Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Passengers And Goods Taxation (Amendment) Rules, 2002 [16 July 2002] CONTENTS 1. Short Title And Commencement 2. Amendment Of Rule 9 Himachal Pradesh Passengers And Goods Taxation (Amendment) Rules, 2002 [16 July 2002] Whereas the draft amendment notification No. EXN-F (18) 9/97, dated 3-5-2002 was published in Rajpatra Himachal Pradesh (Extra-ordinary) dated 8-5-2002 in pursuance of the provisions of section 22 of the Himachal Pradesh Passengers and Goods Taxation Act, 1955 (Act No. 15 of 1955) for inviting objections/ suggestions from the person(s) likely to be affected thereby; And whereas no objection(s)/suggestion(s) has been received within the stipulated period in this behalf. Now, therefore, the Governor of Himachal Pradesh in exercise of the powers conferred on him under section 22 of the aforesaid Act is pleased to make the following rules further to amend the Himachal Pradesh Passengers and Goods Taxation Rules, 1957 notified vide Notification No. 102-23/53, dated the 5th April, 1957, namely:- 1. Short Title And Commencement :- (1) These rules may be called the Himachal Pradesh Passengers and Goods Taxation (Amendment) Rules, 2002. (2) These rules shall come into force with effect from 1-4-2001. 2. Amendment Of Rule 9 :- In rule 9 of the Himachal Pradesh Passengers and Goods Taxation Rules, 1957 in sub-rule (3), in clause (a):- (a) for sub clause (i) and (ii) the following shall be substituted, namely: - (i) Maxi Cab: (a) having seats between 9-- 12 Rs.8000/- per annum. (b) having seats between 7-- 8 Rs.5350/- per annum. (ii) Taxi car or jeep having seats upto six (excluding driver): - (a) Premier/Maruti Gypsy /Maruti Van/Maruti Car/ Jeep including Ambassador Car. Rs.1350/- per annum. (b) Contessa /Maruti 1000/NE-118 including any other indigenous car of this category. Rs.2400/- per annum. (c) Imported Car. Rs.2800/- per annum. (b) The proviso to clause (a), shall be deleted.