Tamil Nadu Motor Vehicles Taxation (Third Amendment) Act, 1993*
| [Tamil Nadu Act No. 33 of 1993] | [1st December, 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 Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st December, 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 (Third Amendment) Act, 1993.
(2) It shall come into force at once.
2. Amendment of section 4.- In section 4 of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974) (hereinafter referred to as the principal Act), in the Explanation under sub-section (1-A), for the expression "The Government shall have power to grant a suitable rebate in case of the half-yearly, annual and life-time licences.", the expression "The Government may, by notification, grant, subject to such conditions as may be specified, a suitable rebate in case of half-yearly, annual and life-time licences." shall be substituted.
3. Amendment of section 21.- In section 21 of the principal Act, the Explanation shall be numbered as Explanation II to that section, and before Explanation II as so numbered, the following Explanation shall be inserted, namely:-
"Explanation I.-For the purpose of this section, the expression "purpose of agriculture" includes the transportation, for personal use, of the agricultural produce to, and from, the farm, the threshing field, the rice mill or the storage house and to the market for selling and the expressions "agriculture" and "agricultural produce" shall have the meanings respectively assigned to them in Clause (2) and (1) of section 2 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989).