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State of West Bengal - Act

The West Bengal Motor Vehicles Tax Act, 1979

WEST BENGAL
India

The West Bengal Motor Vehicles Tax Act, 1979

Act 9 of 1979

Published on 26 April 1979
Commenced on 26 April 1979
[This is the version of this document from 26 April 1979.]
[Note: The original publication document is not available and this content could not be verified.]

The West Bengal Motor Vehicles Tax Act, 1979West Bengal Act 9 of 1979Statement of Objects and Reasons of the West Bengal Motor Vehicles Tax (Amendment) Act, 1992 - The West Bengal Motor Vehicles Tax Act, 1979 in respect of which the rates of tax on Motor Vehicles in West Bengal are unfavourably low as compared to other States in India.Vehicles coming from other States do not pay adequate tax although they are using the available infrastructure. Unlike other States, goods tax, passenger tax etc. are not levied in West Bengal. As a result the vehicles registered outside West Bengal and coming to West Bengal are not required to pay any extra tax.At the cost of maintenance of roads and cost of administration of transport had been increased to a large extent, it was felt necessary to upwardly revise the rates of Tax structure prevalent in West Bengal with a view to raising additional revenue from motor vehicles taxes.Statement of Objects and Reasons of the West Bengal Motor Vehicles Tax (Amendment) Act, 1995 - The West Bengal Motor Vehicles Tax Act, 1979, was last amended in the year 1992. It has now become necessary and expedient to further amend the said Act for the purposes of -(1) providing a definition of 'autorickshaw';(2) introducing certain new provisions regarding tax to be paid for the whole year in advance under section 4 of the said Act with retrospective effect;(3) enhancing the tax by 20% in respect of non-transport vehicles registered in the names of individuals, in conformity with the policy decision of the State Government as announced by the Minister-in-Charge, Finance Deptt. in his Budget Speech in the year 1998-99.(4) enhancing the special tax for air conditioned vehicles; and(5) introducing certain other provisions regarding exemption from payment of fine under the said Act.[26th April, 1979.]Assent of the President first published in the Calcutta Gazette. Extraordinary, dated the 26th April, 1979.An Act to consolidate and amend the law relating to imposition and levy of tax on motor vehicles in the State of West Bengal.Whereas it is expedient to consolidate and amend the law relating to imposition and levy of tax on motor vehicles in the State of West Bengal;It is hereby enacted as follows:-

1. Short title, extent and commencement. -

(1)This Act may be called the West Bengal Motor Vehicles Tax Act, 1979.

(2)It extends to the whole of West Bengal.

(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Definitions. -

(I)In this Act, unless there is anything repugnant in the subject or context,-

(1a)[ "Ambulance or clinic van" means an omnibus or motor vehicle adapted to be used as such for carrying patients or other medical purpose;] [Clause (la) Inserted by W.B. Act 6 of 1992. w.e.f. 25.11.1991.]

(2a)[ "autorickshaw" means a motor vehicle having three wheels constructed or adopted and used to carry not more than three passengers for hire or reward excluding the driver.] [Clause (2a) Inserted by W.B. Act 6 of 1999.]Explanation.- For the purposes of this clause, a motor vehicle having three wheels constructed or adopted and used to carry more than three passengers but not more than twelve passengers for hire or reward excluding the driver shall not be treated as autorickshaw. Such motor vehicle shall be regarded as motorcab or maxicab, considering its seating capacity under the Motor Vehicles Act, 1988;

(a)"certificate of registration" means a certificate of registration of a motor vehicle issued under [the Motor Vehicles Act, 1988;] [Words and figures substituted for the words and figures 'the Motor Vehicles Act. 1939' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

(a1)[ "crane" means any motor vehicle which is fitted with a mechanical crane of a designed capacity and is capable of being used for towing vehicles or lifting meterials, and includes a breakdown van;] [[Clauses (al) and (a2) first Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991, then clause (a2) substituted by W.B. Act 19 of 2003. Previous Clause (a2) was as under :-

'(a2) 'dealer' has the same meaning as in the Motor Vehicles Act, 1988;'.]]

(a2)[ "dealer" has the same meaning as in clause (8) of section 2 of the Motor Vehicles Act, 1988, and includes a sub-dealer;] [[Clauses (al) and (a2) first Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991, then clause (a2) substituted by W.B. Act 19 of 2003. Previous Clause (a2) was as under :-

(a2)'dealer' has the same meaning as in the Motor Vehicles Act, 1988;'.]]

(a2a)[ "e-rickshaw" means a special purpose battery operated battery operated vehicle having three wheels and intended to provide last mile connectivity for transport of passengers for hire or reward, subject to the conditions -

(i)that such vehicle is constructed or adapted to carry not more than four passengers, excluding the driver, and not more than forty kilograms luggage in total;

(ii)that the net power of its motor is not more than 2000w; and

(iii)that the maximum speed of the vehicle is not more than twenty-five kilometer per hour.]

(a3)[ "manufacturer" has the same meaning as in clause (21A) of section 2 of the Motor Vehicles Act, 1988;] [Clause (a3) Inserted by W.B. Act 19 of 2003.]

(b)"motor vehicle" includes a vehicle, carriage or other means of conveyance propelled, or which may be propelled, on a road by electrical or mechanical power either entirely or partially;

(c)"permit" means a permit as defined in [clause (31) of section 2 of the Motor Vehicles Act, 1988;] [Words, figures and brackets substituted for the words, figures and brackets 'Clause (20) of section 2 of the Motor Vehicles Act. 1939;' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

(d)"prescribed" means prescribed by rules made under this Act;

(e)"registering authority" means the authority empowered under the Motor Vehicles Act, 1988, to register motor vehicles;

(f)" the tax" means the tax imposed under this Act;

(g)"Taxing Officer" means any person or persons or agency as the State Government may, by notification in the Official Gazette, appoint, to exercise, within such areas as may be specified in the notification, the powers conferred and to perform the duties imposed by or under this Act;

(h)"tractor" means a motor vehicle which is not itself constructed to carry any load (other than equipment used for the purpose of propulsion), but does not include a road-roller [* * *;] [Words 'or a tractor used solely for agricultural purposes' Omitted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

(h1)[ "trade certificate" means the certificate issued in accordance with the provisions of the rules made under the proviso to section 39 of the Motor Vehicles Act, 1988;] [Clause (hi) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

(i)"trailer" means any vehicle drawn or intended to be drawn by a motor vehicle.

