LexThe JHARKHAND MOTOR VEHICLE TAXATION(AMENDMENT) ACT, 2011
Jharkhand · state statute
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Page 1
NOTIFICATION
9 May, 2011
[JHARKHAND ACT 07, 2011]
Jharkhand Motor Vehicle Taxation (Amendment) Act, 2011
AN ACT
To amendment of Jharkhand Motor Vehicle Taxation Act, 2001
1. Short Title, Extent and commencement. –
(1) This amendment ACT may be called the Jharkhand Motor Vehicles
Taxation (Amendment) ACT, 2011.
(2) It shall extend to the whole of the State of Jharkhand.
(3) It shall come into force on such date as the State Government may by
Notification in the official gazette appoints.
2. Replacement of Sub-section -2(g) of Section 2 of Jh arkhand Motor Vehicles
Taxation Act, 2001.
Sub-section 2(g) of the Section 2 of Jharkhand Moto r Vehicles Taxation Act,
2001 will be replaced by following:-
“Personalised Vehicle means a motorcycle (includin g moped scooter and cycle
etc.) , Motor Car, Omni Bus or Station wagon (having the capacity of more than
4 but not exceedint 10 including driver)five which are solely used for personal
purposes”.
3. (A) Replacement of Sub-section -3 of section-5 of Jharkhand Motor
Vehicles Taxation Act, 2001.
Sub-section 3 of section 5 of Jharkhand Motor Vehic les Taxation Act, 2001
will be replaced including proviso by following:-
“ The State Government may by Notification from tim e to time increase the rate
of tax specified in the schedule”
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(B) Insertion of new sub-section – 5(4) in sec tion -5 of Jharkhand Motor
Vehicles Taxation Act, 2001.
New sub-section -5(4) will be inserted after sub-section -5(3) of section 5 of
Jharkhand Motor Vehicles Taxation Act, 2001 as following:-
“5(4) In case of vehicle not having not having certificate of fitness and valid
permit tax with penalty will be due from the date o f default as if it were for
vehicle having valid fitness and permit”
4. Proposed schedule I part A will replace schedul e I part A in sub-section
1 of section 7 of Jharkhand Motor Vehicles Taxation Act, 2001.
5. Insertion of new proviso in section 7(3) of Jha rkhand Motor Vehicles
Taxation Act, 2001 .
A new proviso will be inserted in section – 7 (3) of Jharkhand Motor
Vehicles Taxation Act, 2001 as following :-
“ Provided that for every transport vehicles ( excluding motor and goods
carriage) motor vehicle tax and additional motor ve hicle tax will be calculated
on the basis of number of seats as mentioned in col umn 2,3,4,5 and 6 of table
given on the criteria of wheel base :-
Wheel Base
(In inch)
Ordinary
Bus
Express Bus Semi Deluxe
Bus
Deluxe Bus AC Deluxe
Bus
1 2 3 4 5 6
228 61 58 49 41 41
216 55 52 44 37 37
210 54 51 43 36 36
206 53 50 42 35 36
205 53 50 42 35 35
204 53 50 42 35 35
203 53 50 42 35 35
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Buses will be classified as ‘express bus’, ‘Semi-de luxe bus’, ‘deluxe bus’, and
‘A.C. deluxe bus’ on basis of age of the vehicles and passenger amenities.
6. Insertion of new proviso in section 14 of Jharkha nd Motor Vehicles
Taxation Act, 2001.
Two new proviso will be inserted in section 14 of J harkhand Motor
Vehicles Taxation Act, 2001 as following :-
" Provided that such motor vehicles which are regi stered in other States
and being plied in the State of Jharkhand by owner of the vehicles, if they are
found without valid tax payment/permit then period of operation for these
vehicles will be deemed to be minimum of seventeen weeks prior to the date of
being found (even if the vehicle has plied for a l esser period) and for such
vehicles rates will be as given in sub-section 5 (r ead with section-14) of section
- 7 of this Act for a minimum period of seventeen weeks."
" Provided that motor vehicles found after expir y of valid temporary
permit, amount due will be calculated for minimum o f one week and maximum
of one month after the expiry of temporary permit."
