Section 16 in Karnataka Motor Vehicles Taxation Act, 1957
16. Exemption from or reduction of tax.
(1)The State Government, if in its opinion it is necessary in public interest so to do, may by notification[and subject to such restrictions and conditions as may be specified in the notification] [Inserted by Act 29 of 1958 w.e.f. 1.1.1958],-(a)[ exempt or reduce whether prospectively or retrospectively the tax payable in respect of,- [Substituted by Act 29 of 1958 w.e.f. 1.1.1958](i)any class of motor vehicles, or(ii)motor vehicles not used on roads;](b)reduce the rate of tax payable in respect of any class of motor vehicles plying on any route or routes specified in the notifications.(2)Every notification under sub-section (1) shall be laid as soon as may be after it is issued, before the State Legislative Assembly while it is in session, for a total period of thirty days which may be comprised in one session or in two or more sessions and if before the expiry of that period, the State Legislative Assembly makes any modification in the notification or directs that the notification shall not have effect, the notification shall thereafter have effect only in such modified form or be of no effect as the case may be.(3)[ x x x] [Omitted by Act 8 of 1987 w.e.f. 1.4.1987]
