Section 3(1) in The Haryana Motor Vehicles Taxation Act, 2016
(1)Subject to other provisions of this Act, there shall be levied and collected a tax on all motor vehicles used or kept for use in the State, at such rates and penalties, as may be specified by the State Government, by notification, from time to time:Provided that the rates of tax shall not exceed the maximum limit as has been specified in column 3 of the Schedule.
