20A. [ Power of Central Government to make rules. [Inserted by the Motor Vehicles (Amendment) Act, 1977 (27 of 1977), Section 6 (w.e.f. 1.1.1978).]
- The Central Government may, by notification in the Official Gazette, make rules specifying the fees payable tinder subsection (8) of section 7 and sub-sections (3) and (3A) of section 11 for the grant or renewal of driving licences.]
