Section 19 in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987
19. Repeal of Maharashtra Ordinance VI of 1987 and saving.
(1)The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Ordinance 1987, is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken (including any rule, regulation notification or order issued or any appointment made) under the said Ordinance shall be deemed to have been done or taken, issued or made, as the case may be, under the corresponding provisions of this Act.NotificationsG.N.F.D. No. ENT.1594/CR 33/Taxation-1 dated, 29th March, 1994 (M.G., Part IV-B, page 573) - In exercise of the powers conferred by sub-section (1) of section 3 of the Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987 (Maharashtra XLII of 1987) and in suppression of Government Notification, Finance Department, No. ENT. 1593/CR-24/93/Taxation-1, dated the 23rd March 1993, the Government of Maharashtra hereby fixes, with effect from the 1st April 1994 ten and half paise in the rupee to be the rate of tax leviable under the said section 3.G.N.F.D. No. ENT.1995/CR 63/Taxation-1 dated, 25th August, 1995 (M.G., Part IV-B, page 886) - In exercise of the powers conferred by sub-section (1) of section 3 of the Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987 (Maharashtra XLII of 1987), and of all other powers enabling it in this behalf and in suppression of the Government Notification, Finance Department, No. ENT. 1594/CR-33/Taxation-1, dated the 29th March 1994 issued in this behalf the Government of Maharashtra hereby fixes with effect from the 1st September 1995 ten paise in the rupee to be the rate of tax leviable under the said section 3.G.N.F.D. No. ETM.1800/CR 49/Taxation-3, dated 30th June, 2000 (M.G., Part IV-B, page 3) - In exercise of the powers conferred by sub-section (1) of section 3 of the Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987 (Maharashtra XLII of 1987), and of all other powers enabling it in this behalf and in supersession of the Government Notification, Finance Department, No. ETM 1800/CR-11/Taxation-3, dated the 1st April, 2000 issued in this behalf the Government of Maharashtra hereby fixes, with effect form the 1st July 2000:-(a)four paise in the rupee to be the rate of the tax on the entry of Tractors specifically designed for agricultural use, into the local areas; and(b)twelve paise in the rupee to be the rate of the tax on the entry of other motor vehicles, into the local areas, under the said section 3.G.N.F.D. No. ENT.1406/CR-153/Taxation-1, dated 17th February, 2007 (M.G., Part IV-B, page 360) - In exercise of the powers conferred by sub-section (1) of section 3 of the Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987 (Maharashtra XLII of 1987), and of all other powers enabling it in this behalf and in supersession of the Government Notification, Finance Department, No. ETM 1800/CR-49/Taxation-3, dated 30th June 2000 issued in this behalf, the Government of Maharashtra hereby fixes-(a)four paise in the rupee to be the rate of the tax on the entry of Tractors specifically designed for agricultural use, into the local areas; and(b)twelve and a half paise in the rupee to be the rate of tax on entry of motor vehicles, not being tractors specifically designed for agricultural use, into the local areas, under the said section 3.G.N.F.D. No. ETM 1896/CR-97/Taxation-3, dated 30th August 1996 (M.G., Part IV-B, page 1314) - In exercise of the powers conferred by section 10A of the Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act,, 1987 (Maharashtra XLII of 1987), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby designates the Officers mentioned in column (2) of the Schedule appended hereto to be the designated officers for the purposes of impounding of vehicles for enforcing the provisions of section 10B of the said Act,
