Section 16 in The Haryana Motor Vehicles Taxation Act, 2016
16. Saving, exemption, reduction or other modification of tax.
(1)Nothing in this Act shall apply to an agricultural tractor, agricultural trailer, agricultural harvester, agricultural power-tiller and other agricultural machinery.(2)[ The Government may, by notification, exempt a person or class of persons from liability to pay the whole or part of the tax or penalty in respect of any motor vehicle or class of motor vehicles, and may exclude any motor vehicle or class of motor vehicles from the operation of this Act and may give it prospective or retrospective effect.] [Substituted by Haryana Act No. 8 of 2018.]
