Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1985*
| [Tamil Nadu Act No. 45 of 1985] | [22nd November, 1985] |
An Act further to amend the Tamil Nadu Motor Vehicles Taxation Act, 1974
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 20th November, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 449, dated November 22, 1985.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the 1st April, 1985.
2. Amendment of the Schedule, Tamil Nadu Act 13 of 1974.- In the Schedule to the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974),-
(1) in clause 1, for items (a), (b) and (c) and the entries relating thereto, the following items and entries shall be substituted, namely:-
| "(a) Bi-cycles below 3½ horse-power if not used for drawing a trailer or side-car. | 20.00 |
| (b) By-cycles below 3½ horse-power if used for drawing a trailer or side-car and bi-cycles of and above 3½ horse-power whether used for drawing a trailor or side-car or not. | 25.00 |
| (c) Tri-cycles. | 25.00."; |
(2) in clause 3, in paragraph I, for items (a), (b) and (c) and the entries relating thereto, the following items and entries shall be substituted, namely:-
| "(a) Vehicles not exceeding 3,000 kgs. in weight laden. | 350.00 |
| (b) Vehicles exceeding 3,000 kgs. but not exceeding 5,500 kgs. in weight laden. | 650.00 |
| (c)(i) Vehicles exceeding 5,500 kgs. but not exceeding 7,500 kgs. in weight laden. | 770.00 |
| (ii) Vehicles exceeding 7,500 kgs. but not exceeding 9,000 kgs. in weight laden. | 850.00 |
(3) in clause 4,-
| (a) in paragraph II, for item (ii) and the entries relating thereto, the following item and entries shall be substituted, namely:- | |
| "(ii) For every person (other than the driver) which the vehicle is permitted to carry in the case of other contract carriages. | 320.00."; |
| (b) in paragraph III,- | |
| (i) for item (b) and the entries relating thereto, the following item and entries shall be substituted, namely:- | |
| "(b) Plying exclusively within the limits of the City of Madurai or within the limits of one or more contiguous municipalities or on other town service routes- | |
| For every passenger (other than the driver and the conductor) which the vehicle is permitted to carry. | 180.00." |
| (ii) in item (c), for sub-item (ii) and the entries relating thereto, the following sub-item and entries shall be substituted, namely:- | |
| "(ii) For every passenger (other than the driver and the conductor) which the vehicle is permitted to carry in the case of services other than Express Services. | 225.00.". |
(4) in clause 7, for items (a), (b), (c), (d) and (e) and the entries relating thereto, the following items and entries shall be, substituted, namely:-
| "(a) Weighing not more than 700 kgs. unladen. | 70.00 |
| (b) Weighing more than 700 kgs. but not more than 1,500 kgs. unladen. | 75.00 |
| (c) Weighing more than 1,500 kgs. but not more than 2,000 kgs. unladen. | 100.00 |
| (d) Weighing more than 2,000 kgs. but not more than 3,000 kgs. unladen. | 105.00 |
| (e) Weighing more than 3,000 kgs. unladen,- | |
| (i) in respect of which private transport vehicle permit is not required under the Motor Vehicles Act. | 110.00 |
| (ii) in respect which private transport vehicle permit is required under the Motor Vehicles Act,- | |
| (a) where owned by any educational institution. | 110.00 |
| (b) in other cases. | 150.00." |