(1)The Central Government may, by notification in the Official Gazette, make rules for all or any of the following purposes, namely:-(a)the grant and authentication of travelling passes, certificates or authorisations to persons temporarily taking motor vehicles out of [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).] to any place outside India or to persons temporarily proceeding out of [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).] to any place outside-India and desiring to drive a motor vehicle during their absence [from India] [Substituted by the A. O. 1948, for 'from British India'.];(b)prescribing the conditions subject to which motor vehicles brought temporarily into [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).] from outside India by persons intending to make a temporary stay in [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).] may be possessed and used in [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).]; and(c)prescribing the conditions, subject to which persons entering [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).] from any place outside India for a temporary stay in [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).] may drive motor vehicles in [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1.4.1951).].
