The Odisha Motor Vehicles Taxation Act, 1975

*. Published vide Orissa Gazette Extraordinary No. 1556/16.9.1975-Notification
No. 11768-Legislative/12.9.1975.
1. Come into force w.e.f. 1st October, 1975 vide Transport Deptt. Notfn No. 13476
T.L.C. - 4/75 - T/25.9.1975
2. Clauses (a) to (d) Substituted vide Orissa Act No. 12 of 1993 w.e.f. 1.6.1993
*The Orissa Motor Vehicles Taxation Act, 1975
Orissa Act No. 39 of 1975
An Act to consolidate and amend the law relating to Taxation on
Motor Vehicles
Be it enacted by the Legislature of the State of Orissa in the Twenty-
sixth Year of the Republic of India as follows :
1. Short title, extent and commencement. -  (1) This Act may
be called the Orissa Motor Vehicles Taxation Act, 1975.
(2) It extends to the whole of the State of Orissa.
(3) 1[It shall come in to force on such date as the State Govern-
ment may, by notification, appoint in that behalf.]
2. Definition. - In this Act unless the context otherwise requires-
2[(a) "gross vehicle weight" means in respect of any vehicle the
total weight of the vehicle and load certified and registered
by the registering authority under the Motor Vehicles Act
as permissible for that vehicle;
(b) "motor vehicle or vehicles" means any mechanically pro-
pelled vehicle adapted for use upon roads whether the power
of propulsion is transmitted thereto from an external or
internal source and includes a chassis to which a body
has not been attached and trailer, but does not include a
vehicle running upon fixed rails or a vehicle of a special
type adapted for use only in a factory or in any other en-
closed premises or a vehicle having less than four wheels
fitted with engine capacity of not exceeding thirty five cu-
bic centimetres;
(c) "Motor Vehicles Act" means the Motor Vehicles Act, 1988
(59 of 1988) as amended from time to time;
(d) "Motor Vehicles Rules"  means the Motor Vehicles Rules
made under the Motor Vehicles Act;]
(e) "prescribed" means prescribed by rules made under this Act;
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
THE ODISHA ROAD SAFETY2
(f) "quarter" means a period of three months commencing on
the first day of April, the first day of July, the first day of
October or the first day of January in each year;
(g) "registered" means the person in whose name a motor
vehicle is registered under the Motor Vehicles Act and the
rules made thereunder;
(h) "registration" means registration under the Motor Vehicles
Act and the rules made thereunder;
(i) "tax" means the tax leviable under this Act;
(j) "Taxing Officer" means any person appointed by the State
Government by notification to exercise the powers and per-
form the duties conferred or imposed upon a Taxing Of-
ficer by or under the provisions of this Act within such
area as may be specified in the notification;
(k) "tax token"  means a ticket to be displayed on a motor
vehicle as an indication that the tax has been duly paid or
that no tax is payable;
(l) "Transport Commissioner" means the Transport Commis-
sioner appointed by the State Government;
(m) "unladen weight" means the weight of a vehicle or a trailer
including all equipment ordinarily used with the vehicle or
trailer when working 1[excluding] the weight of a driver or
attendant; and where alternative part or bodies are used
the unladen weight the vehicle means the weight of the
vehicle with the heaviest such alternative part or body;
(n) "Year" means the financial year;
(o) "all words and express on used in this Act but not defined
shall have the same meanings as have been respectively
assigned to them under the Motor Vehicles Act and the
Motor Vehicles Rules.
3. Levy of tax. - (1) Subject to the other provisions of this Act,
2[x x x ] there shall be levied on every motor vehicle used or kept for
use within the State a tax at the rate specified in 3[Schedule-I] 4[Sched-
ule-III];
(2) The State Government may be notification from time to time,
increase the rate of tax specified in 3[Schedule-I] 4[Schedule-III];
Provided that such increase shall not exceed fifty percent of the
rate specified in 3[Schedule-I] 4[Schedule-III];
(3) All references made in this Act to [Schedule-I] [Schedule-III];
shall be construed as references to 3[Schedule-I] 4[Schedule-III]; as for
1.  Substituted vide Orissa Act No. 12 of 1993 w.e.f. 1.6.1993
2. Omitted vide Orissa Act No. 12 of 1993 - w.e.f. 25.02.2005
3. Substituted ibid.
4. Inserted vide Orissa Act 3 of 2005 - w.e.f. 25.2.2005
5. deleted vide Orissa Act 3 of 2005 - w.e.f. 25.2.2005
3THE ODISHA ROAD SAFETY
the time being amended in exercise of the powers conferred by this
section.
1[x x x]
2[3A. Levy of additional tax. -  (1) Subject to the other provi-
sions of this Act, [there shall be levied on every public service vehicle
and goods carriage] used or kept of use within the State, an additional
tax at a rate specified in 3[Schedule-I].
