Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1999*
| [Tamil Nadu Act No. 23 of 1999] | [17th June, 1999] |
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 Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th June, 1999 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, 1999.
(2) It shall be deemed to have come into force on the 1st day of April, 1999.
2. Amendment of section 4.- In section 4 of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974) (hereinafter referred, to as the principal Act), after sub-section (1-B), the following sub-section shall be inserted, namely:-
"(1-C) Notwithstanding anything contained in sub-section (1), in the case of motor vehicles specified in class 1 of the First Schedule in respect of which permits are granted under the Motor Vehicles Act, 1988 (Central Act 59 of 1988) for a period of five years, the tax under this Act may be paid by the registered owner or by any person having possession or control of the motor vehicle, at his option, at the rates specified in the First Schedule for live years at a time, at the time of issue of such permit.".
3. Amendment of First Schedule.- In the first Schedule to the principal Act,-
(1) in class 2, in paragraph I, in the entries in item (d), in column (2), for the figures "150.00", the figures "175.00" shall be substituted;
(2) in class 8, in the entries in item (b), in column (2), for the figures "50.00", the figures "75.00" shall be substituted.