Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Motor Vehicles Tax (Amendment) Act, 2015 [16 September 2015] CONTENTS 1. Short title and commencement 2. Amendment of Schedule 3. Repeal and saving Goa Motor Vehicles Tax (Amendment) Act, 2015 [16 September 2015] Goa Act 17 of 2015 AN ACT further to amend the Goa, Daman and Diu Motor Vehicles Tax Act, 1974 (Act No. 8 of 1974). Be it enacted by the Legislative Assembly of Goa in the Sixty-sixth Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Goa Motor Vehicles Tax (Amendment) Act, 2015. (2) It shall be deemed to have come into force on the 7th day of July, 2015. 2. Amendment of Schedule :- In the Schedule appended to the Goa, Daman and Diu Motor Vehicles Tax Act, 1974 (Act No. 8 of 1974), (hereinafter referred to as the "principal Act"), in PART B, in item (B), for sub-items (1) and (2), the following sub-items shall be substituted, namely:- "(1) Motor cycle/Motor scooter/ /Auto rickshaw, irrespective of its horse power, whose cost is upto Rs. 1.50 lakhs --- 8% of the cost of the Motor cycle/Motor scooter/Autor ickshaw. (2) Motor cycle, irrespective of its horse power, whose cost is above Rs. 1.50 lakhs .----14% of the cost of the Motor cycle". 3. Repeal and saving :- (1) The Goa Motor Vehicles Tax (Amendment) Ordinance, 2015 (Ordinance No. 4 of 2015) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.