LexThe BIHAR MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 2016
Bihar · state statute
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vf/kfu;e] ftlij egkefge jkT;iky
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS
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16 vxLr 2016
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vf/kfu;e] ftlij egkefge jkT;iky fnukad 11 vxLr] 2016 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
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ljdkj ds la;qDr lfpo
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}kjk ;Fkkikfjr dk fuEufyf[kr
dks vuqefr ns pqds gSa] blds }kjk
fcgkj&jkT;iky ds vkns'k ls]
dqekj]
ljdkj ds la;qDr lfpo A
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fcgkj eksVj okgu djk/kku ¼la’kks/ku½ vf/kfu;e] 2016
¼fcgkj vf/kfu;e 11] 2016½
fcgkj eksVj okgu djk/kku vf/kfu;e] 1994 ¼fcgkj vf/kfu;e 8] 1994½ dk la'kks/ku ds fy, vf/kfu;eA
Hkkjr x.kjkT; dks lM+lBosa o"kZ esa fcgkj jkT; fo/ kku }kjk fuEufyf[kr #i esa ;g vf/kfu;e gks %&
1- laf{kIr uke] foLrkj vkSj izkjaHk A ¼1½ ;g vf/kfu;e fcgkj eksVj okgu djk/kku ¼la'kks/ ku½ vf/kfu;e]
1994 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjr izo`Ùk gksxkA
2- fcgkj vf/kfu;e 8]1994 dh /kkjk&2 esa la’kks/ku A ¼1½ fcgkj vf/kfu;e 8] 1994 dh /kkjk&2 dh
mi/kkjk ¼x½ ds i'pkr~ fuEufyf[kr u;h mi&/kkjk ¼x x½ tksM+h tk,xh]%&
**¼x x½ pkyu vuqKfIr ^^ dk ogha vFkZ gksxk tks eksVj okgu vf/kfu;e] 1988 ¼vf/kfu;e 59] 1988½ esa
blds fy, leuqnsf'kr gS
;”
¼2½ fcgkj vf/kfu;e 8] 1994 dh /kkjk&2 dh mi&/kkjk ¼?k½ ds i'pkr~ fuEufyf[kr u;h
mi&/kkjk ,Wa ¼?k ?k d½ tksM+h tk;saxh ] %&
**¼?k ?k½ ^^ ftyk lfefr ^^ ls vfHkizsr gS eksVj okgu vf/kfu;e] 1988 ¼vf/kfu ;e 59] 1988½ dh
/kkjk&215 dh mi/kkjk ¼3½ ds v/khu jkT; ljdkj }kjk xfBr ftyk lM+d lqj{kk lfefr ;
¼?k ?k d½ ^ fuf/k ^ ls vfHkizsr gS bl vf/kfu;e dh /kkjk&6 [k ds v/khu xfBr lM+d lqj{kk
fuf/k ;”
¼3½ fcgkj vf/kfu;e 8] 1994 dh /kkjk&2 dh mi&/kkjk ¼V½ ds i'pkr~ fuEufyf[kr u;h
mi&/kkjk ¼V V½ tksM+h tk,xh ] %&
¼V V½ ^^ lM+d lqj{kk midj ^^ ls vfHkizsr gS bl vf/kfu;e dh /kkjk&6 d ds v/khu mn~x`ghr
midj ;
¼4½ fcgkj vf/kfu;e 8] 1994 dh /kkjk&2 dh mi&/kkjk ¼<½ ds i'pkr~ fuEufyf[kr u;h
mi&/kkjk ,Wa ¼< <½ vkSj ¼< < d½ tksM+h tk;saxh %&
**¼< <½ ^^ jkT; ifj"kn ~^^ ls vfHkizsr gS eksVj okgu vf/kfu;e] 1988 ¼vf/kf u;e 59] 1988½ dh
/kkjk&215 dh mi&/kkjk ¼2½ ds v/khu jkT; ljdkj }kjk xfBr jkT; lM+d lqj{kk ifj"kn~;
¼< < d½ ^^ jkT; ljdkj ** ls vfHkizsr gS fcgkj jkT; dh ljdkj A **
3- fcgkj vf/kfu;e 8] 1994 esa ubZ /kkjkvksa 6d] 6[k] 6x] ,oa 6?k dk var%LFkkiu A&
fcgkj vf/kfu;e 8] 1994 dh /kkjk&6 ds i'pkr~ fuEufyf[kr ubZ /kkjk,saWa tksM+h tk,axh %&
^^ 6d] lM+d lqj{kk midj dk mnxzg.k vkSj laxzg.k A & ¼1½ lM+d lqj{kk midj dk mn~xzg.k vkSj
laxzg.k fuEufyf[kr nj ls fd;k tk;sxk%&
¼d½ vuqKfIr/kkjh ls bl vf/kfu;e dh vuqlwph IV esa fofufnZ"V njksa ;
