LexThe Nagaland Motor Vehicle Taxation (Amendment) Act, 1981
Nagaland · state statute
Open in Lexace · Ask the AI about this actTHE NAGALAND MOTOR VEHICLE TAXATION
(AMENDMENT) ACT, 1981
(NAGALAND ACT NO. 5 OF 1981)
(Received the assent of the Governor on 21st May, 1981)
An
Act
to amend the Nagaland Motor Vehicles Taxation Act, 1967.
It is hereby enacted in the thirty second year of the Republic of India as follows : —
1. Short title, extent and commencement.
(1) This Act may be called the Nagaland Motor Vehicles Taxation (Amendment) Act 1981.
(2) It shall come into force at once.
(3) It shall extend to the whole State of Nagaland.
2. The existing Schedule annexed to the Nagaland Motor Vehicles Taxation Act, 1967, hereinafter
called the Principal Act, shall be amended and the following rates shall be substituted.
SCHEDULE
(See section 4(1))
PART— A
Vehicles other than those plying for hire or reward
Article Description of Vehicles Annual Quarterly
tax Tax
No.
2 3 4
1 Cycles(including motor scooters and cycles with attachment for propelling the same by mechanical power) A. Bicycles: (1) not exceeding 90 kilogram in weight unladen. . . . 32 8 (ii) exceeding 90 kilogram in weight unladen 52 13 B. Tricycles 52 13 C. Additional Tax for ‘Trailer or 12 3 side car Solely for the conveyance of passengers and light personal passengers and light personal luggage of passengers. A. (i) 14 H.P. or less 112 28 (ii) exceeding 14 H.P. 136 34 B. Additional tax for trailers drawn by vehicles covered by this article — (i) Light trailer 32 8 (ii) Medium trailer 56 14 (iii) Heavy trailer 110 28 III. Other Vehicles A. Vehicles used for transport of goods only— (i) Vehicles not exceeding 1000 kg in 360 90 laden weight (ii) For every additional 500 kg. or part 84 21 thereof in laden weight B. Vehicles used partly for the conveyance of passengers and their personal luggage and partly for the conveyance of goods. (i) The tax payable under Articles II (ii) An additional tax for person in excess of six which the vehicles is 16 4 designed to carry (iii) An additional tax for ½ Metric tonne or part there every ~½ Metric 48 12 tonne or part thereof authorised load of goods. C. Tractors — (i) Not exceeding 2 Metric tonne in 52 13 weight (ii) exceeding 2 Metric tonne but not 108 27 exceeding 3 ½ Metric tonne in weight
(iii) exceeding 3½ Metric tonne in 216 54 weight D. Additional tax for trailer drawn by vehicle covered by this article — (i) Light trailer 52 13 (ii) Medium trailer 108 27 (iii)Heavy trailer 216 54 E. Mechanical Crane mounted on a Motor Vehicle (i) Light (not exceeding 3 Metric tonne in weight) 52 13 (ii) medium (exceeding 3 Metric tonne but not exceeding 5 Metric tonne) 108 27 (iii) Heavy (exceeding 5 Metric tonne) 216 54
PART— B iv. Vehicle plying for the hire for the conveyance of passengers and light personal luggage of passengers A. Motor Cars and Taxi: — (i) Taxi cars 250 75 (ii) Station Wagons and Omnibus 300 90 (iii) State Transport Cars 360 90 (iv) Tourist Taxi 1020 255 (v) Auto Rickshaw 100 30 B. State Carriage (i) For every seat authorised 48 12 v. Vehicles used for the Transport of goods only: (i) For 1 Metric tonne or less 300 90 (ii) For each additional ½ Metric tonne 92 23 VI. Vehicles authorised to ply partly for the conveyance of passengers and their personal luggage and partly for the conveyance of goods: — A. Contract carriage (Casual) (i) For every seat 48 12 (ii) An additional tax for every 1/2 Metric tonne or part thereof authorised load of goods 120 30 VII. Tractors: — (i) Not exceeding 2 Metric tonne in weight 115 30 (ii) exceeding 2 Metric tonne but not exceeding 3½ Metric tonne 225 68 (iii) exceeding 3½ Metric tonne in weight 325 93
VIII Trailer drawn by vehicles covered by articles under part B. 3 4 (i) Light trailer 90 (ii) Medium trailer 180 (iii) Heavy trailer 360 108 IX. Vehicles authorised to ply for hire on T h e a special route under a permit grantedappropna by the State Government. p a y a b le under
articles IV to VIII together with such additional fee as may be prescri bed by the State Governm ent X. Mechanical Crane, mount on a motor Vehicles: — (i) Light (Not exceeding 3 Metric tonne in weight) 140 36 (ii) Medium (exceeding 3 Metric tonne but not exceeding 5 Metric tonne in weight) 272 68 (iii) Heavy (exceeding 5 Metric tonne) 392 98 The above taxes are for motor vehicles fitted with pneumatic tyres, a 50 percent higher tax shall be liable on any Motor vehicle authorised to be fitted with solid or semi solid tyres. For trachid vehicles the taxes will be double of that prescribed for wheeled fitted with pneumatic tyres.