Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Motor Vehicles Tax (Amendment) Act, 2009 29 of 2009 [26 December 2009] CONTENTS 1. Short Title And Commencement 2. Amendment Of First Schedule To Bom. Lxv Of 1958 3. Repeal Of Mah. Ord. Xxiv Of 2009 And Saving Bombay Motor Vehicles Tax (Amendment) Act, 2009 29 of 2009 [26 December 2009] PREAMBLE An Act further to amend the Bombay Motor Vehicles Tax Act, 1958. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Bombay Motor Vehicles Tax Act, 1958 (Bom. LXV of 1958), for the purposes hereinafter appearing; and, therefore, promulgated the Bombay Motor Vehicles Tax (Amendment) Ordinance, 2009, on the 26th October 2009 (Mah. Ord. XXIV of 2009); AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Motor Vehicles Tax (Amendment) Act, 2009. (2) It shall be deemed to have come into force on the 26th October 2009. 2. Amendment Of First Schedule To Bom. Lxv Of 1958 :- I n the FIRST SCHEDULE to the Bombay Motor Vehicles Tax Act, 1958 (Bom. LXV of 1958) (hereinafter referred to as "the principal Act"), in clause A,-- (a) in sub-clause IV,-- (i) in entry (1), after sub-entry (f), the following sub-entry shall be added, namely:-- .style1 {font-family: Verdana} --> " (g) Jeep type motor cab (black and yellow) permitted to carry more than six passengers 5,000"; but not exceeding twelve passengers, excluding driver, for every passenger: Provided that, different rates of tax may be specified for the different Jeep type motor cab (black and yellow) on the basis of number of passengers permitted to be carried. (ii) in entry (3), for sub-entry (a), the following sub-entry shall be substituted, namely :- .style1 {font-family: Verdana} --> " (a) Ordinary omnibuses, permitted to carry more than six passengers, excluding driver, for every passenger: 5,000"; ; Provided that, different rates of tax may be specified for the different ordinary omnibuses on the basis of number of passengers permitted to be carried. (b) after sub-clause VIII, the following sub-clause shall be added, namely:-- .style1 {font-family: Verdana} --> "IX. Camper Van-- 20,000". Vehicles per square meter floor area excluding the drivers cabin. 3. Repeal Of Mah. Ord. Xxiv Of 2009 And Saving :- (1) The Bombay Motor Vehicles Tax (Amendment) Ordinance, 2009 (Mah. Ord. XXIV of 2009), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued), under the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.