¼[k½ bl vf/kfu;e dh /kkjk&7 dh mi&/kkjk ¼1½ ds izko/kkuksa ds vuqlkj ,d eq'r dj Hkqxrku djus
okys izR;sd okguksa ls ^^okgu ewY;^^ dk ,d izfr'kr ;
¼x½ bl vf/kfu;e dh /kkjk&7 dh mi&/kkjk ¼1½ ds izko /kkuksa ds vuqlkj ls brj dj Hkqxrku djus
okys izR;sd okgu ds ^^okf"kZd dj^^ dk ,d izfr'kr%
ijUrq mDr midj vuqKfIr dh fof/kekU;rk ds nkSjku ,d ckj ls vf/kd mnx`ghr ugha fd;k tk,xk A
Li"Vhdj.k%& bl mi&/kkjk ds iz;kstuksa ds fy, &
¼i½ ^^vuqKfIr/kkjh** ls vfHkizsr gS og O;fDr ftlds u ke ls eksVj okgu vf/kfu;e] 1988 ¼vf/kfu;e
59] 1988½ ds v/;k; II ds v/khu l{ke izkf/kdkjh }kjk pkyu vuqKfIr fuxZr fd;k x;k gS A
¼ii ½ ^^okgu ds ewY;^^ ls vfHkizsr gS; fcgkj dj of/kZr djkjksi.k vf/kfu;e] 2005 ¼vf/kfu;e 2005 dh
/kkjk&27½ ds v/khu okgu ij mn~x`ghr dj dh jde ds fcuk okgu dk ewY; (
¼2½ mi&/kkjk ¼1½ ds v/khu mn~xzg.kh; gjsd midj ;Fk kfLFkfr jftLVªhd`r Lokeh vFkok ,sls fdlh
O;fDr] ftlds ikl eksVj okgu dk dCtk gks vFkok fu;a=.k gks] }kjk lans; gksxk A
¼3½ mi&/kkjk ¼1½ ds v/khu mn~x`ghr midj /kkjk&3 ds v/khu fu;qDr dj fu/kkZjd inkf/kdkjh }kjk ,slh
jhfr ls vkSj ,sls le; ij lax`ghr fd;k tk,xk tks fofgr fd;k tk, A
¼4½ tgk¡ mi&/kkjk ¼1½ ds v/khu mn~x`ghr midj dk la nk; djus dk nk;h dksbZ O;fDr mi&/kkjk ¼3½ ds
v/khu fofgr le; ds Hkhrj ,sls midj dk lank; djus es a vlQy jgrk gS rks ,slk O;fDr pwd ds
fy, midj ds vfrfjDr tqekZus ds :Ik esa gjsd ekg esa ns; midj ds 2-5 % ds cjkcj dh jkf'k
vFkok mlds fdlh Hkkx dk lank; djsxk A
¼5½ jkT; ljdkj }kjk bl vf/kfu;e ds v/khu mn~x`ghr vkSj lax`ghr midj ds vkxeksa esa ls laxzg.k
vkSj olwyh ds [kpksZa dks ljdkj }kjk fofuf'pr jhfr ls ?kVkus ds i'pkr~ mls /kkjk&6[k ds v/khu
LFkkfir fuf/k esa fofu;ksftr fd;k tk,xk A
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6[k fuf/k dh LFkkiuk vkSj mi;ksx &¼1½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk] ,d fuf/k LFkkfir
dj ldsxh tks ^^fcgkj lM+d lqj{kk fuf/k** dgyk,xh A
¼2½ fuf/k esa fuEufyf[kr esa tek fd;k tk,xk%&
¼d½ /kkjk&6d dh mi&/kkjk ¼5½ ds v/khu fofu;ksftr jkf'k(
¼[k½ jkT; ljdkj }kjk fn, x, vuqnku] _.k vFkok vfxze (
¼x½ Hkkjr ljdkj }kjk fn, x, vuqnku] _.k vFkok vfxze(
¼?k½ futh vFkok lkoZtfud laLFkkvksa vFkok laxBuksa ls izkIr va'knkuA
¼3½ jkT; ljdkj gjsd o"kZ fuf/k esa eksVj okgu vf/kfu;e] 1988 ¼dsUnzh; vf/kfu;e 59]1988½ dh /kkjk&200
ds v/khu iwoZ o"kZ esa mn~x`fgr iz'keu djusokyh Qhl ds nl izfr'kr ds cjkcj dh jkf'k va'knku djsxhA
¼4½ fuf/k dk mi;ksx fuEufyf[kr lHkh vFkok fdlh iz;kstu ds fy, fd;k tk,xk%&
¼d½ lM+d lqj{kk dk;Zdze(
¼[k½ lM+d lqj{kk ds laca/k esa tkx:drk dk;Zdze(
¼x½ lM+d lqj{kk ds lEc) midj.kksa dh [kjhn(
¼?k½ lM+d lqj{kk ls lacf/kr ifj;kstukvksa ij vuqeksfnr v/;;u vkSj 'kks/k ds fuf/kdj.k(
¼M-½ lM+d lqj{kk ls lacaf/kr izf'k{k.k dk;Zdzeksa ds fuf/kdj.k(
¼p½ vfHk?kkr ns[kHkky dk;Zdzeksa ,oa lacaf/kr fØ;kdykiksa(
