Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 1993*
| [Tamil Nadu Act No. 16 of 1993] | [7th May, 1993] |
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-fourth of the Republic of India as follows:-
* Received the assent of the Governor on the 7th May, 1993 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, 1993.
(2) It shall come into force at once.
2. Amendment of First Schedule.- In the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Ordinance Act 13 of 1974), in the First Schedule, for class 7, the following class shall be substituted, namely:-
"7. Motor vehicles other than those liable to tax under the foregoing provisions of this Schedule,-
| Imported vehicles. | Indian-made vehicles amend by | ||
| (1) | (2) | ||
| Individual. | Others. | ||
| (a) | (b) | ||
| Rs. P. | Rs. P. | Rs. P. | |
| (a) Weighing not more than 700 kgs. | 1200.00 | 400.00 | 800.00 |
| (b) Weighing more than 700 kgs. but not more than 1,500 Kgs. unladen. | 1,500.00 | 500.00 | 1,000.00 |
| (c) Weighing more than 1,500 kgs. but not more than 2,000 kgs. unladen. | 1,800.00 | 600.00 | 1,200.00 |
| (d) Weighing more than 2,000 kgs. but not more than 3,000 kgs. unladen. | 1,950.00 | 650.00 | 1,300.00 |
| (e) Weighing more than 3,000 kgs. unladen in respect of which private transport vehicle permit is not required under the Motor Vehicles Act. | 2,250.00 | 750.00 | 1,500.00 |
Explanation.-For the purpose of this class, the word "Individual" means a per so known by his proper name.".