Bombay Motor Vehicles Tax (Amendment) Act, 2006

S Maharashtra 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Motor Vehicles Tax (Amendment) Act, 2006 22 of 2006 [23 May 2006] CONTENTS 1. Short Title 2. Amendment Of First Schedule Of Bom. Lxv Of 1958 Bombay Motor Vehicles Tax (Amendment) Act, 2006 22 of 2006 [23 May 2006] PREAMBLE An Act further to amend the Bombay Motor Vehicles Tax Act, 1958. WHEREAS it is expedient further to amend the Bombay Motor Vehicles Tax Act, 1958 (Bom. LXV of 1958), for the purposes hereinafter appearing; it is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:- 1. Short Title :- (1) This Act may be called the Bombay Motor Vehicles Tax (Amendment) Act, 2006. 2. Amendment Of First Schedule Of Bom. Lxv Of 1958 :- I n the FIRST SCHEDULE to the Bombay Motor Vehicles Tax Act 1958 in clause A- (a) in sub-clause IV,- (i) in entry (1),- (A) in sub-entry (a), in column 2, for the figures "250" the figures "1,000" shall be substituted; (B) in sub-entry (b), in column 2, for the figures "350" the figures "1,200" shall be substituted; (C) in sub-entry (c), in column 2, for the figures "450" the figures "1,600" shall be substituted; (D) in sub-entry (d), in column 2, for the figures "550" the figures "2,000" shall be substituted; (E) in sub-entry (e), in column 2, for the figures "650" the figures "2,400" shall be substituted; (F) in sub-entry (f), in column 2, for the figures "200" the figures "3,000" shall be substituted; (ii) in entry (1A),- (A) in sub-entry (a),- (I) in clause (i), in column 2, for the figures "375" the figures "1,500" shall be substituted; (II) in clause (ii), in column 2, for the figures "500" the figures "2,000" shall be substituted; (B) in sub-entry (b), in column 2, for the figures "750" the figures "3,000" shall be substituted; (iii) in entry (2), in column 2, for the figures "100" the figures "500" shall be substituted; (iv) in entry (3),- (A) in sub-entry (a), in column 2, for the figures "2,000" the figures "5,000" shall be substituted; (B) in sub-entry (b), in column 2, for the figures "5,000" the figures "10,000" shall be substituted; (C) in sub-entry (c), in column 2, for the figures "8,000" the figures "15,000" shall be substituted; (b) in sub-clause IV-A,- (i) in entry (a), in column 2, for the figures "2,000" the figures "5,000" shall be substituted; (ii) in entry (b),- (A) in sub-entry (i), in column 2, for the figures "1,000" the figures "2,500" shall be substituted; (B) in sub-entry (ii), in column 2, for the figures "500" the figures "1,000" shall be substituted.

Act Metadata
  • Title: Bombay Motor Vehicles Tax (Amendment) Act, 2006
  • Type: S
  • Subtype: Maharashtra
  • Act ID: 20087
  • Digitised on: 13 Aug 2025