Tamil Nadu Tax on Entry of Goods into Local Areas (Amendment) Act, 2004*
| [Tamil Nadu Act No. 5 of 2004] | [23rd February, 2004] |
An Act further to amend the Tamil Nadu Tax on Entry of Goods into Local Areas Act, 2001
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 23rd February, 2004 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title, extent and commencement.- (1) This Act may be called the Tamil Nadu Tax on Entry of Goods into Local Areas (Amendment) Act, 2004.
(2) It shall be deemed to have come into force on the 1st day of October, 2003.
2. Amendment of Schedule.- In the Schedule to the Tamil Nadu Tax on Entry of Goods into Local Areas Act, 2001 (Tamil Nadu Act 20 of 2001),-
(1) in item 17, for the expression "Motor spirit", the expression "Petrol with or without additives" shall be substituted;-
(2) after item 25 and the entry relating thereto, the following item and entry shall be added, namely:-
"26. Ethanol that is anhydrous ethyl alcohol.".