Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Motor Vehicles Taxation (Amendment) Act, 2006 3 of 2006 CONTENTS 1. Short Title 2. Amendment Of The Fourth Schedule To U.P Act No. 21 Of 1997 3. Amendment In Sixth Schedule Uttar Pradesh Motor Vehicles Taxation (Amendment) Act, 2006 3 of 2006 An Act further to amend the Uttar Pradesh Motor Vehicles Taxation Act, 1997 It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on March 14, 2006 and published In the U.P. Gazette, Extra., Part 1, Section (Ka), dated 17th March, 2006., pp. 4-6 1. Short Title :- This Act may be called the Uttar Pradesh Motor Vehicles Taxation (Amendment) Act, 2006. 2. Amendment Of The Fourth Schedule To U.P Act No. 21 Of 1997 :- In the Fourth Schedule to the Uttar Pradesh Motor Vehicles Taxation Act, 1997, hereinafter referred to as the principal Act:-- ( a ) in Article 1, for clause (a) the following clause shall be substituted, namely:-- "(a) Rate of additional tax on each seat:-- Sl. No. Distance run in a quarter (in kms) Amount of quarterly tax (In rupees) On A Class routes On B Class routes 1 2 3 4 1. Up to 5700 256.00 288.00 2. Exceeding 5700 but not exceeding 325.00 361.00 7200 3. Exceeding 7200 but not exceeding 376.00 393.00 9000 4. Exceeding 9000 but not exceeding 458.00 511.00 11700 5. Exceeding 11700 but not exceeding 565.00 630.00 14400 6. Exceeding 14400 but not exceeding 705.00 787.00 18000 7. Exceeding 18000 705.00 plus 256.00 for every 5700 kms or part thereof 787.00 plus 288.00for every 5700 kms or part thereof. (b) in Article IV, for clause (a) the following clause shall be substituted, namely:-- " (a) Rate of additional tax on each seat:-- Sl. No. Distance run in a quarter (in kms) Amount of quarterly tax (In rupees) On A Class routes On B Class routes 1 2 3 4 1. Up to 5700 192.00 215.00 2. Exceeding 5700 but not exceeding 7200 244.00 271.00 3. Exceeding 7200 but not exceeding 9000 265.00 294.00 4. Exceeding 9000 but not exceeding 11700 344.00 383.00 5. Exceeding 11700 but not exceeding 14400 424.00 473.00 6. Exceeding 14400 but not exceeding 18000 529.00 590.00 7. Exceeding 18000 529.00 plus 192.00 for every 5700 kms or part thereof 590.00 plus 215.00 for every 5700 kms or part thereof Provided that the additional tax on a stage carriage operating within the limits of a corporation or a municipality shall be Rupees 4200 per quarter in respect of a stage carriage having not more than 35 seats and Rupees 6000 per quarter in respect of a stage carriage having more than 35 seats.": (c) in Article V for clause (b) 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:-- Public Service Vehicle Type Rate of additional tax per seat per day (In rupees) (a) Ordinary 40.00 (b) Air-conditioned 50.00". 3. Amendment In Sixth Schedule :- I n the Sixth Schedule to the principal Act, for Article II, the following Article shall be substituted, namely:-- "II-Public Service Vehicle Type Rate of additional tax per seat per day (In rupees) (a) Ordinary 40.00 (b) Air-conditioned 50.00".