Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Motor Vehicles (Taxation On Passengers And Goods) (Amendment) Act, 2012 10 of 2012 [22 August 2012] CONTENTS 1. Short title and commencement 2. Amendment of Schedule Goa Motor Vehicles (Taxation On Passengers And Goods) (Amendment) Act, 2012 10 of 2012 [22 August 2012] PREAMBLE AN ACT further to amend the Goa, Daman and Diu Motor Vehicles (Taxation on Passengers and Goods) Act, 1974 (Act 7 of 1974). Be it enacted by the Legislative Assembly of Goa in the Sixty-third Year of the Republic of India, as follows:-- 1. Short title and commencement :- (1) This Act may be called the Goa Motor Vehicles (Taxation on Passengers and Goods) (Amendment) Act, 2012. (2) It shall come into force at once. 2. Amendment of Schedule :- In the Schedule appended to the Goa, Daman and Diu Motor Vehicles (Taxation on Passengers and Goods) Act, 1974 (Act 7 of 1974), in clause (1), in sub-clause (a),-- (i) for item (ii), the following shall be substituted, namely:-- "(ii) Vehicles permitted to ply as contract carriages --Fifty rupees, per seat, per month for the vehicle registered in the State of Goa and rupees three hundred, per seat of the currency of the permit for the vehicle registered in a State other than the State of Goa."; (ii) in item (iv), after sub-item (ii), the following shall be inserted, namely:-- "(iii) For maxi cabs -- Rupees three hundred, per seat, per month.".