Section 17 in Tamil Nadu Motor Vehicles Taxation Act, 1974
17. Utilisation of the proceeds of the tax.
- [After deducting -(i)the amount credited to the Tamil Nadu Rural Road Development Fund under sub-section (1) of section 10,(ii)the expenses of collecting the tax under this Act, and(iii)the costs incurred by the Government in exercising their administrative functions in regard to the control of motor vehicles in this State,the balance shall be apportioned between the Government and local authorities and such apportionment shall be in accordance with such rates as may be made in this behalf.] [Substituted by the Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1974.]
