Section 3(1) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
(1)[* *] [The words 'On the commencement of the whole of this Act' were deleted by Maharashtra 51 of 1965 section 6(a).] [* * *] [The words brackets and figures 'under sub-section (3) of section 1' were deleted by Maharashtra 37 of 1962, Section 4(a)(i).] There shall be levied and paid to the State Government a tax on all [passengers carried by road in stage carriages] [These words were substituted the words 'passengers carried by stage carriages,' by Maharashtra 37 of 1962, Section 4(a)(ii).] [at such rate to be fixed by the State Government from time to time by order in the Official Gazette as would yield an amount not exceeding twenty per cent.] [These words were substituted the words 'at such rate as would yield an amount equal to twenty per cent' by Maharashtra 65 of 1975, Section 2.] of the inclusive amount of fares payable to the operator of a stage carriage. [* * * * * * * *] [The words 'except where such stage carriage plies exclusively within a municipal area or exclusively on such routes serving municipal and adjacent areas as may be approved by the State Government' were deleted by Maharashtra 37 of 1962, Section 4(a)(iii).]
