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

Sl. No.	If after registration, removal or cancellation of registration of vehicles takes place and its age from the month of registration-	Rate of refund per year when the registered unladen weight of the vehicle
		does not exceed 1000 kgs.	exceeds 1000 kgs.but does not exceed 1500 kgs.	exceeds 1500 kgs.but does not exceed 2000 kgs.	exceeds 2000 kgs.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......	1125	1440	2070	1350
02	more than one year but not more than two years . .	1000	1280	1840	1200
03	more than two years but not more than three years.	875	1120	1610	1051
04	more than three years but not more than four years.	750	960	1380	900
05	more than four years but not more than five years .	625	800	1150	750
06	more than five years but not more than six years .	500	640	920	600
07	more than six years but not more than seven years.	375	480	690	450
08	more than seven years but not more than eight years	250	320	460	300
09	more than eight years but not more than nine years.	125	160	230	150
10	more than nine years.....	Nil	Nil	Nil	Nil