(2)All other words and expressions used in this Act but not defined shall have the same meanings as in [the Motor Vehicles Act, 1988.] [Words and figures substituted for the words and figures 'the Motor Vehicles Act, 1939.' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

3. Imposition of tax. -

(1)Every owner of a registered motor vehicle or every person who owns or keeps in his possession or control any motor vehicle shall pay tax on such vehicle at the rate specified in the Schedule.

(2)[] [[Sub-sections (2) and (3) substituted for original sub-section (2) by W.B. Act 6 of 1992. w.e.f. 25.11.1991. Original sub-section (2) was as under:-'(2) The State Government may, by notification in the Official Gazette from time to time, increase the rates of tax specified in the Schedule:Provided that such increase shall not exceed in the aggregate fifty per cent, of the rate specified in the Schedule on the date of the commencement of this Act.]], [Every dealer or manufacturer, who keeps in his possession or control any motor vehicle,] [Words substituted for the words 'Every person who keeps in his possession or control any motor vehicle as a dealer' by W.B. Act 19 of 2003.] shall, whether or not the motor vehicle is driven in any public place on the basis of a trade certificate, pay tax on such motor vehicle at the rate specified in Part H of the Schedule. The tax shall be collected by the Taxing Officer having jurisdiction at the time of first registration of the motor vehicle, whather temporary or permanent, as a lump sum irrespective of the period of use, and not be refundable:Provided that if such tax has been paid in respect of any motor vehicle before any Taxing Officer in West Bengal and adequate evidence of such payment is produced by the owner of such motor vehicle, such tax shall not be collected twice in respect of such motor vehicle:Provided further that if a motor vehicle is brought to West Bengal from outside West Bengal on temporary registration and is produced for permanent registration for the first time, tax shall be levied on such motor vehicle at the rate specified in Part H of the Schedule:Provided also that if a motor vehicle is brought to West Bengal on transfer after having permanent registration from outside West Bengal, no tax shall be levied on such motor vehicle at the rate specified in Part H of the Schedule.

(3)[ Every owner of a registered motor vehicle and] [Word substituted for the words 'every person who owns or keeps In his possession or control' by W.B. Act 19 of 2003.][every dealer or manufacturer who keeps in his possession or control] [Word substituted for the words 'every person who owns or keeps In his possession or control' by W.B. Act 19 of 2003.] any motor vehicle shall, in addition to the tax payable under sub-section (1), pay a special tax at the rate specified in Part I of the Schedule, if any air-conditioning machine has been fitted in such motor vehicle.

4. Tax to be paid for the whole year in advance. -

(1)The tax payable under section 3 shall be paid for the year and in advance by the person liable to pay the tax within such period as may be determined by the Taxing Officer:Provided that in the case of transport vehicles the Taxing Officer shall allow payment of tax for [* * *] [Word 'quarterly' omitted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] periods of three [* * *] [Word 'calender' omitted by W.B. Act 6 of 1992, w.e.f. 25.11.1991] months each in the manner as may be determined by him. Such tax shall not exceed a quarter of the tax payable for the the year. A rebate of five per cent, shall be allowed if the tax is however paid for the year in advance:[Provided further that notwithstanding anything in the foregoing provisions of this sub-section, the Taxing Officer may, in order to avoid overcrowding of taxpayers during any particular period of a year, allow payment of tax in respect of any transport vehicle or non-transport vehicle for any period, not exceeding six months at a time, as may be determined by him.] [Proviso with the 'Explanation Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.][Explanation.-] [Proviso with the 'Explanation Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] "Non-transport vehicle" shall mean a vehicle which is not a transport vehicle.

(1A)[ Notwithstanding anything to the contrary contained in sub-section (1)-] [Sub-section (IA) Inserted by W.B. Act 33 of 1979.]

(a)where tax for any period, yearly or quarterly, as the case may be, in respect of a motor vehicle has been paid, tax for the said motor vehicle in respect of any subsequent period may be paid within fifteen days from the date on which the tax for such subsequent period becomes payable;

(b)in case of earthquake, flood or any such natural calamity occurring in any part of the State, the State Government may, if it considers it necessary so to do, by order condone delay in payment of the tax and specify the period within which the tax in respect of vehicles registered in the area mentioned in the order shall become payable.

(2)

(a)In the case of a motor vehicle temporarily registered under section 25 of [the Motor Vehicles Act, 1988,] [Words and figures substituted for the words and figures 'the Motor Vehicles Act. 1939.' by W.B. Act 6 of 1992. w.e.f. 25.11.1991.] only one-twelfth of the tax payable for the year shall be paid in respect of such vehicle as so registered.

(b)In the case of a motor vehicle registered outside West Bengal, whether temporarily under [section 43 of the Motor Vehicles Act, 1988,] [Words and figures substituted for the words and figures 'section 25 of the Motor Vehicles Act. 1939,' by W.B. Act 6 of 1992. w.e.f. 25.11.1991.] or otherwise, and which is used or kept for use in West Bengal temporarily, tax shall be payable for every week or part thereof for which the motor vehicle is so used or kept for use in West Bengal, at the rate of one-fifty second part of the tax payable for the year, per week.

(c)[ In the case of a transport vehicle registered in any State other than West Bengal but plying within West Bengal without valid permit and without payment of tax payable in West Bengal under this Act, the duration of such plying shall, notwithstanding anything contained in this section or elsewhere in this Act, be reckoned as a period of seventeen weeks prior to the date of interception, and such transport vehicle shall be liable to pay arrear tax at the rate specified in the Part II under the sub-heading "B. Vehicles for carrying passengers plying for hire or reward:" under the heading "Description of Motor Vehicles And Rate of Tax" in the Schedule, for a period of seventeen weeks from the date of every interception of the transport vehicle together with a fine of an equivalent sum :] [Clause (c) Inserted by W.B. Act 6 of 1999. w.e.f. 8.10.1990.]

[provided that tax for a period of not less than one week, but not more than one month shall be realized after the date of interception of such vehicle in respect of which a temporary permit is to be issued by the respective Regional Transport Authority for stay or operation of such vehicle for such a period not exceeding one month in West Bengal.] [Proviso Inserted by W.B. Act 19 of 2003.]

