| 5. |
Private Service Vehicles: |
| |
For every seated passenger (other than driver) |
155.00" |
|
|
| 6. |
Omni Bus for Private use (Private ServiceVehicle-Non-Transport)
|
| (a) |
Not more than ten seats, for every seatedpassenger (other than driver)
|
80.00 |
|
|
| (b) |
more than ten seats, for every seated passenger(other than driver)
|
145.00 |
|
|
| 7. |
Motor vehicles plying for hire and used fortransport of passengers and in respect of which permits have beenissued under the Motor Vehicles Act, 1988.
|
| (i) |
Vehicles permitted to ply solely as ContractCarriage and to carry:
|
|
|
|
| (a) |
Not more than two passengers (Auto Rickshaw) |
60.00 |
|
|
| (b) |
Three Passengers (Auto Rickshaw) |
Petrol driven 120.00 Diesel driven 130.00 |
|
| (c) |
More than 3 passengers but not more than 6passengers other than Tourist motor cabs (Motor cab)
|
Petrol driven 240.00 Diesel driven260.00 |
|
| (d) |
More than 6 passengers but not more than 12passengers for every passenger
|
.. |
310.00 |
|
| (e) |
Vehicles permitted to operate within the Statemore than 12 passengers but not more than 20 passengers for everypassenger
|
.. |
530.00 |
|
| |
More than 20 passengers, for every passenger |
.. |
750.00 |
|
| (f) |
Vehicles operating Inter-State more than 12passengers, for every passenger
|
.. |
1540.00 |
|
| (g) |
Tourist Motor Cabs |
|
Petrol driven 320.00 Diesel driven340.00 |
|
| (ii) |
Vehicles permitted to ply solely as StageCarriages:
|
|
|
|
| (a) |
Ordinary services- for every seated passenger(other than driver and conductor) which the vehicle is permittedto carry
|
.. |
600.00 |
|
| (b) |
Fast Passenger and Express Services for everyseated passenger other than driver and conductor which thevehicle is permitted to carry
|
|
690.00 |
|
| (c) |
For every standing passenger the vehicle(whether Ordinary, Fast Passenger or Express Service) ispermitted to carry
|
|
210.00 |
|
| (d) |
For every standing passenger if the vehicle withonly city/town permit (whether ordinary, fast passenger orexpress service) is permitted to carry
|
|
150.00 |
|
| 8. |
Motor vehicles not themselves constructed tocarry any load(other than water, fuel, accumulators andother equipments) used for the haulages solely and weighing:
|
| (a) |
Not more than 1000 Kg. |
in unladen weight |
70.00 |
|
| (b) |
More than 1000 Kg. but not more than 2000 Kg. |
" |
120.00 |
|
| (c) |
More than 2000 Kg. but not more than 4000 Kg. |
" |
230.00 |
|
| (d) |
More than 4000 Kg. but not more than 6000 Kg. |
" |
350.00 |
|
| (e) |
More than 6000 Kg. but not more than 8000 Kg. |
" |
505.00 |
|
| (f) |
More than 8000 Kg. but not more than 9000 Kg. |
" |
570.00 |
|
| (g) |
Exceeding 9000 Kg. |
" |
570.00 + Rs. 25 for every 250 Kg. or partthereof in excess of 9000 Kg.
