Section 3(2) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

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State of Tamilnadu - Subsection

Section 3(2) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

(2)The tax shall be payable by an importer in such manner and within such time as may be prescribed.G.O. ,Ms. No. 69, Notification No. II(2)/CT/631(g)/2001 dated 18th August 2001.

SI. No.(1)	Category(2)	Rate of Tax on thepurchase Value %(3)
1.	(i)All two wheeler and three wheeler ; and	13 12.5 (from 01.01.2007)
	(ii) All three wheeler chassis and bodies builtThereon
2.	All cars, taxi-cabs, light motor vehicles,trucks, buses, jeeps, motor lorries, chassis of such vehicles andon all bodies built on chassis and on all trailers of thesevehicles.	13 12.5 (from 01.01.2007)
3.	All tractors and trailers.	6 4 (from 01.01.2007)
4.	(i) Dumpers, loaders,scrappers, crawler’s tractor, excavators, bull dozers andwheel dozers(ii) Paver finishers, dragnet, druggets, roadrollers, crane lorries including floating cranes, breakdownlorries, road sweeper lorries, spraying lorries, concretemixerlorries, mobile workshop, mobile radiological units,ambulances, firefighting units including fire floats, drillingrigs mounted on motor vehicles and floating vessels, platformtrucks and fork lift trucks	9 12.5 (from 01.01.2007)
13 12.5 (from 01.01.2007)
5.	Tankers built on meant for mounting on motorvehicle	20 12.5 (from 01.01.2007)
6.	All other vehicles not specifically mentioned inSerial Nos. 1 to 5	20 12.5 (from 01.01.2007)