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TAMIL NADU MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 2010
T.N. Act No. 17/2010
TAMIL NADU MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on January 22, 2010 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.19, page 2, dated January 22, 2010.
Statement of Objects and Reasons : Refer T.N. Bill No.18 — 2010 (1) CTAR page 1.74)
An Act further to amend the Tamil Nadu Motor Vehicles Taxation Act, 1974.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-first Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 2010.
(2) It shall come into force on the 1st day of June 2010.
2. Substitution of Third Schedule.— In the Tamil Nadu Motor Vehicles Taxation Act, 1974, for the Third Schedule, the following Schedule shall be substituted, namely:-—
"THIRD SCHEDULE.
[See Section 4(1-A)]
PART-I
NEW MOTOR VEHICLES
Rate of tax
At the time of registration : (i) Total cost of the vehicle not exceeding rupees ten
lakhs - 10 per cent.
(ii) Total cost of the vehicle exceeding rupees ten
lakhs - 15 per cent.
PART-II
OLD MOTOR VEHICLES
At the time of assigning new registration mark under Section 47 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988), or old motor vehicles plying and registered in this State, and if its age from the month of such registration is,—
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Rate of tax
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Cost of the vehicle not exceeding rupees ten lakhs
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Cost of the vehicle exceeding rupees ten lakhs.
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1. Not more than one year.
2. More than one year but not more than two years.
3. More than two years but not more than three years.
4. More than three years but not more than four years.
5. More than four years but not more than five years.
6. More than five years but not more than six years.
7. More than six years but not more than seven years.
8. More than seven years but not more than eight years.
9. More than eight years but not more than nine years.
10. More than nine years but not more than ten years.
11. More than ten years but not more than eleven years.
12. More than eleven years.
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8.75 per cent of the cost of vehicle.
8.50 per cent of the cost of vehicle.
8.25 per cent of the cost of vehicle.
8.00 per cent of the cost of vehicle.
7.75 per cent of the cost of vehicle.
7.50 per cent of the cost of vehicle.
7.25 per cent of the cost of vehicle.
7.00 per cent of the cost of vehicle.
6.75 per cent of the cost of vehicle.
6.50 per cent of the cost of vehicle.
6.25 per cent of the cost of vehicle.
6.00 per cent of the cost of vehicle.
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13.75 per cent of the cost of vehicle.
13.50 per cent of the cost of vehicle.
13.25 per cent of the cost of vehicle.
13.00 per cent of the cost of vehicle.
12.75 per cent of the cost of vehicle.
12.50 per cent of the cost of vehicle.
12.25 per cent of the cost of vehicle.
12.00 per cent of cost of vehicle.
11.75 per cent of the cost of vehicle.
11.50 per cent of the cost of vehicle.
11.25 per cent of the cost of vehicle.
11.00 per cent of the cost of vehicle.
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Explanation.— For the purpose of this Schedule, "cost of vehicle" means the cost of vehicle at the time of purchase, in such manner as may be prescribed.".
