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State of Tamilnadu - Section

Section 3A in Tamil Nadu Motor Vehicles Taxation Rules, 1974

3A. [ Mode of payment of tax. [Inserted by G.O. Ms. No. 1459 Home (Transp. I) dated 19-8-92: SRO A 127/92.]

- [(1) The tax levied under section (4) of the Act shall be paid by cash or crossed bank draft or crossed bankers cheque or through Indian postal orders].
(2)The tax levied under Section 6 of the Act shall be paid in the following manner, namely:Table
(1) At check posts and at the time of checkingthe vehicle by cash of bank draft or bankers cheque in thecase on non-transport vehicles.
(2) In other case by crossed bank draft or bankers cheque in thecase of transport and non-transport vehicles.
Provided in the case of departments and undertakings of the State Government and Central Government, the tax levied under Sections 4 and 6 of the Act may also be paid by means of cheque [drawn on any branch of a bank which is within the jurisdiction of the Regional Transport Officer concerned] [Added by G.O. Ms. No. 506, Home (Transp.) dated 20-3-1991: SRO A 75/91.] and the grant of licence on its basis shall not absolve the department/undertaking of the liability to pay penalty under rule 8 in the case of the cheque is returned by the bank without realisation for any reason whatsoever.]