Section 8 in The West Bengal Additional Tax and One-Time Tax On Motor Vehicles (Amendment) Act, 2012
8. Amendment of Schedule I.
- In serial No. 3 of item B of Schedule I to the principal Act, for the words "owned by motor training school", the words, figures and brackets "owned by motor training school, but excluding tourist taxi, luxury taxi and omnibus (with seats upto 14 and not registered as transport vehicle)" shall be substituted.
