Section 7(2) in Uttar Pradesh Motor Vehicles Taxation Act, 1997
(2)Until the routes are classified under sub-section (1)--(i)Special Class" and "A-Class" routes classified under the United Provinces Motor Vehicles Taxation Act, 1935 shall be the "A-Class' routes under this Act, and(ii)"B-Class and "C-Class" routes classified under that Act, shall be the "B-Class" routes under this Act.
