Section 3 in The Orissa Motor Vehicles Taxation Act, 1975
3. Levy of tax.
(1)Subject to the other provisions of this Act, [ * * *] [Omitted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.] there shall be levied on every motor vehicle used or kept for use within the State a tax at the rate specified in [Schedule-I] [Substituted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.] [Schedule-III] [Inserted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.];(2)The State Government may be notification from time to time, increase the rate of tax specified in [Schedule-I] [Substituted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.] [Schedule-III] [Inserted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.];Provided that such increase shall not exceed fifty percent of the rate specified in [Schedule-I] [Substituted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.] [Schedule-III] [Inserted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.];.(3)All references made in this Act to [Schedule-I] [Substituted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.] [Schedule-III] [Inserted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.]; shall be construed as references to [Schedule-I] [Substituted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.] [Schedule-III] [Inserted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.]; as for the time being amended in exercise of the powers conferred by this section.[* * *] [Deleted vide Orissa Act 3 of 2005 w.e.f. 25.2.2005.]
