Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Scrap Merchants And Dealers In Second-Hand Property And Owners Of Automobile Workshops And Tinker Shops (Regulation, Control And Licensing) Amendment Act, 2008 22 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 4 4. Amendment Of Section 5 Tamil Nadu Scrap Merchants And Dealers In Second-Hand Property And Owners Of Automobile Workshops And Tinker Shops (Regulation, Control And Licensing) Amendment Act, 2008 22 of 2008 Statement of Objects and Reasons2 At present the Tamil Nadu Scrap Merchants and Dealers in Second-Hand Property and Owners of Automobile Workshops and Tinker Shops (Regulation, Control and Licensing) Act, 1985 (Tamil Nadu Act 1 of 1986) provides for grant of licence to the scrap merchants and dealers in second hand property, owners of Automobile workshops and Tinker shops to carry on or continue to carry on the business of such merchant or dealer for a period of one year and such licence may be renewed from year to year. In order to alleviate the difficulties of the above said scrap merchants or dealers in getting the renewal of such licence, it is proposed to increase the period of validity of licence from one year to three years and to increase the licence fee and the fee for permission for establishing the above said business. Accordingly, the Government have decided to amend the said Act suitably. 2. The Bill seeks to give effect to the above decision. PREAMBLE An Act to amend the Tamil Nadu Scrap Merchants and Dealers in Second-Hand Property and Owners of Automobile Workshops and Tinker Shops (Regulation, Control and Licensing) Act, 1985. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on May 22, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Pan IV, Section 2, Iss. No.159, page 73, dated May 23, 2008. 2. Vide L.A. Bill No.39 of 2008 -- Published in T.N. Govt. Gazette, Extra., Part IV, Section 1, Issue No.146, pages 148-149, dated May 14, 2008. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Scrap Merchants and Dealers in Second-Hand Property and Owners of Automobile Workshops and Tinker Shops (Regulation, Control and Licensing) Amendment Act, 2008. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 3 :- In Section 3 of the Tamil Nadu Scrap Merchants and Dealers in Second-Hand Property and Owners of Automobile Workshops and Tinker Shops (Regulation. Control and Licensing) Act, 1985 (Tamil Nadu Act 1 of 1986) (hereinafter referred to as the principal Act),-- (i) in the marginal heading, for the expression "obtain licences annually", the expression "obtain licences " shall be substituted; (ii) for sub-section (2), the following sub-section shall be substituted, namely:-- "(2) Every licence granted under this Act shall expire on the last day of the third year for which it was granted but may be renewed, from time to time, for a period of three years at a time". 3. Amendment Of Section 4 :- In Section 4 of the principal Act, in subsection (6), for the expression "not exceeding twenty-five rupees", the expression "not exceeding three hundred rupees " shall be substituted. 4. Amendment Of Section 5 :- In Section 5 of the principal Act, in subsection (8), for the expression "not exceeding two hundred rupees", the expression "not exceeding five hundred rupees " shall be substituted.