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[Cites 0, Cited by 0] [Section 4D] [Entire Act]

State of Rajasthan - Subsection

Section 4D(1) in The Rajasthan Motor Vehicles Taxation Act, 1951

(1)There shall be levied and collected a cess called "green tax", in addition to the tax levied under [section 4] of the Act, on such vehicles suitable for use on road as specified in column (2), at such time as specified in column (3), of the table below at such rates, not exceeding the maximum rates specified in column (4) of the table, as may be fixed by the State Government by notification in the Official Gazette, for the purpose of implementation of various measures to control air pollution.
S. No Class of the Vehicle Time Maximum rate of cess (in Rupees)
1 2 3 4
1. Non-transport vehicle    
  (a) two wheelers At the time of registration under Section 41, orassignment under Section 47 of the Motor Vehicles Act, 1988(Central Act No. 59 of 1988) and thereafter at the time ofrenewal of certificate of registration under sub-Section (10) ofSection 41 of the Motor Vehicles Act, 1988 (Central Act No. 59 of1988) 1000
  (b) four wheeled diesel driven vehicles  
  I. Light Motor Vehicle with engine capacity upto 1500 cc 5000
  II. Light Motor Vehicle with engine capacityabove 1500 cc and up to 2000 cc 10000
  III. Light Motor Vehicle with engine capacityabove 2000 cc with seating capacity up to 5 10000
  IV. Light Motor Vehicle with engine capacityabove 2000 cc with seating capacity more than 5 25000
  (c) four wheeled petrol/ LPG driven vehicles    
  I. Light Motor Vehicle with engine capacity upto 1500 cc   2000
  II Light Motor Vehicle with engine capacityabove 1500 cc and upto 2000 cc   2500
  III Light Motor Vehicle with engine capacityabove 2000 CC with seating capacity up to 5   3000
  IV. Light Motor Vehicle with engine capacityabove 2000 CC with seating capacity more than 5   5000
  (d) other than above fuel driven four wheeledvehicles.   1000
  (e) other Non-transport vehicles.   2000
[2] [Substituted by Rajasthan Act No. 5 of 2016, dated 09.4.2016.] Transport Vehicle At the time of registration under section 41, orassignment under section 47 of the Motor Vehicles Act, 1988(Central Act No. 59 of 1988) and thereafter at the time ofrenewal of fitness certificate under section 56 of the MotorVehicles Act, 1988 (Central Act No. 59 of 1988).  
  (a) two wheeled passenger vehicle/three wheeledpassenger and goods vehicle 2000
  (b) other than three wheeled passenger and goodsvehicle  
  (i) Light Motor Vehicle  
  (a) if the age of the vehicle is 6 years or less from the date ofits first registration 5000
  (b) if the age of the vehicle is more than 6 years from the dateof its first registration 8000
  (ii) other than Light Motor Vehicle  
  (a) if the age of the vehicle is 6 years or less from the date ofits first registration 6000
  (b) if the age of the vehicle is more than 6 years from the dateof its first registration 10000