Section 9 in Terminal Tax on Railway Passengers Act, 1956

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Union of India - Section

Section 9 in Terminal Tax on Railway Passengers Act, 1956

9. Exemptions.

- Nothing contained in this Act or in any other law shall be deemed to authorise the levy of a terminal tax on the following classes of passengers carried by railway, namely: -

(a)children not over three years of age;

(b)police officers travelling on railway warrants;

(c)persons travelling or military warrants and troops travelling is reserved vehicles at vehicle rate; and

(d)free pass holders.

The ScheduleMaximum Rates of Terminal Tax[See section 2(a)]

1	2
Class of accommodation	Maximum rates of terminal tax
(a)(In respect of every single ticket)	(b)(In respect of every return ticket)
	Rs.	A.	P.	Rs.	A.	P.
Air-conditioned or first class	1	8	0	3	0	0
Second Class	1	0	0	2	0	0
Third Class	0	8	0	1	0	0

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Union of India - Section

Section 9 in Terminal Tax on Railway Passengers Act, 1956

9. Exemptions.