Section 19 in Karnataka Motor Vehicles Taxation Act, 1957
19. Local authorities not to levy tax or tolls.
- Notwithstanding anything contained in any other law for the time being in force, no local authority shall levy a tax or toll on any motor vehicle registered in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] or in any other State in India or in any Union Territory in India, [and any law authorising any such levy shall cease to be in force.] [Inserted by Act 29 of 1958 w.e.f. 1.1.1959][Explanation. - For the purposes of this section 'tax' means the tax referred to in Entries 52 and 57 of List II of the Seventh Schedule to the Constitution of India.] [Inserted by Act 29 of 1958 w.e.f. 1.1.1959]