(2) The State Government may, by notification from time to time,
increase the rate of additional tax specified in 3[Schedule-I] :
Provided that such increase shall not exceed fifty per cent of the
rate specified in 3[Schedule-I].
(3) The provisions contained in Sub-section (3) of section 3 4[x x
x ] Sub-section (1) to (3) of section 4, Sections 6 and Sections 11 to 20
shall mutatis mutandis apply in relation to the additional tax payable
under Sub-section (1) as they apply in relation to the tax payable un-
der section 3.]
5[3B. x x x]
4. Payment of tax and declaration of liability. - (1) The tax shall
be paid in advance within such time and such manner as may
be.prescribed, to the Taxing Officer by the registered owner of person
having possession or control of the vehicle.
(2) The period in respect of which tax is to be paid under Sub-
section (1) may be-
(a) a year at the rate specified in [Schedule-I] hereinafter referred
to as the annual rate; or
(b) one or more quarters at one-fourth of the annual rate for
each quarter; or
(c) any period less than a quarter expiring on the last date of any
quarter at one-twelfth of the annual rate of every month or part of a
month comprising such period :
Provided that in the case of a vehicle and annual rate of tax in
respect of which does not exceed [five hundred rupees] the tax shall be
paid either annually or for a period of two quarters at a time :
1. deleted vide Orissa Act 3 of 2005 - w.e.f. 25.2.2005
2. Inaerted vide Sec 3 of Orissa Act. No. 2 of 1986 - w.e.f 18.10.1985
3.  Substituted vide Orissa Act No. 12 of 1993 w.e.f. 1.6.1993
4. deleted vide Orissa Act 3 of 2005 - w.e.f. 25.2.2005
5. Omitted vide Orissa Act No. 12 of 1993 w.e.f. 1.6.1993
6. Inserted vide Section 3 of the Orissa Act No. 2 of 1986
THE ODISHA ROAD SAFETY4
1[Provided further that the State Government may, by notifica-
tion, allow payment of tax monthly in respect of any motor vehicle or
class of motor vehicles and in such case one-twelfth of the annual rate
of tax specified in 2[Schedule-I] is to be paid for each month]; and
(3) Notwithstanding anything contained in this section, the State
Government may. by notification, from time to time, direct that a tem-
porary tax token may be issued in respect of a [vehicle] plying tempo-
rarily in the State on payment of such tax and subject to such condi-
tions as may be specified in the notification :
3[x x x]
(4) At the time of making of payment of tax for any period under
Sub-section (1)-
(a) a valid certificate of registration and a valid certificate of in-
surance in respect of the motor vehicle complying with the provisions
of the Motor Vehicles Act, shall be produced before the Taxing Officer;
and
(b) there shall be delivered to the Taxing Officer a declaration in
duplicate in the prescribed from with the proscribed particulars speci-
fying the Taxing Officer from whom the tax token, if any, had been last
obtained and showing that the tax payable for the vehicle is the amount
actually paid.
1[4A. Levy and payment of one-time tax - 2[(1)Notwithstandjng
anlthing conr&ined in se.tions 3 and 4. but subjecr to other provisions
of this AcL there shall be levied and paid in respect of every vehicle of
the description specified in items 1 and 2 of Schedule I and every
vehicle being moror car including jeep. which is used p•rsonally or
kept for personal use, covered under hem 6 of the said Schedule. mo-
tor cab and maxi cab cov•red under item 4(B) of the said Schedule,
Omnibus, private se ice vehicte covered under item 5A. and ducational
lnstitution buses covered under item 58 ofthat Schedule which does
not carry more than twelve persons excluding driver, one time tax at
the rate specified in Schedule III:
Provided that in case ofa motor vehicle which.
(i) is alread, on road in the Slale of Odisha prior to lhe com-
mencement of the Odisha Motor Vehicles Taxation (Amendment) Act.
2017 (hereinafter refered to as the appointed date); or
(ii) has been purchased or acquired outside Odisha bul brought
to Odisha on or after lhe appointed dare; or
(iii) is ahered after the appointed dalc to a motor vehicle for which
one time tax is payable,
1. Inserted vide Section 3 of the Orissa Act No. 2 of 1986.
2. Substituted vide Orissa Act No. 12 of 1993 w.e.f. 1.6.1993.
3. deleted vide  Orissa Act No. 12 of 1993 w.e.f. 1.6.1993.
4. Inserted vide Orissa Act No. 8 of 1989 - w.e.f. 1.6.1989.
5. Substituted by O.G.E. No. 1996, dt. 21.11.2017
5THE ODISHA ROAD SAFETY
the one time tax shall be such as may remain after deducting
from the usual one time tax, one-fifteenth for each completed yelr for
which tax has been paid, but in no case, such tax shall be less than
one-tenth of such usual one timc lax.
Explanation I. - For the purpose of this section, the expression
‘Usual one time tax” means such mte ofiax as specified in Schedule lll
payable in rcspect of such vehiclp, calculated on the basis ofthe cost
ofsuch vehicle prevalent on the date of its firsl registralion.
