UTTAR PRADESH MOTOR VEHICLES TAXATION (SIXTH AMENDMENT) RULES, 2009

 

PREAMBLE

In exercise of the powers under Section 28 of the Uttar Pradesh Motor Vehicles Taxation Act, 1997 (U.P. Act No. 21 of 1997) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904) the Governor is pleased to make following rules with a view to amending the Uttar Pradesh Motor Vehicles Taxation Rules, 1998.

Rule - 1. Short title and commencement.

(1)     These rules may be called the Uttar Pradesh Motor Vehicles Taxation (Sixth Amendment) Rules, 2009.

(2)     They shall come into force on such date, as the State Government may by notification in the Gazette, appoint.

Rule - 2. Amendment of Rule 2.

In the Uttar Pradesh Motor Vehicles Taxation Rules, 1998 hereinafter referred to as said rules, in Rule 2:

(a)      clause (b) shall be omitted.

(b)      for existing clauses (d) and (e) the following clauses shall be substituted, namely:

(d)   "Local Authority" means Municipal Corporation, Municipality, Zila Panchayat, Cantonment Board, Town Area Committee and Notified Area Committee.

(e)   "Payment Certificate" means a certificate to be issued by the Taxation Officer bearing details of payment of tax under Section 4.

(f)    "Section" means a section of the Act.

(g)   "Schedule" means a schedule appended to these rules.'.

Rule - 3. Amendment of Rule 3.

In the said rules, for existing Rule 3 the following rule shall be substituted, namely:

"3. Taxation Officer.

Regional Transport Officer or Assistant Regional Transport Officer or Passenger/Goods Tax Officer or Passenger/Goods Tax Superintendent appointed under the Uttar Pradesh Motor Vehicles Rules, 1998, shall be the Taxation Officer within the local limits of their respective region or sub region, as the case may be.".

Rule - 4. Omission of Rules 4 and 5.

Rules 4 and 5 shall be omitted.

Rule - 5. Amendment of Rule 6.

In the said rules for the existing Rule 6, the following rule shall be substituted, namely:

"6. Supply of Forms.

Copies of forms prescribed by these rules may be obtained on payment of a fee of Rupees Two for each copy to the Taxation Officer.".

Rule - 6. Amendment of Rule 9-A.

In the said rules, in Rule 9-A

(a)      for existing clauses (a), (b) and (c), the following clauses shall be substituted, namely:

"(a) Assistant Regional Transport Officer (Enforcement) shall send a requisition for auction to the Transport Commissioner containing full description of the vehicle and also the date and place of the seizer including the amount due to the vehicle. Before sending the requisition a notice by registered post shall be sent to the owner of the vehicle in Form 'C a copy of which shall also be sent to financer, if any, for information and necessary action. Whereupon the Transport Commissioner shall direct the Chairman of the Committee constituted under clause (b) to initiate and complete the proceedings of auction in the manner prescribed under clauses (c) to (e).

(b)   The vehicles shall be auctioned by Committee consisting of

(c)   At least twenty-one days notice shall be given for the auction. The auction shall be advertised by the Chairman by publication of the notice of auction in at least two newspapers having wide circulation in concerned area. The notice of auction shall also be prominently displayed at the place of auction.".

(b)      in clause (e)

(i)       for existing sub-clause (i), the following sub-clause shall be substituted, namely:

"(i) The persons who have deposited following earnest money shall be entitled to bid in the auction:

(ii)      for existing sub-clause (ix), the following sub-clause shall be substituted, namely:

"(ix) The auction purchaser shall have to deposit value-added tax on the price, in addition to bid money."

(iii)     for existing sub-clause (xiii), the following sub-clause shall be substituted, namely:

"(xiii) The amount adjusted towards any tax or penalty shall be deposited in treasury in the name of the owner of the vehicle, or as the case may be, or the person from whom the vehicle is seized and the certificate of deposit shall be sent to the concerned taxation officer.".

(iv)    after existing sub-clause (xiv) the following sub-clause shall be inserted, namely:

"(xv) Auctioned vehicle shall be free from any charge and the ownership may be transferred in the name of the auction-purchaser by registering authority. Balance amount, if any, shall be recovered from previous owner under Section 20.".

Rule - 7. Omission of Rules 12, 13 and 14.

In the said rules, Rules 12, 13 and 14 shall be omitted.

Rule - 8. Amendment of Rule 15.

In the said rules, for the existing Rule 15, the following rule shall be substituted, namely:

"15. Payment of tax and additional tax and issue of payment certificate.

