Section 9(2C) in The Punjab Passengers and Goods Taxation Rules, 1952

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State of Haryana - Subsection

Section 9(2C) in The Punjab Passengers and Goods Taxation Rules, 1952

(2C)[ The Transport Co-operative Societies permit holders which were allotted route permits under the 1993-94 scheme and have been given extension of routes upto 24 kilometers, shall pay the lumpsum passengers tax per month at the following rates:-] [Sub rule (2C) added by Haryana Notification No. S.O.28/P.A.16/1952/S.22/2002.dated 2.4.2002.]

54 seater bus (excluding driver and conductor)	52 seater bus (excluding driver and conductor)	30 seater bus (excluding driver and conductor)
Rs. 20,000	Rs. 20,000	Rs. 14,000

[The rates given in sub-rules (2B) and (2C) shall be applicable from the dates the Private Bus Service Schemes of 1993 and 2001 were respectively notified in Haryana under the Motor Vehicles Act, 1988 (59 of 1988).] [Para substituted by Haryana Notification No. S.O.43/P.A.16/1952/S.22/2005. dated 13.6.2005.]

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State of Haryana - Subsection

Section 9(2C) in The Punjab Passengers and Goods Taxation Rules, 1952