Section 163(4) in The Madurai City Municipal Corporation Act, 1971

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State of Tamilnadu - Subsection

Section 163(4) in The Madurai City Municipal Corporation Act, 1971

(4)The rates at which the tax shall be levied on each class of tickets shall be determined by the council, but shall not exceed the rates in the following table:-

	Tax
	For limited periods	Throughout the year
(1)	(2)	(3)
	Rs.P.	Rs.P.
For air-conditioned or first-class tickets	0 50	0 25
For third-class tickets ...........	0 25	0 12
For third-class tickets ...........	0 12	0 06

Provided that the rates leviable on season tickets, if any, shall be determined by the council in consultation with the railway administration but shall not for a period of one month or any less period exceed six times the rates given in column (2) of the above table

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State of Tamilnadu - Subsection

Section 163(4) in The Madurai City Municipal Corporation Act, 1971