|
| 9. |
Double axletrailersdrawn by the vehicles in clause 8 above andarticulated vehicles with or without additional or alternativetrailers, for eac trailer or articulated vehicle, subject to theproviso of this Schedule:-
|
| (a) |
Not exceeding |
1000 Kg. |
in Gross Vehicle weight |
155.00 |
| (b) |
Exceeding 1000 Kg. |
but not 1500 Kg.exceeding |
in Gross Vehicle weight |
255.00 |
| (c) |
Exceeding 1500 Kg. |
but not 2000 Kg. exceeding |
in Gross Vehicle weight |
350.00 |
| (d) |
Exceeding 2000 Kg. |
but not 3000 Kg. exceeding |
in Gross Vehicle weight |
460.00 |
| (e) |
Exceeding 3000Kg. |
but not 4000 Kg. exceeding |
in Gross Vehicle weight |
630.00 |
| (f) |
Exceeding 4000 Kg. |
but not 5500 Kg. exceeding |
in Gross Vehicle weight |
805.00 |
| (g) |
Exceeding 5500 Kg. |
but not 7000 Kg. exceeding |
in Gross Vehicle weight |
990.00 |
| (h) |
Exceeding 7000 Kg. |
but not 9000 Kg. exceeding |
in Gross Vehicle weight |
1210.00 |
| (i) |
Exceeding 9000 Kg. |
but not 9500 Kg. exceeding |
in Gross Vehicle weight |
1320.00 |
| (j) |
Exceeding 9500 Kg. |
but not 10500 Kg. exceeding |
in Gross Vehicle weight |
1430.00 |
| (k) |
Exceeding 10500 Kg. |
but not 12000 Kg. exceeding |
in Gross Vehicle weight |
1540.00 |
| (l) |
Exceeding 12000 Kg. |
but not 13000 Kg. exceeding |
in Gross Vehicle weight |
1650.00 |
| (m) |
Exceeding 13000 Kg. |
but not 14000 Kg. exceeding |
in Gross Vehicle weight |
1760.00 |
| (n) |
Exceeding 14000 Kg. |
but not 15000 Kg. exceeding |
in Gross Vehicle weight |
1870.00 |
| (o) |
Exceeding Rs. 1870 + 110 for every 250 Kg. Orpart thereof excess of 15000 Kg.
|
15000 Kg. |
in Gross Vehicle weight |
Rs. weight 250 Kg. |
| 10. |
(i) Fire Engine, Fire Tenders, Road WaterSprinklers, Cranes and Earth Moving Vehicles such as Dumper,Bulldozer etc.
|
| (a) |
Not exceeding 1000 Kg. |
|
|
in Gross Vehicle weight |
35.00 |
| (b) |
Exceeding 1000Kg. |
but not 1500 Kg exceeding |
in Gross Vehicle weight |
55.00 |
| (c) |
Exceeding 1500 Kg. |
but not 2275 Kg exceeding |
in Gross Vehicle weight |
80.00 |
| (d) |
Exceeding 2275 Kg. |
but not 3050 Kg exceeding |
in Gross Vehicle weight |
100.00 |
| (e) |
Exceeding 3050 Kg. |
but not 4300 Kg exceeding |
in Gross Vehicle weight |
110.00 |
| (f) |
Exceeding 4300 Kg. |
but not 5575 Kg exceeding |
in Gross Vehicle weight |
120.00 |
| (g) |
Exceeding 5575 Kg. |
but not 7600 Kg exceeding |
in Gross Vehicle weight |
145.00 |
| (h) |
Exceeding 7600 Kg. |
but not 9000 Kg exceeding |
in Gross Vehicle weight |
165.00 |
| (i) |
Exceeding 9000 Kg. |
|
in Gross Vehicle weight |
Rs. 165 + Rs. 25 every weight for 1000 Kg. orpart thereof in excess of 9000 Kg.
