Section 11 in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
11. [ Amount pay-able on liability occurring for the first time. [Substitute by section 12 of Uttarakhand Act No. 08 of 2013.]
- Save as otherwise provided by or under this Act when in respect of a transport vehicle, the tax becomes payable for the first time after the commencement of any calendar month, the tax payable under section 4 shall be one third of the appropriate quarterly tax or one twelfth of the appropriate yearly tax for each calendar month or part thereof in respect of which the tax is payable.]
