Section 8A in Tamil Nadu Motor Vehicles Taxation Act, 1974
8A. [ Application for the fitness certificate not to be entertained. [Section 8-A inserted by Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1987 (Tamil Nadu Act 36 of 1987).]
- Notwithstanding anything contained in section 8 or in the Motor Vehicles Act, no application for the grant or renewal of fitness certificate in respect of a transport vehicle under the said Motor Vehicles Act shall be entertained unless the tax due under this Act in respect of such vehicle has been paid:][Provided that nothing contained in this section shall apply to a new transport vehicle produced for registration.] [Proviso to section 8-A was added by Tamil Nadu Act 35 of 1992, which came into force on 15th June 1992.]
