Section 3 in The Jammu and Kashmir Passengers Taxation Act, 1963
3. Levy of Tax.
(1)There shall be levied, charged and paid to the Government a tax on all fares in respect of all passengers carried by motor vehicles, at such rate not exceeding 30% of the value of the fare as may be notified by the Government from time to time in this behalf subject to a maximum of two Naya Paise in any one case, the amount of tax being calculated to the nearest Naya Paisa.[x x x] [Proviso omitted by Act XIII of 1969.]Explanation. - When passengers are carried by a motor vehicle and no fare has been charged, the tax shall be levied and paid as if such passengers were carried at the normal rate prevalent on the route.(2)Where any fare charged is a lump sum paid by a person on account of a season ticket or as subscription or contribution for any privilege, right or facility which is combined with the right of such person being carried by a motor vehicle without any further payment or at a reduced charge, the tax shall be levied on the amount of such lump sum or on such amount as appears to the prescribed authority to be fair and equitable having regard to the fare fixed by a competent authority under the [the Motor Vehicles Act, 1988 (Central Act 59 of 1988)] [Substituted 'Jammu and Kashmir Motor Vehicles Act, Samvat 1998' by Act No. 10 of 2018, dated 11.3.2018.]
