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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6A(6) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(6)If the additional tax demanded is not paid within the stipulated time, penalty shall be leviable by the Licensing Officer at the rates specified below:
(i) After '10' days and within 30 days from thedate of receipt of the demand notice by the registered owner orthe permit holder or the person in control of the vehicle.   Not exceeding 50% of the additional taxdemanded.
(ii) After 30 days and within 60 days from thedate of receipt of the demand notice by the registered owner orthe permit holder or the person in control of the vehicle.   Not exceeding 100% of the additional taxdemanded.
(iii) After 60 days and above from the date ofreceipt of the demand notice by the registered owner or thepermit holder or the person in control of the vehicle.   Not exceeding 200% of the additional taxdemanded.