(1)     Form 'D' duly filled in shall be presented to the Taxation Officer for payment of tax or additional tax and issue of payment certificate.

(2)     The Taxation Officer shall record the payment of tax and issue a certificate to the owner in Form 'D-l' or Form 'D-2' or Form 'D-3' or Form 'D-4' as the case may be.

(3)     The Taxation Officer shall record the payment of additional tax and issue a certificate to the owner in Form 'D-5'.

(4)     The certificates issued by the Taxtation Officer shall be kept on the transport vehicle when it is plying and it shall be the duty of the owner or driver, as the case may be, of the transport vehicle to produce such certificates, when demanded, before an authority empowered to do so.".

Rule - 9. Amendment of Rule 16.

In the said rules, for existing Rule 16 the following rule shall be substituted, namely:

"16. Issue of Duplicate Certificate.

(1)     If any certificate issued under Rule 15 is lost, destroyed, or becomes illegible, the owner of the transport vehicle shall report the fact and apply for a duplicate certificate to the Taxation Officer by whom such certificate was issued.

(2)     On receipt of any such application, the Taxation Officer shall on payment, by the applicant of a fee of Rupees Ten, issue a duplicate certificate. Such duplicate certificate shall be marked with the word "DUPLICATE" in ink across it.".

Rule - 10. Amendment of Rule 18.

In the said rules, in Rule 18, after sub-rule (2), the following sub-rule shall be inserted, namely:

"(3) The Taxation Officer, for arrears of tax or additional tax or penalty, shall send a notice under sub-section (3) of Section 20 in Form "['5-1'] to the owner or operator, as the case may be, of the vehicle. The notice shall be served in the manner prescribed under sub-rule (1).".

Rule - 11. Amendment of Rule 19.

In the said rules, in Rule 19, for the existing sub-rule (2) the following sub-rule shall be substituted, namely:

'(2) The tax or additional tax payable under Section 14 in respect of a vehicle which has been altered so as to make it liable to tax or additional tax at a higher rate than has been paid, will be calculated as follows:

"The Taxation Officer will assess in accordance with Sections 4 and 6 the amount of tax or additional tax payable on the vehicle so altered for the period commencing on the day on which the vehicle was altered and ending with the last day of the period for which tax or additional tax became first payable on the date of alteration. He will be liable to pay the tax or additional tax accrued on account of such alteration from the date of such alteration".'.

Rule - 12. Amendment of Rule 22.

In the said rules, in Rule 22:

(1)     for the existing sub-rules (3) and (4), the following sub-rules shall be substituted, namely:

"(2) When the owner of a motor vehicle has occasion to withdraw his motor vehicle from use for a period of one month or more, in the case of motor vehicle other than transport vehicle the certificate of registration and in case of transport vehicle the certificate of registration, tax certificate, additional tax certificate, if any, fitness certificate and permit, if any, must be surrendered to the Taxation Officer in Form 'F', otherwise the motor vehicle shall be deemed to have been in use. The vehicle shall not be kept outside in the territorial limit of the Taxation Officer during the period of surrender except with the prior permission of the Taxation Officer an exceptional circumstances.".

(2)     for the existing sub-rules (3) and (4) the following sub-rules shall be substituted, namely:

"(3) When the Taxation Officer, after satisfying himself that Form 'F' presented before him is complete, the documents as mentioned in sub-section (1) are attached and the fee prescribed in sub-rule (2) has been deposited, shall accept the surrender of the documents of the vehicle. The Taxation Officer shall complete Part II of Form 'F' and return it to the claimant after entering the date of surrender in the documents produced with Form 'F'.

(4)   The Taxation Officer shall not accept the intimation of non-use of any vehicle for more than three calendar months, within a calendar year, however, the period, beyond three calendar months may be accepted by the Regional Transport Officer of the region concerned, on the recommendation of the Taxation Officer, if the owner makes an application along with a fee of Rs 10 to the Taxation Officer. If any such vehicle remains surrendered for more than three calendar months during a year without the extension of acceptance of surrender it shall be deemed to be revoked and the owner shall be liable to pay tax and additional tax as the case may be.

(5)   The Taxation Officer shall make entry and sign on each entry in the register maintained in Form 'F-2' in the order of acceptance of surrender of documents for non-use of the vehicle under sub-rule (3). The Taxation Officer or any other officer authorized by him in this behalf, shall sign whenever any entry is made in the register. The Taxation Officer shall check such register on the last day of every calendar month and shall sign below the last entry therein.

