(2)in section 3, after sub-section (7), the following sub-section shall be inserted, namely:—“(7A) In the case of motor vehicles in possession of a dealer or a manufacturer, as the case may be, and used on road exclusively for any demonstration purposes, a tax at the rate of 15th of the life time tax specified in Annexure I of the Schedule shall be paid for each year or part thereof:Provided that the life time tax for 15 years specified in Annexure I of the Schedule shall be levied from the date of purchase, at the time of first registration of such vehicle.”.
