Section 14 in Delhi Motor Vehicles Taxation Act, 1962
14. Reduction of tax in cases of certain motor vehicles.
- Where the registered owner of a motor vehicle used or kept for use in Delhi is a cooperative society registered under any law relating to co-operative societies for the time being in force, the tax payable in respect of that motor vehicle shall be one half of the rates specified in Schedule I, if the taxation authority is satisfied, after such enquiry as it deem fit, that, -(i)the co-operative society is solely engaged in the business of transport of goods or passengers or both from one place to another in motor vehicles;(ii)at least seventy-five percent of the members of the cooperative society are its employees; and(iii)at least fifty percent of the members of the co-operative society are not related to each other; and(iv)the motor vehicle is used or kept for use exclusively for the purpose of the co-operative society.Explanation. - For the purpose of this section a member shall be deemed to be related to any other member if that member is the husband, wife, brother or sister or any lineal ascendant or descendant of that other member.
