Delhi Motor Vehicles Taxation Act, 1962 | Bare Acts | Law Library

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Part IV.-Additional tax payable in respect of vehicles referred to in Part III if such vehicles are used for drawing trailers

Sl. No.	If after registration the motor vehicle is not used for a quarter or more and its age from the month of first registration is-	For each trailer the registered unladen weight of which
		does not exceed one tonne	exceeds one tonne
(1)	(2)	(3)	(4)
		Rs.	Rs.
01	one year or less....	7.50	15.00
02	more than one year but not more than two years...	7.50	15.00
03	more than two years but not more than three years...	7.50	15.00
04	more than three years but not more than four years...	7.50	15.00
05	more than four years but not more than five years...	7.50	15.00
06	more than five years but not more than six years...	7.50	15.00
07	more than six years but not more than seven years...	7.50	15.00
08	more than seven years but not more than eight years...	7.50	15.00
09	more than eight years but not more than nine years...	7.50	15.00
10	more than nine years......	Nil	Nil

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