Section 3(c) in Tamil Nadu Motor Vehicles Taxation Rules, 1974
(c)in the case of transport vehicle other than those referred to in clauses (a) and (b) above, so long as the vehicle is covered by permit or counter-signature of permit issued by any transport authority in this State or covered by permit granted in any other State and valid in this State by virtue of rules made under clause (x) of sub-section (2) of section of the Motor Vehicles Act:
