Part IV.-Additional tax payable in respect of vehicles referred to in Part III if such vehicles are used for drawing trailers
Sl. No. | If after registration the motor vehicle is not used for a quarter or more and its age from the month of first registration is- | For each trailer the registered unladen weight of which | |
does not exceed one tonne | exceeds one tonne | ||
(1) | (2) | (3) | (4) |
Rs. | Rs. | ||
01 | one year or less.... | 7.50 | 15.00 |
02 | more than one year but not more than two years... | 7.50 | 15.00 |
03 | more than two years but not more than three years... | 7.50 | 15.00 |
04 | more than three years but not more than four years... | 7.50 | 15.00 |
05 | more than four years but not more than five years... | 7.50 | 15.00 |
06 | more than five years but not more than six years... | 7.50 | 15.00 |
07 | more than six years but not more than seven years... | 7.50 | 15.00 |
08 | more than seven years but not more than eight years... | 7.50 | 15.00 |
09 | more than eight years but not more than nine years... | 7.50 | 15.00 |
10 | more than nine years...... | Nil | Nil |