Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1991*
| [Tamil Nadu Act No. 5 of 1991] | [8th February, 1991] |
An Act further to amend the Tamil Nadu Motor Vehicles Taxation Act, 1974
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 1st day of April, 1990.
2. Amendment of First Schedule.- In the First Schedule to the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974) (hereinafter inferred to as the principal Act), in class 2, in paragraph III, for the sub-paragraph beginning with the words "The tax payable" and ending with the words "covered, by valid permits", the following sub-paragraph shall be substituted, namely:-
"The tax payable in respect of a reserve stage carriage or a spare bus shall be the maximum rate payable per passenger for any regular stage carriage of the permit holder.".
3. Repeal and saving.- (1) The Tamil Nadu Motor Vehicles Taxation (Second Amendment) Ordinance, 1990 (Tamil Nadu Ordinance Act 13 of 1974) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act, as amended by this Act.