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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(8) in Kerala Finance Act, 2016

(8)in the Schedule,-
(a)for serial number 3 and 4 and the entries thereunder in columns (1), (2) and (3), the following serial numbers and entries shall, respectively. be substituted, namely:-
"3 Goods Carriages
(i) Goods Carriages other than those fitted withtipping mechanism
(a) Motor Cycles trucks not exceeding     300 Kg. in gross vehicle weight 150.00
(b) Vehicles not exceeding     1000 Kg. do. 250.00
(c) Vehicles exceeding 1000 kg but not exceeding 1500kg In gross vehicle weight 470.00
(d) do. 1500 Kg. do. 2000 Kg. do 610.00
(e) do. 2000 kg. do. 3000 kg. do 780.00
(f) do. 3000 kg. do. 4000 kg. do 930.00
(g) do. 4000 kg. do. 5500 kg. do 1340.00
(h) do. 5500 kg. do. 7000 kg. do 1580.00
(i) do. 7000 kg. do. 9000 kg. do 1940.00
(j) do. 9000 kg. do. 9500 kg. do 2060.00
(k) do. 9500 kg. do. 10500 kg. do 2300.00
(l) do. 10500 kg. do. 11000 kg. do. 2550.00
(m) do. 11000 kg. do. 12000 kg. do. 2790.00
(n) do. 12000 kg. do. 13000 kg. do. 3030.00
(o) do. 13000 kg. do. 14000 kg. do. 3270.00
(p) do. 14000 kg. do. 15000 kg. do. 3390.00
(q) do. 15000.kg. do. 20000 kg. do. 3390 + Rs. 130 for every 250 kg. or part thereofin excess of 15000 kg.
(r) do. 20000 kg     do 5990.00 + Rs. 250 for every 250 kg or parttherefor in excess of 20000 kg.
(ii) Goods Carriagesfitted with tipping mechanism(Tipper Goods Carriages)
(a) Motor Cycles trucks not exceeding     300 Kg. in gross vehicle weight 190.00
(b) Vehicles not exceeding     1000 Kg. do. 310.00
(c) Vehicles exceeding 1000 Kg. but not exceeding 1500 Kg. do. 590.00
(d) do. 1500 Kg. do. 2000 Kg. do. 760.00
(e) do. 2000 Kg. do. 3000 Kg. do. 970.00
(f) do. 3000 Kg. do. 4000 Kg. do. 1160.00
(g) do. 4000 Kg. do. 5500 Kg. do. 1670.00
(h) do. 5500 Kg. do. 7000 Kg. do. 1970.00
(i) do. 7000 Kg. do. 9000 Kg. do. 2420.00
(j) do. 9000 Kg. do. 9500 Kg. do. 2590.00
(k) do. 9500 Kg. do. 10500 Kg. do. 2880.00
(l) do. 10500 Kg. do. 11000 Kg. do. 3190.00
(m) do. 11000 Kg. do. 12000 Kg. do. 3480.00
(n) do. 12000 Kg. do. 13000 Kg. do. 3790.00
(o) do. 13000 Kg. do. 14000 Kg. do. 4090.00
(p) do. 14000 Kg. do. 15000 Kg. do. 4240.00
(q) Vehicles exceeding 15000 Kg.     in gross vehicle weight 4240.00 + Rs. 160 for every 250 Kg. or partthereof in excess of 15000. Kg.
4 Trailers used for carrying goods
(a) For each Trailer not exceeding     1000 Kg. in gross vehicle weight 180.00
(b) For each Trailer exceeding 1000 Kg. but not exceeding 1500 Kg. in laden weight 360.00
(c) do. 1500 Kg. do. 2000 Kg. do. 480.00
(d) do. 2000 Kg. do. 3000 Kg. do. 650.00
(e) do. 3000 Kg. do. 4000 Kg. do. 870.00
(f) do. 4000 Kg. do. 5500 Kg. do. 1100.00
(g) do. 5500 Kg. do. 7000 Kg. do. 1460.00
(h) do. 7000 Kg. do. 9000 Kg. do. 1700.00
(i) do. 9000 Kg. do. 9500 Kg. do. 1820.00
(j) do. 9500 Kg. do. 10500 Kg. do. 1940.00
(k) do. 10500 Kg. do. 12000 Kg. do. 2180.00
(1) do. 12000 Kg. do. 13000 Kg. do. 2300.00
(m) do. 13000 Kg. do. 14000 Kg. do. 2420.00
(n) do. 14000 Kg. do. 15000 Kg. do. 2550.00
(o) For each Trailer exceeding 15000 Kg. but not exceeding 20000 Kg. in laden weight 2550.00 + Rs. 130 for every 250 Kg. or partthereof in excess of 15000 Kg.
(p) do. 20000 Kg.     do 5150 + Rs. 250 for every 250 kg or part thereofin excess 20,000kg."
