Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1997*
| [Tamil Nadu Act No. 31 of 1997] | [9th May, 1997] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th May, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1997.
2. Amendment of First Schedule.- In the First Schedule to the Tamil Nadu Motor Vehicles Taxation Act, 1974, in class 2, in paragraph-III, for the expression "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", the following shall be substituted, namely:-
"(1) During the period commencing on the 1st day of April, 1974 and ending with the 31st day of March, 1990, the tax payable in respect of a reserve stage carriage or a spare bus shall be three-fourths of the maximum rate payable per passenger for any regular State carriage of the permit holder.
(2) During the period commencing on the 1st day of April, 1990 and ending with the 9th day of January, 1992, the tax payable in respect of a reserve stage carriage or a spare bus shall be maximum rate payable per passenger for any regular stage carriage of the permit holder.
(3) During the period commencing on the 10th day of January, 1992 and ending with the 31st day of March, 1994, the tax payable in respect of a reserve stage carriage or a spare bus shall be three-fourths of the maximum rate payable per passenger for any regular stage carriage of the permit holder.
(4) With effect on and from the 1st day of April, 1994, 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.".