(6)   A list of vehicles in respect of which the surrender of documents for non-use has been accepted by the Taxation Officer and entries had been made during the calendar month in the aforesaid register shall be prepared in the end of each month and shall be provided to all the Enforcement Officers of sub-region.

(7)   The Taxation Officer may inspect by himself or by any officer authorised by him any motor vehicle which is kept under surrender and whenever the vehicle will be inspected, the report in brief thereof shall be entered in the register referred to in sub-rule (6).

(8)   The owner of a surrendered vehicle shall not remove it from the place specified by him during the period of surrender without prior permission in writing of the Taxation Officer. The Taxation Officer, after being satisfied on the application made by the owner of the vehicle along with the fee of ten rupees, may permit the owner to remove the vehicle from the stipulated place. However, the owner of a vehicle may in unforeseen circumstances such as flood, fire and the like may remove the vehicle but he shall intimate the Taxation Officer of such removal within twenty-four hours.

(9)   Subject to the provision of sub-rule (4), the owner of a surrendered vehicle in respect of which intimation of non-use has already been accepted, shall liable to pay tax and additional tax for the period beyond three calendar months during any calendar year, whether the possession of the surrendered documents has been taken from the Taxation Officer or not.

(10) When the owner of such motor vehicle desires to bring his motor vehicle into use again he shall make an application in Form 'F-1' and shall present it to the Taxation Officer along with a fee of ten rupees. If the owner of the surrendered vehicle has lost Part II of Form 'F' returned to him under sub-rule (1), he shall intimate with a declaration to that effect. If the period for which the tax has been paid is not expired on the date of such application all the documents which were surrendered, will be returned to the claimant after entering the date of return on the documents and in the surrender register. In other case an application for return of the documents in Form 'F-I' must be accompanied by an application in Form "D" for payment of the due tax, if any, the Taxation Officer will return the documents after payment of tax in the said manner. In the case of a transport vehicle, the Taxation Officer shall ensure before returning the surrendered documents that the fitness and permit of the vehicle, if any are valid, and if it is not so he shall in writing instruct the owner for taking necessary action in order to validate the documents.".

Rule - 13. Insertion of new Rule 22-A.

In the said rules, after Rule 22 the following rule shall be inserted, namely:

"22-A. Procedure for write-off the tax or the additional tax regarding the non-existing vehicles.

When the owner of any vehicle informs the Taxation Officer that his vehicle has been lost, destroyed, rendered permanently incapable of use or transferred permanently out of the State or the Taxation Officer is otherwise satisfied that any vehicle is not in existence, he may after such enquiry and adopting such procedure as may be laid down in the order issued from time to time by the Transport Commissioner, exempt or write off the owner from payment of arrears of tax or additional tax or penalty which is found on records since the vehicle was lost, destroyed or rendered permanently incapable of use or transferred permanently out of the State:

Provided that if such vehicle in respect of which the tax or additional tax has been written off, is found in existence, the arrears of tax, additional tax and penalty as the case may be, which would have been recoverable in absence of exemption or writing off under sub-rule (1), may be recoverable from said owner of the vehicle.".

Rule - 14. Amendment of Rule 24.

In the said rules, for existing rule, the following sub-rule shall be substituted, namely:

"24. Penalty for late payment of tax and additional tax.

Where the tax or additional tax in respect of a motor vehicle is not paid within the period specified in subsection (1) of Section 9 a penalty at the rate of five per cent of the due tax or additional tax, per month or part thereof, shall be payable:

Provided that where on account of any natural calamity, riot, fire, accident, illness or such other reasons, the owner or operator was unable to make payment timely, the Taxation Officer may, after assigning the reason exempt or reduce the penalty up to seventy-five per cent of the penalty imposed under sub-section (3) of Section 9.".

Rule - 15. Amendment of Rule 25.

In the said rules, for the existing Rule 25, the following rule shall be substituted, namely:

"25. Officer authorised for the purposes of Sections 16, 22 and 24.

The following officers are authorised to exercise powers under Section 16, sub-section (1) of Section 22 or Section 24, namely:

(I)      Transport Commissioner,

(II)     All Additional Transport Commissioners,

(III)   All Deputy Transport Commissioners,

(IV)   Taxation Officer.".

Rule - 16. Amendment of Rule 28.