Erptanotior II. -  For the purpose of this section, the cost of
vehicle shall includ• taxes and duties charged by the Dealer as men-
tioned the invoice:
Provided further that ther• shall be levied and paid in respect of
every e-cart and  e-rickshaw, one time tax al the mle ofthrce percentum
ofthe cosr ofsuch vehicle:
Provided also that the vehicle. in respecl of which one time tax
has alread) been reatized. shall not be liabte to pay tax as specified in
Schedule Il.
(2) The levy and payment of one-time tax shall be for the life-time
of the vehicle in respect of which such tax is paid.
(3) The levy and payment of one-time tax shall be compulsory in
respect of vehicles registered on or after the appointed date and op-
tional in respect of the vehicles registered prior to that date.
1[(4) Where, after payment of one-time tax, a vehicle is removed
to any other state on transfer of ownership or change of address, or its
registration is cancelled for any reason other than that mentioned in
Sub-section (5) of section 55 of the Motor Vehicles Act 59 of 1988      2[x
x x] the owner of the vehicle shall be entitled to a refund which shall be
the balance of the one-time tax paid by him under Sub-section (1) as
may remain-after deducting from such tax one-tenth thereof for each
completed year or part thereof commencing on the date from which
the one-time tax was paid till the date on which the vehicle is so re-
moved or its registration is so cancelled or the vehicle is so altered, as
the case may be :]
2[ x x x]
3[x x x]
(6) The provisions of Sections 10 and 16 relating to temporary
discontinuance of the use of vehicle and rebate on payment of tax,
respectively, shall not apply to a vehicle in respect of which one-time
tax is leviable under this section.]
2[x x x]
1. Inserted vide Orissa Act 21 of 1990 - w.e.f. 1.12.1990.
2. deleted vide Orissa Act 3 of 2005 - w.e.f. 25.2.2005.
3. Omitted vide Orissa Act No. 8 of 2003 w.e.f. 13.2.2003.
THE ODISHA ROAD SAFETY6
1[4-B. Levy and payment of one time tax on goods carriage:-
(1) Notwithstanding anything contained in Sections-3 and 4 of this
Act, but subject to other provisions of this Act, there shall belevied
and paidin respect of every goods carriage of the description specified
in item 3 of ScheduleI I, the gross vehicle-weight of‘which.does,not
exceed 3000 kilograms, one time tax at the rate equal to1O times of
the annual rate of tax in respect thereof as specified in Schedulei or
2[six percentum] of the cost of such vehicle, whichever is higher.
(2) The levy and payment o_f one time tax shall be for the life
time of the goods carriage in respect of which such tax is paid.
(3) The levy and payment of onetime tax shall be compulsory in
respect of goods carriage referred to in sub-section (1) registered on or
after" the commencement of the Orissa Motor Vehicles Taxation (Amend-
ment) Ordinance, 2010.
(4) The provisions of sections 10 and 16 relating to temporary
discontinuance of the use of vehicles and rebate on payment of tax,
respectively, shall not apply to the goods carriage in respect of which
one  time tax is leviable under this section.
3[4C. Levy and payment of one time tax on tractor and trailer:
(1) Notwithstanding any thing contained in sections 3 and 4 of this
Act, butsubject to othervpiovisions of this Act, there shall be levied
and paid in respect of every tractor or trailer or tractor and trailer in
combination of the description specified in item 5 of Schedule I, the
Laden‘ weight ofwhich doesnot exceed 9500 kilograms, one time tax at
the rate equal,to three percentum of the cost ofsuch vehicle:
Provided that in case ofa vehicle which-
(i) isalready on road in the State of Odisha prior to the com-
mencement of the Odisha Motor Vehicles Taxation Amendment) Act;
V2017 (here in after, referred to as the appointed date); or
(ii) has been purchased or acquired outside Odisha butsbrought
to Odisha on or after the appointed date, the one timetax shall be such
as may remain after deducting from the usual one time tax, one-fif-
teenth for each completed year for which ta-x has been paid, but in no
case, such tax shall be less than lone-tenth of such usual one time
tax.
1. Inserted vide (O.A, No. 3 of 2010) O. G. Ext. N0, 1198 dated 2.8.201O.
2. Substituted vide (O.A. N0. 19 of 2017) O. G. Ext. N0.1986 dated 21.11.2017.
3. Inserted vide (O.A. N0. 19 of 2017) O. G. Ext. No. 1986 dated 21.-11.201-7.
7THE ODISHA ROAD SAFETY
Explanation l.- Fot the purpose of thissection, the expression
“usual onetime tax" means such amount of tax pay able in respect of
such vehicle, calculated on the basis of threepercentum of the cost of
such vehicle prevalent on the date of its first registration.
