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fof/k foHkkx
———
vf/klwpuk
16 vxLr 2019
laŒ ,yŒthŒ&01&10@2019&5521@ystA —fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr
vf/kfu;e] ftlij egkefge jkT;iky fnukad 10 vxLr 2019 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh
lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns’k ls]
enu fd'kksj dkSf'kd]
ljdkj ds lfpoA
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¼fcgkj vf/kfu;e 16] 2019½
fcgkj eksVjokgu djkjksi.k ¼la'kks/ku½ vf/kfu;e] 2019
fcgkj eksVjokgu djkjksi.k vf/kfu;e] 1994 ¼fcgkj vf/ kfu;e 8] 1994½ dh /kkjk 2 ¼?k½ ,oa /kkjk 7 ¼1½ esa
la'kks/ku ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds lŸkjosa o"kZ esa fcgkj jkT; fo/kk u eaMy }kjk fuEufyf[kr #i esa ;g vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj vkSj izkjEHkA&¼ 1½ ;g vf/kfu;e fcgkj eksVjokgu djkjksi.k ¼la'kks/ku½
vf/kfu;e] 2019 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxk A
¼3½ ;g fcgkj jkti= esa blds izdk'ku dh frfFk lss iz o`r gksxk A
2- mDr vf/kfu;e] 1994 dh /kkjk 2 esa la'kks/kuA&
¼1½ fcgkj eksVjokgu djkjksi.k vf/kfu;e] 1994 ¼fcgkj vf/kfu;e 8] 1994½ dh /kkjk 2 dk [kaM
¼?k½ fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk %&
**¼?k½ ^^,deq'r dj^^ ls vfHkizsr gS] oS;fDrd okguk sa ds fy, bl vf/kfu;e dh /kkjk 7
dh mi/kkjk ¼1½ ds v/khu ;Fkk vf/kjksfir dj] tks 15 o"kksZa ds fy, izHkkoh gksxk ,oa bldh
x.kuk okgu ds izFke fuca/ku dh frfFk ls dh tk;sxhA
¼2½ fcgkj eksVjokgu djkjksi.k vf/kfu;e] 1994 ¼fcgkj vf/kfu;e 8] 1994½ dh /kkjk 7 dh
mi/kkjk ¼1½ esa iz;qDr 'kCn muds ^^laiw.kZ thou ds fy,^^ 'kCn ,oa vad ^^okgu ds izFke
fuca/ku dh frfFk ls 15 o"kksZa ds fy,^^ izfrLFkkfir fd;s tk;asxsA
fcgkj&jkT;iky ds vkns’k ls]
enu fd'kksj dkSf'kd]
ljdkj ds lfpoA
———
16 vxLr 2019
laŒ ,yŒthŒ&01&10@2019&5522@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge
jkT;iky }kjk fnukad 10 vxLr 2019 dks vuqer fcgkj eksVjokgu djkjksi.k ¼la'kks/ku½ vf/kfu;e] 2019
dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/ kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls
Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/kh u mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB
le>k tk;sxk A
fcgkj&jkT;iky ds vkns’k ls]
enu fd'kksj dkSf'kd]
ljdkj ds lfpoA
(Bihar Act 16, 2019)
BIHAR MOTOR VEHICLE TAXATION (AMENDMENT) ACT, 2019
AN
ACT
TO AMEND IN SECTION 2 (D) AND SECTION-7(1) OF BIHAR MOTOR
VEHICLE TAXATION ACT, 1994 (BIHAR ACT 8, 1994).
Be it enacted by the legislature of The State of B ihar in the Seventieth year of the Republic of
India as follows :-
1. Short title, extent and commencement.-—
(1) These Act may be called the Bihar Motor Vehic le Taxation (Amendment) Act.
2019.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force on the date of its pu blication in the Bihar official Gazette.
2. Amendment in section 2 of the said Act, 1994-
(i) Sub section (d) of Section 2 of Bihar Motor Ve hicle Taxation Act, 1994
(Bihar Act 8, 1994) shall be substituted by following :-
"(d) "One Time Tax" means Tax for Personalized Veh icles as imposed under
section 7 of this Act, which will be effective for 15 years and which shall be
calculated from the date of first registration of the motor vehicle.
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(ii) The words "For life time" used in sub section (1) of section 7 of Bihar Motor
Vehicle Taxation Act, 1994 (Bihar Act 8, 1994) shal l be substituted by the
words and figures "For 15 years from the date of fi rst registration of the motor
vehicle".
By Order of the Governor of Bihar,
Madan Kishore Kaushik ,
Secretary to the Government .
————
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