Section 2(1A) in The Maharashtra Motor Vehicles Tax Act, 1958
(1A)[ cost of vehicle in relation to, - (a) a vehicle manufactured in India means, cost as per the final cost mentioned in the purchase invoice of the vehicle issued either by the manufacturer or the dealer of the vehicle which shall include the basic manufacturing cost, Central Goods and Services Tax levied under the Central Goods and Services Tax Act, 2017, (12 of 2017) Integrated Goods and Services Tax under the Integrated Goods and Services Tax Act, 2017, (13 of 2017) Cess under the Goods and Services Tax (Compensation to States) Act, 2017 (15 of 2017) and Goods and Services Tax under the Maharashtra Goods and Services Tax Act, 2017 and if the vehicle has been sold in the State of Maharashtra from any other State or Union Territory shall include the Goods and Services Tax paid in such State or Union Territory, and [Substituted by Maharashtra Act No. 42 of 2017, dated 29.5.2017.](b)a vehicle imported into India irrespective of its place of manufacture means cost as per the landed value of the vehicle consisting of the assessable value under the Customs Act, 1962 and the customs duty paid thereupon, including additional duty paid if any, as endorsed in the Bill of Entry by the Customs Department, and Integrated Goods and Services Tax under the Integrated Goods and Services Tax Act, 2017, and Cess under the Goods and Services Tax (Compensation to States) Act, 2017, if any.Explanation.(1) The discount given by the manufacturer or the dealer, if any, shall be added in the final cost as mentioned in the purchase invoice.
