Section 9 in Telangana Motor Vehicles Taxation Act, 1963
9. Exemption, reduction or other modification of tax.
(1)The Government may, by notification,-(a)grant an exemption, make a reduction in the rate or order other modification not involving an enhancement in the rate, of the tax payable-(i)by any person or class of persons, or(ii)in respect of any motor vehicle or class of motor vehicles or motor vehicles running in any particular area; and(b)cancel or vary such exemption, reduction or other modification.(2)Any notification issued under sub-section (1) shall be laid, as soon as may be after it is issued, on the table of the Legislature of the State while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions.
