Section 6 in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
6. Release from requisitioning.
(1)The Government may, at any time, release from requisition any motor vehicle requisitioned under this Act and shall, as far as possible, restore the motor vehicle in as good a condition as it was when possession thereof was taken subject only to the changes caused by reasonable wear and tear and irresistible force:Provided that where the purposes for which any requisitioned motor vehicle was being used cease to exist, the Government shall release that motor vehicle, as soon as may be, from requisition.(2)Where any motor vehicle is to be released from requisition, the competent authority may, after such enquiry, if any, as it may in any case consider necessary to make or cause to be made, specify by order in writing, the person to whom possession of the motor vehicle shall be given and such possession shall, as far as practicable, be given to the person from whom possession was taken at the time of the requisition or to the successors-in-interest of such person.(3)The delivery of possession of the motor vehicle to the person specified in an order under sub-section (2) shall be a full discharge of the Government from all liability in respect of the motor vehicle, but shall not prejudice any rights in respect of the motor vehicle which any other person may be entitled by due process of law to enforce against the person to whom possession of the motor vehicle is given.(4)Where any person to whom possession of any Requisitioned motor vehicle is to be given is not found and has no agent or other person empowered to accept delivery on his behalf, the competent authority shall cause a notice declaring that the motor vehicle is released from requisition to be affixed on some conspicuous part of the premises in which the motor vehicle was ordinarily kept before the date of requisition and shall also publish the notice in the Tamil Nadu Government Gazette.(5)When a notice referred to in sub-section (4) is published in the Tamil Nadu Government Gazette, the motor vehicle specified in such notice shall cease to be subject to requisition on and from the date of such publication and shall be deemed to have been delivered to the person entitled to possession thereof and the Government shall not be liable for any compensation or other claim in respect of the motor vehicle for any period after the said date.(6)Where any motor vehicle requisitioned under this Act or any material part thereof is wholly destroyed or rendered substantially and permanently unfit for the purpose for which it was requisitioned by reason of fire, earthquake, tempest, flood or violence, of any army or of a mob or other irresistible force, the requisition shall, at the option of the Government, be void:Provided that the benefit of this sub-section shall not be available to the Government where the injury to such motor vehicle is caused by any wrongful act or default of the Government.
