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NCT Delhi - Section

Section 71 in Delhi Motor Vehicles Rules, 1993

71. Painting/marking and display of advertising material on Transport vehicles.

(1)Every public service vehicle and all parts thereof including paint work or varnish shall be maintained in a clean and sound condition and the engine mechanism and all working parts in reliable working order.
(2)No advertising device, figure or writing shall be exhibited on any public service vehicle, save as may be permitted by the State Transport Authority by general or specific order.
(3)A public service vehicle when regularly used for carrying Government mail by under a contract with the Indian Posts and Telegraphs Department may exhibit in conspicuous place upon a plate or a plain surface of the motor vehicle the words "Mail" in red on white ground, each letter being not less than 15 centimeters in height and of a uniform thickness of 2 centimeters.Save as provided above, no motor vehicle shall display any sign or inscription which includes the word "Mail".
(4)No public service vehicle, other than "contract carriage" shall ply on hire unless it clearly exhibits on the front top of the vehicle immediately above driver's seat, a route board, in the form illustrated below enabling the starting place, destination and registration number to be read by any person approaching the vehicle. Public service vehicle used for local service shall be illuminated by a white light from half an hour before the sun set to half an hour after the sun rise.
Removable Fixed Removable
Delhi DLH-999 Narela
The starting place and the destination shall be depicted in block letters on white background in Hindi.
(5)No motor vehicle, other than a taxi cab, shall be painted in a colour or colour prescribed for motor cabs in this rule and no motor cab shall be permitted to ply if it does not conform to the provisions of this sub-rule, namely. -
(a)colour of hood of all motor cabs (except tourist) shall be painted in cream yellow and rest of the body in black;
(b)the permit number in addition to the registration mark shall be painted on the cab in white in a red circle, the six of number being 5 centimeters in height and 4 centimeters in breadth at four different places:
(i)on left hand top portion of the windscreen readable from inside,
(ii)on the rear boot against the black background.
(iii)on the left front door against black background,
(iv)on the right front door against black background.
(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.
(7)The registering authority may, subject to the provision of the Act, require the owner of the motor vehicle to produce a certificate that vehicle is not to be painted in olive green or disruptive pattern.