Section 12 in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996
12. Exemptions and Reductions.
- Subject to such conditions as they may impose, the Government may, if it is necessary so to do in the public interest, by notification, reduce the rate of tax on any type of Motor Vehicle or exempt any specified class of importers or type of Vehicles from payment of the whole or part of the tax payable under this Act.Chapter - V Appeals and Revision
