Section 11(4) in The Maharashtra Motor Vehicles Tax Act, 1958
(4)[ The State Government shall use the proceeds of the environment tax for the following purposes,-(a)to establish and develop vehicle inspection centres,(b)to establish and develop network of pollution checking centres,(c)to establish and develop air quality testing centres,(d)to encourage use of clean fuel,(e)to encourage the use of vehicles running on solar energy or hybrid technology,(f)to strengthen the public transport system,(g)to train the drivers of the public transport system and enhance their awareness about preservation of environment,(h)to establish advanced vehicle testing stations to issue or renew certificates of fitness,(i)to undertake a research to suggest various methods and mechanisms(j)to reduce pollution and to improve environment.]
