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PART III.-Motor vehicles other than those liable to tax under Part I or Part II

So.No. If after registration the vehicle is not used for a quarter or more and its age from the month of first registration is- Rate of refund per quarter when the registered unladen weight of the vehicle
does not exceed 1000 kgs. exceeds 1000kgs. but does not exceed 1500 kgs. exceeds 1500kgs. but does not exceed 2000 kgs. exceeds 2000kgs. the amount specified in this column is for every 1000 kgs. or part thereof and is in addition to the rate specified in column (5)
(1) (2) (3) (4) (5) (6)
Rs. Rs. Rs. Rs.
01 one year or less 15.50 20.00 28.75 18.75
02 more than one year but not more than two years 15.50 20.00 28.75 18.75
03 more than two years but not more than three years 15.50 20.00 28.75 18.75
04 more than three years but not more than four years 15.50 20.00 28.75 18.75
05 more than four years but not more than five years 15.50 20.00 28.75 18.75
06 more than five years but not more than six years 15.50 20.00 28.75 18.75
07 more than six years but not more than seven years 15.50 20.00 28.75 18.75
08 more than seven years but not more than eight years 15.50 20.00 28.75 18.75
09 more than eight years but not more than nine years 15.50 20.00 28.75 18.75
10 more than nine years Nil Nil Nil Nil


Delhi Motor Vehicles Taxation Act, 1962 Back




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