Section 10 in Delhi Motor Vehicles Taxation Act, 1962
10. Refund of tax.
(1)When any person who has paid the tax in respect of a motor vehicle produces before the taxation authority a certificate sighed by the registering authority stating that the tax token and the certificate of registration issued in respect of such vehicle have been surrendered on the date specified by the registering authority in his certificate, such person shall, on an application made in that behalf to the taxation authority and subject to such conditions as may be prescribed, be entitled to a refund,-(a)In a case where payment of tax has been made in accordance with clause (a) of sub-section (2) of section 4, for each complete month of the period for which such tax has been paid and which is unexpired on the date on which the tax token and the certificate of registration were surrendered of an amount equal to one-twelfth of the annual tax payable in respect of such vehicle; and(b)[In a case where payment of tax has been made in accordance with clause (b) of sub-section(2) of section 4, at the rate specified in Part B of Schedule I or, as the case may be, sub-clause (ii) of clause (b) of sub-section (1) of section 3] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.].(2)When any person has paid the tax in respect of a motor vehicle and the vehicle is removed outside Delhi before the expiry of the period for which the tax has been paid and taxed in another State or the registration of such vehicle is cancelled before the expiry of the period for which the tax has been paid, such person shall, on an application made in that behalf to the taxation authority and subject to such conditions as may be prescribed, be entitled to a refund,-(a)In a case where payment of tax has been made in accordance with clause (a) of sub-section (2) of Section 4, for each complete month of the period for which such tax has been paid, and during which the vehicle was removed from Delhi or such vehicle's registration is cancelled, of an amount equal to one-twelfth of the annual tax payable in respect of such vehicle; and(b)[ In a case where payment of tax has been made in accordance with a clause (b) of sub-section (2) of section 4, at the rates specified in Part B of Schedule I or, as the case may be, sub-clause (ii) of clause (b) of sub-section (1) of section 3] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.].(3)Where the rates of tax leviable under part B of Schedule I are increased [or as the case may be, decreased] [Inserted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.] by notification in the official Gazette under sub-section (2) of section 3, the [Government] [Substituted vide The Delhi Motor Vehicles Taxation (Amendment) Act, 2004.]may, from time to time, by the same notification or by a separate notification in the official Gazette, correspondingly increase the rates of refund payable under this section and the refund of tax payable, in respect of the vehicles registered on or after the date of such notification shall be at such increased rates.
