Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1996*
| [Tamil Nadu Act No. 36 of 1996] | [11th September, 1996] |
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-seventh Year of the Republic of India as follow:-
* Received the assent of the Governor on the 11th September, 1996 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, 1996.
(2) Clause (1) of section 2 shall be deemed to have come into force on the 1st day of July, 1996 and Clause (2) of section 2 shall be deemed to have come into force on the 1st day of April, 1996.
2. Amendment of First Schedule.- In the First Schedule to the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974),-
(1) in class 2, for paragraph II, the following paragraph shall be substituted, namely:-
II. Vehicles permitted to ply solely as contract carriages and to carry more than five persons (other than the driver)-
For every person (other than the driver) which the vehicle is permitted to carry whether the contract carriage is classed as "Tourist Vehicle" or not "1,500.00"
(2) in class 7, in column (1) under the heading "Imported Vehicles",-
(a) against item "(a) Weighing not more than 700 kgs. unladen", for the figures "1,500.00", the figures "1,800.00" shall be substituted;
(b) against item "(b) Weighing more than 700 kgs. but not more than 1,500 kgs. unladen", for the figures "1,950.00", the figures "2,350.00 shall be substituted;
(c) against item "(c) Weighing more than 1,500 kgs. but not more than 2,000 kgs. unladen", for the figures "2,250.00", the figures "2,700.00" shall be substituted;
(d) against item "(d) Weighing more than 2,000 kgs. but not more than 3,000 kgs. unladen", for the figures "2,400.00", the figures "2,900.00" shall be substituted;
(e) against item "(e) Weighing more than 3,000 kgs. unladen in respect of which private transport vehicle permit is not required under the Motor Vehicles Act", for the figures "2,700.00", the figures "3,300.00" shall be substituted.