Explanation ll.- For the purpose of this section, the cost of ve-
hicle shall include taxes and duties charged by the Dealer as men-
tioned in the invoice-
(2) The levy and payment of one time tax shall be for the life time
of the tractor and trailer in respectof which such tax is paid,
(3) The levy and payment of one time tax shall be compulsory in
respect of tactor and trailer referred to in sub-section (1) registered on
or after the appointed date.
(4) The provisions of sections 10 and 16 relating to temporary
discontinuance of the use of vehicles and rebate on payment of tax,
respect'ively,’shall not apply to the tractor and trailer referred to in
sub-section (1) in respect of which one time tax is leliable under this
section.
4D. Levy of Green Tax :  (1) There shall belevied and paid a
surcharge called “green tax“ in addition to thetax levied under sec-
tions 3, 3A, 4A, 4B or 4C, in respect of every ,
 (a) transport vehicle suitable for use on’ roadwhich has com-
pleted fifteen years from the date of its registrationamounting to four
thousand rupees, atthe time of renewal of fitness certificate as per
section 56 of the Motor Vehicle Act; and
(b) vehicles other than transport vehicles, suitable for use on
road which has completed fifteen years from the date of its registra-
tion; amounting to one thousand rupees at thetime of renewal of cer-
tificate of (registration as per sub-section (10) of section 41 of the Mo-
tor Vehicle Act.
(2) The surcharge levied under sub-section (1) shall be paid in
such manner as may be paescribed];
5. Tax payable by Manufactures and Dealers. - Notwithstand-
ing the provisions contained in [Sections 3, 3-A, 4 or 4-A], a tax at the
annual rate specified below shall be paid in advance by a manufacture
of dealer in motor vehicles in respect of the vehicles in his possession
in the course of his business as such manufacture or dealer under the
authorisation of trade certificate granted under the Motor Vehicles
Rules :.
1. Substituted vide (O.A. No. 3 of 2010) O.G.E Ext. No. 1198 dated 2.8.2010.
2.1 Substituted vide (O.A. No. 19 of 2017) O.G.E Ext. No. 1986 dated 21.11.2017.
THE ODISHA ROAD SAFETY8
      1[Description of motor vehicle Annual rate
1. Motor Cycles-
(a) where the total number of Rs. 2000.00
vehicles does not exceed ten.
(b) where such total number Rs. 2000.00 Plus
exceeds ten. Rs. 200.00 for
each vehicle ex
ceeding ten
2. Motor vehicles other than Motor
Cycles weighing notmore than 3048
kilograms unladen—
(a) where the total number of Rs. 5,000.00
vehicles does not exceed ten.
 (b)  where such total number Rs. 5000.00
exceeds ten. Rs. 500.00 for
each vehicle ex
ceeding ten.
3. Motor vehicles  weighing more
than 3048 kilograms unladen—
(a) where the total number of Rs. 10,000.00
vehicles does not exceed ten.
 (b)  where such total number Rs. 10,000.00
exceeds ten.          Rs. 1000.00 for
each vehicle ex
ceeding ten.]
6. Payment of 1[differential tax. - (1) When any motor vehicle,
in respect of which tax for any period has been paid, is altered during
such period or purpose to be used during such period in such manner
as to cause the vehicle to become a vehicle in respect of which a higher
rate of tax is payable, the registered owner or the person having pos-
session or control of the vehicle, shall pay to the Taxing Officer 1[differ-
ential tax] of a sum which is equal to the difference between the tax
already paid and the tax which is payable in respect of such vehicle for
the period for which the higher rate of tax is payable in consequence of
the alteration or proposed user, as the case may be.
(2) The payment of 1[differential tax] under Sub-section (1) shall
be made within such time and in such manner as may be prescribed
and the provisions of Sub-section (4) of section 4 shall, mutatis mutan-
dis apply to the payment of such tax.
Explanation I - In determining the [differential tax] any broken
period in a month shall be considered as a full month.
1. Substituted vide (O.A. No. 3 of  2010) O.G.E Ext. No. 1198 dated 2.8.2010.
2. Substituted vide Orissa Act No. 2 of 1986
9THE ODISHA ROAD SAFETY
Explanation II - A motor vehicle shall be deemed to have been
altered if there is a change in its construction, design or adaptation or
if there is a change in the manner of its actual user irrespective of the
fact as to whether such alteration has or has not been taken notice by
the registering authority under 1[section 52] of the Motor Vehicles Act.
2[7. Grant of tax token and receipt on payment of tax. - When
a person pays t x under sections 4, 4A, 48, 4C, 4D, 5 and 6 in respect
ofmotor vehicles. the faxing Officer shall grant to such person a re-
ceipt in such manner and in such form as may be prescribed spccifying
therein the vehicle number, the period and amounl of tax paid and
such other paniculars as may be prcscribed.]
