Section 7(4) in Jharkhand Motor Vehicles Taxation Act, 2001
(4)In case of motor vehicles temporarily registered under Section 43 of the Motor Vehicles Act, 1988 the tax for vehicles other than personalised vehicles shall be levied at the rate of 1/12th of the tax payable for the year for such vehicles. In case of extension of the period of temporary registration under the proviso to subsection (2) of Section 43 tax at the rate of 1/12th payable for the year shall be payable on every extension of temporary registration for period of 30 days or part thereof:Provided that for temporary registration of personalised vehicles the rate of tax will be [Rs. 100] [Substituted 'Rs. 50' by Jharkhand Act No. 3 of 2019, dated 30.1.2019.] for a Motorcycle (including moped, Scooter and Cycle with attachment for propelling the same by mechanical power) and [Rs. 400] [Substituted 'Rs. 100' by Jharkhand Act No. 3 of 2019, dated 30.1.2019.] for a motor car.[The Government may, by notification from time to time, direct that a temporary tax token may be issued in respect of Transport vehicle registered in other state plying temporarily in this State on payment of tax as per rate of tax specified in the said notification.] [Substituted by Jharkhand Act No. 3 of 2019, dated 30.1.2019.]
