Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Motor Vehicles (Madras Amendment) Act, 1949 44 of 1949 [24 January 1950] CONTENTS 1. Short title and extent 2. Amendment of section 68, Central Act IV of 1939 Motor Vehicles (Madras Amendment) Act, 1949 44 of 1949 [24 January 1950] PREAMBLE An Act further to amend the Motor Vehicles Act, 1939, in its application to the province of Madras. Whereas it is expedient further to amend the Motor Vehicles Act, 1939(Central Act IV of 1939), in its application to the Province of Madras for the purpose hereinafter appearing; It is hereby enacted as follows :-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 1st November 1949, Part IV-A, page 434. 1. Short title and extent :- (1) This Act may be called the Motor Vehicles (Madras Amendment) Act, 1949. (2) It extends to the whole of the 1[State] of Madras. 1. This word was substituted for the word "Province" by the Adaptation of laws Orders 1950. 2. Amendment of section 68, Central Act IV of 1939 :- I n section 68, sub-section (2), of the Motor Vehicles Act, 1939(Central Act IV of 1939), after clause (b), the following clause shall be inserted, namely:-- "(bb) the fees to be paid in respect of applications under section 64-A; ".