2[8.Endorsement in registration Certificate when no tax pay-
able and] - (1) Where no tax is payable for any period in respect of any
motor vehicle, the registered owner or the person having possession or
control of such vehicle shall, in accordance with rules made in that
behalf, deliver to the Taxing Officer a declaration in duplicate in the
prescribed form with the prescribed particulars signifying that no such
tax is payable, accompanied by a valid certificate of registration and
valid certificate of insurance complying with the provisions of the Mo-
tor Vehicles Act and the rules made thereunder.
2(2) The Taxing Officer on being satisfied that no tax is payable,
shall make an cntry in the cerlificate of registralion lo the said effecl.]
9. 3[x x x ]
10. Prior intimation of temporary discontinuance of use of a
vehicle. - (1) Whenever any motor vehicle is intended not to be used
for any period, the registered owner or person having possession or
control thereof shall on or before the date of expiry of the term for
which tax has been paid, deliver to the Taxing Officer, an undertaking
duly signed and verified in the prescribed form and manner specifying
the period aforesaid and the place where the motor vehicle is to be
kept alongwith such other particulars as may be prescribed and the
registration certificate, fitness certificate, permit and tax token, then
current and shall from time to time by delivering, further undertak-
ings give prior intimation to the concerned Taxing Officer of the exten-
sion, if any, of the said period and the changes, if any, of the place
where the motor vehicle shall be kept :
Provided that no such undertaking shall relate to a period ex-
ceeding one year at a time.
(2) If at any time during the period covered by an undertaking as
aforesaid the motor vehicle is found being used or is kept at a place in
contravention of any such undertaking, such vehicle shall, for the
1. Substituted vide Orissa Act 12 of 1993 w.e.f. dt. 1.6.1993
2. Substituted vide (O.A. No. 19 of 2017) O.G. Ext. No 1986 dt. 21.11.2017
3. Omitted  vide (O.A. No. 19 of 2017) O.G. Ext. No 1986 dt. 21.11.2017
THE ODISHA ROAD SAFETY10
purpose of this Act be deemed to have been used throughout the said
period without payment of tax.
(3) In the absence of any undertaking delivered under Sub-sec-
tion (1) every motor vehicle liable to tax under this Act shall be deemed
to have been used or kept for use within the State.
11. Refund of tax. - (1) When any person has paid tax in respect
of a motor vehicle, he shall be entitled to a refund-
(a) where an undertaking has been delivered under Sub-sec-
tion (1) of section 10 in respect of such motor vehicles,
which has not, in the opinion of Taxing Officer, been found
to be false, by the time the application for a refund is made,
and the period specified in the said undertaking, comprises
any period for which tax has been paid in respect of such
vehicle, for each complete calendar month of the period for
which tax has been paid and which remained unexpired
on the date of delivery of the said undertaking, of an amount
equal to one-twelfth of the annual tax payable on such
vehicle;
(b) where excess tax has been paid for any period due to over
assessment by the Taxing Officer or otherwise, of the
amount paid in excess of the tax payable; and
(c) where, after payment of tax in respect of a vehicle, it is
found that the vehicle is not subject to tax, of the tax so
paid :
Provided that no such refund shall be made unless the person
claiming the refund has made an application in that behalf to the
concerned Taxing Officer within one year from the date on which the
refund became due and every such refund shall be subject to such
conditions as may be prescribed.
(2) Any amount due to be refunded under Clause (a) or Clause
(b) or Sub-section (1) may, at the option of the applicant, be adjusted
towards the tax due for any subsequent period :
Provided that if any tax or penalty due from the applicant in
respect 1[of] any previous period remains outstanding, the amount to
be refunded shall be first adjusted towards the outstanding dues and
the balance, if any, shall refunded.
12. Liability of successor to pay arrears. - (1) If the tax leviable
in respect of any motor vehicle unpaid by any person liable for pay-
ment thereof and such person before having paid the tax has trans-
ferred the ownership of such vehicle or has ceased to be in possession
or control of such vehicle, the person to whom the ownership of the
vehicle has been transferred or the person who has possession or con-
1. Substituted noftn. No. 16006-Legis,- 29/75-L22 dt 3.12.1975
11THE ODISHA ROAD SAFETY
trol of such vehicle shall be liable to pay the said tax to the Taxing
Officer.
(2) Nothing contained in this section shall be deemed to 1[affect]
the liability of the person who has transferred the ownership or has
ceased to be in possession or control of such vehicle, for payment of
the said tax.
13. Penalty for failure to pay. - 2[(1) If the tax due in respect of
any motor vehicle has not been paid as specified in 3[Sections 4 and 4-
A], the registered owner or the person having possession or control
thereof shall, in addition to payment of tax due, be liable to pay pen-
alty which may extend to 2[twice the tax due] in respect of that vehicle
to be levied by such officer by order in writing and in such manner as
may be prescribed.
(1-A) Notwithstanding anything contained in Sub-section (1), if
the tax due in respect of any vehicle plying under a National permit
scheme or a Zonal permit scheme is not paid as specified in the said
scheme or otherwise, the registered owner or the person having the
possession or control thereof shall, in addition to payment of tax due,
be liable to pay the penalty specified in the said scheme or otherwise
in respect of that vehicle in such manner as may be prescribed.]
