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

State of Haryana - Subsection

Section 9(2) in The Punjab Passengers and Goods Taxation Rules, 1952

(2)Government may revise the lump sum rates mentioned in sub-rule (1) from time to time. Thereupon the owner of a public carrier, contract carriage of stage carriage, liable to pay tax in lump sum, will have the right to exercise his option afresh.[(2-A) Permit holders granted permit under the Haryana Government Transport Department, Notification No. S.O.90/CA.59/88/S.100/93, dated the 3rd November, 1993, for 53/54 seater full body buses and 30 seater mini buses, shall pay lump sum passenger tax on monthly basis to be calculated on a minimum of 200 kilometers per day operation and 50% assumed occupancy of the bus. The rate of lump sum passenger tax per month shall be as under :-
54 seater bus (excluding driver and conductor) 52 seater bus (excluding driver and conductor) 30 seater mini bus (excluding driver andconductor)
1 2 3
Rupees 16000* 16000* 10000*
* Substituted by Haryana Notification No. GSR 48/PA16/52/S.22/96 dated 5.7.1996.][Provided that, in case of a bus for which permit has been granted after the 10th day of any month under the aforementioned notification of the Transport Department the passenger tax on that bus shall be calculated for subsequent days for that month proportionately.] [Added by Haryana Notification No. GSR 28/PA 16/52/S. 22/97 dated 30.4.1997.]