Part IV.-Additional tax payable in respect of vehicles referred to in Item VII-if such vehicles are used for drawing trailers
| Sl. No. |
If after registration, removal or cancellation for registration of a vehicle takes place and its age from the month of first registration is- |
Rate of refund |
| For each trailer the registered exceeds one tonne laden weight of which does not exceed one tonne |
| (1) |
(2) |
(3) |
(4) |
|
| Rs. |
Rs. |
| 01 |
one year or less..... |
540 |
1080 |
| 02 |
more than one year but not more than two years . |
480 |
960 |
| 03 |
more than two years but not more than three years. |
420 |
840 |
| 04 |
more than three years but not more than four years. |
360 |
720 |
| 05 |
more than four years but not more than five years. |
300 |
600 |
| 06 |
more than five years but not more than six years . |
240 |
480 |
| 07 |
more than six years but not more than seven years. |
180 |
360 |
| 08 |
more than seven years but not more than eight years |
120 |
240 |
| 09 |
more than eight years but not more than nine years. |
60 |
120 |
| 10 |
more than nine years..... |
Nil |
Nil |
Group B.-Motor vehicles other than those fitted solely with pneumatic tyres. The rate shown in Group A plus fifty per cent. thereof.'.
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