Tamil nadu act 016 of 1993 : Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 1993

Preamble

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.

Section 1. Short title and commencement

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.

Section 2. Amendment of First Schedule

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.".