(4)in section 4, -(a)in sub-section (1),-(i)before the first proviso, the following proviso shall be inserted, namely:-"Provided that Green Tax levied under section 3A shall be paid in advance in such manner, as may be prescribed, on completion of 10 years in the case of Transport Vehicles and 15 years in the case of Non Transport Vehicles, upon a licence for the purpose, for one year or five years, as the case may be:"(ii)in the first proviso, after the word "provided" , the word "further" shall be inserted;(iii)in the second proviso, for the word "further" , the word "also" shall be substituted;(b)in sub-section (4), after the words and figure "under section 3", the words, figure and letter "and section 3A" shall be inserted;(c)in sub-section (5), after the words and figure "under section 3" the words, figure and letter "and section 3A" shall be inserted;
