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State of Jammu-Kashmir - Section

Section 12 in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

12. Power of Government to make rules.

(1)The Government may make rules for carrying out all or any of the purposes of this Act.
(2)Any rule made under sub-section (1) may provide that a breach thereof shall be punishable with fine which may extend to fifty rupees.[***] [Omitted 'Schedule I and II' by Jammu and Kashmir Act No. 12 of 2018, dated 24.9.2018.]
[Schedule I] [Substituted by Act IV of 1999.][See section 3 (2)]{|
Class of Vehicles   Maximum Quarterly Tax
1   2
A. Vehicles for carrying passengers not plying forhire :-    
1. Motor scooters and cycles with attachmentsfor propelling the same by mechanical power.   Rs. 60.00
2. Motor cycles.   Rs. 100.00
3. Motor cycles with side car.   Rs. 150.00
4. Motor cars of and up to 14 H. P.   Rs. 150.00
5. Motor cars above 14 H. P.   Rs. 500.00
6. Motor cars if used for drawing a trailor, inaddition to the tax payable under items 4 and 5 for eachtrailor.   Rs. 150.00
Provided that, if one and the same trailor isused with more than one motor car, only one tax shall bechargeable under item 6 in respect of such trailor for all suchcars.
7. Invalid carriage.   Rs. 60.00
8. Buses-    
(a) not less than 8 persons and more than 21 persons.   Rs. 600.00
(b) not less than 22 persons and not more than 33 persons.   Rs. 750.00
(c) 34 persons or more.   Rs. 1000.00
9. Buses if used fordrawing a trailor, in addition to the tax payable under item 8for each trailor.   Rs. 150.00
Provided that, if one and the same trailor isused with more than one bus, only one tax shall be chargeableunder item 9 in respect of such trailor for all such buses.
B. Vehicles forcarrying passengers for hire : -    
1. Buses (Stage and Contract Carriages) seatingexclusive of driver and the conductor -    
(a) not less than 8 persons and not more than 21 persons.   Rs. 600.00
(b) not less than 22 persons and not more than 33 persons.   Rs. 1000.00
(c) 34 persons or more.   Rs. 1100.00
2. Vehicles other than buses seatingexclusive of the driver and the conductor -    
(a) not more than 5 persons.   Rs. 250.00
(b) more than 5 persons.   Rs. 375.00
(c) buses and vehicles other than buses if used for drawing atrailor, in addition to the tax payable under item 1 and 2 foreach trailor.   Rs. 250.00
C. Vehicles for than sport of goods-    
(i) up to 3600 Kgs. registered laden weight.   Rs. 900.00
(ii) exceeding 3600 Kgs. but not exceeding 8100 Kgs. registeredladen weight.   Rs. 1000.00
(iii) exceeding 8100 Kgs. registered laden weight.   Rs. 1100.00
(iv) if used for drawing a trailor, in addition to the taxpayable under items (i) to (iii) for each trailor.   Rs. 250.00
Provided that if one and the same trailor isused with more than one vehicle, one tax shall be chargeableunder clause (iv) in respect of such trailor for all suchvehicles.
D. Tractors-    
(i) up to 3600 Kgs. unladen weight.   Rs. 250.00
(ii) exceeding 3600 Kgs. unladen weight but not exceeding 8100Kgs. unladen weight.   Rs. 375.00
(iii) exceeding 8100 Kgs. unladen weight.   Rs. 500.00
(iv) if used for drawing a trailor, in addition to the taxpayable under items (i) to (iii) for each trailor.   Rs. 125.00
[E. [Added by Act No. XIV of 2002.] All India Tourist Vehicles (Deluxe Coaches)   Rs. 2000.00 per day.]