(d)[Where a vehicle, not being a transport vehicle, registered outside West Bengal, but kept in West Bengal for a temporary period, is found plying in West Bengal while continuing to have its registration outside West Bengal and without making payment of tax in West Bengal, such vehicle shall be liable to pay tax at the rate specified in Part I under the sub-heading "A. Vehicles for carrying passengers not plying for hire or reward:" under the heading "Description of Motor Vehicles And Rate of Tax" in the Schedule. In such case, tax shall be realised for a period of one year preceding the date of interception of such vehicle together with a fine of an equivalent sum, in addition to realisation of tax for a further period of one year from the date of interception of such vehicle without fine.] [Clauses (d) and (e) Inserted by W.B. Act 6 of 1999, w.e.f. 11.6.1991.]

(e)[ If the registered owner of a vehicle, which is registered outside West Bengal and which has been brought to West Bengal, approaches a registering authority in West Bengal for making payment of tax under this Act or for recording change of address or for assignment of new registration mark, such registered owner shall be asked to produce any convincing document regarding the arrival of the vehicle in West Bengal, failing which the duration of the arrival of such vehicle shall, notwithstanding anything contained in this section or elsewhere in this Act, be reckoned as a period of more than one year and, in such case, tax shall be realised in accordance with the provisions of clause (d) together with a fine of an equivalent sum] [Clauses (d) and (e) Inserted by W.B. Act 6 of 1999, w.e.f. 11.6.1991.]:

Provided that on the production of convincing document regarding the arrival of the vehicle in West Bengal, tax shall be realised from the date of arrival of the vehicle together with such fine as may be required to be paid under this Act.

(3)If a Taxing Officer is satisfied that the certificate of registration and the token delivered under section 8 on payment of the tax in respect of a motor vehicle has been surrendered or that a motor vehicle has not been used or kept for use for any complete calender month, he shall, on application under section 13, refund or remit in respect of the said vehicle one-twelfth of the tax payable for the year for every calendar month for which the said vehicle has not been used:Provided that where a motor vehicle, other than a motor vehicle for the transport of goods or plying for hire for the carriage of passengers, has not been used for any period in West Bengal by reason of its being removed and kept outside West Bengal during such period, the Taxing Officer shall not refund or remit in respect of the same vehicle any portion of the tax for the quarterly period during which the said vehicle is so removed :[Provided further that such refund or remit for such period shall be made by the Taxing Officer under the appropriate head of account subject to the condition that provisions of rule 95 of the West Bengal Treasury Rules, Volume I, shall be followed in the matter of authorizing such refund or remit and such refund or remit shall be recorded in the Revenue Register of the Taxing Officer against the original entry of credit in the Books of Account:] [Provisos Inserted by W.B. Act 19 of 2003.][Provided also that notwithstanding anything to the contrary contained in this sub-section, the State Government may, if it thinks fit and necessary so to do, by notification in the Official Gazette, make guidelines in case of such refund or remit.] [Words Inserted by W.B. Act 19 of 2003.]

(4)Notwithstanding anything contained in sub-section (1) no person shall be liable to pay tax during any period on account of any motor vehicle in respect of which tax is payable under this Act if the tax due in respect of such vehicle for the same period has already been paid by some other person.

5. Declaration by person keeping a motor vehicle for use. -

(1)Every person who is liable to pay tax in respect of a motor vehicle under this Act shall fill up and sign a declaration in the prescribed form [to be supplied by the Taxing Officer on payment of rupees five only] [Words Inserted by W.B. Act 19 of 2003.] stating truly the prescribed particulars and shall deliver the declaration as so filled up and signed to the Taxing Officer and shall pay to the Taxing Officer the tax which he appears to be liable, by such declaration, to pay in respect of such vehicle.

(2)Where a motor vehicle is altered so as to render a person liable to the payment of an additional tax under section 6, such person shall fill up and sign an additional declaration in the prescribed form showing the nature of the alteration made and containing the prescribed particulars and shall deliver such additional declaration as so filled up and signed to the Taxing Officer and shall pay to the Taxing Officer the additional tax payable under section 6 which he appears to be liable, by such additional declaration, to pay in respect of such vehicle.

5A. [ Special provision regarding contract carriage.-] [Section 5A Inserted by W.B. Act 24 of 1982.] (2) Every person who is liable to pay under this Act tax in respect of a contract carriage plying on a specified route shall, at the time of paying the tax to the Taxing Officer, furnish a no objection certificate from the person with whom the registered owner of the contract carriage has entered into a hire-purchase agreement (such person being hereafter in this section referred to as the financier).

(2)The provisions of [sub-sections (6) to (9) of section 51 of the Motor Vehicles Act, 1988,] [Words, figures and brackets substituted for the words, figures and brackets 'sub-sections (5A) to (5D) of section 31A of the Motor Vehicles Act, 1939,' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] shall apply, mutatis mutandis, to every no objection certificate from the financier.

6. Payment of additional tax. -

Where any motor vehicle in respect of which the tax has been paid is altered in such a manner as to cause the vehicle to become a vehicle in respect of which a higher rate of tax is payable, the person who keeps such vehicle shall be liable to pay an additional tax of a sum which is equal to the difference between the tax already paid in respect of such vehicle and the tax which is payable in respect of such vehicle after its being so altered, and the registering authority shall not grant a fresh certificate of registration in respect of such vehicle as so altered until such amount of tax has been paid.

7. Receipt of tax. -

(1)The Taxing Officer shall grant and deliver to every person who pays to him the tax or additional tax in respect of any motor vehicle a receipt in which shall be specified such particulars as may be prescribed.

(2)The Taxing Officer shall endorse the particulars of the tax paid in the certificate of registration of the vehicle concerned.

8. Token to be exhibited on motor vehicles. -

(1)The Taxing Officer shall at the time of granting a receipt for the tax deliver to the person paying the tax a token in such form and containing such particulars as may be prescribed.

(2)Every person to whom such token is delivered shall cause it to be exhibited in the prescribed manner on the vehicle in respect of which the tax is paid.

