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State of Tamilnadu - Section

Section 26 in Tamil Nadu Motor Vehicles Taxation Act, 1974

26. Repeal.

(1)The Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931) and the Tamil Nadu Motor Vehicles (Taxation of Passengers and Goods) Act, 1952 (Tamil Nadu Act XVI of 1952) (hereinafter in this section referred to as the said Acts) are hereby repealed.
(2)The repeal by sub-section (1) of the said Acts shall not affect-
(a)the previous operation of the said Acts or anything duly done or suffered thereunder; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Acts; or
(c)any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against the said Acts; or
(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture, or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such fine, penalty, forfeiture or punishment may be imposed, as if this Act had not been passed.
(3)Subject to the provisions of sub-section (2), anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction issued or any rule, regulation, form framed, certificate, licence or permit granted or registration effected under the said Acts shall be deemed to have been done or taken under this Act and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under this Act.
(4)Notwithstanding anything contained in sub-section (1), any application, appeal or other proceeding made or preferred to any officer or authority under the said Acts and pending at the commencement of this Act, shall, after such commencement, be transferred to, and disposed of, by the officer or authority who would have had jurisdiction to entertain such application, appeal, or other proceeding under this Act as if it had been in force on the date on which such application, appeal or other proceeding was made or preferred.[First Schedule] [As amended by Act No. 13 of 2012, dated 21.4.2012, w.e.f. 1.4.2012.](See sections 3 and 6)
Glasses of Vehicles Quarterly tax
1 2
I. Goods carriages -(a) Goods carriages not exceeding 3,000 Kgs. inweight laden 545.00
(b) Goods carriages exceeding 3,000 Kgs. but notexceeding 5,500 Kgs. in weight laden 885.00
(c) Goods carriages exceeding 5,500 Kgs. but notexceeding 9,000 Kgs. in weight laden 1355.00
(d) Omitted by Act 13 of 2012, dated 21.4.2012,w.e.f 1.4.2012  
(e) Goods carriages exceeding 12,000 Kgs. butnot exceeding 13,000 Kgs. in weight laden 1,930,00
(f) Goods carriages exceeding 13,000 Kgs. butnot exceeding 15,000 Kgs. in weight laden 2300.00
(ff) Goods carriages exceeding 15,000 Kgs. inweight laden 2,300.00(Plus Rs. 50 per every 250 Kgs. and partthereof in excess of 15,000 Kgs. in weight laden).
(g) Trailers used for carrying goods other thanthose falling under classes 4,7,8 and 9 - (i) For each trailernot exceeding 3,000 Kgs. in weight laden 340.00
(ii) For each trailer exceeding 3,000 Kgs. butnot exceeding 5,500 Kgs. in weight laden 400.00
(iii) For each trailer exceeding 5,500 Kgs. butnot exceeding 9,000 Kgs. in weight laden 700.00
(iv) For each trailer exceeding 9,000 Kgs. butnot exceeding 12,000 Kgs. in weight laden 810.00
(v) For each trailer exceeding 12,000 Kgs. butnot exceeding 13,000 Kgs. in weight laden 1010.00
(vi) For each trailer exceeding 13,000 Kgs. butnot exceeding 15,000 Kgs. in weight laden 1220.00
(vii) For each trailer exceeding 15,000 Kgs. inweight laden 120.00(plus Rs. 50 for every 250 Kgs. or partthereof in excess of 15,000 Kgs. in weight laden)
Provided that the private carrier goods vehicle covered by clause (b) of subsection (2) of section 217 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988), shall be taxed at the rates specified in this schedule.[I-A. Vehicles with a floor area of not more than 6 square metre and permitted to carry in all more than seven persons but not more than thirteen persons including the driver in respect of which tourist maxi-cab permit has been issued, for every person other than the driver - 275.00] [Inserted by Act No. 13 of 2012, dated 21.4.2012, w.e.f. 1.4.2012.]
II. Goods vehicle not plying for hire or reward but used forthe transport of goods
(a) Vehicles not exceeding 2,000 Kgs. in weightladen 110.00
(b) Vehicles exceeding 2,000 Kgs. but not exceeding3,000 Kgs. in weight laden 210.00
(c) Vehicles exceeding 3,000 Kgs. but not exceeding4,000 Kgs. in weight laden 350.00
(d) Vehicles exceeding 4,000 Kgs. but not exceeding5,500 Kgs. in weight laden 500.00
(e) Vehicles exceeding 5,500 Kgs. but not exceeding9,000 Kgs. in weight laden 730.00
(f) Vehicles exceeding 9,000 Kgs. but not exceeding12,000 kgs. in weight laden 990.00
(g) Vehicles exceeding 12,000 Kgs. but not exceeding13,000 Kgs. in weight laden 1,0,80.00
(h) Vehicles exceeding 13,000 Kgs. but not exceeding15,000 Kgs. in weight laden 1250.00
(i) Vehicles exceeding 15,000 Kgs. in weight laden 1,250.00(Plus Rs.50 for every 25,0 Kgs. or partthereof in excess of 15,000 Kgs. in weight laden).
(j) Trailers not plying for hire or reward but usedfor the transport of goods not falling under classes 4, 7, 8 and9 -  
  (i) For each trailer not exceeding 2,000 Kgs. inweight laden 80.00
  (ii) For each trailer exceeding 2,000 Kgs. butnot exceeding 3,000 Kgs. in weight laden 110.00
  (iii) For each trailer exceeding 3,000 Kgs. butnot exceeding 4,000 Kgs. in weight laden 160.00
  (iv) For each trailer exceeding 4,000 Kgs. butnot exceeding 5,500 Kgs. in weight laden 210.00
  (v) For each trailer exceeding 5,500 Kgs. butnot exceeding 9,000 Kgs. in weight laden 320.00
  (vi) For each trailer exceeding 9,000 Kgs. butnot exceeding 12,000 Kgs. in weight laden 480.00
  (vii) For each trailer exceeding 12,000 Kgs. butnot exceeding 13,000 Kgs. in weight laden 570.00
  (viii) For each trailer exceeding 13,000 Kgs.but not exceeding 15,000 Kgs. in weight laden 790.00
  (ix) For each trailer exceeding 15,000 Kgs. inweight laden 790.00(plus Rs. 25 for every 250 Kgs. or partthereof in excess of 15,000 Kgs. in weight laden.)