Section 10B(4) in Tamil Nadu Motor Vehicles Taxation Act, 1974
(4)The provisions of this Act and the notification issued and the rules made thereunder shall, so far as may be, apply in relation to the levy of additional surcharge under sub-section (1) as they apply in relation to the levy of the tax mentioned in section 3 subject to the modification that the additional surcharge levied under sub-section (1) shall be paid in one lump sum.]
