Section 30(2) in Uttar Pradesh Motor Vehicles Taxation Act, 1997
(2)Without prejudice to the generally of section 6 of the Uttar Pradesh General Clauses Act, 1904, the repeal of the enactments referred to in sub-section (1) shall not affect any liability incurred before the date of such repeal and the proceedings under such enactment pending on the said date before any competent authority or court, and all proceedings relating to any such liability as aforesaid instituted after the commencement of this Act, shall be continued and disposed of as if this Act had not come into force.First Schedule(see section 4)Part "A"Classification of Vehicles other than transport vehicles with reference to which rates have been prescribed in part B and C of this Schedule and part A and B of the Second Schedule.Description of VehiclesArticleI. Motor Cycles (which term includes scooters and mopeds)-