|
| (ii) |
Additional tax payable in respect of suchvehicles for drawing trailers including Fire Engine and TrailerPumps:
|
| (a) |
For each trailer not exceeding |
|
1000Kg. |
in Gross |
30.00 Vehicle weight |
|
| (b) |
For each trailer exceeding |
1000 Kg. |
but not exceeding |
1500Kg. |
in Gross |
50.00 Vehicle weight |
| (c) |
For each trailer exceeding |
1500 Kg. |
but not exceeding |
2500Kg. |
in Gross |
65.00 Vehicle weight |
| (d) |
For each trailer exceeding |
2250 Kg. |
|
|
in Gross |
80.00 Vehicle weight |
| 11.(i) |
Motor Car (payable every two years) |
| (a) |
Weighing not more than 750 Kg. in unladen weight |
320.00 |
|
|
| (b) |
Weighing more than 750 Kg. but not more than1500 Kg. in unladen weight
|
430.00 |
|
|
| (c) |
Weighing more than 1500 Kg. in unladen weight |
530.00 |
|
|
| (ii) |
Tax payable in respect of trailers drawn byany of the vehicles specified in (a) to (c) above and used solelyfor carrying luggage or personal effects-
|
| (a) |
For each trailer not exceeding 1000 Kg. |
in Gross Vehicle weight |
35.00 |
|
|
| (b) |
For each trailer exceeding 1000 Kg. |
in Gross Vehicle weight |
55.00 |
|
|
| 12. |
Motor vehicles other than those liable to taxunder the foregoing provisions of this Schedule-
|
| (a) |
Weighing not more than 750 Kg. in unladen weight |
100.00 |
|
|
| (b) |
Weighing more than 750 Kg. but not more than1500 Kg. in unladen weight
|
110.00 |
|
|
| (c) |
Weighing more than 1500 Kg. but not more than2250 Kg. in unladen weight
|
145.00 |
|
|
| (d) |
Weighing more than 2250 Kg. in unladen weight1 |
65.00 |
|
|
| (e) |
Break down vans used for taking disabledVehicles
|
120.00 |
|
|
| 13. |
(1) Educational Institution Bus |
| (a) |
Vehicles with 20 or less seats including that ofthe driver
|
500.00 |
|
|
| (b) |
Vehicles with more than 20 seats |
1000.00 |
|
|
| (2) |
Ambulance |
550.00 |
|
|
| (3) |
Road Roller |
110.00 |
|
|
| (4) |
Excavator |
275.00 |
|
|
| (5) |
Tractor |
220.00 |
|
|
| (6) |
Vehicles exclusively used for impartinginstructions in driving of motor vehicles
|
|
|
|
| (a) |
Light Motor vehicles excluding Motor Cars |
550.00 |
|
|
| (b) |
Medium Goods/Passenger Vehicles |
1100.00 |
|
|
| (c) |
Heavy Goods/Passenger Vehicles |
1650.00 |
|
|
| Provided that,- |
| |
(1) in the case of trailers coming under Items4, 9 and 10 of the Schedule when used alternatively, one at atime, with goods vehicles, tractors or articulated vehicles, asthe case may be, tax shall be levied only on the heaviesttrailer;
|
| |
(2) in the case of Motor Vehicles in respect ofwhich permit has not been issued under the Motor Vehicles Act butwhich has been used for transport of passengers for hire orreward, tax shall be levied at such rate as is specified forsimilar motor vehicles in item 7 of this Schedule, as if permithad been issued for the vehicles;
|
| |
(3) in respect of trailers coming under Items 9and 10 of this Schedule, two or more vehicles shall not bechargeable in respect of this same trailer;
|
| |
(4) tax for the last one month and two months ofa quarter shall be 1/3 and 2/3 of the quarterly tax respectively,rounded off to the nearest multiple of rupees ten in the case oftax up to rupees thousand and multiple of rupees hundred in thecase of tax exceeding rupees thousand ;
|
| |
(5) the rates of tax in respect of vehiclesother than those fitted with pneumatic tyres shall be 150% of therates specified in this Schedule for similar vehicles;
|
| |
(6) a Stage Carriage if permitted to operate onspecial or temporary permit as a Contract Carriage, a tax at therate of Rs. 330 (Rupees Three Hundred and Thirty only) per dayshall be levied in respect of such vehicle having a seatingcapacity exceeding forty and the rate of Rs. 200 (Rupees TwoHundred only) per day in respect of such vehicle having a seatingcapacity not exceeding forty.
|
