Section 3 in The Haryana Motor Vehicles Taxation Act, 2016
3. Levy of tax on motor vehicles.
(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.(2)The notification issued sub-section (1) shall specify the type of motor vehicles, the periods and the manner in which the tax shall be levied.(3)The total amount of tax after adding penalty and any other sum payable under the provisions of this Act, if any, shall be rounded off to the next tenth.
