Section 21 in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
21. Power to exempt certain passenger from payment of tax.
- The State Government may, by notification in the Official Gazette, exempt totally or partially from payment of tax the passengers [carried by stage carriages plying exclusively within a municipal area or exclusively on such routes serving municipal and adjacent areas as may be specified in the notification, or passengers] [These words inserted by Maharashtra 37 of 1962, Section 8.] carried in stage carriages on such inter-State routes as may be specified in the notification or carried by stage carriages operating in furtherance of any educational, medical, philanthropic, or other object.
