(2)[ Subject to the provisions of sub-section (3), a certificate of fitness shall remain effective for such period, not being in any case more than two years or less than six months, as may be specified in the certificate by the prescribed authority under sub-section (1): ] [Substituted by Act 100 of 1956, section 33, for the former sub-section (w.e.f 16-2-1957).][Provided that this sub-section shall, in respect of a certificate of fitness relating to a new transport vehicle registered for the first time and not plying in. hilly areas, have effect as if for the words it "six months", the words "one year" were substituted.Explanation. - In this subsection, the "expression" hilly areas means such areas as the State Government may, having regard to the elevation and topography, by notification in the Official Gazette, declare to be hill areas.] [Inserted by Act 56 of 1969, section 15 (w.e.f. 2-3-1970).]