190 48 46 38 32 32
180 40 40 32 27 27
179 38 36 30 25 25
176 37 36 30 25 25
167 33 31 26 22 22
166 33 31 26 22 22
165 33 31 26 22 22
163 32 30 26 21 21
143 28 27 22 19 19
142 25 24 20 17 17
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7. Replacement of section 21 by sub-section 21(a) and 21(b)
New sub-section 21(a) and 21(b) will replace section 21 as following :-
"21(a) Arrear Tax or Penalty will be recovered as per the process of recovery of
land revenue. Motor vehicle or part-thereof having arrear of tax or penalty can
be sold or auctioned irrespective of whether that v ehicle is within or out of
control of the person responsible for payment of arrear tax and penalty."
"21(b) Every owner of vehicle (commercial or private) payi ng annual tax will
be required to give the details of his Bank Account and a Certificate of being in
good financial condition from concerned bank with t he application for
registration or permit for such vehicles, in the ca se of default in tax payment
the vehicle may be seized by registering authority or collecting authority.
8. Insertion of sub-section 22(3) after sub-section 22(2) of section 22 of
Jharkhand Motor Vehicles Taxation Act, 2001.
"22(3) seized vehicles having tax or penalty arrear will be released only after
certificate of having paid all the penalty and taxe s is produced by the owner of
the vehicle.
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Schedule - 1 Part (A)
Proposed onetime tax for Motor cycle/Motor cycle
with accessories/ Motorcar /Jeep/ Omnibus being
used as personalized vehicle in the State of
Jharkhand.
S.No. Age of Vehicle Motor Cycle with or
without accessories
Motorcar/jeep/omnibus being
used as personalised vehicle
seating capacity upto 10
including driver
Below 90 Kg Above 90 Kg Motorcar
seating
capacity
more than
3 person
not more
than 5
persons
Motorcar
seating
capacity
more than
5 person
not more
than 8
persons
Motor
car
seating
capacity
more
than 8 person
not more than
10 persons
a At the time of
Registration
Rs. 1600/-
or 3% of
the Cost of
the vehicle
whichever
is more
Rs. 1800/-
or 3% of
the Cost of
the vehicle
whichever
is more
Rs.
9000/-or
3% of
the Cost
of the
vehicle
whichev
er is
more
Rs.
20000/-or
4% of the
Cost of the
vehicle
whichever
is more
Rs.
25000/-or
5% of
the
Cost
of the
vehicle
whichever
is more
b If the vehicles is
already
registered and its
date is as
belo w:
of the cost
of the
vehicle
of the cost
of the
vehicle
of the
cost of
the
vehicle
of the
cost of
the
vehicle
of the
cost of
the
vehicle
1. More than 1 year
not more than 2
year
2.8%
2.8%
2.8%
3.7%
4.7%
2. More than 2 year
not more than 3
year
2.6%
2.6%
2.6%
3.4%
4.4%
3. More than 3 year
not more than 4
year
2.4%
2.4%
2.4%
3.1%
4.1%
4. More than 4 year
not more than 5
year
2.2%
2.2%
2.2%
2.8%
3.8%
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5. More than 5 year
not more than 6
year
2.0%
2.0%
2.0%
2.5%
3.5%
6. More than 6 year
not more than 7
year
1.8%
1.8%
1.8%
2.2%
3.2%
7. More than 7 year
not more than 8
year
1.6%
1.6%
1.6%
1.9%
2.9%
8. More than 8 year
not more than 9
year
1.4%
1.4%
1.4%
1.6%
2.6%
9. More than 9 year
not more than 10
1.2%
1.2%
1.2%
1.3%
2.3%
10. More than 10 year
not more than 11
year
1.0%
1.0%
1.0%
1.0%
2.0%
11. More than 11 year
not more than 12
year
0.8%
0.8%
0.8%
0.7%
1.7%
12. More than 12 year
not more than 13
year
0.6%
0.6%
0.6%
0.4%
1.4%
13. More than 13 year
not more than 14
year
0.4%
0.4%
0.4%
0.1%
1.1%
14. Above 14 years 0.2% 0.2% 0.2% 0.1% 0.8%
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