Section 11(2) in The Maharashtra Motor Vehicles Tax Act, 1958
(2)The State Government shall, [out of the proceeds of tax recovered] [These words were substituted for the words out of the State Road Fund' by Maharashtra 43 of 1969, Section 6(b)(i).]-(a)continue to pay annually to each local authority, a sum equal to the amount which was being paid to such local authority immediately before the commencement of this Act under the provisions of the Bombay Motor Vehicles Tax Act, 1935 or as the case may be, the Central Provinces and Berar Motor Vehicles Taxation Act, 1947;(b)pay annually to each local board which at the commencement of this Act was levying tolls on vehicles or animals or persons and to any other local authority which at such commencement was levying or collecting tolls of motor vehicles and trailers a sum determined by the State Government, after consulting the local board or local authority concerned, as representing the net average annual income of such local board or local authority from such tolls. after deducting the cost of collection, during the three years ending on the 31st day of March 1958 plus 10 per centum of such sum;(c)pay annually to each of the local authorities specified in the [Fourth Schedule] [These words were substituted for the words 'Seventh Schedule' by Maharashtra 2 of 1998. Section 8(b).] as contribution, the sum mentioned against them in that Schedule:-(d)[ pay annually to a local authority which continued to levy and collect any tax on motor vehicles after the commencement of this Act, by virtue of the provisions of clause (a) of the proviso to sub-section (2) of section 20, and has any time thereafter discontinued such levy and collection of that tax, such sum as road grant from the date of the discontinuance as may, from time to time, be determined by the State Government:] [Clause (d) was inserted by Maharashtra 20 of 1985, Section 4(b).][Provided that, the amount of contribution under this sub-section which was immediately before the 1st day of May 1962, paid to an existing local board shall be paid after that date to the successor Zilla Parsihad.] [This proviso was added by Maharashtra 43 of 1969, Section 6(b)(ii).]
