Section 5(2) in Jharkhand Motor Vehicles Taxation Act, 2001
(2)Subject to other provisions of this Act, on and from the date of commencement of this Act, every owner of a registered motor vehicle shall pay additional Motor Vehicle Tax on such vehicle at the rate [***] [Omitted 'and specified in Schedule-II' by Jharkhand Act No. 3 of 2019, dated 30.1.2019.]
