Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Motor Vehicles Taxation (Second Amendment) Act, 1997 32 of 1997 [19 December 1997] CONTENTS 1. Short title and Commencement 2. Amendment of section 3 Andhra Pradesh Motor Vehicles Taxation (Second Amendment) Act, 1997 32 of 1997 [19 December 1997] PREAMBLE An Act further to amend the Andhra Pradesh Motor Vehicles Taxation Act, 1963, Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India as follows:- * Received the assent of the Governor on 17th December, 19 for Statement of the Objects and Reasons Please See the A.P. Gazette Part IV-A Extraordinary dated 30th July, 1997 at P-3. 1. Short title and Commencement :- (1) This Act may be called the Andhra Pradesh Motor Vehicles Taxation (Second-Amendment) Act, 1997. (2) It shall come into force on such date as the Government may, notify in the Andhra Pradesh Gazette. 2. Amendment of section 3 :- In the Andhra Pradesh Motor Vehicles Taxation Act, 1963 (Act 5 of 1963), in section 3, after the third proviso to sub-section (2) the following proviso shall be inserted namely;- "Provided also that in respect of Motor Vehicles operated with Battery/Compressed Natural Gas/Solar Energy, no tax shall be levied for a period of five years from the date to be notified."