9. Appeal. -

(1)Any person aggrieved by any order made by a Taxing Officer under this Act may appeal against the order to such appellate authority, in such manner, within such time and on payment of such fees as may be prescribed.

(2)Any such appeal shall be heard and decided by the appellate authority in such manner as may be prescribed and the decision of the appellate authority on such appeal shall be final:Provided that no appeal shall be decided without giving the appellant an opportunity of being heard.

10. Liability to pay tax by the transferee or the person in possession of a vehicle. -

If the tax payable in respect of any vehicle remains unpaid by any person liable for the payment thereof and such person before paying his tax transfers the ownership of such vehicle or ceases to be in possession or control of such vehicle, the person to whom the ownership of the vehicle has been transferred or the person who is in possession of such vehicle, shall be liable to pay the said tax:Provided that nothing contained in this section shall be deemed to affect the liability to pay the said tax on the person who has transferred the ownership or has ceased to be in possession or control of such vehicle.

11. Liability to pay penalty for non-payment of tax in time. -

If the tax payable under section 3 has not been paid .[within the period determined by the Taxing Officer under sub-section (1) of section 4 within the period referred to in clause (a), or within the period as may be specified by the State Government under clause (b), of sub-section (IA) of section 4, as the case may be,] [Words, figures, letters and brackets substituted for the words 'during the prescribed period,' by W.B. Act 33 of 1979] the person liable to pay such tax shall-

(a)in the case of a transport vehicle, pay penalty-

(i)of one-quarter of the tax if payment is made within thirty days after the [expiry of the period determined by the Taxing Officer under sub-section of section 4 or the expiry of the period referred to in clause (a), or the expiry of the period as may be specified by the State Government under clause (b), of subsection (IA) of section 4, as the case may be,] [Words, figures, letters and brackets substituted for the words 'expiry of the prescribed period,' by W.B. Act 33 of 1979.]

(ii)of one-half of the tax if payment is made after thirty days, but within sixty days after the [expiry of the period determined by the Taxing Officer under sub-section of section 4 or the expiry of the period referred to in clause (a), or the expiry of the period as may be specified by the State Government under clause (b), of sub-section (IA) of section 4, as the case may be,] [Words, figures, letters and brackets substituted for the words 'expiry of the prescribed period,' by W.B. Act 33 of 1979.]

(iii)equal to the amount of tax if payment is made after sixty days;

(b)in case of other vehicles, pay penalty-

(i)of one-quarter of the annual tax if payment is made within thirty days after the [expiry of the period determined by the Taxing Officer under sub-section of section 4 or the expiry of the period referred to in clause (a), or the expiry of the period as may be specified by the State Government under clause (b), of sub-section (IA) of section 4, as the case may be,] [Words, figures, letters and brackets substituted for the words 'expiry of the prescribed period,' by W.B. Act 33 of 1979.]

(ii)one-half of the annual tax if payment is made after thirty days, but within sixty days after the 21 [expiry of the period determined by the Taxing Officer under sub-section of section 4 or the expiry of the period referred to in clause (a), or the expiry of the period as may be specified by the State Government under clause (b), of sub-section (IA) of section 4, as the case may be,]

(iii)equal to the amount of annual tax if payment is made after sixty days.

11A. [ Power to specify] [[Section 11A first Inserted by W.B. Act 25 of 1980, then again substituted by W.B. Act 46 of 1983, w.e.f. 1.4.1981. Previous section 1 IA was as under:-

'11A. Power to exempt from penalty under section 11.- The State Government, if it thinks fit so to do in the public interest, may, by notification in the Official Gazette, exempt-(a)the owner of any motor vehicle who is authorised to operate in the State of West Bengal by virtue of a national permit granted to him under sub-section 111) of section 63 of the Motor Vehicles Act, 1939, or(b)any public carrier who is permitted to operate, subject to any rules made or deemed to have been made under the Motor Vehicles Act, 1939. in the State of West Bengal by virtue of a public carriers permit granted under section 56 of the Motor Vehicles Act, 1939,from payment of such part of the penalty under section 11 as may bespecified in the notification.'.]][* * *] [Word 'fixed' omitted by W.B. Act 13 of 1986, w.e.f. 1.4.1981.] rate of penalty in certain cases.- (1) Notwithstanding anything to the contrary contained in this Act, the State Government may, if it considers necessary so to do in the public interest, by notification in the Official Gazette,[specify the rate] [Words substituted for the words 'specify a fixed rate' by W.B. Act 13 of 1986, w.e.f. 1.4.1981.] of penalty for non-payment of tax under this Act payable by--(a)the owner of any motor vehicle who is authorised to operate in the State of West Bengal by virtue of a national permit granted under[sub-section (12) of section 88 of the Motor Vehicles Act, 1988,] [Words, figures and brackets substituted for the words, figures and brackets 'sub-section (11) of section 63 of the Motor Vehicles Act, 1939,' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] or(b)any [goods carriage] [Words substituted for the words 'public carrier' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] who is permitted to operate, subject to any rules made or deemed to have been made under [the Motor Vehicles Act, 1988,] [Words and figures substituted for the words and figures 'the Motor Vehicles Act, 1939,' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] in the State of West Bengal by virtue of a public carriers permit granted under [section 79] [Word and figures substituted for the word and figures 'section 56' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] of that Act.

(2)The notification under sub-section (1) may specify the date from which the [* * *] [Word 'fixed' omitted by W.B. Act 13 of 1986, w.e.f. 1.4.1981.] rate of penalty shall come into force or shall be deemed to have come into force.

(3)[ The State Government may, if it thinks it necessary and expedient so to do, exempt, either totally or partially, any motor vehicle from the payment of any fine imposed on such motor vehicle for non-payment of tax under this Act.] [Sub-section (3) Inserted by W.B. Act 6 of 1999.]

12. Permits to be invalid in case of non-payment of tax [in time] [Words substituted for the words 'within prescribed period' by W.B. Act 33 of 1979.]. -

Notwithstanding anything contained in [the Motor Vehicles Act, 1988,] [Words and figures substituted for the words and figures 'the Motor Vehicles Act, 1939,' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] if the tax due in respect of a transport vehicle is not paid within the prescribed period, the permit shall be invalid from the date of expiry of [the period determined by the Taxing Officer under sub-section (1) of section 4 or within the period referred to in clause (a), or within the period as may be specified by the State Government under clause (b), of sub-section (IA) of section 4, as the case may be,] [Words, figures, letters and brackets substituted for the words 'the prescribed period' by W.B. Act 33 of 1979.] till the tax is actually realised.

