Section 19 in Tamil Nadu Motor Vehicles Taxation Rules, 1974
19. [ Application for exemption and remission. [Rule 19 caption substituted by G.O. Ms. No. 2765 Home (Transp. I), dated the 20th December 1989 (SRO A 9/90).]
- All application for exemption or concessional rate of tax and waiver of tax or penalty shall be sent to the Secretary to Government, Fort St. George, Chennai, through the Regional Transport Authority and the Transport Commissioner, Chennai. Such application shall be forwarded by the said authorities to Secretary to Government (Home) Department with their remarks.]
