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[Section 3A]
[Entire Act]
State of Karnataka - Subsection
Section 3A(1) in Karnataka Motor Vehicles Taxation Act, 1957
| Sl. No. | Class and age of the vehicle | Rate of cess in rupees |
| 1 | 2 | 3 |
| 1 | Non-transport vehicle completed 15 years fromthe date of its registration, at the time of renewal ofcertificate of registration as per sub-section (10), of section41, of the Motor Vehicles Act, 1988,- | |
| (a) Two wheelers | 250-00 | |
| (b) Other than two wheelers | 500-00 | |
| 2 | Transport vehicle completed 7 years from thedate of its registration, at the time of renewal of fitnesscertificate as per section 56, of the Motor Vehicles Act, 1988,- | 200-00 per annum |