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[Cites 0, Cited by 0] [Section 71] [Entire Act]

NCT Delhi - Subsection

Section 71(6) in Delhi Motor Vehicles Rules, 1993

(6)
(i)The registering authority subject to the provisions of the Act,. Shall not register a vehicle in the State painted in the following colours, namely:
(a)Olive green; and
(b)Disruptive pattern with combination of colours, as used by security forces or para military forces.
(ii)In case any motor vehicle is found plying in the State in contravention of the provisions of Clause (i) above or the Rules 50 and 51 of the Central Motor Vehicles rules, 1989, then it shall be prosecuted and its registration shall be liable for cancellation.