Section 3 in The Punjab Motor Vehicles Taxation Act, 1924
3. [ Imposition of tax. [Substituted by Punjab Act No. 7 of 2008, dated 18.1.2008.]
(1)The tax shall be levied on every motor vehicle on year to year basis, which shall payable from such date, of in such manner and at such rate, as may be determined by the Government from time to time :Provided that the rate of tax shall not exceed the maximum limit as has been specified in the Schedule.(2)The broken period comprising less than a year, shall for the purpose of levying tax, be considered as a full year.(3)The road tax or special road tax, already paid by an owner before the commencement of the Punjab Motor Vehicles Taxation (Amendment) Act, 2007, shall be considered to be duly paid for the period for which such tax was due.(4)The tax on motor car and motor cycle shall be leviable in lump sum, which shall be counted on the actual price of such vehicle (excluding taxes, if any) at such rate, as may be determined by the Government from time to time, but not exceeding the rate, as has been specified in the Schedule :Provided that where an owner of a motor car or a motor cycle in respect of which, a tax has been paid in lump sum, ceases to be the resident of the State of Punjab and takes alongwith him such motorcar or motor cycle or if the ownership of the motor car or motor cycle is transferred to a person having residence outside the State of Punjab, then refund of the lump sum tax so paid, shall be allowed at such rate, as may be determined by the Government from time to time.(5)In case an owner applies for re-assignment of new registration mark of his motor car or motor cycle, which stands already registered in an another State, a tax on such motor car or motor cycle, shall be leviable in lump sum at such rate, as may be determined by the Government from time to time, but not exceeding the rate, as has been specified in the Schedule.(6)In the case of a big bus, tax shall be leviable on per kilometre per day basis at such rate, as may be determined by the Government from time to time, but not exceeding the rate as has been specified in the Schedule.(7)(a)In the case of an omni bus, registered in the State of Punjab, a tax shall be leviable in addition to the tax, already paid by its owner at the time of registration at such rate, as may be determined by the Government from time to time, but not exceeding the rate, as has been specified in the Schedule.(b)In the case of an omni bus, registered in a State other than the State of Punjab, a tax shall be leviable when it enters and plies in the State of Punjab and shall be paid by its owner or driver on per day basis, at such rate, as may be determined by the Government.(8)At the time of issue of new stage carriage permit, one time tax at the rate of Rs. 500/- (Rupees five hundred only) per kilometre shall be leviable on big buses and at the rate of Rs. 250/- (Rupees two hundred and fifty only) per kilometre shall be leviable in case, of mini buses. As and when a big bus holder is allowed to ply on extended route with the increased mileage, a one time tax at the rate of Rs. 500/- (Rupees five hundred only) per kilometre shall be leviable.(9)Where a transport vehicle is plied without a valid permit or in an un-authorized manner, a tax shall be levied on such vehicle at such rate, as may be determined by the Government from time to time in addition to the tax for which the vehicle is normally liable to be levied under this Act, but not exceeding the rate, as specified in the Schedule.(10)In case, a transport vehicle is registered in a State, other than the State of Punjab, such a vehicle shall become liable for paying tax, the moment it enters the State of Punjab at such rate, as may be determined by the Government from time to time.]
