The Delhi Motor Vehicles Taxation Act, 1962

[Act No. 57 of 1962]

[15th December, 1962.]

Contents
Sections	Particulars
Title	The Delhi Motor Vehicles Taxation Act, 1962
1.	Short title, extent and commencement
2.	Definitions
3.	Levy of tax
4.	Declaration and payment of tax
5.	Issue of token
6.	Additional declaration
7.	Liability for additional tax
8.	Production of certificate of insurance
9.	Liability to pay arrears of tax of person succeeding to the ownership, possession or control of motor vehicles
10.	Refund of tax
11.	Penalty payable when tax not paid
12.	Arrears of tax and penalty recoverable as arrears of land revenue
13.	Exemptions
14.	Reduction of tax in cases of certain motor vehicles
15.	Effect of payment of tax in other States with respect to motor vehicles brought into Delhi
16.	Appeal
17.	Powers of police officers and other officers
18.	Penalty for incomplete and untrue declaration, etc
19.	Other penalties
20.	Utilization of the proceeds of tax
21.	Trial of offences
22.	Protection for bona fide acts
23.	Power to make rules
24.	Repeal
25.	Amendment of section 184, Act 66 of 1957
The Schedules	Power of investigation
Schedule I	Power of investigation
Part A	Table I
Part B	Table II
Part C	Table III
Schedule IA	Power to compound offences
Group A	Motor vehicles fitted solely with pneumatic tyres
Part I	Motor Cycles, Tricycles (Including Motor Scooters and Cycles With Attachment for Propelling the Same by Mechanised Power)
Part II	Motor vehicles (adapted and used for invalids) the registered unladen weight of which does not exceed three hundred kilograms
Part III	Motor vehicles other than those liable to tax under Part I or Part II
Part IV	Additional tax payable in respect of vehicles referred to in Part III if such vehicles are used for drawing trailers
Group B	Motor vehicles other than those fitted solely with pneumatic tyres
Schedules IB	Power of investigation
Group A	Motor cycles fitted solely with pneumatic tyres
Part I	Motor cycles, tricycles (including motor scooters and cycles wilh attachment for propelling the same by mechanised power
Part II	Motor vehicles (adapted and used for Invalids) the registered unladen weight of which does not exceed three hundred kilograms
Part III	Motor vehicles other than those Iiable to tax under Part I or Part II
Part IV	Additional tax payable in respect of vehicles referred to in Item VII-if such vehicles are used for drawing trailers
Schedule II	[See Section 24(1)]