TAMIL NADU MOTOR VEHICLES TAXATION (SECOND
AMENDMENT) ACT, 1991
Preamble - TAMIL NADU MOTOR VEHICLES
TAXATION (SECOND AMENDMENT) ACT, 1991
THE TAMIL NADU MOTOR
VEHICLES TAXATION (SECOND AMENDMENT) ACT, 1991
[Act No. 38 of 1991]
[22nd October, 1991]
PREAMBLE
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-second Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Tamil Nadu Motor
Vehicles Taxation (Second Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the
1st day of October 1991.
Section 2 - Amendment of first Schedule
In
the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974)
(hereinafter referred to as the principal Act), in the First Schedule,--
(1) in class 1,--
(i) for items (a) to (g) and the entries relating
thereto, the following items and entries shall be substituted, namely:--
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" (a)
Goods carriages not exceeding 3,000 kgs. in weight laden .. .. ..
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520 00
|
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(b) Goods
carriages exceeding 3,000 kgs. but not exceeding 5,500 kgs. in weight laden
.. .. ..
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845 00
|
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(c) Goods
carriages exceeding 5,500 kgs. but not exceeding 9,000 kgs. in weight laden
.. .. ..
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1,290 00
|
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(d) Goods
carriages exceeding 9,000 kgs. but not exceeding 12,000 kgs. in weight laden
.. .. ..
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1500 00
|
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(e) Goods
carriages exceeding 12,000 kgs. but not exceeding 13,000 kgs. in weight laden
.. .. ..
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1,840 00
|
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(f) Goods
carriages exceeding 13,000 kgs. in weight laden.
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2,090 00
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(plus
Rs. 50 per every 250 kgs. or part thereof in excess of 13,000 kgs. in weight
laden).";
(ii) item (h) shall be relettered as item.(g);
(2) in class 2,--
(a) in paragraph I, for items (c) and (d) and the
entries relating thereto, the following items and entries shall be substituted,
namely:--
" (c) ?More
than four persona but not more than six persons including the driver--
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(i)
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in respect
of which tourist motor cab permit has been issued .. .. ..
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150 00
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(ii)
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in other
cases .. .. ..
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120 00
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(d)
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More than
six persons but not more than thirteen persons including the driver in
respect of which tourist motor cab or tourist maxi-cab permit has been
issued, for every person other than the driver ..
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125 00
";
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(b) in paragraph III, for items (b) and (c) and the
entries relating thereto, the following items and entries shall be substituted,
namely:--
'"(b) ?Plying exclusively within the limits of the
City of Madurai or the City of Coimbatore or within the limits of one or more
contiguous municipalities or on other town service routes--
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For every
passenger (other than the driver and the conductor) which the vehicle is
permitted to carry
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260 00
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(c) Plying in routes or areas other than those falling
under items (a) and (b)--
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(i)
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For every
passenger (other than the driver and the conductor) which the vehicle is
permitted to carry if the service is classed as " Express Service
". .. ..
|
300 00
|
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(ii)
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For every
passenger (other than the driver and the conductor) which the vehicle is
permitted to carry in the case of services other than " Express Service
" .. .. ..
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325 00
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The
tax payable in respect of a reserve stage carnage or a spare bus shall be the
maximum rate payable per passenger for any regular stage carriage of the permit
holder. ";
(3) for class 5, the following class shall be
substituted, namely:--
"
5. Motor cycles (including tricycles, scooters and cycles with attachment for
propelling the same by mechanical power) not exceeding 600 Kgs. in weight
unladen--
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(a)
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Bicycles
exceeding 50 cc but not exceeding 170 cc with or without a trailer or
side-car .. .. ..
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150 00
|
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(b)
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Bicycles
exceeding 170 cc but not exceeding 300 cc with or without a trailer or
side-car .. .. ..
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200 00
|
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(c)
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Bicycles
exceeding 300 cc with or without a trailer or side-car and tri-cycles .. ..
..
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300
00";
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(4) in class 7, for items (b) to (e) and the entries
relating thereto, the following items and entries shall be substituted,
namely:--
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"(b)
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Weighing
more than 700 Kgs. but not more than 1,500 Kgs. unladen.
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1,500 00
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1,000 00
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500 00
|
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(c)
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Weighing
more than 1,500 Kgs. but not more than 2,000 Kgs. unladen.
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1,800 00
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1,200 00
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600 00
|
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(d)
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Weighing
more than 2,000 Kgs. bat not more than 3,000 Kgs. unladen.
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1,950 00
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1,300 00
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650 00
|
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(e)
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Weighing
more than 3,000 Kgs. unladen in respect of which private transport vehicle
permit is not required under the Motor Vehicles Act.
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2,250 00
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1,500 00
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750
00.".
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Section 3 - Substitution of Second Schedule
For
the Second Schedule to the principal Act, the following Schedule shall be
substituted, namely:--
" SECOND
SCHEDULE.
[See section 4 (1-A)]
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Item
Number.
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Whether or
not drawing a trailer or side-car.
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|
|
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Motor
cycles exceeding 50 cc but not exceeding 170 cc.
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Motor
cycles exceeding 170 cc but not exceeding 300 cc.
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Motor
cycles exceeding 300 cc and tricycles.
|
|
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(1)
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(2)
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(3)
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(4)
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|
|
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RS.
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RS.
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RS.
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(A)
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At the
time of registration of new vehicles,
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1,460
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1,950
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2,920
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(B)
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If the
vehicle is already registered and its age from the month of registration is--
|
|
|
|
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1.
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Not more
than 1 year .. .. ..
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1,400
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1,870
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2,800
|
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2.
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More than
1 year but not more than 2 years.
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1,340
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1,790
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2,680
|
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3.
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More than
2 years but not more than 3 years.
|
1,270
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1,700
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2,550
|
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4.
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More than
3 years but not more than 4 years.
|
1,200
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1,600
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2,400
|
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5.
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More than
4 years but not more than 5 years.
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1,130
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1,500
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2,250
|
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6.
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More than
5 years but not more than 6 years.
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1,040
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1,390
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2,090
|
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7.
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More than
6 years but not more than 7 years.
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960
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1,280
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1,910
|
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8.
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More than
7 years but not more than 8 years.
|
860
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1,150
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1,730
|
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9.
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More than
8 years but not more than 9 years.
|
760
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1,020
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1,530
|
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10.
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More than
9 years but not more than 10 years.
|
660
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880
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1,310
|
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11.
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More than
10 years .. .. ..
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540
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720
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1,090.".
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