Section 9(4) in The Orissa Motor Vehicles Taxation Rules, 1976
(4)Stage carriages plying under reciprocal transport agreement will pay Additional Motor Vehicles Tax in the following manner ;(a)Vehicles which ply a distance not exceeding 160 Kms. in a day will pay Additional Motor Vehicles Tax for the distance covered in this State proportionate to the maximum distance fixed for the slab.(b)Vehicles which ply a distance exceeding 160 Kms. but not exceeding 240 Kms. in a day will pay Additional Motor Vehicles Tax for the distance covered in this State proportionate to the average distance of 200 Kms. but subject to the maximum amount of Additional Motor Vehicles Tax fixed for the slab.,(c)Vehicles which ply a distance exceeding 240 Kms. but not exceeding 320 Kms. in a day will pay Additional Motor Vehicles Tax for the distance covered in this State proportionate to the average distance of 280 Kms. but subject to the maximum amount of Additional Motor Vehicles Tax fixed for the slab.(d)The vehicles ply a distance exceeding 320 Kms. in a day will pay Additional Motor Vehicles Tax at the rate specified for the slab.
