Motor Vehicles (Tamil Nadu Amendment) Act, 1971*
| [Tamil Nadu Act No. 10 of 1971]* | [4th May, 1971] |
An Act further to amend the Motor Vehicles Act, 1939, in its, application to the State of Tamil Nadu.
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 2nd April, 1971, Part IV - Section 3, pages 175-176.
* Received the assent of the President on the 2nd May, 1971, first published in the Tamil Nadu Government Gazette Extraordinary on the 4th May, 1971 Vaisakha 14, 1893
1. Short title, extent and commencement.- (1) This Act may be called the Motor Vehicles (Tamil Nadu Amendment) Act, 1971.
(2) It extends to the whole of the State of Tamil Nadu.
(3)(a) Sections 2 and 4 shall be deemed to have come into force on the 2nd March, 1970.
(b) Section 3 shall be deemed to have come into force on the 1st April, 1971.
2. Amendment of section 44, Central Act IV of 1939.- In section 44 of the Motor Vehicles Act, 1939 (Central Act IV of 1939) (hereinafter referred to as the principal Act),-
(i) in sub-section (2), the second proviso added by the Motor Vehicles (Tamil Nadu Amendment) Act, 1957 (Tamil Nadu Act XIX of 1957) shall be omitted;
(ii) after sub-section (2), the following sub-section shall be inserted, namely:-
"(2-A) Notwithstanding anything contained in sub-section (2), the State Government may, where it considers necessary or expedient so to do, by order constitute the State Transport Authority of Regional Transport Authority so as to consist of only one member who shall be an official and such order may be made so as to have retrospective effect from a date not earlier than the 2nd day of March, 1970.’.
3. Amendment of section 64, Central Act IV of 1939.- In section 64 of the principal Act, in sub-section (2), for the words "a State Transport Appellate Tribunal which" the words "a State Transport Appellate Tribunal, and an Additional State Transport Appellate Tribunal each of which" shall be substituted.
4. Amendment of Sixth Schedule to Central Act IV of 1939.- In the Sixth Schedule to the principal Act, after Note 2, the following Note shall be added, namely:-
"Note 3.-In respect of the Tamil Nadu. State, the letters MD, MS may continue to be used in respect of vehicles which are registered before such date as may be specified by the State Government in this behalf."
5. [Repeal].- 1[]
1 The Motor Vehicles (Tamil Nadu Amendment) Ordinance, 1971 (Tamil Nadu Ordinance 4 of 1971) is hereby repealed and the amendment by section 2 of the said Ordinance shall be deemed never to have been made.
6. Validation.- Anything done, or any action taken or any order passed on or after the 2nd day of March, 2970 and before the date of the publication of this Act in the Tamil Nadu Government Gazette by the State Transport. Authority or by a Regional Transport Authority or by an authority or person to whom the powers and, functions of the State Transport Authority or a Regional Transport Authority have been delegated, shall be deemed, to have been validly done taken or passed as if the order made under sub-section (2-A) of section 44 of the principal Act had been in force at the relevant time.