Section 2(1b)(c1) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

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State of West Bengal - Subsection

Section 2(1b)(c1) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(c1)[ "e-rickshaw" means a special purpose battery operated battery operated vehicle having three wheels and intended to provide last mile connectivity for transport of passengers for hire or reward , subject to the conditions - [Inserted by Act No. 15 of 2016, dated 30.1.2017.]

(i)that such vehicle is constructed or adapted to carry not more than four passengers, excluding the driver, and not more than forty kilograms luggage in total;

(ii)that the net power of its motor is not more than 2000w; and

(iii)that the maximum speed of the vehicle is not more than twenty-five kilometer per hour.]

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State of West Bengal - Subsection

Section 2(1b)(c1) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989