Section 5(3) in Bihar Motor Vehicles Taxation Act, 1994
(3)The State Government may, by notification from time to time, increase the rate of tax specified in the Schedules:[Provided that no such increase shall, during any year exceeding fifty percent of the rate of taxes prescribed in the Schedules.] [Substituted by Act 7 of 2006 (w.e.f. 19.4.2006).][xxx] ['Sub-section (4)' repealed by Act 7 of 2006 (w.e.f. 19.4.2006).]
