Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Motor Vehicles Taxation (Amendment) Act, 2003 4 of 2003 CONTENTS 1. Short Title And Commencement 2. Amendment Of The Third Schedule Of U.P. Act No. 21 Of 1997 3. Amendment Of The Fourth Schedule 4. Amendment Of The Sixth Schedule 5. Repeal And Savings Uttar Pradesh Motor Vehicles Taxation (Amendment) Act, 2003 4 of 2003 An Act further to amend the Uttar Pradesh Motor Vehicles Taxation Act, 1997 It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on March 12, 2003 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 19th March, 2003. pp. 4-7 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Motor Vehicles Taxation (Amendment) Act, 2003. (2) It shall be deemed to have come into force on November 2, 2002. 2. Amendment Of The Third Schedule Of U.P. Act No. 21 Of 1997 :- In the Third Schedule to the Uttar Pradesh Motor Vehicles Taxation Act, 1997, hereinafter referred to as the principal Act, in Part (A)-- (A) in the heading for the words "operating on hill routes and plain routes" the words "operating under permits granted by authorities having jurisdiction within Uttar Pradesh" shall be substituted. (B) in the table,-- (a) Article I and entries appearing against it shall be omitted. (b) in Article II,-- (i) the words "Plains routes" appearing in Column 2 shall be omitted; (ii) for figure "85.00" appearing in Column 3 against serial number (i), the figure "100.00" shall be substituted; (iii) for figure "110.00" appearing in Column 3 against serial number (ii), the figure "130.00" shall be substituted; (C) the Explanations shall be omitted. 3. Amendment Of The Fourth Schedule :- In the Fourth Schedule to the principal Act:-- (a) in Article I, in clause (a),-- (i) Serial Numbers 1, 2 and 3 and entries appearing against them shall be omitted; (ii) for words and figure "exceeding 7200 but not exceeding 9000" appearing in Column 2 against Serial Number 4, the word and figure "up to 9000" shall be substituted; (b) Article II shall be omitted; (c) in Article IV, in clause (a),-- (i) Serial Numbers 1, 2 and 3 and entries appearing against them shall be omitted; (ii) for words and figures "exceeding 7200 but not exceeding 9000" appearing in Column 2 against Serial Number 4, the word and figure "up to 9000" shall be substituted; (d) in Article V, for clause (b), the following clause shall be substituted, namely:-- "(b) Covered by permits under sub-section (9) of Section 88 of the Motor Vehicles Act, 1988, read with Motor Vehicles (All India Permits for Tourist Transport Operators) Rules, 1993, issued by authorities having jurisdiction outside the State of Uttar Pradesh:-- Days of operation in Uttar Pradesh Rate of Additional Tax for each seat (in Rupees) (i) Up to three days 100.00 (ii) Exceeding 3 days but not exceeding 15 days 300.00 (iii) Exceeding 15 days but not exceeding 30 days 500.00 (iv) Exceeding 30 days 500.00 plus Additional tax calculated at the rates specified against serial numbers (i), (ii) or (iii) as the case may be, for the days exceeding 30 days."; 4. Amendment Of The Sixth Schedule :- For Sixth Schedule to the principal Act, the following Schedule shall be substituted, namely:-- "SIXTH SCHEDULE (See Section 10) The rates of Additional Tax payable under Section 10 by transport vehicles plying in Uttar Pradesh under a temporary permit granted by an authority having jurisdiction outside Uttar Pradesh. I. Goods Carriages Rs 50.00 per day for the number of days of operation in Uttar Pradesh II. Public Service Vehicles:-- Days of operation in Uttar Pradesh Rate of Additional Tax per seat (in Rupees) (a) Ordinary Public Service Vehicle-- (i) Up to 7 days 150.00 (ii) Exceeding 7 days but not exceeding 30 days 400.00 (iii) Exceeding 30 days 400.00 plus additional tax calculated at the rates specified against serial numbers (i) or 00, as the case may be, for the days exceeding 30 days (b) Deluxe or Semi Deluxe or Air-conditioned Public Service Vehicles-- (i) Up to 7 days 200.00 (ii) Exceeding 7 days but not exceeding 30 days 600.00 (iii) Exceeding 30 days 600.00 plus additional tax calculated at the rates specified against serial numbers (i) or (ii), as the case may be, for the days exceeding 30 days.". 5. Repeal And Savings :- (1) The Uttar Pradesh Motor Vehicles Taxation (Amendment) Ordinance, 2002 (U.P. Ordinance No. 19 of 2002) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if this Act were in force at all material times.