Section 123 in Chennai City Municipal Corporation Act, 1919
123. Obligation of Commissioner of Police to satisfy himself of payment of municipal tax on hackney carriage before registering it.
- Before registering any hackney carriage under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adapatation of Laws (Second Amendment) Order, 1969.] Hackney Carriage Act, 1911 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adapatation of Laws (Second Amendment) Order, 1969.] Act V of 1911), the Commissioner of Police shall satisfy himself that the corporation has received payment of the tax, if any, due under section 116 on account of the last preceding half-year and the current half-year.Tax on Carts