In the said rules, in Rule 28 for the existing item (ix), the following item shall be substituted, namely:

"(ix) Tractors used exclusively for agricultural purposes and Tractor Trailers used solely for transporting agricultural produce along a road from a farm to a market or a factory.".

Rule - 17. Omission of Rule 29.

In the said rules, Rule 29 shall be omitted.

Rule - 18. Amendment of Rule 30.

In the said rules, in Rule 30, for the existing sub-rule (1), the following sub-rule shall be substituted, namely:

"(1) A passenger or any other person suffering casualty in an accident, in which a public-service vehicle is involved, the heir of such passenger or other person as the case may be shall be entitled to relief.".

Rule - 19. Amendment of forms.

In the said rules,

(a)      For the existing Form 'A', the following Form shall be substituted, namely:

"Form A

(See Rule 7)

Declaration by Owner of a Motor Vehicle under Section 13

Part I

(To be completed by the owner of the motor vehicle)

I,........................residing at.........................hereby apply for issue of a token under Section 13 of the Uttar Pradesh Motor Vehicle Taxation Act in respect of the motor vehicle described below and for the registration of the said motor vehicle under the Motor Vehicles Act.

1.        Full Name of owner...................Son/daughter/wife/husband of..................

2.        Permanent Address.......................................................................

3.        Temporary address (if any).............................................................

4.        Year of manufacture...................

5.        Engine Number or Motor number in respect of Battery operated vehicle...............

6.        Chassis Number......................................

7.        Category of Vehicle..................................

(If motorcycle, then with gear or without gear)

8.        Type of vehicle

(a)      Non-transport vehicle (Motorcycle/Motor car/Omni/Bus/Tractor-trailer/Institutional bus/ Private service vehicle/Construction equipment vehicle/Specially designed vehicle

9.        Unladen weight.............................

10.     Laden weight.................................

11.     Seating capacity (including driver).................

12.     Engine Capacity (c.c.)................................

13.     Fuel used................................................

14.     Type and colour of body..................................

15.     For transport vehicle only

(a)      front axle

(b)      rear axle

(c)      any other axle

(d)      tandem axle

(e)      number, description and size of tyre on each axle

16.     The Motor vehicle is

(a)      new vehicle

(b)      ex-army vehicle

(c)      imported vehicle

(d)      migrated from other state

17.     Validity of insurance................................................(Enclose certificate)

18.     In case of exemption in tax, indicate it.....................(Enclose certificate, if any)

19.     Validity of permit, if any................................(Enclose certificate)

I claim exemption from payment of the tax under rule................and attach hereto proof of my claim.

I hereby declare that my name, address and other particulars described hereinabove are true.

Part II

(To be completed by the Taxation Officer)

Certified that the motor vehicle described above is exempted from tax under rule.............and that tax certificate has been issued on dated......................

Or

Certified that according to the above declaration the tax payable on the motor vehicle described therein is Rs.......................

Certified also that a sum of Rs......................has been paid as tax in respect of the said vehicle for the period ending...........................and that, subject to the correctness of the above declaration tax certificate has been issued to the applicant on dated..................

Part III

(To be completed by the Registering Authority)

Certified also that motor vehicle herein described has been registered under the Uttar Pradesh Motor Vehicles Rules, 1998 and that a registration certificate valid until........has been issued and that the registration number of the vehicle has been entered in the certificate of tax.

Registration number of vehicle................................

(b) For the existing Form 'B' the following Form shall be substituted, namely:

"Form B

[See Rule 8(1) and 20]

Additional Declaration under Section 13

Part I

(To be completed by the applicant and to be filled in duplicate in the case of Transport vehicle)

I,........................do hereby declare that I have made on the following alterations in my motor vehicle registered number....................covered by the registration certificate and certificate of payment of tax/additional tax attached hereto.

Description of alteration

Signed......................

Date.........................

*Here insert date of alteration

Part II

(To be completed separately for Tax and Additional Tax by the Taxation Officer)

Notification under which tax/additional tax was paid previously to alteration of vehicle....................

Amount of tax/additional tax paid for the period...............to..................Rs..........

Notification under which tax/additional tax is payable on the vehicle as altered............

Amount of tax/additional tax payable installed for.......................to......................Rs.................

Deduct for.......................complete months of Rs.........................per mensem Rs.................

Net amount of tax/additional tax payable for the period ending...................Rs..........

Received Rs................as difference of tax/additional tax for the period ending....................

