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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in The Punjab Passengers and Goods Taxation Rules, 1952

(1)Tax shall be paid in one of the following manners :-
(i)By stamping the ticket or receipt with an impressed, embossed, engraved or adhesive stamp (not already used) issued by the State Government for the purposes of the Act and denoting that the tax due has been paid.
(ii)Where impressed, exposed, engraved or adhesive stamps are not available or the commissioner so directs, the amounts of tax payable shall be deposited by the owner in cash into the Government Treasury at such intervals and in such manner as laid down in rules :
Provided that in the case of [contract carriages, public carriers and private carriers] [Substituted vide Haryana Government Notification No. GSR 61/PA.16/52/Section 22/Amdendment(2)/73, dated 18th April, 1973.] an owner may, at his option pay to the State Government the following lump sum per annum, in lieu of the tax chargeable on fare and freight :-
(i) [ Scooter Rickshaw [Substituted vide Haryana Government Notification No. GSR 35/PA.16/2/S.22/Amd.(1).(1)/78, dated 24th March, 1978.] Rs. 50/- per month per authorised seat irrespective of theseating capacity of the vehicles, subject to the condition thatit would be allowed to operate in 5 kilometer perimeter beyondthe municipal limits.]
[(i-a) Scooter Rickshaw (three seaters) [Added by Haryana Notification No. S.O1/P.A.16/1952/S.22/2002. dated 6.1.2003.] Rs. 1800 per annum subject to the condition that it would beallowed to operate in 5 kilometers perimeter beyond the municipallimits];
(ii) [ Motor Cycle Rickshaw (four seater) [Substituted by Haryana Notification No. GSR 48/PA16/52/S.22/96 dated 5.7.1996.] Rs. 2,400/- per annum]
(iii) [ Tempo Rickshaw (six seater) [Substituted by Haryana Notification No. GSR 48/PA16/52/S.22/96 dated 5.7.1996.] Rs. 3,600/- per annum]
(iv) Public carriers or private carriers used for carryinggoods not exceeding their certified and registered load as perthe Motor Vehicles Act, 1988 (59 of 1988), in or through theState of Haryana having gross vehicles weight :
(a) Not exceeding 16.2 tonnes Rs. 4,000 per annum
(b) Exceeding 16.2 tonnes but not exceeding 25 tonnes Rs. 5,600 per annum
(c) Exceeding 25 tonnes Rs. 12,000 per annum
[Note- Lumpsum of Rs. 4,000, Rs. 5,6000 and Rs. 12,000is in lieu of tax and additional tax payable under the Act.] [Substituted by Haryana Notification No. S.O.41/P.A.16/1952/S.22/2005, dated 7.6.2005.]
[(iv-a) Maxi seaters (7 to 12 seats) [Added by Haryana Notification No. GSR 48/PA16/52/S.22/96 dated 5.7.1996.] Rs. 150.- per month per seat subject to the condition that thenumber of seats for the purpose would be determined as per theauthorised seating capacity indicated by the manufacturer andexcluding the driver's seat]
(v) Taxi, Station wagon, Rs. 544
(vi) [ Public or private carriers used for[carrying goods notexceeding their certified and registered load as per MotorVehicles Act 1988,] [Clause (vi) substituted by Haryana Notification No. GSR 48/PA16/52/S.22/96 dated 5.7.1996.]
In or through the State of Haryana having[gross vehicleweight] [Substituted for 'loading capacity' by Haryana Notification No. S.O.16/P.A.16.1952/S.22/2002. dated 13.2.2002.]:
(a) upto 16.2 tonnes Rs. 3,500/- per annum;
(b) Above 16.2 tonnes to 25 tonnes Rs. 5,000/- per annum;
(c) exceeding 25 tonnes Rs. 10,000/- per annum;
[-] [Proviso omitted by Haryana Notification No. S.O.15/P.A.16/1952/S.22/2003. dated 1.10.2003.]  
(vii)[-] [Entries to clause (vii) omitted by Haryana Notification No. S.O. 15/P.A.16/1952/S.22/2003. dated 1.10.2003.]  
(ix)[-] [Omitted by Haryana Government Notification No. GSR 80/PA.16/52/S.22/72, dated 21st April, 1972.]  
(x) [ [Tractor with trolley holding public carrier permit orprivate permit [Substituted vide Haryana Government Notification No. GSR 80/PA.16/52/S.22/72/86, dated 13th November, 1986.] Rs. 450.-]
(xi) Tempo Rickshaw with public carrier permit (loadingtempo)., Rs. 610/-
(xii) [ [Scooter Cycle Rickshaw (Loading) [Inserted vide Haryana Government Notification No. GSR 116/PA.15/52/S.22/Amd.(1)/75, dated 26th September, 1975.] Rs. 272/-]
(xiii) Motor Cycle Rickshaw (Loading) Rs. 340/-
(xiv) [ Public carrier operating under the National PermitScheme, registered under the Motor Vehicles Act, 1988, in any ofthe Union Territories in India and carrying goods in the State ofHaryana. [Substituted by Haryana Notification No. GSR 47/PA 16/52/Amd 93 dated 31.8.1993.] Rs. 3,500/-
Note.- Lumpsum of Rs. 3,5000/- is in lieu of tax andadditional tax payable under the Act;.]
[-] [Proviso to entry (xiv) omitted by Haryana Notification No. S.O. 15/P.A.16/1952/S.22/2003, dated 1.10.2003.]  
[-] [Added by Haryana Government Notification No. GSR 51/PA16/1952/S.22/94 dated 14th July, 1994.]