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[Entire Act]
State of Punjab - Section
Section 3E in The Punjab Motor Vehicles Taxation Act, 1924
3E. Refund of tax paid in respect of four wheeled personalised motor vehicles.- Where an owner of a four wheeled personalised motor vehicle in respect of which tax has been paid in lump sum under section 3-D, ceases to be the resident of the State of Punjab and takes alongwith him such four wheeled personalised motor vehicle or if the ownership of the four wheeled personalised motor vehicle is transferred to a person having residence outside the State of Punjab, then partial refund of the lump sum tax so paid, shall be allowed as hereunder specified:
| SerialNo. | Durationof use after the date of registration of the four wheeledpersonalised motor vehicle. | Amountof refund of tax on four wheeled personalised motor vehicles | |
| 1. | Lessthan three years. | Sixtyper cent of the amount of tax already paid under section 3-D. | |
| 2. | Threeyears or more, but less than six years. | Fortyper cent of the amount of tax already paid under section 3-D. | |
| 3. | Sixyears or more, but less than nine years. | Twentyper cent of the amount of tax already paid under section 3-D. | |
| 4. | Nineyears or more. | Tenper cent of the amount of tax already paid under section 3-D.] |