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

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State of Haryana - Subsection

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

(2E)

(i)Owner of a bus holding a stage carriage or a contract carriage permit for plying in the area of operation in the State specified below shall, in lieu of passenger tax, pay lump sum per month at the following rates :-

(a)in respect of bus plying within the State only or whose permit does not require countersignatures of Delhi State Transport authorities -

Sr. No.	Type of bus	Passenger tax per month
1.	Ordinary half-body bus (stage carriage only)	Rs. 4,200/-
2.	Ordinary full-body bus (stage carriage only)	Rs. 7,000/-
3.	Deluxe full-body bus	Rs. 10,000/-
4.	Air-conditioned full-body bus	Rs. 12,000/-

(b)in respect of Compressed Natural Gas bus plying on a route part of which lies in Delhi and whose permit is required to be countersigned by Delhi State Transport authorities-

Sr. No.	Type of bus	Passenger tax per month
1.	Ordinary half-body bus (stage carriage only)	Rs. 4,800/-
2.	Ordinary full-body bus (stage carriage only)	Rs. 8,000/-
3.	Deluxe full-body bus	Rs. 12,000/-
4.	Air-conditioned full-body bus	Rs. 15,000/-

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State of Haryana - Subsection

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