Section 22 in Kerala Motor Vehicles Taxation Act, 1976
22. Exemption from or reduction of tax.
- The Government may if they are satisfied that it is necessary in the public interest so to do, by notification in the Gazette make an exemption or reduction in the rate or other modification, either prospectively or retrospectively, in regard to the tax payable under this Act or under the Kerala Motor Vehicles Taxation Act, 1963 (24 of 1963) or the Kerala Motor Vehicles (Taxation of Passengers and Goods) Act, 1963 (25 of 1963) -i. by any person or class of persons; orii. in respect of any motor vehicle or class of motor vehicles; oriii. in respect of any motor vehicle or class of motor vehicles using a specified route,subject to such terms and conditions as they may deem fit.
