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State of Rajasthan - Section
Section 28 in Rajasthan Finance Act, 2011
28. Amendment of Section 4-D, Rajasthan Act No. 11 of 1951.
- For the existing Section 4-D of the Rajasthan Motor Vehicles Taxation Act, 1951 (Act No. 11 of 1951), hereinafter in this Chapter referred to as the principal Act, the following shall be substituted, namely: -"4-D. Levy of Green Tax. - (1) There shall be levied and collected a cess called "green tax", in addition to the tax levied under Secs. 4, 4-B and 4-C of the Act, on such vehicles suitable for use on road as specified in column (2), at such time as specified in column (3), of the table below at such rates, not exceeding the maximum rates specified in column (4) of the table, as may be fixed by the State Government by notification in the Official Gazette, for the purpose of implementation of various measures to control air pollution.Table| S.No. | Class of the Vehicle | Time | Maximum rate of cess (in Rupees) |
| 1 | 2 | 3 | 4 |
| 1 | Non-transport vehicle(a) two wheelers(b) other than two wheelers | at the time of registration under Section 41, orassignment under Section 47 of the Motor Vehicles Act, 1988(Central Act No. 59 of 1988) and thereafter at the time ofrenewal of certificate of registration under sub-section (10) ofSection 41 of the Motor Vehicles Act, 1988 (Central Act No. 59 of1988). | 750.001500.00 |
| 2 | Transport vehicle | at the time of registration under Section 41, orassignment under Section 47 of the Motor Vehicles Act, 1988(Central Act No. 59 of 1988) and thereafter at the time ofrenewal of fitness certificate under Section 56 of the MotorVehicles Act, 1988 (Central Act No. 59 of 1988). | 600 |