¼N½ lM+d lqj{kk ls tqM+s fo"k;ksa ij ,sls vU; O;; ftls jkT; ljdkj mfpr le>s(
¼t½ dksbZ vU; iz;kstu ftls fofgr fd;k tk,A
6x fuf/k dk fufgr gksuk vkSj iz’kklu A& ¼1½ fuf/k] jkT; ifj"kn~ esa fufgr gksxh vkSj jkT ; ifj"kn~ }kjk
lapkfyr dh tk;sxhA
¼2½ jkT; ifj"kn~ vius esa fufgr fuf/k dk lapkyu ,slh jhfr ls djsxh tks fofgr dh tk,A
¼3½ lHkh jkf'k;kWa tks fuf/k ds fgLls gSa mlh cSad esa tek dh tk;saxh tgkWa bl vf/kfu;e ds v/khu mn~x` ghr
vU; djksa dh izkfIr tek dh tkrh gSa vFkok ,sls vU; cSad esa tek dh tk;saxh tks jkT; ljdkj vf/klwpuk }kj k
fofufnZ"V djs vkSj [kkrk ,slh jhfr ls lapkfyr dh tk,xh tks jkT; ifj"kn~ fofuf'p; djsA
6? k vuqlwph esa la’kks/ku djus dh 'kfDr A& jkT; ljdkj] jkti= esa vf/klwpuk }kjk bl vf/kfu;e dh
fdlh vuqlwph esa ifjo/kZu] la'kks/ku] ifjorZu vFkok :ikarj.k dj ldsxhA
4- fcgkj vf/kfu;e 8] 1994 esa u;h vuqlwph dk var%LFk kiu A&fcgkj vf/kfu;e 8] 1994 dh vuqlwph
III ds i'pkr~ fuEufyf[kr u;h vuqlwph IV tksM+h tk,xh%&
vuqlwfp IV
Øe la0 vuqKfIr/kkjh dk oxZ mi dj dh jkf’k #0 esa
1 UkkSflf[k;k dh vuqKfIr 50
2 fx;j vFkok fcuk fx;jokys nqifg;k ds fy, vuqKfIr 1 00
3 gYds eksVj okgu ds fy, vuqKfIr&xSj ifjogu 150
4 gYds eksVj okgu ds fy, vuqKfIr& ifjogu 200
5 e/;e vkSj Hkkjh eksVj okgu ds fy, vuqKfIr 500
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16 vxLr 2016
laŒ ,y0th0&0 1&12@2016@159&yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
}kjk fnukad 11 vxLr 2016 dks vuqer fcgkj eksVj okgu djk/kku ¼la'kks/ku½ vf/kfu;e] 2016 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/khu 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]
eukst dqekj]
ljdkj ds la;qDr lfpoA
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THE BIHAR MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 2016
[Bihar Act 11,2016]
AN
ACT
TO AMEND
THE BIHAR MOTOR VEHICLES TAXATION ACT, 1994 (Bihar Act 8, 1994)
Be it enacted by the Legislature of the State of B ihar in the sixty seventh year of the
Republic of India in the following manner:-
1. Short title, extent and commencement — (1) This Act may be called the Bihar Motor
Vehicles Taxation (Amendment) Act, 1994.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in section-2 of the Bihar Act 8, 1994 —(1) After sub-section (c) of section-
2 of Bihar Act 8, 1994 the following new sub-section (cc) shall be added, :-
“(cc) “ driving license ” shall have the meaning as assigned to it in the M otor Vehicles Act,
1988 (Act 59 of 1988);”
(2) After sub-section (d) of section-2 of Bihar Act 8 , 1994 the following new sub-sections
(dd) and (dda) shall be added, :—
“(dd) “ district committee ” means the District Road Safety Committee constitu ted by the
State Government under sub-section ( 3) of section-215 of the Motor Vehicles Act, 1988 (A ct 59 of
1988);
(dda) ‘ fund’ means the Road Safety Fund constituted under section 6B’ of this Act.”
