Section 3 in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
3. Power to requisition motor vehicle.
(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.(2)If, after considering the cause, if any, shown by any person interested in the motor vehicle or in possession thereof, the competent authority is satisfied that it is necessary or expedient so to do, it may, by order in writing, requisition the motor vehicle and may make such further order as appear to it to be necessary or expedient in connection with the requisitioning.(3)Where the competent authority is satisfied that having regard to the immediate need for action, it will not be reasonably practicable to give a notice mentioned in clause (a) of sub-section (1), it may, after recording reasons and by order in writing, requisition the motor vehicle without such notice and may make such further orders as appear to it to be necessary or expedient in connection with the requisitioning.
