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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in The West Bengal Motor Vehicles Tax (Amendment) Act, 2012

(2)after item (2) of sub-heading "B. Vehicles for carrying passengers plying for hire or reward:", the following item and entries relating thereto shall be inserted :-
"(3) Tourist taxi, luxury taxi or contract carriages withseats up to 14 and registered as transport vehicle in West Bengaland covered by any contract carriage permit issued by theauthority—  
(a) with seating capacity up to 7 1.2per centumof the value of vehicle or Rs. 8,000,which-ever is higher;
(b) with seating capacity beyond 7 1.2per centumof the value of vehicle or Rs. 14,000,which-ever is higher;";