Section 20 in Karnataka Motor Vehicles Taxation Act, 1957
20. Assignment of proceeds of the tax.
(1)From the proceeds of the tax collected under this Act every year and subject to such conditions as the State Government may specify,-(i)there shall be paid to each local authority, which prior to the commencement of this Act was being paid any amount under section 22 of the Mysore Motor Vehicles Taxation and Tolls Act, 1951, or section 9 of the Bombay Motor Vehicles Tax Act, 1935, or section 10 of the Madras Motor Vehicles Taxation Act, 1931, or section 10 of the Coorg Motor Vehicles Taxation Act, 1932, a sum equivalent to the said amount, every year;(ii)there shall be paid annually to each local authority which at the commencement of this Act was levying tax or toll or both under any law on motor vehicles, a sum equivalent to the average annual income derived by such local authority during the three years ending on the 31st day of March 1957, from such tax or toll or both, as the case may be.(2)All sums payable to local authorities under this section shall be expenditure charged on the Consolidated Fund of the State.
