The Nagaland Motor Vehicle Taxation (Amendment) Act, 1989

THE NAGALAND MOTOR VEHICLES TAXATION 
(AMENDMENT) ACT, 1989 
 
(THE NAGALAND ACT NO 10 OF 1989) 
 
Received the assent of the Governor of Nagaland on 30th June’89 and published in Nagaland Gazette extraordinary dated 30th June ‘89. 
 
 
An 
 
Act 
 to amend the Nagaland Motor Vehicles Taxation Act, 1967. It is hereby enacted in the Fortieth year of the Republic of India 
     as follows : — 
 1. Short title,extent and commencement. (1) This Act maybe called the Nagaland Motor Vehicles, Taxation (Amendment) Act, 1989. (2) It shall come into force from 1st July, 1989. (3) It shall extend to the whole State of Nagaland.  2. Amendment of Section 15. In section 15 of the Nagaland Motor vehicles Taxation Act, 1967, herein after called the Principal Act, for the words “fifty rupees” substitute the words “One hundred rupees” and for the words “One hundred rupees” Substitute the words “two hundred rupees”.  3. The existing Schedule annexed to the Principal Act, shall be substituted as below  
SCHEDULE 
 
See Section 4 (1) 
 
                            Proposed 
Article Description of                Annual                Quarterly No. Vehicle            Tax                      Tax              (Rs.)                     (Rs.)  
PART—A 
Vehicle  other than those plying for hire or reward. 
          I. Cycles (including motor   scooters and cycles with   attachment propelling the   same by mechanical powers)  A. BI-CYCLES:  (i) Not exceeding 90 kilograms 48     12   in weight unladden.  (ii) Exceeding 90 kgs in weight 80 20   unladden.  B. TRI-CYCLE:   Additional tax for trailers of 18 5   side car  II. Vehicles constructed and   use solely for the conveyance   of passengers and light   personal luggage of   passengers.  A. (i)l4 H.P. or less 168 42   (ii) Exceeding 14 H.P. 204 51 
 B. Additional Tax for trailer   drawn vehicles covered by   this articles   (i) Light trailer 48 12   (ii) Medium 84 21   (iii) Heavy 168 42   III. OTHER VECHILES  A. Vechiles use for Transport of   Goods only.  (i) Vechicles not exceeding 1000 540 135   kg. in ladden wt.  (ii) For Every additional 500 kgs 128 32   or part thereof in ladden   weight   B. Vechiles used partly for the   conveyance of passengers and   for their personal luggage and   partly for the conveyance of   goods:  (i) The tax payable under   Articles 15.  (ii) An additional tax for 24 6   provision is excess of tax   which the vehicle is dangered   to carry.  (iii) An additional tax 1/2 metric 72 24   tonne or part thereof.   C. TRACTORS:  (i) Not exceeding 2 metric 80 20   tonnes in weight  (ii) Exceeding2metrictOnneSbUt 164 41   not exceeding 3½ metric   tonnes in weight.  (iii) Exceeding 3 metric tonnes in 324 81   weight.   D. Additional Tax for vehicles   covered by this Article  (i) Light Trailer 80 20  (ii) Medium Trailer 164 41  (iii) Heavy Trailer 324 81  E. Mechanical Crane mounted   on a Motor Vehicle.  (i) Light (not exceeding 3 metric 80 20   tonnes in weight)  (ii) Medium (exceeding 3 metric 164 41   tonnes)  (iii) Heavy (exceeding 5 metric 324 81   to ones) 
PART—B IV. Vehicle plying for hire for conveyance of passenger and light personal luggage of passengers.  A. Motor Cabs and Taxi:  (i) Taxi Cabs 400 125  (ii) Station Wagon 500 150  (iii) State Transport Cars 600 180  (iv) Tourist Taxi 1600 450  (v) Auto Rickshaw 150 50  B. Stage Carriage  (i) For every seat authorised 60 15  V. Vechicle used for the transport ofgoods only.  (i) For 1 Metric Tonne or less 450 135  (ii) For each additional 1/2 140 35   metric tonne  VI. Vechicle authorised to ply partly for the conveyance of   passengers and their luggage and partly for the   conveyance of goods.  A. Contract Carriage (Casual)  (i) For every seat 60 15  (ii) An additional for every ½ 180 45   metric tonne on part thereof   authorised load of goods.  VII. Tractors  (i) Not exceeding 2 metric 172 50   tonnes in weight.  (ii) Exceeding 2 metric tonnes but 340 100   not excedding 31/2 metric   tonnes in weight.  (iii) Exceeding 3½ metric tonnes 500 125   in weight. 
VIII Trailer drawn by vehicles covered by article under part-B.  (i) Light Trailer 150 50 
(ii) Medium Trailer                     300 100 (iii) Heavy Trailer                      600 172 
IX. Vehicles authorise to ply for                         The appro                                            
hire on a special route under                                      priate tax      a permit granted by the State                                     p a y a b 1 e  Govt.                                                                u n d e r                                                                                articles IV to                    VIII together                                                                               with such additional fee as may he 
                                                            prescribed 
                                                             by the State 
                                                            Government 
    
 X. Mechanical Crane mounted on a Motor Vehicle 
 (i) Light (not exceeding 3 metric              210 60 
  tonnes in weight) 
 (ii) Medium (exceeding 3 metric             410 120 
  tonnes in weight hut not 
  exceeding 5 metric tonnes.) 
 (iii) Heavy (exceeding 5 metric 600 175 
  tonnes) 
 
The above taxes are for motor vehicles, fitted with pneumatic tyres, A 50 percent 
higher tax shall he liable on any motor vehicle authorised to he fitted with solid or 
semi solid tyres, For trachid vehicles the taxes will he double of that prescribed 
for wheeler fitted with pneumatic tyres. 
 

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