Section 6(1) in Uttar Pradesh Motor Vehicles Taxation Act, 1997
(1)Save as otherwise provided in this Act or the rules made thereunder, no public service vehicle, other than those owned or controlled by the State Transport Undertaking shall be operated in any public place in Uttar Pradesh unless there has been paid in respect thereof, in addition to the tax pay-able under section 4, an additional tax at the rate applicable to such public service vehicle specified in the Fourth Schedule;Provided that the State Government may, by notification, increase by not more than fifty percent, the rates of additional tax specified in the said schedule.