(3) After sub-section (k) of section-2 of Bihar Act 8 , 1994 the following new sub-section
(kk) shall be added, :—
“(kk) “ road safety cess ” means the cess levied under section-6A of this Act.”
(4) After sub-section (n) of section-2 of Bihar Ac t 8, 1994 the following new sub-sections
(nn) and (nna) shall be added, :—
‘(nn) “ state council ” means the State Road Safety Council constituted b y the State
Government under sub-section ( 2) of section-215 of the Motor Vehicles Act, 1988 (Act 59 of 1988);
(nna) “ State Government ” means the Government of the State of Bihar”
3. Insertion of the new sections 6A, 6B, 6C and 6D in Bihar Act 8, 1994 — After section-
6 of Bihar Act 8,1994, the following new sections shall be added,:—
“6A. Levy and collection of road safety cess— (1) There shall be levied and collected a
road safety cess at the following rates:-
(a) every licensee at the rates specified in Schedule IV of this Act;
(b) every vehicle liable to pay one time tax in acc ordance with the provisions of sub-section
(1) of section-7, at the rate of one percent of the value of such vehicle; and
(c) every vehicle liable to pay tax under this Act, other than a vehicle liable to one time tax
in accordance with the provisions of sub-section (1 ) of section-7, at the rate of one percent of the
annual tax payable under this Act on such vehicle:
Provided that the said cess shall not be levied mor e than once during the validity of a
license.
Explanation—For the purposes of this sub-section—
(i) the expression “licensee” means a person to wh om a driving license has been issued
by the competent authority under Chapter II of the Motor Vehicles Act, 1988 (Act
59 of 1988).
(ii) the expression “value of such vehicle” means value of the vehicle without the
amount of tax levied on such vehicle under the Biha r Value Added Tax Act, 2005
(Act 27 of 2005).
(2) Every cess leviable under sub-section ( 1) shall be payable by the registered owner or any
person having possession or control of the motor vehicle, as the case may be.
(3) The cess levied under sub-section (1) shall be col lected by the Tax Assessing Officer
appointed under section-3 in such manner and at such time as may be prescribed.
(4) Where any person liable to pay the cess levied un der sub-section ( 1) fails to pay such
cess within the time prescribed under sub-section ( 3), such person shall, in addition to the cess, pay
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by way of fine, an amount equal to two and a half p ercent of the cess due for every month, or part
thereof, of default.
(5) The proceeds of the cess levied and collected und er this Act by the State Government
shall, after deducting the expenses of collection a nd recovery in such manner as may be determined
by the Government, be appropriated to the Fund established under section 6B.
6B . Establishment and utilization of the Fund — (1) The State Government may, by
notification in the official Gazette, establish a Fund to be called the ''Bihar Road Safety Fund''.
(2) These shall be credited to the Fund,:-
(a) the amount appropriated under sub-section ( 5) of section-6A;
(b) grants, loans or advances made by the State Government;
(c) grants, loans or advances made by the Government of India;
(d) contributions from public or private institutions or organizations.
(3) The State Government shall contribute to the F und every year, an amount equal to ten
percent of the compounding fee collected in the pre vious year under section-200 of the
Motor Vehicles Act, 1988 (Central Act 59 of 1988).
(4) The Fund shall be utilized for all or any of the following purposes,:-
(a) road safety programmes;
(b) awareness programme in respect of road safety;
(c) purchases of instrument connected with road sa fety;
(d) funding of approved studies on projects and re search regarding road safety;
(e) funding of training programmes regarding road safety;
(f) trauma-care programmes and related activities;
(g) such other expenditure on matters connected wi th road safety as the State
Government may deem fit;
(h) any other purpose as may be prescribed.
6C. Vesting and administration of the Fund — (1) The Fund shall vest in and be
administered by the State Council.
(2) The State Council shall administer the Fund veste d in it in such manner, as may be
prescribed.
(3) All amounts forming part of the Fund shall be dep osited in the same bank as the receipt
of other taxes levied under this Act or in such oth er bank as the State Government may, by
notification, specify and the account shall be oper ated in such manner as the State Council may
decide.
6D. Power to amend Schedule — The State Government may, by notification in the
Official Gazette, add to, amend, alter or modify any of the Schedules to this Act.”
4. Insertion of a new Schedule in Bihar Act 8, 1994 — After Schedule III of, Bihar Act 8,
1994 the following new Schedule IV shall be inserted, namely—
“Schedule IV
Sl No Class of licensee Amount of Cess in rupees
1 Learners’ License 50
2 License for Two wheeler, whether with or without gear 100
3 License for Light Motor Vehicle License-Non-trans port 150
4 License for Light Motor Vehicle License-Transport 200
5 License for Medium and Heavy Motor vehicles 500
————
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Website: http://egazette.bih.nic.in