Part IV.-Additional tax payable in respect of vehicles referred to in Item VII-if such vehicles are used for drawing trailers

Sl. No.	If after registration, removal or cancellation for registration of a vehicle takes place and its age from the month of first registration is-	Rate of refund
		For each trailer the registered exceeds one tonne laden weight of which does not exceed one tonne
(1)	(2)	(3)	(4)
		Rs.	Rs.
01	one year or less.....	540	1080
02	more than one year but not more than two years .	480	960
03	more than two years but not more than three years.	420	840
04	more than three years but not more than four years.	360	720
05	more than four years but not more than five years.	300	600
06	more than five years but not more than six years .	240	480
07	more than six years but not more than seven years.	180	360
08	more than seven years but not more than eight years	120	240
09	more than eight years but not more than nine years.	60	120
10	more than nine years.....	Nil	Nil

Group B.-Motor vehicles other than those fitted solely with pneumatic tyres. The rate shown in Group A plus fifty per cent. thereof.'.