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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(4) in Tamil Nadu District Municipalities Act, 1920

(4)The rates at which the tax shall be levied on each class of tickets shall be determined by the municipal council but shall not exceed the rates in the following table:-
    Tax        
  For limited period Throughout the year
(1) (2) (3)
  Rs. A. P. Rs. A. P.
For first-class tickets 0 8 0 0 4 0
For second-class tickets 0 4 0 0 2 0
For intermediate class tickets 0 3 0 0 1 6
For third-class tickets 0 2 0 0 1 0
Provided that the rates leviable on season tickets, if any, shall be determined by the municipal council in consultation with the railway administrations concerned but shall not for a period of one month or any less period exceed six times the rates given in column (2) of the above table.