Section 1 in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
1.
[Statement of Objects and Reasons. - At present under the provision of Section 3 of the Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958, a passenger tax is levied at the rate of 17.5 per cent, of the inclusive amount of fares payable to the operator of a state carriage which is leviable on all passengers carried by State carriage.The Finance Minister in his budget speech in the Legislative Assembly on 1st July, 2014 has proposed to reduce the said rate of tax from 17.5 per cent, to that of 7.5 per cent, in order to provide relief to the passengers carried by the State carriage. This reduction in the tax would result into reducing the fare of the State Transport buses.In order to giving effect to the said proposal, the relevant provision of the Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958 is proposed to be amended.This Bill seeks to amend the said Act to achieve the aforesaid object.]1. Gujarat Government Gazette Extraordinary Part V, Extra No. 21, dated 18.7.2014, page 21-2.[Dated 3rd September, 1958]For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Part V, Extra, p. 305.This Act cease to have its effect on 1st January 1972.An Act to provide for the levy of a tax on passengers carried in certain classes of public service vehicles in the State of BombayWhereas it is expedient to provide for the levy of a tax on passengers, carried in certain classes of public service vehicles in the State of Bombay; It is hereby enacted in the Ninth Year of the Republic of India as follows:
