5. Amendment of Section 5 of Bihar Motor Vehicles Taxation Act, 1994 (Bihar Act 8 of 1994).
- (I) After Section 5(3) a new sub-section (4) shall be inserted in the following way namely :-"(4) : A rebate of fifty percent of total tax payable, including Additional Tax, shall be allowed on all motor vehicles which fall under the definition of 'Battery Operated Vehicle' as defined in the Central Motor Vehicles Rules, 1989."(II)After Section 5(4) a new sub-section (5) shall be inserted in the following way namely :-"(5) : A rebate of fifty percent of total tax payable, including Additional Tax, shall be allowed on such stage carriages not more than one year old from the date of first registration at the time of applying for the rebate, with seating capacity not less than 13 persons and plying on routes within the limits of Municipal Corporation as notified by the Government of Bihar:Provided that this rebate shall not be available for such vehicles more than ten years old from the date of first registration."(III)After Section 5(5) a new sub-section (6) shall be inserted in the following way namely :-"(6) : A "Green Tax" at the rate of ten percent of tax payable, including Additional Tax, shall be payable by every owner of a registered transport vehicle more than 12 years old except on three wheelers, tractors and trailers."
