Section 3D in The Punjab Motor Vehicles Taxation Act, 1924
3D. Imposition of tax in lump sum on four wheeled personalised motor vehicles.- Notwithstanding anything contained in section 3, on and from the commencement of the Punjab Motor Vehicles Taxation (Amendment) Act, 2000, tax on a four wheeled personalised motor vehicle shall be leviable in lump-sum, as may be notified by the State Government by notification on the basis of the price of the four wheeled personalised motor vehicle, subject to the maximum of ten per cent of the value of such four wheeled personalised motor vehicle.
