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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2D) in The Punjab Passengers and Goods Taxation Rules, 1952

(2D)[(i) Owner of a bus holding a stage carriage permit under the Haryana Government, Transport Department, notification No. S.O. 153/C.A.59/1988/Section 100/2003, dated the 31st December, 2003, shall, in lieu of passenger tax, pay lump sum per month at the following rates -
For a full body bus (50-54 seater) For a mini bus (30-35 seater)
Rs. 16,000/- Rs. 9,600/-
(ii)In case of a bus for which a permit has been granted after the 10th day of any month, the lump sum for that month in respect of that bus shall be calculated proportionately for subsequent days of the month.
(iii)In case of non-operation of a bus exceeding a continuous period of fifteen days for reasons beyond the control of the owner and where he deposits the permit, pro-rata relief shall be provided in payment of passenger tax but no relief shall be given for the period during which a bus remains impounded under any law in force.
(vi)The owner shall pay lump sum within the first twenty days of the month to which the payment relates by making deposit to the Government Treasury or by furnishing demand draft or pay order to the appropriate assessing authority drawn in its favour.