Section 3 in The Punjab Motor Vehicles Taxation (Amendment) Act, 2000
3. Substitution of Sections 3B, 3C, 3D and 3E of Punjab Act 4 of 1924.
- In the principal Act, for Sections 3B, 3C, 3D and 3E, the following sections shall respectively, be substituted, namely:-"3-B. Imposition of Tax in lump sum on Motor Cycles. - Notwithstanding anything contained in Section 3, on and from the commencement of the Punjab Motor Vehicles Taxation (Amendment) Act, 2000, Tax on motor cycle shall be leviable in lump sum, as may be notified by the State Government on the basis of the price of the motor cycle, subject to the maximum of ten per cent of the value of the motor cycle.
