Tamil nadu act 035 of 1992 : Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 1992

Preamble

Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 1992*

[Tamil Nadu Act No. 35 of 1992][12th June, 1992]

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-third Year of the Republic of India as follows:-

* Received the assent of the Governor on the 12th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title

1. Short title.- This Act may be called the Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 1992.

Section 2. Amendment of Section 8

2. Amendment of Section 8.- In section 8 of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974) (hereinafter referred to as the principal Act), for the words "thirty days", the words "forty-five days" shall be substituted.

Section 3. Amendment of Section 8-A

3. Amendment of Section 8-A.- To section 8-A of the principal Act, the following proviso shall be added, namely:-

"Provided that nothing contained in this section shall apply to a new transport vehicle produced for registration.".