Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Motor Vehicles Tax (Second Amendment) Act, 2006 14 of 2006 [04 May 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of First Schedule To Bom. Lxv Of 1958 3. Amendment Of Third Schedule To Bom. Lxv Of 1958 Bombay Motor Vehicles Tax (Second Amendment) Act, 2006 14 of 2006 [04 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 And Commencement :- (1) This Act may be called the Bombay Motor Vehicles Tax (Second Amendment) Act, 2006. (2) It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint. 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 C, in column (2), for the figures "300" the figures "10,000" shall be substituted. 3. Amendment Of Third Schedule To Bom. Lxv Of 1958 :- In the THIRD SCHEDULE to the principal Act, in Part I, in column (2), for the figure and words "4% of the cost of vehicle" the figure and words "7% of the cost of vehicle" shall be substituted.