The JHARKHAND MOTOR VEHICLE TAXATION(AMENDMENT) ACT, 2021

 
झारख0glyph215ड  गजट  (असाधारण ) मंगल वार , 29  जून , 20 21  
 
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29  जून, 2021  
 
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समझा जाएगा।  
 
Jharkhand Motor Vehicle Taxation (Amendment) Act, 2021 
(Jharkhand Act-03, 2021 ) 
 
An Act to amend Jharkhand Motor Vehicle Taxation Act, 2001   
  Be it enacted in the Seventy Second years of Republic of India by the Legislature of the State of 
Jharkhand as follows :- 
1. Short little, extent and commencement :- 
(1) This Act shall be called Jharkhand Motor vehicle T axation (Amendment) Act, 2021. 
 
(2) It shall extend to the whole of the state of Jhark hand. 
 
(3) It shall come into force with immediate effect.    
 
2. The words "Excluding GST" written in serial no. 3 (a), serial no. 5 & 6 in Part-C of 
scheduled-I in sub-section (1) of Section-5 of Jhar khand Motor Vehicle Taxation Act, 
2001 shall be substituted by the words "Ex-showroom price."  
 
3. Column 4, 5 & 6 of Section-A of Part-A of Schedu led-I made under sub-section (1) 
Section-7 of Jharkhand Motor Vehicle Taxation Act, 2001 shall be substituted by the 
following : - 
Clause Sl. 
No. 
Stages of 
Registration 
Class of Motor Vehicles  
Two Wheeler motor vehicle 
Personalized four wheeler 
motor vehicle (2 to 12 seating 
capacity) 
1 2 3 4 5 
A  Up to one year 
of age at the 
time of 
Registration or 
first Registration. 
(i)  One-time tax @ 7% of the 
Ex-showroom price shall 
be levied at the time of 
registration for up to 
rupees one lac Ex-
showroom price of the 
two wheeler Motor 
vehicle. 
 
(ii) One-time tax @ 9%  of 
the Ex-showroom price 
shall be levied at the 
time of registration for 
above rupees one lac 
Ex-showroom price of 
the two wheeler Motor 
Vehicle. 
(i) One-time tax @ 7% of the Ex-
showroom price shall be levied 
at the time of registration for 
up to rupees seven lac Ex-
showroom price of the four 
wheeler Motor vehicle. 
 
(ii) One-time tax @ 9%  of the 
Ex-showroom price shall be 
levied at the time of 
registration for above rupees 
seven lac Ex-showroom price 
of the four wheeler Motor 
Vehicle. 
 
4 झारख0glyph215ड  गजट  (असाधारण ) मंगल वार , 29 जून , 20 21  
  
4. Sub-Section (7) of in section-7 of the Jharkhand Mo tor Vehicle Taxation Act, 2001 shall be 
substituted as follows :- 
"One-time tax at the rate of 4% of cost price of Tr actor Ex-showroom price shall be 
levied for 15 years. 
  Provided one-time tax at the time of registration  of trailer of a tractor shall be liable to 
pay Rs. 5000 (Five Thousand Rupees) for 15 years. 
 Provided further that one-time tax shall be levied  on already registered tractor and its 
trailer by adjusting the previously paid tax." 
 
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