Additional Declaration under Section 13

Part I

(To be completed by the applicant and to be filled in duplicate in the case of Transport vehicle)

Token No............Book No...............issued to applicant

Registered certificate and token corrected and completed on.................................

(c) For the existing Form 'C' the following Form shall be substituted, namely:

"Form C

Notice to the owner before Auction of the Seized Vehicle

(See Rule 9-A)

1.        Name of the owner of the vehicle....................

2.        Address...........................................................................................

Your have not paid the due tax of Rs............................penalty of Rs.................and additional tax Rs...................penalty Rs.................total Rs....................for the period from.......................... to............................. in respect of your Vehicle Number.....................which was seized under subsection (1) of Section 22 of the Uttar Pradesh Motor Vehicles Taxation Act, 1997 on dated....................at police station..................

Under the provisions of sub-section (3) of Section 22 of aforesaid Act, if the due Tax, Additional Tax and penalty is not paid within the period of forty-five days from the date of seizure of the vehicle, such motor vehicle may be sold by public auction.

Therefore, a notice is, hereby, sent to you for payment of due amount/production of payment certificate (If already paid) within 15 days from the date of issue of this notice. If the due amount is not paid/payment certificate (if any) is not produced within the above prescribed time, the above mentioned seized vehicle shall be sold by the public auction.

Copy to financer (if any) for information and necessary action.

1.        Name of the financer.......................................

2.        Address..........................................................................................

(d) For the existing Form 'D', the following Form shall be substituted, namely:

"FORM-D

(See Rule 13)

Uttar Pradesh Motor Vehicles Taxation Act, 1997

Application for payment of tax or additional tax

Part I

(To be completed by the owner of a motor vehicle)

1.        I, ........................................... hereby apply for payment of tax or additional tax from ......................... to ......................... issued by the Regional Transport Officer/Assistant Regional Transport Officer............................under the U.P. Motor Vehicle Taxation Act, in respect of my motor vehicle Registration No.........................

2.        I attach hereto the registration certificate and certificate in respect of tax or additional tax issued for the said motor vehicle for perusal and return to me.

Part II

(To be completed by the Taxation Officer)

Certified that a sum of Rs.......................is due and has been paid as an instalment of tax in respect of Motor Vehicle No. ...............................

Part III

(To be completed by the Taxation Officer in the case of vehicle registered in a region/sub-region other than the region/ sub-region wherein the above has been paid)

Office of the Regional/Assistant Regional Transport Officer

Region/Sub-Region .......................... Letter No....................... date ................... Copy forwarded to the Regional Transport Officer/Assistant Regional Transport Officer................Region/Sub-region for information and necessary action.

(e) After Form 'D' the following forms shall be inserted, namely:

"Form 'D-1'

(See Rule 15)

Tax Payment Certificate (Under Section 4)

(For Monthly Tax Payment)

1.        Registration No. of the vehicle.....................Model....................................

2.        Date of Registration...............................................................................

3.        Name of the Owner..............................................................................

4.        Address............................................................................................

5.        Gross Vehicle Weight............................................................................

6.        Un-laden Weight.................................................................................

7.        Seating Capacity (including Driver).........................................................

8.        Rate of Tax per month Rs......................................................................

Year......................................

Form D-2

(See Rule 15)

Tax Payment Certificate (Under Section 4)

(For Quarterly Tax Payment)

1.        Registration No. of the vehicle.....................Model....................................

2.        Date of Registration..............................................................................

3.        Name of the Owner..............................................................................

4.        Address............................................................................................

5.        Gross Vehicle Weight............................................................................

6.        Un-laden Weight.................................................................................

7.        Seating Capacity (including Driver).........................................................

8.        Rate of Tax per Quarter Rs......................................................................

Year......................................

Form D-3

(See Rule 15)

Tax Payment Certificate (Under Section 4)

(For Yearly Tax Payment)

1.        Registration No. of the vehicle.....................Model....................................

2.        Date of Registration..............................................................................

3.        Name of the Owner..............................................................................

4.        Address............................................................................................

5.        Gross Vehicle Weight............................................................................

6.        Un-laden Weight.................................................................................

7.        Seating Capacity (including Driver).........................................................

8.        Rate of Tax per Year Rs......................................................................

Year......................................

Form D-4

(See Rule 15)

Tax Payment Certificate (Under Section 4)

(For One time Tax Payment)

1.        Registration No. of the vehicle.....................Model....................................

2.        Date of Registration..............................................................................

3.        Name of the Owner..............................................................................

4.        Address............................................................................................

5.        Gross Vehicle Weight............................................................................

6.        Un-laden Weight.................................................................................

7.        Seating Capacity (including Driver).........................................................

8.        Rate of One time Tax Rs......................................................................

9.        Paid amount Rs.........................................

Receipt No..............................................Date.....................................

