment,Dispur.
"

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