Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 2010 17 of 2010 CONTENTS 1. Short Title And Commencement 2. Substitution Of Third Schedule Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 2010 17 of 2010 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. 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. 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 A t 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,-- Rate of tax Cost of the vehicle not exceeding rupees ten lakhs Cost of the vehicle exceeding rupees ten lakhs. 1. Not more than one year. 8.75 per cent of the cost of vehicle. 13.75 per cent of the cost of vehicle. 2. More than one year but not more than two years. 8.50 per cent of the cost of vehicle. 13.50 per cent of the cost of vehicle. 3. More than two years but not more than three years. 8.25 per cent of the cost of vehicle. 13.25 per cent of the cost of vehicle. 4. More than three years but not more than four years. 8.00 per cent of the cost of vehicle. 13.00 per cent of the cost of vehicle. 5. More than four years but not more than five years. 7.75 per cent of the cost of vehicle. 12.75 per cent of the cost of vehicle. 6. More than five years but not more than six years. 7.50 per cent of the cost of vehicle. 12.50 per cent of the cost of vehicle. 7. More than six years but not more than seven years. 7.25 per cent of the cost of vehicle. 12,25 per cent of the cost of vehicle. 8. More than seven years but not more than eight years. 7.00 per cent of the cost of vehicle. 12.00 per cent of the cost of vehicle. 9. More than eight years but not more than nine years. 6.75 per cent of the cost of vehicle. 11.75 per cent of the cost of vehicle. 10. More than nine years but not more than ten years. 6.50 per cent of the cost of vehicle. 11.50 per cent of the cost of vehicle. 11. More than ten years but not more than eleven years. 6.25 per cent of the cost of vehicle. 11.25 per cent of the cost of vehicle. 12. More than eleven years. 6.00 per cent of the cost of vehicle. 11.00 per cent of the cost of vehicle.