(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).].(1A)[ For the purpose of facilitating and regulating the services of motor vehicles operating between India and any other country [* * *] [Inserted by Act 100 of 1956, section 71 (w.e.f. 16-2-1957).] under any reciprocal arrangement and carrying passengers or goods or both by road for hire or reward, the Central Government may, by notification in the Official Gazette, make rules with respect to all or any of the following matters, namely:-(a)the conditions subject to which motor vehicles carrying on such services may be brought into India from outside India and possessed and used in India;(b)the conditions subject to which motor vehicles may be taken from any place in India to any place outside India;(c)the conditions subject to which persons employed as drivers and conductors of such motor vehicles may enter or leave India;(d)the grant and authentication of travelling passes, certificates or authorisations to persons employed as drivers and conductors of such motor vehicles;(e)the particulars (other than registration marks) to be exhibited by such motor vehicles and the manner in which such particulars are to be exhibited;(f)the use of trailers with such motor vehicles;(g)the exemption of such motor vehicles and their drivers and conductors from all or any of the provisions of this Act [other than those referred to in sub-section (4)] or of the rules made thereunder;(h)the identification of the drivers and conductors of such motor vehicles;(i)the replacement of the travelling passes, certificates or authorisations, permits, licences or any other prescribed documents lost or defaced, on payment of such fee as may be, prescribed;(j)the exemption from the provisions of such laws as relate to customs, police or health with a view to facilitate such road transport services;(k)any other matter which is to be, or may be, prescribed.](2)No rule made under this section shall operate to confer on any person any immunity in any State from the payment of any tax levied in that State on motor vehicles or their users.[* * * * * *] [Sub-section (3) omitted by Act 100 of 1956, section 71 (w.e.f.16-2-1957).](4)Nothing in this Act or in any rule made thereunder by a State Government relating to-(a)the registration and identification of motor vehicles, or(b)the requirements as to construction, maintenance and equipment of motor vehicles, or(c)the licensing and the qualifications of drivers [and conductors] [Inserted by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 71 (w.e.f. 16.2.1957).] of motor vehicles[shall apply-(i)to any motor vehicle to which or to any driver of a motor to whom any rules made under clause (b) or clause (c) of sub-section (1) or under sub-section (1A) apply;(ii)to any conductor of a motor vehicle to whom any rules made under sub-section (1A) apply.][Chapter VIIA] [Inserted by Act 47 of 1982, section 11 (w.e.f. 1.10.1982)] Liability without Fault in Certain Cases
