Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Motor Vehicles Taxation (Amendment) Act, 1956 21 of 1956 [03 October 1956] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 16 of the Assam Act IX of 1936 3. Insert the following below Article III D of Part A first schedule Assam Motor Vehicles Taxation (Amendment) Act, 1956 21 of 1956 [03 October 1956] PREAMBLE An Act further to amend the Assam Motor Vehicles Taxation Act, 1936 Whereas it is expedient further to amend the Assam Motor Vehicles Taxation Act, 1936, hereinafter called the principal Act, in the manner hereinafter appearing: It is hereby enacted in the Seventh Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Motor Vehicles Taxation (Amendment) Act, 1956. (2) It shall come into force on such date as the State Government may, by notification in the official Gazette specify in this behalf. (3) It shall have the like extent as the Principal Act. 2. Amendment of Section 16 of the Assam Act IX of 1936 :- (i) The words "Deputy Commissioners" shall be substituted by the words "Deputy Commissioner" wherever they appear in Section 16 of the Principal Act. (ii) In Section 16 of the Principal Act the words "or the Additional Deputy Commissioner" shall be added after the words "Deputy Commissioner" wherever they occur. 3. Insert the following below Article III D of Part A first schedule :- (a) "PART B Vehicles plying for hire or reward". (b) In Article IX of the Schedule substitute the word "hire" for "higher" occurring in the first line.