4[x x x].
(2) The penalty imposed under Sub-section (1) shall be without
prejudice to the liability, if any, that may be incurred under any of the
other provisions of this Act or the rules made thereunder but no such
penalty shall be imposed without giving the party concerned a reason-
able opportunity of being heard.
14. Recovery of tax and penalty. - (1) Any tax due and not paid
as provided for by or under this Act and any sum directed to be recov-
ered by way of penalty under section 13 may be recovered as arrears of
public demand 1[or in accordance with the provisions contained in
Schedule-II].
1[1-A. Any tax levied under this Act shall be deemed to be a first
charge on the vehicle to which it relates.]
(2) The motor vehicle in respect of which the tax is due or n
respect of which any sum has been directed to be recovered as penalty
under section 13 or its accessories may be distrained and sold in pur-
suance of this section whether or not such vehicle or accessories is or
are in the possession or control of the person liable to pay the tax or
penalty.
1. Substituted noftn. No. 16006-Legis,- 29/75-L22 dt 3.12.1975
2. Substituted vide Sec. 6 of Orissa Act No. 2 of 1986 - w.e.f. 18.10.1986.
3. Substituted vide Orissa Act No. 22 of 1990 - w.e.f 1.12.1990
4. Deleted vide Orissa Act No. 22 of 1990
5. Inserted vide Orissa Act No. 12 of 1993 - w.e.f. 1.6.1993
THE ODISHA ROAD SAFETY12
(3) Notwithstanding anything contained in this Act or the rules
made thereunder, no person shall be liable to tax or penalty accruing
for any period on account of any motor vehicle, the tax or penalty due
in respect of which as already been paid by some other person.
15. Exemption. - (1) The State Government may by notification
make an exemption, reduction in the rate or other modification in
regard to the tax payable-
(i) by any person or class of persons; or
(ii) in respect of any motor vehicle or class of motor vehicles.
(2) Every notification issued under Sub-section (1) shall, as soon
as may be after it is issued, be laid before the State Legislature for a
total period of fourteen days which may be comprised in one or more
sessions.
16. Rebate on payment of annual tax in advance. -  (1) A re-
bate of five per centum on the amount of annual tax payable in respect
of a motor vehicle shall be allowed if such annual tax is paid in ad-
vance.
17. Powers of Police Officer and other officers. - (1) Any Tax-
ing Officer any police Officer in uniform not below the rank of Sub-
Inspector, or any officer of the State Motor Vehicles Department not
below the rank of Junior Inspector of Motor Vehicles or any other Of-
ficer specially authorised by the Transport Commissioner in this be-
half may-
(a) enter at any time between sunrise and sunset any pre-
mises where he has reason to believe that a motor vehicle
is kept; or
(b) require the driver of any motor vehicle In any public place
to stop such vehicle and cause it to remain 1[stationary] so
long as may reasonably be necessary, for the purpose of
satisfying himself that the amount of tax 2[including the
penalty, if any, levied under section 13] in respect of such
vehicle has been paid and the tax has been obtained.
(2) While proceeding under Sub-section (1) the officer may, if the
tax 2[or the penalty, if any, or both tax and penalty] has not been paid
in accordance with the 1[provisions] for this Act, seize the motor ve-
hicle and detain it till the tax 2[or the penalty, or both, as the case may
be,] is paid and 1[on such seizure] the officer shall take or cause to be
taken any steps he may consider proper for the temporary safe cus-
tody of the vehicle; and the registered owner, the person having pos-
session or control of the vehicle and the driver thereof shall be bound
1.  Substituted by Notfn. No. 16006-Legis 29/75 L/22/dt 23.12.1975
2. Substituted vide Orissa Act No. 12 of 1993 w.e.f. 1.6.1993
13THE ODISHA ROAD SAFETY
to comply with all orders and directions as the said officer may in
respect of the movement of such vehicle, issue for giving effect to such
seizure :
Provided that no such seizure shall be made and no such vehicle
shall be retained in custody except in such manner, under such cir-
cumstances and subject to such conditions as the State Government,
having regard to the reasonable convenience and facility of transport
of the passengers and goods, if any, may prescribe.
18. Appeal. - (1) Any person aggrieved by any order or direction
of the Taxing Officer or by seizure made under Sub-section (2) of sec-
tion 17 may, within prescribed time and in the prescribed manner,
prefer an appeal to such authority on payment of such fees, if any, as
may be prescribed.
(2) Every appeal shall be heard and disposed of in the prescribed
manner.
