Section 3A(a) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
(a)On routes plying exclusively within any municipal area or exclusively notified by the State Government in the Official Gazette, at the rate of [ten paise where the fare for the journey undertaken is up to rupees two, and, fifteen paise where the fare for the journey undertaken is more than rupees two,] [This portion was substituted for the words 'five paise where the fare for the journey undertaken is sixty paise or more by Maharashtra 5 of 1993, Section 2(2).] exclusive of the further tax hereby leaving.
