Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 1987*
| [Tamil Nadu Act No. 25 of 1987] | [12th June, 1987] |
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 Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 1987 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 (Second Amendment) Act, 1987.
(2) It shall be deemed to have come into force on the 1st April, 1987.
2. Amendment of the Schedule, Tamil Nadu Act 13 of 1974.- In the Schedule to the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974),-
(1) in class 3,-
(a) in paragraph I, for items (a) to (h) and the entries relating thereto, the following items and entries shall be substituted, namely:-
| "(a) Vehicles not exceeding 3,000 Kgs. in weight laden .. .. .. | 450.00 |
| (b) Vehicles exceeding 3,000 Kgs. but not exceeding 5,500 Kgs. in weight laden .. .. .. | 700.00 |
| (c)(i) Vehicles exceeding 5,500 Kgs. but not exceeding 7,500 Kgs. in weight laden .. .. .. .. | 1,020.00 |
| (ii) Vehicles exceeding 7,500 Kgs. but not exceeding 9,000 Kgs. in weight laden .. .. .. | 1,400.00 |
| (d) Vehicles exceeding 9,000 Kgs. but not exceeding 12,000 Kgs. in weight laden. | 1,300.00 |
| (e) Vehicles exceeding 12,000 Kgs. but not exceeding 13,000 Kgs. in weight laden .. .. .. .. | 1,400.00 |
| (f) Vehicles exceeding 13,000 Kgs. but not exceeding 15,000 Kgs. in weight laden .. .. .. | 1,600.00 |
| (g) Vehicles exceeding 15,000 Kgs. in weight laden .. .. .. | 1,600.00 (Plus Rs. 50 for every 250 Kgs. or part thereof in excess of 15,000 Kgs. in weight laden) |
| (h) Trailers used for carrying goods for hire or reward other than those falling under classes 6 and 7:- | |
| (i) For each trailer not exceeding 3,000 Kgs. in weight laden .. .. | 340.00 |
| (ii) For each trailer exceeding 3,000 Kgs. but not exceeding 5,500 Kgs. in weight laden .. .. | 400.00 |
| (iii) For each trailer exceeding 5,500 Kgs. but tot exceeding 9.000 Kgs. in weight laden .. .. | 700.00 |
| (iv) For each trailer exceeding 9,000 Kgs. but not exceeding 12,000 Kgs. in weight laden .. .. | 810.00 |
| (v) For each trailer exceeding 12,000 Kgs. but not exceeding 13,000 Kgs. in weight laden .. .. | 1,010.00 |
| (vi) For each trailer exceeding 13,000 Kgs. but not exceeding 15,000 Kgs. in weight laden .. .. | 1,220.00 |
| (vii) For each taller exceeding 15,000 Kgs. in weight laden. | 1,220.00 (Plus Rs. 50 for every 250 Kgs. or part thereof in excess of 15,000 Kgs. in weighs laden)."; |
(b) in paragraph II, for items (a) to (i) and the entries relating thereto, the following items and entries shall be substituted, namely:-
| (a) Vehicles not exceeding 2,000 Kgs. in weight laden .. .. | 110.00 |
| (b) Vehicle exceeding 2,000 Kgs. but not exceeding 3,000, Kgs. in weight laden .. .. | 210.00 |
| (c) Vehicles exceeding 3,000 Kgs. but not exceeding 4,000 Kgs. in weight laden .. .. .. | 350.00 |
| (d) Vehicles exceeding 4,000 Kgs. but not exceeding 4,000 Kgs. in weight laden .. .. | 500.00 |
| (e) Vehicles exceeding 5,500 Kgs. but not exceeding 9,000 Kgs. in weight laden .. .. .. | 730.00 |
| (f) Vehicles exceeding 9,000 Kgs. but not exceeding. 12,000 Kgs. in weight laden .. .. .. | 990.00 |
| (g) Vehicles exceeding 12,000 Kgs. but not expending 13,000 Kgs. in weight laden .. .. .. | 1,080.00 |
| (h) Vehicles exceeding 13,000 Kgs. but not exceeding 15,000 Kgs. in weight laden .. .. | 1,250.00 |
| (i) ??? | ??? |
| (j) Vehicles exceeding 15,000 Kgs. in ??? .. .. | 1, 250.00 (Plus Rs. 50 for every 250 Kgs. or part thereof in excess of 15,000 Kgs. in weight laden)". |
(2) in Class 4,-
(a) in paragraph I, for item (d) and the entries relating thereto, the following item and entries shall, be substituted, namely:-
| "(d) More than six persons but not more than seven persons including the driver in respect of whin tourist motor cab permit has been issued .. .. .. | 250.00"; |
(b) in paragraph III, for items, (b) and (c) and the entries relating thereto, the following items and entries shall be substituted, namely:-
| "(b) Plying exclusively within the limits of the city of Madurai or within the limits of one or mere contiguous municipalities or on other town service routes- | |
| For every passenger (other, than, the driver and the conductor) which the vehicle is permitted to carry .. | 290.00 |
| (c) Plying in route or areas other, than those fulling under items (a) and (b)- | |
| (i) For every passenger (other than the driver and the conductor) which the vehicle is permitted to carry if the service classed as "Express Service" .. | 220.00 |
| (ii) For every passenger, (other than the driver and the conductor) which the vehicle is permitted to carry in the case of services other than Express Service .. .. | 245.00". |