Rates of Taxes Leviable on Vehicles and Animals | Delhi Municipal Corporation Act, 1957 | Bare Acts | Law Library

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The Delhi Municipal Corporation Act, 1957

The Third Schedule

[See Section 136]

Rates of Taxes Leviable on Vehicles and Animals

	Maximum amount of tax per annum
	For vehicles with pneumatic tyres	For vehicles without pneumatic tyres
	Rs.	Rs.
1. Each four-wheeled vehicle drawn by camels, horses, ponies, mules, donkeys, bullocks or buffaloes		*
(a) Labour Carts	12	24
(b) Other vehicles in this class	32	48
2. Each two - wheeled vehicle drawn by camels, horses, ponies, mules, donkeys, bullocks or buffaloes-		*
(a) Labour Carts	8	16
(b) Other vehicles in this class	16	24
3. Each vehicle drawn or impelled otherwise than by camels, horses, ponies, mules, donkeys, bullocks, buffaloes or machinery	8	12
	Maximum amount of tax per annum
4. Each cycle rickshaw..........	6
5. Each bicycle	3
6. Each Camel	10
7. Each horse, pony or mule of a height of 12 hands or upwards	20
8. Each horse, pony or mule of a height of less than 12 hands	10
9. Each bullock or buffalo kept for drought or pack purposes	8
10. Each donkey/ass kept for drought or pack purposes or for riding	6
11. Each pig	4
12. Each dog	5
13. Each she - buffalo Kept for milking	50
14. Each cow kept for milking	30

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