Section 3B in Tamil Nadu Motor Vehicles Taxation Act, 1974
3B. [ Levy of Road Safety Tax. [Inserted by Tamil Nadu Motor Vehicles Taxation (Third Amendment) Act, 2009 (Tamil Nadu Act 9 of 2009).]
(1)There shall be levied and collected an additional tax called "road safety tax", at the time of registration of motor vehicle, at the rates specified in the Sixth Schedule for the purpose of implementation of various road safety measures.(2)The tax levied under sub-section (1) shall be paid in such manner as may be prescribed.(3)Subject to the provisions of sub-section (2), the provisions of the Act and the rules made thereunder excluding those relating to refund of tax shall, so far as may be, apply in relation to the levy and collection of the tax payable under sub-section (1), as they apply in relation to the levy and collection of motor vehicles tax under this Act.]
