Section 3(1) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
(1)Where the competent authority is of opinion that any motor vehicle is needed, or likely to be needed for any public purpose, and that the motor vehicle should be requisitioned, the competent authority-(a)shall call upon the owner or any other person who may be in possession of the motor vehicle by notice in writing (specifying therein the purpose of the requisition) to show cause, within seven days of the date of the service of such notice on him, why the motor vehicle should not be requisitioned; and(b)may, by order, direct that neither the owner of the motor vehicle nor any other person shall, without the permission of the competent authority, dispose of, or structurally after the motor vehicle until the expiry of such period not exceeding one month as may be specified in the order.
