Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Motor Vehicles Tax (Amendment) Act, 2010 13 of 2010 [29 April 2010] CONTENTS 1. Short Title 2. Amendment Of First Schedule Tobom. Lxv Of 1958 Bombay Motor Vehicles Tax (Amendment) Act, 2010 13 of 2010 [29 April 2010] In pursuance ofclause (3) of article of the constitution of India, the followingtranslation in English of the Bombay Motor Vehicles Tax (Amendment)Act, 2010 (Mah. Act No. XIII of 2010), is hereby published underthe authority of the Governor. By order and in the name of the Governor ofMaharashtra, H. B. Patel, Secretary to Government, Law and Judiciary Department. (First published, after having received theassent of the Governor in the Maharashtra Government Gazette , onthe 29th April 2010). An Act further to amend the Bombay MotorVehicles Tax Act, 1958. Bom LXV of 1958 Whereas it isexpedient further to amend the Bombay Motor Vehicles Tax Act, 1958,for the purposes hereinafter appearing; it is hereby enacted in theSixty-first Year of the Republic of India as follows:- 1. Short Title :- This Act may becalled the Bombay MotorVehicles Tax (Amendment) Act, 2010. 2. Amendment Of First Schedule Tobom. Lxv Of 1958 :- In the First Schedule to the Bombay MotorVehicles Tax Act, 1958, in clause A, for sub-clause VII, thefollowing sub-clause shall be substituted, namely:- VII. MotorVehicles other than those liable to tax under the foregoingprovisions of this Schedule or the THIRD SCHEDULE:- (1) Permittedto carry not more than six persons, excluding driver:- (a) Notexceeding 750 kgs. in weight, unladen, 2,000 (b) exceeding750 kgs. in weight, unladen 3,000 (2) Permittedto carry more than six persons, but not exceeding twelve persons,excluding driver, for every person. 4,000. (3) Permittedto carry more than twelve persons, excluding driver, for everyperson. 5,000.