Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2001 23 of 2001 [24 August 2001] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 10 Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2001 23 of 2001 [24 August 2001] An Act further to amend the Karnataka Motor Vehicles Taxation Act, 1957. Whereas it is expedient further to amend the Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty second year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2001. (2) It shall come into force at once. 2. Amendment Of Section 2 :- In sub-section (1) of section 2 of the Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957) (hereinafter referred to as the principal Act), after clause (aa), the following Explanation shall be inserted, namely:- "Explanation.- For the purpose of this clause, State Transport Undertaking shall be deemed to be a fleet owner in respect of vehicles placed at the disposal and under the control of such undertaking by the registered owner under any arrangement entered into between such owner and the undertaking for the use of such vehicles by the undertaking to operate on any route as stage carriage under any permit issued therefore to such undertaking under sub-section (1) of section 103 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988)" 3. Amendment Of Section 10 :- In section 10 of the principal Act, after the words "public service vehicles owned by a fleet owner" the words, figures, letters and brackets "or public service vehicles referred to in the explanation to clause (aa) of sub-section (1) of section 2" shall be inserted.