The
Telangana Motor Vehicles Taxation (Amendment) Act, 2023
[6
OF 2023]
[13th
April 2023]
AN ACT FURTHER TO AMEND THE
TELANGANA MOTOR VEHICLES TAXATION ACT, 1963.
Be it enacted by the
Legislature of the State of Telangana in the Seventy-Fourth Year of the
Republic of India as follows :-
Section - 1. Short title and Commencement
(1)
This Act may be called the Telangana Motor
Vehicles Taxation (Amendment) Act, 2023.
(2)
It shall come into force on such date as the
State Government may, by Notification, in the Telangana Gazette, appoint.
Section - 2. Amendment of section 2, Act No. 5 of 1963
In the Telangana Motor
Vehicles Taxation Act, 1963 (hereinafter referred to as the principal Act), in
section 2, after clause (a), the following clause shall be inserted, namely:-
"(aa)
"Cost of the Vehicle" means in the case of motor vehicle manufactured
in India the basic manufacturing cost and excise duty plus sales tax / GST or
any other levy as may be applicable without allowing any cash or trade
discount:
Explanation :
(i)
The cost of the vehicle shall not be less
than the ex-showroom price of the vehicle fixed by manufacturer.
(ii)
In the case of imported motor vehicles, the
price shown in the Bill of Entry, shall be inclusive of customs duty, sales tax
/ GST or any other levy, as may be applicable.".
Section - 3. Amendment of section 17
In the principal Act, in
section 17, for sub-section (2), the following shall be substituted, namely:-
"(2)
Any order issued under sub-section (1)
shall be laid, as soon as may be after it is issued, on the table of the
Legislature of the State.".