Part B

Description of motor vehicle	Amount
(1)	(2)
	Rupees
GROUP A-Motor vehicles fitted solely with pneumatic tyres-
I. Motor cycles and tricycles (including motor scooters and cycles with attachment for propelling the same bymechanised power)-
(a) motor cycles, scooters (flat rate).....	...Four hundred
(b) scooterettes and autocycles (flat rate).....	...Two hundred
(c) tricycles (flat rate)......	...Five hundred
(d) motor vehicles specified in (a) or (c) above used for drawing a trailer or side car	The rate specified in (a) or (c) above plus one hundred and fifty rupees
II. Motor vehicles (adapted and used for invalids) the registered unladen weight of which does not exceed three hundred kilograms	One hundred
III. Motor vehicles other than those liable to tax under the foregoing provisions of this Schedule the registeredunladen weight of which-
(a) does not exceed one thousand kilograms.......	...One thousand two hundred and fifty
(b) exceeds one thousand kilograms but does not exceed one thousand and five hundred kilograms	One thousand and six hundred
(c) exceeds one thousand and five hundred kilograms but does not exceed two thousand kilograms	Two thousand and three hundred
(d) exceeds two thousand kilograms......	...The amount specified in (c) above plus one thousand and five hundred for every one thousand kilograms or part thereof in addition to two thousand kilograms.
IV. Additional tax payable in respect of vehicles referred to in Item III if such vehicles are used for drawing trailers-
(a) for each trailer the registered unladen weight of which does not exceed one tonne	Six hundred
(b) for each trailer the registered unladen weight of which exceeds one tonne: Provided that two or more vehicles shall not be chargeable under this Item in respect of the same trailer.	One thousand and two hundred
GROUP B.-Motor vehicles other than those fitter solely with pneumatic tyres.	The amount shown in Group A of this Part plus fifty per cent. thereof.
NOTE:-The registered unladen weight of motor vehicles shall be as specified in the certificate of registration.