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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(12) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

(12)In this Schedule, the expressions corporation and municipality, shall have the meanings respectively assigned to them in the Uttar Pradesh municipal Corporations Act, 1959 and the Uttar Pradesh Municipalities Act, 1916.Fifth Schedule(see section 6)Formula of Additional Tax payable by the Uttar Pradesh State Road Transport undertaking, under section 6:
G×21121
In this Schedule- "G" stands for gross receipts of the undertaking on account of passenger traffic during any calendar month.Sixth Schedule(See section 10)The rates of additional tax payable under section 10 by goods carriages and contract carriages and public service vehicle plying under permits granted by authorities having jurisdiction outside Uttar Pradesh for an inter State route partly lying in Uttar Pradesh :-
I- Goods Carriage Rs. 22.00 per day for the number of days of operator of goodscarriage in Uttar Pradesh under a temporary permit.
II- Public service vehicle:    
(a) Ordinary Bus    
  R.s. 375.00 per day for the number of days of operation of Ordinary, Express,semi-Deluxe, Deluxe or Air Conditioned Bus in Uttar Pradesh undera temporary permit
(b) Express Bus  
  Rs. 410.00 per day
(c) Semi-Deluxe Bus  
  Rs. 450.00 per day
(d) Deluxe Bus  
  Rs. 525.00 per day
(e) Air Conditioned Bus  
  Rs. 600.00
Explanation. - for the purpose of this schedule the expression "Deluxe Bus" shall have the meaning assigned to it in explanation (6) of the fourth Schedule.