Section 11 in The Gujarat Motor Vehicles Tax Act, 1958
11. Destination and utilisation of the proceeds of tax.
- [***] [Sub-section (1) was deleted by Gujarat 13 of 1960, section 2(1) (w.r.e.f. 01-05-1960).](2)The State Government shall, [***] [The words 'out of the State Road Fund' were deleted, by Gujarat 13 of 1960, section 2(2) (w.r.e.f. 01-05-1960).](a)continue to pay annually to each local authority, a sum equal to the amount which was being paid to such local authority immediately before the commencement of this Act under the provisions of the Bombay Motor Vehicles Tax Act, 1935 (Bombay XXXIV of 1935);[***] [The words and figure 'or as the case may be, the Central Provinces and Berar Motor Vechicles Taxation Act, 1949' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](b)pay annually to each local board which at the commencement of this Act was levying tolls on vehicles or animals or persons and to any other local authority which at such commencement was levying or collecting tolls or motor vehicles and trailers a sum determined by the State Government, after consulting the local board or local authority concerned, as representing the net average annual income of such local board or local authority from such tolls, after deducting the cost of collection, during the three years ending on the 31s' day of March, 1958 plus 10 per centum of such sum;(c)pay annually to each of the local authorities specified in the [Fourth Schedule] [Substituted for 'Twelth Schedule' by Gujarat 4 of 2007, dated 30th March 2007 (w.e.f 01-04-2007)] as contribution, the sum mentioned against them in that Schedule.(3)The contributions to the local authorities made under sub-section (2) shall be paid in such instalments, in such manner, and on such dates, as the State Government may, after consulting the local authorities concerned, prescribe.[***] [Sub-section (4) was deleted by Gujarat 13 of 1960, section 2(3) (w.r.e.f. 01-05-1960).](5)[ [The contributions] [Sub-section (5) was inserted and shall be deemed to have been inserted from the 1st day of May 1960 by Gujarat 5 of 1960, section 2, Schedule] made under sub-section (2), shall be charged on the Consolidated Fund of the State.] [Sub-section (6) added by Gujarat 9 of 2002, dated 31st March 2002][***] [This explanation was deleted, by Gujarat 13 of 1960, section 2(5) (w.r.e.f. 01-05-1960).]