13. Manner of claiming refund or remission. -

A person claiming to be entitled to a refund or remission of tax under sub-section (3) of section 4 shall, within such time as may be prescribed, make to the Taxing Officer an application in this behalf in writing which shall be accompanied by such documents as may be prescribed.

14. Recovery of tax, penalty or fine as arrear of land revenue. -

Any tax, penalty or fine may be recovered in the same manner as an arrear of land revenue. The motor vehicle in respect of which the tax, penalty or fine is due or its accessories may be distrained or sold whether or not such motor vehicle or accessories are in possession or control of the person liable to pay the tax, penalty or fine.[Inserted by Act No. 14 of 2016, dated 20.1.2017.]

Section 15 substituted by W.B. Act 19 of 2003, which was earlier as under -15. Change of address to be reported.- If any person liable to pay tax under this Act ceases to reside or have his place of business at the address recorded in the declaration under section 5, he shall, within thirty days from such ceasing, report such change of address to the Taxing Officer in such manner as may be prescribed.

15. Change of address to be reported.

- If any person liable to pay tax under this Act ceases to reside or changed his place of business at the address recorded in the declaration filled up and signed under section 5, he shall, within thirty days from such ceasing, report his new address to the Taxing Officer in whose jurisdiction he has his new residence or place of business, in such manner as may be prescribed.

16. Search and seizure. -

(1)Any officer of the State Government not below such rank as may be notified or any Police Officer not below the rank of Sub-Inspector [or any officer not below the rank of Motor Vehicles Inspector of the Transport Department, Government of West Bengal] [Words Inserted by W.B. Act 19 of 2003.] or such other officers as may be prescribed may require the driver of any motor vehicle to stop the motor vehicle and cause it to remain stationary for the purpose of satisfying himself that tax has been duly paid in respect of such motor vehicle.

(2)Any officer referred to in sub-section (1) may enter any building or place without a search warrant to inspect any motor vehicle to verify whether tax has been paid for such vehicle.

(3)Notwithstanding anything contained elsewhere in this Act, any officer referred to in sub-section (1)[may seize and detain,] [Words substituted for the words 'may seize and detain in such manner as may be prescribed,' by W.B. Act 19 of 2003.] any motor vehicle in respect of which tax is due until the person liable to pay the tax,-

(a)has satisfied the Taxing Officer having jurisdiction within thirty days of the detention that the tax has actually been paid,

(b)has within thirty days of such detention paid to the Taxing Officer having jurisdiction the tax due together with the penalty to be paid for non-payment of tax within the prescribed time.

(4)[On the expiry of the period of thirty days the vehicle sezied and detained may, subject to the provisions of this Act, be sold in auction unless the person liable to pay tax has, within a further period of fifteen days, paid to the Taxing Officer having jurisdiction double the amount of the total tax due, including the penalty under section 11, in respect of such vehicle (hereinafter referred to as the aggregate amount):] [Words substituted for the words 'may be effected either by the Taxing Officer having jurisdiction or by any other Taxing Officer' by W.B. Act 19 of 2003.][Provided that the terms and conditions in respect of auction of a motor vehicle under this sub-section shall be specified by order, made in this behalf, by the State Government] [Proviso Inserted by W.B. Act 19 of 2003.].

(b)[ The sale of the vehicle seized and detained] [[Sub-section (4) first renumbered as clause (a) of that sub-section and clause (b) Inserted by W.B. Act 13 of 1986, then again clause (a) substituted by W.B. Act 6 of 1992, w.e.f. 25.11.1991. Previous clause (a) was as under:-

'(a) On the expiry of the period of thirty days the vehicle seized and detained may be sold unless the person liable to pay tax has within a further period of fifteen days paid to the Taxing Officer having jurisdiction five times the annual tax due in respect of such class of vehicles.'.]], [may be effected by the Taxing Officer] [Words substituted for the words 'may be effected either by the Taxing Officer having jurisdiction or by andy other Taxing Officer' by W.B. Act 19 of 2003.] within whose jurisdiction the vehicle has been seized and detained under this section, and the proceeds of sale shall be disposed of in the same manner as an arrear of land revenue.

(5)[] [Sub-sections (5) to (10) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.],[(a) Upon seizure of a motor vehicle under sub-section (3), the officer, other than the Police Officer, who seized the motor vehicle, shall issue a notice to the owner, through the driver, of the motor vehicle requiring him to make payment of due tax to the Taxing Officer having jurisdiction, within a period of thirty days from the date of such seizure and to produce before him the documents or valid tax token or receipt showing the payment of tax in respect of the vehicle seized. If the tax, as payable, is not paid within thirty days from the date of seizure of the said vehicle, the owner of the said vehicle shall be liable to pay, to the Taxing Officer having jurisdiction, the aggregate amount as provided under clause (a) of sub-section (4).] [[Clauses (a) and (b) substituted by W.B. Act 19 of 2003, which were earlier as under:-'(a) Upon the seizure of a motor vehicle under sub-section (3), the officer, other than the Police Officer, who seized the motor vehicle shall issue a notice to the owner, through the driver, of the motor vehicle requiring him to make payment of the aggregate amount to the Taxing Officer having jurisdiction within a period of thirty days from the date of such seizure and to produce before him the documents of such payment.

(b)Where the driver leaves the motor vehicle, the officer, other than the Police Officer, who seized the motor vehicle shall issue by registered post with acknowledgement due the notice to the owner of the motor vehicle, calling upon him to make payment of the aggregate amount to the Taxing Officer having jurisdiction within a period of thirty days from the date of such seizure and to produce before him the documents of such payment.'.]]

(b)[ Where the driver leaves the motor vehicle, the officer, other than the Police Officer, who seized the motor vehicle, shall issue a notice by registered post with acknowledgement due to the owner of the motor vehicle, calling upon him to make payment of due tax to the Taxing Officer having jurisdiction within a period of thirty days from the date of such seizure and to produce before him such documents referred to in clause (a).] [[Clauses (a) and (b) substituted by W.B. Act 19 of 2003, which were earlier as under:-

'(a) Upon the seizure of a motor vehicle under sub-section (3), the officer, other than the Police Officer, who seized the motor vehicle shall issue a notice to the owner, through the driver, of the motor vehicle requiring him to make payment of the aggregate amount to the Taxing Officer having jurisdiction within a period of thirty days from the date of such seizure and to produce before him the documents of such payment.

