Section 110 in Chennai City Municipal Corporation Act, 1919
110. [ Taxation of companies trading for sixty days in half-year on their capital. [Substituted for original section 110 by section 63 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936)]
- If the council by a resolution determine that a tax on companies shall be levied, every' company which, after the date specified in the notice published under sub-section (2) of section 98-A transacts business within the city in any half-year for not less than sixty days in the aggregate shall pay, in addition to any licence fee that may be leviable under this Act, a half-yearly tax assessed in accordance with the rules in Schedule IV, but in no case exceeding rupees one thousand:Provided that any society, which is registered or deemed to be registered under the Tamil Nadu Co-operative Societies Act, 1932 [Tamil Nadu Act VI of 1932], and the paid-up capital of which is less than fifty thousand rupees and any other society registered or deemed to be registered under the same Act and any society registered under the [Companies Act, 1956 (Central Act I of 1956)] [The words and the figures 'Companies Act, 1956 (Central Act I of 1956)' were substituted for the words 'Indian Companies Act' by section 4 of, and the Third Schedule to, the Tamil Nadu Repealing and A mending Act, 1957 (Tamil Nadu Act XXV of 1957).] and intended solely for the benefit of poor and destitute families, which on the recommendation of the commissioner the council may by resolution exempt from the payment of the tax on companies, shall not be liable to the tax on companies, but such society shall be liable to profession tax.][111 to 115. [Repealed by Tamil Nadu Act 24 of 1992.]Sections 111 to 115-A. Repealed]Tax on Carriages and Animals
