Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 2007*
| [Tamil Nadu Act No. 9 of 2007] | [23rd May, 2007] |
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 Fifty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 23rd May, 2007 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, 2007.
(2) It shall be deemed to have come into force on the 1st day of April, 2007.
2. Amendment of the First Schedule.- In the First Schedule to the Tamil Nadu Motor Vehicles Taxation Act, 1974, (Tamil Nadu Act, 1974) in class 8, for item (a) and the entries relating thereto, the following item and entries shall be substituted, namely:-
"(a) in respect of vehicles owned by educational institutions (educational institution bus),-
| (i) to transport students and staff of schools-For every person (other than the driver) which the vehicle is permitted to carry | 50.00 |
| (ii) to transport students and staff of colleges-For every person (other than the driver) which the vehicle is permitted to carry. | 100.00". |