(c)A copy of the notice under clause (a) or clause (b) shall be sent to the Taxing Officer having jurisdiction.

(d)Where the officer who seizes a motor vehicle under sub-section (3) is a Police Officer, he shall, immediately after such seizure, .send a report with all necessary particulars to the Taxing Officer of the area in which the motor vehicle has been seized. Upon receipt of the report, the Taxing Officer shall proceed in accordance with the provisions of this sub-section.

(e)Whenever a motor vehicle is seized under sub-section (3), a seizure list shall be prepared by the officer who seizes the motor vehicle in accordance with the provisions of the Code of Criminal Procedure, 1973.

(f)[ If the owner of the motor vehicle does not comply with the notice issued under clause (a) or clause (b) and defaults to pay the amount of tax referred to in clause (a) within sixty days from the date of seizure of such vehicle, then the seized motor vehicle shall be put up for auction for realization of the due tax etc. after expiry of sixty days, but if the owner of the said motor vehicle makes payment of the aforesaid amount plus 10 per cent. administrative cost thereon on or before the date of auction, no further auction, no further action will be taken under the provisions of this Act. The date of such auction together with the particulars of the motor vehicle shall be published in at least two newspapers, one of which shall be in Bengali and in such case, the date of auction shall not be earlier than one month from the date of publication of the notice in the newspapers.] [[Clause (f) substituted by W.B. Act 19 of 2003. which was earlier as under:-

'(f) If the owner of the motor vehicle does not comply with the notice issued under clause (a) or clause (b) and if, within a further period of fifteen days referred to in clause (a) of sub-section (4), such owner has not paid to the Taxing Officer having jurisdiction the aggregate amount, then a notice,specifying the date on which the motor vehicle shall be sold in auction unless the owner of the said motor vehicle makes payment of the aggregate amount plus 20 per cent, thereof as administrative cost on or before the date of auction together with the particulars of the motor vehicle, shall be published in at least two newspapers, one of which shall be in Bangali. In such case, the date of auction shall not be earlier than one month from the date of publication of the notice in the newspapers.'. ]]

(6)[if adequate papers are not available in a motor vehicle, which is stopped under sub-section (1), to assess the actual tax due or if the driver of the motor vehicle leaves the motor vehicle as soon as it is so stopped, any officer referred to in sub-section (1) may seize and detain the motor vehicle in such manner as may be prescribed. Upon such seizure, if it is not possible to ascertain the correct name and address of the owner or to get further particulars from the concerned registering authority or the Taxing Officer as per the displayed registration number in the motor vehicle or, if no one turns up claiming the ownership of the motor vehicle within thirty days from the date of such seizure, the Taxing Officer in whose area the vehicle has been seized shall sell the vehicle in auction in such manner as may be prescribed.] [34. Sub-sections (5) to (10) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

(7)[ There shall be recovered from the sale proceeds of a motor vehicle sold in auction under sub-section (4) the aggregate amount referred to in the that sub-section] [Sub-sections (5) to (10) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]:Provided that notwithstanding anything contained in the West Bengal Additional Tax and One-time Tax on Motor Vehicles Act, 1989, any additional tax or one-time tax due from the owner of a motor vehicle under that Act together with the penalty, if any, as may be payable by him under that Act shall be recovered from the balance of the sale proceeds as aforesaid, if any: Provided further that if there is still any excess amount, any other claim on the same motor vehicle by the State Government or any bank or any other financier shall be recovered from such excess amount:Provided also that if the sale proceeds realised falls short of the total dues under this Act and the West Bengal Additional Tax and One-time Tax on Motor Vehicles Act, 1989, including any other dues to the State Government, if any, in respect of the motor vehicle sold in auction under this Act, the balance shall be recoverable from the owner of the motor vehicle as if it is a public demand under the Bengal Public Demands Recovery Act, 1913:Provided also that if there is any amount left after the recovery of the dues as aforesaid, the same shall be repayable to the owner of the motor vehicle in such manner as may be prescribed:Provided also that if the owner is not available, the amount shall remain in deposit for three years from the date of auction of the motor vehicle and shall thereafter be forfeited to the State.

(8)[ The sale proceeds of a motor vehicle sold in auction under subsection (6) shall be forfeited to the State Government.] [Sub-sections (5) to (10) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

(9)[ When a motor vehicle has been sold in auction under this Act, such vehicle shall be freed and discharged from any trust, obligation, mortgage, charge, lien and all other encumbrances affecting it, and any attachment, injunction, decree or order of any Court or other authority restricting the use of such motor vehicle in any manner or appointing any receiver in respect of the motor vehicle shall be deemed to have been withdrawn.] [Sub-sections (5) to (10) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

(10)[ The procedure for the sale in auction of any motor vehicle seized under this Act shall be such as may be prescribed.] [Sub-sections (5) to (10) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

(11)After seizure of the motor vehicle, it shall be kept under the custody of any police station or any other Government place or under the custody of any private custodian having capacity to accommodate adequate number of vehicles in his garage or premises.] [Sub-sections (10) and (11) Inserted by W.B. Act 19 of 2003.[]

(12)[ The State Government may, by notification in the Official Gazette, prescribe the terms and conditions for selection and appointment of private custodians and shall also prescribe the rate of fee to be realized from the owner of the seized vehicle for the period during which such vehicle is under custody of either police station or any other Government place or private custodian.] [Sub-sections (10) and (11) Inserted by W.B. Act 19 of 2003.]

16A. [ Disposal of commodities.-] [Sections 16A and 16B Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] (1) Whenever a motor vehicle is seized under this Act and is found to contain perishable commodities and the owner of the motor vehicle is not readily available or does not take back the motor vehicle after making payment of the dues by such time that the commodities do not get perished or deteriorated, the Taxing Officer within whose jurisdiction the motor vehicle has been seized shall dispose of the same by public auction after publicity in the locality and the nearby markets.

