Tamil nadu act 034 of 1992 : Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1992

Preamble

Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1992*

[Tamil Nadu Act No. 34 of 1992][12th June, 1992]

An Act further to amend the Tamil Nadu Motor Vehicles Taxation Act, 1914

Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third year of the Republic of India as follows:-

* Received the assent of the Governor on the 12th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1992.

(2) It shall be deemed to have come into force on the 1st day of April, 1992.

Section 2. Amendment of First Schedule

2. Amendment of First Schedule.- In the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Ordinance Act 13 of 1974) (hereinafter referred to as the principal Act), in the First Schedule,-

(1) for class 5, the following class shall be substituted, namely:-

"5. Motor cycles (including tricycles, scooters and cycles with attachment for propelling the same by mechanical power) not exceeding 600 legs, in weight unladen,-

(a) Bicycles exceeding 50 cc but not exceeding 75 cc with or without a trailer or side-car .. .. .. .. .. 125.00
(b) Bicycles exceeding 75 cc but not exceeding 170 cc with or without a trailer or side-car .. .. .. .. .. 180.00
(c) Bicycles exceeding 170 cc with or without a trailer or side-car and tri-cycles .. .. .. .. .. .. .. 210.00."

(2) in class 7, for item (a) and the entries relating thereto, the following item and entries shall be substituted, namely:-

(a) Weighing not more than 700 Kgs. unladen 1,200.00 800.00 400.00".

Section 3. Substitution of Second Schedule

3. Substitution of Second Schedule.- For the Second Schedule to the principal Act, the following Schedule shall be substituted, namely:-

"SECOND SCHEDULE

[See Section 4(1-A).]

Whether or not drawing a trailer or side-car.
Item number. Motor cycles exceeding 50 cc but not exceeding in 75 cc. Motor cycles exceeding 75 cc but not exceeding 170 cc. Motor cycles exceeding 170 cc and tri-cycles.
(1) (2) (3) (4)
(A) At the time of registration of now vehicles .. .. .. .. 1,220 1,750 2,050
(B) If the vehicle is already registered and its age from the month of registration is-
1. Not more than 1 year .. .. 1,170 1,680 1,960
2. More than 1 year but not more than 2 years .. .. .. .. 1,120 1,610 1,880
3. More than 2 years but not more than 3 years .. .. .. .. 1,060 1,530 1,780
4. More than 3 years but not more than 4 years .. .. .. .. 1,000 1,440 1,680
5. More than 4 years but not more than 5 years .. .. .. .. 940 1,350 1,580
6. More than 5 years but not more than 6 years .. .. .. .. 870 1,250 1,460
7. More than 6 years but not more than 7 years .. .. .. .. 800 1,150 1,340
8. More than 7 years but not more than 8 years .. .. .. .. 720 1,040 1,210
9. More than 8 years but not more than 9 years .. .. .. .. 640 920 1,070
10. More than 9 years but not more than 10 years .. .. .. .. 550 790 920
11. More than 10 years .. .. .. 450 650 760".