(b)in serial number 7, -
(i)in item (i), -
(a)for sub-item (e) and the entries thereunder in columns (1), (2) and (3), the following sub-item and entries shall, respectively, be substituted, namely: -
"(e) Vehicles registered in Kerala and operating Interstateafter obtaining permit under sub-section (9) of section 88 of theMotor Vehicles Act, 1988 (Central Act 59 of 1988)
  (i) Ordinary Contract Carriage permitted to carry more than 6passengers - for every passenger. 2250.00
  (ii) Contract Carriage with push back seats and permitted tocarry more than 6 passengers - for every passenger. 3000.00
  (iii) Contract Carriage with sleeper berths and permitted tocarry more than 6 passengers - for every passenger. 4000.00."
(b)for sub-item (1) and the entries thereunder in columns (1), (2) and (3), the following sub-item and entries shall, respectively, be substituted, namely: -
"(f) Vehicles registered in other States andentering Kerala after obtaining permit under sub-sections (8) and(9) of Section 88 of the Motor Vehicles Act, 1988 (Central Act 59of 1988)
  (i) Ordinary Contract Carriage pem1itted tocarry more than 6 passengers-for every passenger. 2250.00
  (ii) Contract Carriages with push back seats andpermitted to carry more than 6 passengers-for every passenger 3000.00
  (iii) Contract Carriages with sleeper berths andpermitted to carry more than 6 passengers for every passenger 4000.00."
(ii)in item (iii) for the heading, the following heading shall be substituted, namely: -
"(iii) vehicles to ply solely as Stage Carriages based on passenger capacity".
(iii)after item (iii). and the entry against it, the following item and entries shall. respectively, be inserted in column., (1), (2) and (3), namely:-
"(iv) Vehicles to ply solely as stage carriages-based on floor area
(a) Ordinary service other than city/town services Rs. 1.300 per square metre or part thereof
(b) Ordinary city/town services Rs. 1100 per square metre or part thereof
(c) Fast passenger and other higher class services Rs. 1 400 per square metre or part thereof.
(c)for serial No. 9 and the entries thereunder in columns (1), (2) and (3), the following serial number and entries shall, respectively, be substituted, namely: -
9. Double-axle trailers drawn by the vehicles in clause (8) aboveand articulated vehicles with or without additional oralternative trailers. for each trailer or articulated vehicle,subject to the proviso of this schedule-
(a) not exceeding 1000 Kg.     in gross vehicle weight 180.00
(b) exceeding 1000 Kg. but not exceeding 1500 Kg.   290.00
(c)   1500 Kg. 2000 Kg. "   390
(d) " 2000 Kg. 3000 Kg. "   510
(e) " 3000 Kg.   4000 Kg. " 700
(f) " 4000 Kg.   5500 Kg.   890
(g) " 5500 Kg.   7000 Kg.   1090
(h) " 7000 Kg.   9000 Kg. " 1340
(i) " 9000 Kg. " 9500 Kg " 1460
(j) " 9500 Kg. , 10500 Kg " 1580
(k) " 10500 Kg   12000 Kg " 1700
(l) . 12000 Kg. " 13000 Kg. " 1820
(m) , 13000 Kg.   14000 Kg. " 1940
(n) " 14000 Kg. " 15000 Kg. " 2060
(o) exceeding 15000 Kg.     in gross vehicle weight 2060.00 + Rs. 130 for every 250 Kg. or partthereof in excess of 15000 Kg.
(d)tor serial number 12 and the entries thereunder in columns (1), (2) and (3), the following serial number and entries shall, respectively, be substituted, namely:-
"12 Specially designed vehicles such as Mobile Restaurant, MobileCanteen. Mobile Theatre, Mobile Workshop, Mobile Book Stall,Mobile ATM. Mobile Shop, Mobile Exhibition Van, Mobile OfficeVehicles, Mobile Digitization Unit and Cash Van for every squaremeter or part thereof of the floor area Rs. 300"
(e)after serial number 14 and the entries against it in columns (1), (2) and (3) the following serial number and entries shall be inserted, namely:-
"15 Motor vehicles otherthan those liable to tax under the foregoing provision of thisSchedule -for every square metre or part thereof of thefloor area Rs. 150"
(f)in Annexure II, for serial number 1 and the entries thereunder in columns (1), (2) and (3), the following serial numbers and entries shall, respectively, be substituted namely: -
"1 GoodsCarriages having GVW up to 3000 Kg.  
(i) Motor Cycle trucks not exceeding 300 Kg. 3000
(ii) Goods Carriages with GVW nut exceeding 1000 Kg. 5000
(iii) Goods Carriages with GVW exceeding 1000 Kg. but not exceeding1500 Kg. 9400
(iv) Goods Carriages with GVW exceeding 1500 Kg. but not exceeding2000 Kg. 12200
(v) Goods Carriages with GVW exceeding 2000 Kg. but not exceeding3000 Kg. 15600."