Form 'D-5'

(See Rule 15)

Additional Tax Payment Certificate (Under Section 6)

1.        Registration of the Vehicle...........................Model.....................

2.        Date of Registration..........................................................

3.        Owners Name..................................................................

4.        Address.......................................................................

5.        Route.............................................................................

6.        Length of the route (in kms.)..........................................................

7.        Number of trips in calendar month...................................................

8.        Kilometer covered in a month.........................................................

9.        Seating capacity..........................................................................

10.     Amount of tax in a calendar month...................................................

11.     Amount of monthly instalment........................................................

12.     Due amount, if any.......................................................................

13.     Detail of payment..........................................................................

Year............................

(f) After Form 'E', the following form shall be inserted, namely:

"Form 'E-I

Notice in case of dues on Motor Vehicle

[See Rule 18(2)]

1.        Name of the Registered Owner......................................

2.        Full Address............................................................

The due tax/additional tax of vehicle no....................has not been paid after.............an amount of Rs...................as tax/additional tax is due under Section 4/Section 6 of the Uttar Pradesh Motor Vehicles Taxation Act, 1997 and an amount of Rs.....................as penalty is due under sub-section (3) of Section 9 of the aforesaid Act read with Rule 24 of the Uttar Pradesh Motor Vehicles Taxation Rules, 1998.

Therefore, a notice is, hereby, sent to you for payment of due amount/production of payment certificate (if already paid) with 15 days from the date of issue of this notice. If the due amount is not paid/payment certificate (if any) is not produced within the above prescribed time, the due amount shall be recovered as arrears of land revenue under the provisions of Section 20 of the aforesaid Act.

(g) For the existing Form 'F', the following Form shall be substituted, namely:

"Form F

[See Rule 22(1)]

Application for surrender of Registration Certificate and other documents

Part I

(To be completed by the owner of the Motor Vehicle at the time of surrender)

To,

Taxation Officer

................................

1.        Name of Registered Owner (In capital letters)...............................................

2.        Postal address of the registered owner.......................................................

3.        Registration number of the surrendered vehicle.............................................

4.        Tax paid up to...................................................................................

5.        Expected time of non-use......................................................................

Date...................................................to...............................................

6.        Postal address of the place where vehicle is to be kept during the surrender period

......................................................................................................................................

7.        Reasons for non-use of motor vehicle (In detail)............................................

I enclose, herewith, following documents as required under sub-rule (1) of Rule 22 of Uttar Pradesh Motor Vehicles Taxation Rules, 1998:

1.        Receipt No.....................................dated..............................of one hundred rupees.

2.        Registration certificate

3.        Certificate of tax payment

4.        Certificate of additional tax payment

5.        Certificate of fitness

6.        Permit (if any).

I, hereby, declare that I shall not remove the said vehicle from the above mentioned place without the previous permission of the Taxation Officer except in case of any unforeseen occurrence like flood, fire or similar other cause and in which case intimation thereof shall be sent to the Taxation Officer within twenty-four hours of such removal. I also, hereby, declare that the above statement is correct and true to be best of my knowledge.

Part II

Acceptance of Surrender

Serial No. of surrender register.....................................

Date........................

Intimation of non-use of vehicle no...................................for the period of from................to ...................is received from Shri..........................................in Form-F on dated...................... along with the following documents:

1.        Registration certificate

2.        Certificate of tax payment

3.        Certificate of additional tax payment

4.        Certificate of fitness

5.        Permit (If any).

(h) After Form 'F', the following Forms shall be inserted, namely:

"Form F-I

Application for return of the surrendered documents

[See Rule 22(11)]

I......................... hereby apply for return the registration certificate and other documents of my motor vehicle no...........................which was surrendered on dated...........................

*An application in Form 'D' for payment of the tax/additional tax is also enclosed herewith

Form F-2

[See Rule-22(5)]

Surrender Register

(i) Existing Forms H and I shall be omitted.

Rule - 20. Amendment of Schedule.

In the said rules, for the existing Schedule, the following Schedule shall be substituted, namely:

"SCHEDULE

(See Rule 30)

The amount of relief payable to the disable and heirs of dead passengers or dependents of other dead or disabled person