The Tamil Nadu Motor Vehicles (Special Provisions) (Cancellation of Variations of Conditions of Permit) Act, 1996

 
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The Tamil Nadu Motor Vehicles (Special Provisions) (Cancellation of 
Variations of Conditions of Permit) Act, 1996 
 
Act 19 of 1996 
 
 
 
 
 
 
 
 
Keyword(s): 
Permit, Stage Carriages, Variation of Condition 
 
b WHEREAS in G.O. Ms. No. 1935, Homo (Transport-III) Department, dated k* . the 29th day of Decembsr 1995, an ~x~lanatiod to fule 4 of the TamilNada Motor 
Vehicles (Special Provisions) Rulrs, 1995, has been added and published in the 
Tllmil Nadi~ Governnzent G.lzette, dated the 24th Janury 1996 ; 
AND WHEREAS in €3.0. Ms. No. 26, Home (Transport-111) Department, 
dated the 6th January 1996, the first proviso to sub-rule (4) of rule 4 of the Tamil 
Nadu Notor Vehicles (Special Provisions) Rules, 1995 has been substituted and 
DuFlished in the Tamil Nadu Government Gazette, dated the 31st January 1996 ; 
AND WHEREAS by virtue of the said Explanation and proviso the Regional 
Transport kLithpr~ties have varied certain oonditions of permit of stage carriages 
under sub-section (2) of section 6 of the Tamil Nadu Motor Vehicles (Special 
provisions) Act, 1992 ; 
AND WHEREAS s~?.ch variations of the condiiions of permit of stage 
carriages have resulted in u.ndue hardships and sufferings to the travelling public ; 
AND WHERSXS it is ;C .IS:??- :A nacessa.ry to remove suoh undue hardship 
and suffering to tho travelling public; 
94 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY C 
AND WHEREAS it is considctad neocssary in the pllblic Intr~ost to cancel 
such variations of conditions of permit of stage c~rriages and to restore the 
conditions of permits, as they stood before the variati~ns ; 
BE it enacted by the Legislative Asse~nbly of the State c f T:ui~i 1 Nadu I 11 thc 
Forty-seventh Yeax of the Republic of lndia as follows :- 
Sbort titla. 1. This Act may be ca!led the Tamil Nadu Motor Vatiolas (Special Provisions) 
(Cancellation of Variations of aonditions of Permil) Act, 1996. 
D&dtia 2. Words and expressionsused herein shall bava the same meanings rsspaciively 
assigaed to thorn in tha Motor Vehicles Act, 1988 and the 'famil Ni3dt1 Motor 
Vehioles (Special Provisions) Aot, 1992. 
Gaoodlation ot 3. Notwithstanding anything oontained in the Tamil Nadu Motor Vohiclas Tamil N 
aeatais varia (Special Provisions) Aot, 1992 or in any other law for the tiine baing in force or in 41 of 1 
tions of any judgement. decree om order of. Court, tribunal or other authoritv, any condi- 
codditions of tion of parmit ot stage aarriage of a small operator varied' by the Rogiollal Transport 
permit. Authority during ths period wmmendng on the 24th day of January 1996 and 
ending with the 24th day of May 19%, based on the Explanarion (as it stood prior 
to the 25th May 1996) to pale 4 of the Tamil Nadu Motor Vehicles (Speoial Provisions) 
Rules, 1995, made under the plrovisions of the Tamil Nadu Motor Vehioles (Speoial Tamil 
Provisions) Act, 1992, shall stand oanoelled and suoh parr,lit as it stood peior 41 o 
to the 24th day of January 1996, shall have effeot as if nc such variation has been 
made. 
Restoration or 4. N~iwithsranding anything contained in section 3, the Regional Transport 
variation. Authority may, on an applioation, it, in any exceptional case, he is of the opinion 
that any vaniation of the oonditions of permit of a stage carriage which stands 
oatlcelled under seotion 3, did not result in undue :hardship or suffering to the 
travelling yblic, he may restore such variation and such variation shall be Tamil 
denwed to be a variation made under sub-section (2) of seotion 6 of the Tamil Nadu ;a 41 
Motor Vehioles (Speaial Provisions) Aat, 1992. 
PRINTED AND 
(By order of the Governor) 
S. KANNABIRAN, 
Additionul Secretary to Government, 
Law Department. 
- - -. - 
PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PKlbWING, 
ON BEHALF OF THE CSOVEIWMENT OF TAMIL NADU. 

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