(2)Whenever a motor vehicle is seized under this Act and is found to contain non-perishable commodities and the owner of the motor vehicle does not take back the motor vehicle after making payment of the 'dues within such period as may be allowed to him under section 16, such commodities shall be disposed of in accordance with the provisions of that section.

(3)The sale proceeds of the perishable and non-perishable commodities under this section shall be disposed of in such manner as may be prescribed.

16B. [ Release of motor vehicle seized under the Act.-] [Sections 16A and 16B Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] No Court shall release a motor vehicle seized under this Act unless the person in whose favour the motor vehicle is released furnishes a bank guarantee equivalent to one and a half times of the total tax due including the additional tax due under the West Bengal Additional Tax and One-time Tax on Motor Vehicles Act, 1989, and the amount of penalty for non-payment of such tax, and also an undertaking to make payment of the same within four weeks from the date of release of the motor vehicle.

17. Restriction on use of motor vehicle in certain cases. -

Any person liable to pay tax under this Act shall not use or allow the use of any motor vehicle where he has reason to believe that [the tax token, tax receipt, permit etc.] [Words substituted for the words 'the tax token, tax receipt and permit' by W.B. Act of 2003.] have been forged, tampered or fraudulently obtained.

18. Penalties. -

(1)Any person who submits a false or incorrect declaration under section 5 shall, on conviction, be punishable with a fine which may extend to [one thousand rupees.] [Words substituted for the words 'five hundred rupees.' by W.B. Act 19 of 2003.]

(2)Any person who fails to exhibit the tax token in the manner prescribed under sub-section (2) of section 8 shall, on conviction, be punishable with a fine which may extend to [four hundred rupees.] [Words substituted for the words 'two hundred rupees.' by W.B. Act 19 of 2003.]

(3)Any person who wilfully fails to stop a motor vehicle when required to do so under sub-section (1) of section 16 shall, on conviction, be punishable with a fine which may extend to [one thousand rupees.] [Words substituted for the words 'five hundred rupees.' by W.B. Act 19 of 2003.]

(4)Any person who fails to report change of address under section 15 shall, on conviction, be liable to pay a fine which may extend to [one thousand rupees.] [Words substituted for the words 'five hundred rupees.' by W.B. Act 19 of 2003.]

(5)Any person who obstructs and an officer referred to in sub-section (2) of section 16 in the discharge of his duties shall, on conviction, be liable to pay a fine of [two thousand rupees] [Words substituted for the words 'one thousand rupees.' by W.B. Act 19 of 2003.].

(6)Any person who contravenes the provision of section 17 shall, on conviction, be liable to simple imprisonment which may extend to six months or to fine which may extend to [two thousand rupees] [Words substiuted for the words 'one thousand rupees.' by W.B. Act 19 of 2003.] or to both. The vehicle shall also be forfeited to the State Government.

(7)[ Any person who drives any motor vehicle in respect of which the tax has not been paid shall be punishable with a fine which may extend to] [Sub-sections (7) and (8) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.][two thousand rupees] [Words substituted for the words 'one thousand rupees.' by W.B. Act 19 of 2003.].

(8)[ (a) Any offence punishable under this section, whether committed before or after the commencement of the West Bengal Motor Vehicles Tax (Amendment) Act, 1992, may, either before or after the institution of the prosecution be compounded by such officers or authorities and for such amount as the State Government may, by notification in the Official Gazette, specify in this behalf.] [Sub-sections (7) and (8) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]

(b)Where an offence has been compounded under clause (a), the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of such offence.

19. Trial of offences. -

No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.

20. Power to make rules. -

(1)The State Government may, subject to the conditions of previous publication, make rules for carrying out the purposes of this Act.

(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the matters which may be, or are required to be, prescribed.

21. Exemption. -

The State Government, if it thinks fit so to do in the public interest, may, by notification in the Official Gazette, exempt either totally or partially any motor vehicle or class of motor vehicles from the payment of tax.

22. Contribution payable to the Corporation of Calcutta. -

(1)The State Government shall pay annually to the Corporation of Calcutta the sum of four and a half lakhs of rupees being approximately the net amount of the taxes derived by the Corporation from the taxation of motor vehicles under the Calcutta Municipal Act, 1923, for the year ending on the 31st March, 1930, to compensate the said Corporation for the future loss of revenue under this head.

(2)The contribution fixed under sub-section (1) shall be paid in such instalments, in such manner and on such dates as the State Government may determine.

23. Repeal and savings. -

(1)The Bengal Motor Vehicles Tax Act, 1932, is hereby repealed.

(2)Such repeal shall not affect-

(a)the previous operation of the said Act or anything duly done or suffered thereunder; or

(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Act; or

(c)any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; or

(d)any investigation, legal proceeding or remedy in respect of any such right, preivilege, obligation, liability, fine, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such fine, penalty, forfeiture or punishment may be imposed, as if this Act had not been passed.

(3)Subject to the provisions of sub-section (2), anything done or any action taken, including any appointment or delegation made, notification, order, instruction, or direction issued or any rule, regulation or form framed, any certificate, licence or permit granted or registration effected, under the said Act shall be deemed to have been respectively done, taken, made, issued, framed, granted and effected accordingly, unless and until superesded by anything done or any action taken under this Act.

(4)Notwithstanding anything contained in sub-section (1), any application, appeal or other proceeding made or preferred to any officer or authority under the said Act and pending at the commencement of this Act, shall, after such commencement, be transferred to and disposed of by the officer or authority who would have had jurisdiction to entertain such application, appeal, or other proceeding under this Act as if this Act had been in force on the date on which such application, appeal or other proceeding was made or preferred.THE SCHEDULE(See section 3.)

