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British India - Section

Section 2 in The Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, 1959

2. Amendment of Schedule I.-

(1)In Schedule I to the Travancore-Cochin Vehicles Taxation Act, 1950 (Travancore-Cochin Act XIV of 1950), (hereinafter referred to as the principal Act),-
(i)in the headings to the second and third columns, for the abbreviations "Rs. As. Ps.", the abbreviations "Rs. np." shall be substituted;
(ii)in Item No. 2, for the entry in the second column under the heading "For vehicles fitted with pneumatic tyres", the entry "7 50" shall be substituted;
(iii)in Item No. 3, in sub-items (b), (c), (d), (e), (f), (g), (h), (i) and (j), for the entries in the second column under the heading "For vehicles fitted with pneumatic tyres", the following entries shall respectively be substituted, namely:-
"134 50
200 50
227 50
267 50
307 50
360 50
427 50
504 50
544 50";
(iv)in Item No. 4, in sub-item (ii) (a), for the entry in the second column under the heading "For vehicles fitted with pneumatic tyres", the entry "40 0" shall be substituted.
(2)The amendments made by sub-section (1) shall be deemed to have come into force on the 24th day of September, 1957.