Section 4(2) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010
(2)[ The tax shall be levied on purchase value of a motor vehicle at the rate as specified in Schedule-II of the Act:Provided that where the purchase value of a motor vehicle is not ascertainable on account of non-availability or non-production of the original invoice or when the invoice produced is proved to be false or if the motor vehicle is acquired or obtained otherwise then by way of purchase, then the purchase value shall be the value or price at which motor vehicle of the kind or quality is sold or is capable of being sold in open market.] [Substituted by Act No. 4 of 2011, dated 22.1.2011.]
