Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Motor Vehicles Taxation (Amendments) Act, 1994 08 Of 1994 [13 April 1994] CONTENTS 1. Short title, extent and Commencement 2. Insertion of section 4C 3. Insertion of a new Schedule Assam Motor Vehicles Taxation (Amendments) Act, 1994 08 Of 1994 [13 April 1994] 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(Assam Act IX of 1936) hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Forty-fifth 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, 1994. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Insertion of section 4C :- In the principal Act, after section 4B, the following shall be inserted as section 4C, namely:- "4C. Tourist Transport Operators authorised to ply their vehicles in the State of Assam under All India Tourist Permits issued under the Motor Vehicle Act, 1988 (Central Act 95 of 1988) by any competent authority of other States/Union Territories other than Assam shall be required to pay composite tax in lieu of all taxes chargeable under this Act at the rates specified in the Schedule IA to this Act." 3. Insertion of a new Schedule :- In the principal Act, after Schedule 1, the following shall be inserted as Schedule IA, namely:-- "Schedule IA Vehicles plying for Hire or reward. All India Permit for Tourist Coaches. (i) For Motor--Rs. 300 per quarter Cabs upto 6 seats (ii) For Maxi--Rs. 3,000 per quarter Cabs of 7-13 seats (iii) For Omni Bus--Rs. 12,000 per quarter" 14-35 seats