Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Motor Vehicles (Taxation Of Passengers) (Gujarat Amendment) Act, 1969 10 of 1969 [06 September 1969] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Of Bom. Lxvii Of 1958 3. Amendment Of Section 3 Of Bom. Lxvii Of 1958 Bombay Motor Vehicles (Taxation Of Passengers) (Gujarat Amendment) Act, 1969 10 of 1969 [06 September 1969] An Act further to amend the Bombay Motor Vehicles (Taxation of Passengers) Act, 1958, for the purpose of increasing the rate of tax on passengers carried by stage carriages. It is hereby enacted in the Twentieth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Motor Vehicles (Taxation of Passengers) (Gujarat Amendment) Act, 1969. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 3 Of Bom. Lxvii Of 1958 :- In the Bombay Motor Vehicles (Taxation of Passengers) Act, 1958 (Bom. LXVIII of 1958), in sub-section (1) of section 3, for the words "twenty per cent" the words "twenty three per cent" shall be substituted. 3. Amendment Of Section 3 Of Bom. Lxvii Of 1958 :- I n section 3 of the principal Act, in sub-section (1), for the first proviso, the following shall be substituted, namely : "Provided that where such stage carriage plies exclusively within the new capital area or a municipal area or exclusively on such routes serving the new capital area or a municipal area and also areas adjacent to either of these areas or serving the new capital area, a municipal area and the area between them, as may be approved by the State Government, the rate shall be such as would yield such amount, not exceeding 7 1/2 per cent of the inclusive amount of fare so payable, as may from time to time be notified in the Official Gazette by the State Government.".