DESCRIPTION OF MOTOR VEHICLES AND RATE OF ANNUALTAX
A. Vehicles for carrying passengers not plyingfor hire or reward:
(1)	Motor Cycles and Motor Cycle Combination—	Annual rate of tax
	(a) engine capacity up to 80 cc	Rs. 100.
	(b) engine capacity above 80 cc up to 170 cc	Rs. 200.
	(c) engine capacity above 170 cc up to 250 cc	Rs. 300.
	(d) engine capacity above 250 cc	Rs. 400.
(2)	(a) Motor Cars owned by individual or societies registeredunder the West Bengal Societies Registration Act, 1961 or anyorganization having exemption from Income Tax —
		Annual rate of tax
	(i) engine capacity up to 900 cc	Rs. 600.
	(ii) engine capacity above 900 ccup to 1490 cc	Rs. 800.
	(iii) engine capacity above 1490cc	Rs. 1600.
	(b) Motor Cars owned by others —
	(i) engine capacity up to 900 cc	Rs. 1000.
	(ii) engine capacity above 900 ccup to 1490 cc	Rs. 1200.
	(iii) engine capacity above 1490cc	Rs. 2500.
(3)	Omnibus registered as Non-transport Vehicle —
	(a) with seating capacity up to 8	Rs. 1400.
	(b) with seating capacity beyond 8	Rs. 1400 for 8 seats plus Rs. 150 for eachadditional seat beyond 8.
(4)	Omnibus registered as private service vehicle -
	(a) with seating capacity up to 8	Rs. 1800.
	(b) with seating capacity beyond 8	Rs. 1800 for 8 seats plus Rs. 150 for everyadditional seat beyond 8.
(5)	Omnibus registered as Educational Institute Bus —
	(a) with seating capacity up to 8	Rs. 1400.
	(b) with seating capacity beyond 8	Rs. 1400 for 8 seats plus Rs. 130 for everyadditional seat beyond 8.
B. Vehicles for carrying passengers plying for hire orreward :
(1)	Stage carriages —
	(a) for each seat, based on seating capacity noted in theregistration certificate	Rs. 100.
	(b) for each standing passenger calculated at the rate of 50per cent, of seating capacity	Rs. 50.
(2)	Contract carriages (including those owned by Motor TrainingSchools)—
	(a) seating capacity up to 4 seats :
	(i) for 3 wheelers	Rs. 260.
	(ii) for meter taxi	Rs. 600.
	(iii) for vehicle other than metertaxi	Rs. 700.
	(b) seating capacity more than 4 seats :
	(i) meter taxi up to 5 seats	Rs. 800.
	(ii) other than meter taxi	Rs. 900 for 5 seats plus Rs. 150 for eachadditional seat beyond 5.
	(iii) [ e-rickshaw registered as transport vehicles inWest Bengal and covered by any contract carriagepermit issued by the authority. [Inserted by Act No. 14 of 2016, dated 20.1.2017.]	Rs. 260.00]
C. Goods carriages (including those owned by Motor TrainingSchools):
	Gross Vehicle Weight	Annual rate of tax (in rupees)
	Up to 2000 kgs	400.
	Up to 3500 kgs	700.
	Up to 5500 kgs	1400.
	Up to 7000 kgs	1900.
	Up to 9000 kgs	2300.
	Up to 12000 kgs	3700.
	Up to 14000 kgs	5000.
	Up to 15000 kgs	5500.
	Up to 16250 kgs	6200.
	Above 16250 kgs	6200 plus Rs. 150 for every 250 kgs or partthereof.
D. Trailers:
	Gross Vehicle Weight	Annual rate of tax (in rupees)
	Up to 2000 kgs	500.
	Up to 4000 kgs	900.
	Up to 6000 kgs	1350.
	Up to 8000 kgs	1950.
	Up to 10000 kgs	2900.
	Up to 12000 kgs	4300.
	Up to 13000 kgs	5250.
	Up to 14000 kgs	5950.
	Up to 15000 kgs	6650.
	Above 15000 kgs	6650 plus Rs. 200 for every additional 250 kgsgross vehicle weight or part thereof above 15000 kgs.
E. Articulated Trailers:
	Gross Vehicle Weight	Annual rate of tax (in rupees)
	Up to 22600 kgs	12000.
	Up to 26400 kgs	15000.
	Up to 36600 kgs	25000.
	Up to 50000 kgs	30000.
	Above 50000 kgs	30000 plus Rs. 500 for every additional 500 kgsgross vehicle weight or part thereof above 50000 kgs.
F. Ambulance (including clinic van):
	Unladen Weight	Annual rate of tax (in rupees)
	Up to 1200 kgs	2000.
	Up to 2000 kgs	3000.
	Up to 3000 kgs	4000.
	Above 3000 kgs	4000 plus Rs. 200 for every additional 250 kgsunladen weight or part thereof above 3000 kgs.
G. Tractors, cranes, breakdown vans, fork-lift,vehicles/trailor filled with equipment likerig/generator/compressor, tower-wagon, tree trimming vehicles,mobile crane, audio visual van, and any other vehicle notspecified elsewhere in this Schedule:
	(a) Unladen weight up to 500 kgs	Rs. 400.
	(b) Unladen weight exceeding 500 kgs but less than 2000 kgs.	Rs. 400. plus 70 for every additional 250 kgs orpart thereof above 500 kgs.
	(c) Unladen weight exceeding 2000 kgs but less than 4000 kgs.	Rs. 820 plus Rs. 100 for every additional 250 kgsor part thereof above 2000 kgs.
	(d) Unladen weight exceeding 4000 kgs but less than 8000 kgs.	Rs. 1620 plus Rs. 350 for every additional 250 kgsor part thereof above 4000 kgs.
	(e) Unladen weight exceeding 8000 kgs.	Rs. 7220 plus Rs. 400 for every additional 250 kgsor part thereof above 8000 kgs.
H. Motor vehicles in possession or control of dealers ormanufacturers and capable of being moved on the strength of tradecertificates:
	(a) Motor Cycle	Rs. 200.
	(b) Three Wheeler	Rs. 300.
	(c) Light Motor Vehicles	Rs. 800.
	(d) Medium Motor Vehicles	Rs. 2000.
	(e) Heavy Motor Vehicles including chassis	Rs. 3000.
I. Special tax for different categories of air-conditionedvehicles :
(1) Non-transport Vehicle—
	(a) engine capacity up to 900 cc	Rs. 800.
	(b) engine capacity above 900 cc up to 1490 cc	Rs. 1500.
	(c) engine capacity above 1490 cc	Rs. 2000.
(2) Transport Vehicle—
	(a) Passenger transport vehicle —
	(i) Seating capacity up to 35	Rs. 3000.
	(ii) Seating capacity above 35	Rs. 6000.
	(b) Goods vehicle	Rs. 6000.

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State of West Bengal - Act