Section 8B in Tamil Nadu Motor Vehicles Taxation Act, 1974
8B. [ Application for duplicate certificate of registration not to be entertained. [Section 8-B inserted by Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1994 (Tamil Nadu Act 10 of 1994).]
- Notwithstanding anything contained in section 8 or in the Motor Vehicles Act, no application for the issue of a duplicate certificate of registration in respect of a motor vehicle (other than a transport vehicle) under the Motor Vehicles Act shall be entertained unless the tax, as on the date of such application, due under this Act in respect of that vehicle has been paid and the proof for such payment of the tax is produced:Provided that in cases where an application for the issue of duplicate certificate of registration is made without the proof for having paid the tax due under this Act in respect of the vehicle for the whole period commencing from the date of registration of the vehicle and ending with the date of such application or for any part or the said period, such application may be considered by the registering authority, subject to the provisions of section 15-A and on payment of the tax due under this Act in respect of the vehicle for the period for which the proof for payment of such tax has not been produced together with the penalty referred to in section 15.]
