Section 4(1) in The Maharashtra Motor Vehicles Tax Act, 1958
(1)The tax leviable under [ [sub-section (1) of section 3] [These words, brackets, figures and letters were substituted for the word and figure 'section 3' by Maharashtra 14 of 1987, Section 4(a)(i).] shall be paid in advance by every registered owner, or any person having possession or control, of a motor vehicle,]-(i)annually [at the rates provided by [sub-section (1) of section 3] [These words figures were substituted for the words and figure 'at the rates fixed by the State Government under section 3' by Maharashtra 17 of 1975. Schedule] (hereinafter referred to as "the annual rate"),] or(ii)[ for each quarter, at one-fourth of the annual rate referred to in clause (i), plus ten per centum thereof rounded off in the manner provided in [sub-section (3)] [Clauses (ii) and (iii) were substituted for clause (ii) by Maharashtra 37 of 1972. Section 4(1).] (the sum so arrived at is hereinafter referred to as "the quarterly rate"), or(iii)for more than one quarter, at multiples of the quarterly rate;](iv)[ for any period less than a quarter expiring on the last day of the quarter,- [Clause (iv) was substituted by Maharashtra 22 of 1979, Section 4.](a)at the rate of one-twelth of the annual rate of tax plus 20 per cent, thereof where the period does not exceed one calendar month;(b)at the rate of two-twelth of the annual rate of tax plus 15 per cent, thereof, where the period exceeds one calendar month but does not exceed two calendar months; and(c)at the quarterly rate, where the period exceeds two calendar months;][* * * *] [This proviso was deleted by Maharashtra 14 of 1987, Section 4(a)(ii).]