(3) Every decision on such appeal shall', subject to the provi-
sions of section 19, be final and shall not be called in question in any
Court of law
19. Revisions. - Any person aggrieved by any order of the appel-
late authority passed under section 18 may, within sixty days from
the date of the order and in the prescribed manner, apply to the pre-
scribed authority praying for a revision of such order on the ground
that the decision is not in conformity with law and said revisional
authority may pass order in relation to the order under revision as it
deems fit :
Provided that the revisional authority may on his own motion
call for the record of any case in which an order has been passed or a
direction has been given by the Taxing Officer, or which relates to
seizure of the vehicle under section 17 or in which an order has been
passed by the appellate authority and may pass such an order in rela-
tion to the case as it deems fit, if it finds that the order in question was
without jurisdiction or illegal 1[or erroneous in so far as it is prejudi-
cial to the interest of revenue] :
Provided that the revisional authority shall not pass an order
under this section prejudicial to any person without giving him a rea-
sonable opportunity of being heard.
20. Offences. - (1) Whoever -
(a) uses a motor vehicle or keeps a motor vehicle for use without
having paid the tax or 2[differential tax] in respect of such vehicle; or
(b) delivers in respect of a motor vehicle any declaration or un-
1.  Added vide Orissa Act No. 12 of 1993 w.e.f. 1.6.1993
2. Substituted vide Sec. 6 of Orissa Act No. 2 of 1986.
THE ODISHA ROAD SAFETY14
dertaking wherein the particulars required by or under this Act to be
therein set for the are not fully and truly stated, shall, on conviction,
be punishable with fine not exceeding, for the first offence twice and
for every subsequent offence, four times the amount of annual tax
payable for the vehicle in respect of which the offence is committed.
(2) Whoever not being a person liable to pay tax drives a motor
vehicle knowing or having reason to believe that the tax or additional
tax payable in respect of such vehicle has not been paid shall, on
conviction, be punishable for the first offence with fine which may
extend to three hundred rupees and for every subsequent offences
with fine which may extend to five hundred rupees.
21. Other offences. -  Whoever contravenes any of the provi-
sions of this Act or the rules framed thereunder shall on conviction, if
such contravention is not punishable under section 20, be punishable
with fine which may extend to two hundred rupees.
22. Protection for bona fide acts. -  No prosecution, suit or
other proceedings shall lie against the Taxing Officer or any other au-
thority for anything in good and faith done or intended to be done,
under this Act.
23. Power to make rules. - (1) The State Government may, sub-
ject to the condition of previous publication, make rules for carrying
out the purposes of this Act.
(2) In particular and without prejudice to the generality of the
foregoing powers, the State Government may make rules for all or any
of the following matters, namely :
(a) the time within which had the manner in which, tax shall
be paid;
(b) the form of declaration and the form of undertaking, par-
ticulars to be stated therein and the time within which the
declaration or undertakings shall be delivered;
(c)  the form of the tax token and the manner in which the tax
token shall be displayed in the motor vehicle;
(d) the conditions subject to which refund of tax may be al-
lowed;
(e) the authority before which, the manner in which, the time
within which and the fees on payment of which an appeal
or revision may be filed and the manner in which an ap-
peal or revision may be heard and disposed of;
(f) the issue of duplicate tokens and of certified copies of the
records of the Taxing Officer and the fee chargeable there-
fore;
(g) the procedure in accordance with which the Taxing Officer
may dispose of matters before him;
15THE ODISHA ROAD SAFETY
(h) regulating the method of assessment and recovery of the
tax;
(i) any other matter which is to be or may be prescribed.
(3) All rules made under this Act shall, as soon as may be after
they are made, be laid before the State Legislature for a total period of
fourteen days which may be comprised in one or more sessions and if
during the said period the State Legislature makes modifications, if
any, therein, the rules shall thereafter have effect only in such modi-
fied form, so, however, that such modification shall be without preju-
dice to the validity of anything previously done under the rules.
24. Repeal and savings. -  (1) The Bihar and Orissa Motor Ve-
hicles Taxation Act 2 of 1930 and the Madras Motor Vehicles Taxation
Act 2 of 1931 in their application to the state Orissa are hereby re-
pealed.
(2) The repeal of the said Acts shall not affect -
(a) the previous operation of the said Acts or anything duly
done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued
or incurred under any of the said Acts; or
(c) any penalty, forfeiture 1[or] punishment incurred in respect
of any offence committed against any of the said Acts;
(d) any investigation, legal proceeding or remedy in respect of
any such right, privilege, obligation, liability, penalty 2[,]
forfeiture or punishment as aforesaid, and any such inves-
tigation, legal proceeding or remedy may be instituted, con-
tinued or enforced and any such penalty, forfeiture or pun-
ishment may be imposed as if the said Acts had not been
repealed.
(3) Subject to the provisions contained in Sub-section (2) and
notwithstanding the repeal of the enactments specified in Sub-section
(1).
(i) every declaration or undertaking derived under the said
enactments in respect of any motor vehicle shall be deemed
to be a declaration or undertaking delivered under this Act;
and
(ii) every tax token issued under the enactments so repealed
and valid immediately before the date of commencement
this Act, shall continue to be valid after the said date for
the unexpired portion of the period for which it has been
issued.
