Section 10(1) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
(1)Notwithstanding anything contained in section 9, no transport vehicle shall ply in Uttarakhand-(a)under a temporary/ permanent permit granted under the Motor Vehicle Act, 1988, by an authority having jurisdiction outside Uttarakhand unless there has been paid in respect thereof-(i)[Substitute by section 11 (1)(a) of Uttarakhand Act No. 08 of 2013.][under a temporary permit granted under the Motor Vehicle Act, 1988 by an authority having jurisdiction outside Uttarakhand unless there has been paid in respect thereof a tax under section 4 for its use or stay in Uttarakhand;](ii)an additional tax for a public carrier under section 5 or in case of a contract carriage under section 6, as the case may be,(iii)an additional tax for a stage carriage plying on an interstate route under an agreement between two states, under section 6.(b)[ Under a national permit granted under sub-section (12) of section 88 of the said Act by an authority having jurisdiction outside the State of Uttarakhand no goods vehicle shall be use in the State of Uttarakhand unless there has been paid in respect thereof an consolidated tax under rule 87 of the Motor Vehicle Rules, 1989, in the manner prescribed;] [Substituted by section 3 of Uttarakhand Act No. 16 of 2011.](c)Under a permit granted under sub-section (9) of section 88 of the said Act read with the Motor Vehicles (all India permit for Tourist Transport Operators) Rules, 1993 by an authority having jurisdiction outside Uttarakhand unless there has been paid in respect thereof [a tax under section 4] [Substitute by section 11(1)(b) of Uttarakhand Act No. 08 of 2013.] at the rate [specified by the State Government by notification in the Gazette] [Substitute by section 11(1)(b) of Uttarakhand Act No. 08 of 2013.] in the manner prescribed :[***] [Omitted by section 11(1)(c) of Uttarakhand Act No. 08 of 2013.]
