MIZORAM
MOTOR VEHICLES (TAXATION) (AMENDMENT) ACT, 2019
Preamble - MIZORAM MOTOR VEHICLES (TAXATION)
(AMENDMENT) ACT, 2019
THE MIZORAM MOTOR VEHICLES (TAXATION)
(AMENDMENT) ACT, 2019
[Act No. 13 of 2019]
PREAMBLE
An Act to further amend the Mizoram Motor Vehicles (Taxation)
Act, 1996 (5 of 1996);
Be it
enacted by the Legislative Assembly of Mizoram in the Seventieth year of the
Republic of India as follows:-
Section 1 - Short title and Commencement
(1)
This Act may be called the Mizoram Motor
Vehicles (Taxation) (Amendment) Act, 2019
(2)
It shall come into force on such date as the
State Government may, by notification in the Official Gazette, appoint.
Section 2 - Insertion of 5th proviso to Section 3
Under
sub - section (3) of Section 3 of the Mizoram Motor Vehicles (Taxation) Act,
1996 (hereinafter referred to as the Principal Act), a fifth proviso shall be
inserted after the fourth proviso as follows:-
"Provided
further that all brand new motorised non-transport vehicles to be registered for
the first time in the State of Mizoram shall be levied a lifetime road tax as
per the options given at Schedule II (A)".
Section 3 - Insertion of new Schedule 11(A)
A new
Schedule II (A) shall be inserted as an addendum to Schedule II of the
Principal Act.
SCHEDULE II (A)
SCHEDULE OF RATES OF LIFETIME ROAD TAX ON
VEHICLES UNDER NON-TRANSPORT CATEGORY
[See Section 3 (3)]
|
Sl. No. |
Cases of
registration |
Rate of Tax, if
paid in |
||
|
One installment |
Two installments |
Three installments |
||
|
1 |
Brand new vehicles
registered for the first time |
6% of the cost
of the vehicle (exclusive of GST) for 15 years payable at the time of
registration of the vehicle. |
4.2% of the cost
of the vehicle (exclusive of GST) for 10 years payable at the time of
registration of the vehicle; and 2.2% for the remaining 5 years payable at
the beginning of the 11th year. |
the 2.2% of the
cost of the vehicle (exclusive of GST) for the first 5 years payable at the
time of registration of the vehicle, 2.2% for the next 5 years payable at the
beginning of the 6th year and 2.2% for the last 5 years payable at the
beginning of the 11th year. |