DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Motor Vehicles (Special Provisions) (Cancellation of Variations of Conditions of Permit) Act, 1996
Act 19 of 1996
Keyword(s):
Permit, Stage Carriages, Variation of Condition
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b WHEREAS in G.O. Ms. No. 1935, Homo (Transport-III) Department, dated k* . the 29th day of Decembsr 1995, an ~x~ lana t iod to fule 4 of the TamilNada Motor
Vehicles (Special Provisions) Rulrs, 1995, has been added and published in the
Tllmil Nadi~ Governnzent G.lzette, dated the 24th Janury 1996 ;
AND WHEREAS in €3.0. Ms. No. 26, Home (Transport-111) Department, dated the 6th January 1996, the first proviso to sub-rule (4) of rule 4 of the Tamil Nadu Notor Vehicles (Special Provisions) Rules, 1995 has been substituted and DuFlished in the Tamil Nadu Government Gazette, dated the 31st January 1996 ;
AND WHEREAS by virtue of the said Explanation and proviso the Regional Transport kLithpr~ties have varied certain oonditions of permit of stage carriages
under sub-section (2) of section 6 of the Tamil Nadu Motor Vehicles (Special provisions) Act, 1992 ;
AND WHEREAS s~?.ch variations of the condiiions of permit of stage carriages have resulted in u.ndue hardships and sufferings to the travelling public ;
AND WHERSXS it is ;C .IS:??- :A nacessa.ry to remove suoh undue hardship and suffering to tho travelling public;
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94 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY C
AND WHEREAS it is considctad neocssary in the pllblic Intr~ost o cancel such variations of conditions of permit of stage c~rriages and to restore the conditions of permits, as they stood before the variati~ns ;
BE it enacted by the Legislative Asse~nbly of the State c f T:ui~i 1 Nadu I 11 t h c Forty-seventh Yeax of the Republic of lndia as follows :-
Sbort titla. 1. This Act may be ca!led the Tamil Nadu Motor Vatiolas (Special Provisions) (Cancellation of Variations of aonditions of Permil) Act, 1996.
D&dtia 2. Words and expressionsused herein shall bava the same meanings rsspaciively assigaed to thorn in tha Motor Vehicles Act, 1988 and the 'famil Ni3dt1 Motor Vehioles (Special Provisions) Aot, 1992.
Gaoodlation ot 3. Notwithstanding anything oontained in the Tamil Nadu Motor Vohiclas Tamil N aeatais varia (Special Provisions) Aot, 1992 or in any other law for the tiine baing in force or in 41 of 1
tions of any judgement. decree om order of. Court, tribunal or other authoritv, any condi- codditions of tion of parmit ot stage aarriage of a small operator varied' by the Rogiollal Transport permit. Authority during ths period wmmendng on the 24th day of January 1996 and ending with the 24th day of May 19%, based on the Explanarion (as it stood prior to the 25th May 1996) to pale 4 of the Tamil Nadu Motor Vehicles (Speoial Provisions) Rules, 1995, made under the plrovisions of the Tamil Nadu Motor Vehioles (Speoial Tamil Provisions) Act, 1992, shall stand oanoelled and suoh parr,lit as it stood peior 41 o to the 24th day of January 1996, shall have effeot as if nc such variation has been made.
Restoration or 4. N~iwithsranding anything contained in section 3, the Regional Transport
variation. Authority may, on an applioation, it, in any exceptional case, he is of the opinion that any vaniation of the oonditions of permit of a stage carriage which stands oatlcelled under seotion 3, did not result in undue :hardship or suffering to the travelling yblic, he may restore such variation and such variation shall be Tamil denwed to be a variation made under sub-section (2) of seotion 6 of the Tamil Nadu ;a 41 Motor Vehioles (Speaial Provisions) Aat, 1992.
PRINTED AND
(By order of the Governor)
S. KANNABIRAN,
Additionul Secretary to Government, Law Department.
- - -. -
PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PKlbWING,
ON BEHALF OF THE CSOVEIWMENT OF TAMIL NADU.
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