1.  Substituted by Notfn. No. 16006-Legis 29/75 L/22/dt 23.12.1975
2. Inserted ibid.
THE ODISHA ROAD SAFETY16
1[Schedule I]
[See Sub-section (1) of section 3 and Sub-section (1) of section 3-A]
Description of motor
 vehicles
(1) (2) (3)
Rs. Rs.
1. Motor Cycles-
(a) Bicycles
(i) Not exceeding 91 kilograms
in weight unladen. 3[150.00] Nil
(ii) Exceeding 91 kilograms
in weight unladen. 3[200.00] Nil
(iii) if used for drawing a side car
 or a trailer, in addition to the
tax payable under Clause
 (i) or (ii). 2[15.00] Nil
(b) 4[x x x]
2. Vehicles (including cycles with
an attachment for propelling
the same by mechanical power)
not exceeding 254 kilograms in
weight unladen adapted and
used for invalids. 2[45.00] Nil
3. Vehicles (including tricycles
weighing more than 406
kilograms unladen constructed
or adapted for use and used solely
for the transport of goods in the
course of trade
Annual rate of tax
for vehicles fitted
entirely with pneu-
matic tyres
Annual rate of
additional tax for
vehicles fitted
entirely with
pneumatic tyres
1.  Substituted vide  Act No. 2 of 1986 and re-numbered by Orissa Act No. 12 of
1993 w.e.f. dt. 1.7.1990
2.  Substituted vide C and T (Transport) Nitfn. No. 9241/T/26.6.1990 w.e.f. 1.7.1990
3.  Substituted vide Orissa Act No. 3 of 2005 w.e.f. 25.2.2005.
4. Omitted vide (O.A. No. 19 of 2017) O.G.E. No. 1986 dt. 21.11.2017
17THE ODISHA ROAD SAFETY
Rs. Rs.
[(i)  Not exceeding 1,000 kilo-
      grams in weight laden 540.00 Nil
(ii) Exceeding 1,000 Kilograms
but not exceeding 2,000
kilograms in weight laden. 2,356-00 Nil
(iii) Exceeding 2,000 kilograms
 but not exceeding 5,000
kilograms in weight laden. 2,446-00        44-00
(iv) Exceeding 5,000 kilograms but
not exceeding 10,000 kilograms
in weight laden. 3,773-00    1182-00
(v) Exceeding 10,000 kilograms but
not exceeding 13,000 kilograms
in weight laden. 5,363-00    1816-00
(vi) Exceeding 13,000 kilograms but
not exceeding 16,200 kilograms
in weight laden. 7,800-00    2640-00
1[(vii)  exceeding 16,200 kilogram
but not exceeding 25.000
kilogram in weighl laden. 14,000-00 5000-00
(vii-a) exceeding 25.000 kilograms
but not exceeding 31,000
kilograms in weight laden. 19,000-00 7000-00
(vii-b) exceeding 31.000 kilogram but
not exceeding 35,200
kilogram in weight laden. 23,000-00 9000-00
(vii-c) exceeding 35,200 kilogram
in weight laden.
1. Substituted vide C and T (Transport) Nitfn. No. 442/T/10.01.2002
2. Substituted  vide (O.A. No. 19 of 2017) O.G.E. No. 1986 dt. 21.11.2017
23,000.00
plus Rs.500
for every
500 kilogram
or part
thereof in ex-
cess of 35.200
kilogram
9000.00
plus Rs.500
lor
cvery 500
kilogram or
part thereof
in excess of
35,200 kilo-
gram:”;
THE ODISHA ROAD SAFETY18
Rs. Rs.
(vili) Extra tax payable in respect
of goods vehicles used for
drawing trailers-
(a) For each trailer not exceeding
1,000  kilograms in weight laden. 196-00 96-00
(b) For each trailer exceeding 1,000
kilograms but not exceeding 3,000
kilograms in weight laden. 750-00 370-00
(c) For each trailer exceeding 3,000
 kilograms in weight laden : 1,500-00 738-00]
Provided that two or more goods
vehicles shall not be chargeable
under this clause in respect of the
same trailer.
(ix) Where in pursuance of any agree-
ment between the Government of
Orissa and Government of any
other State a goods vehicle is en-
tering the State of Orissa, the ad-
ditional tax in respect of such ve-
hicle shall be calculated for each
entry at the rates specified in Sub-
section (3) of section 4.
Explanation -  A vehicle shall not be
deemed to be used otherwise than
solely for the transport of goods
in the course of trade because it
is used to convey employees of the
trader in the course of their em-
ployment.
4. Motor vehicle plying for hire and
used for conveyance of 1[person
or passengers] including motor
cabs-
1.  Substituted vide Orissa Act No. 12 of 1993 - w.e.f. dt. 01.06.1993

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