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Union of India - Act

Notifications under Motor Vehicles Act and Rules

UNION OF INDIA
India

Notifications under Motor Vehicles Act and Rules

Rule NOTIFICATIONS-UNDER-MOTOR-VEHICLES-ACT-AND-RULES of 1996

Published on 8 November 1996
Commenced on 8 November 1996
[This is the version of this document from 8 November 1996.]
[Note: The original publication document is not available and this content could not be verified.]

Notifications under Motor Vehicles Act and Rules(Issued by the Central Government)

200.

NotificationsNotifications Under Section 58(3)Certain types of tractor-trailers Registration approvedS.O. 777(E), dated 8-11-1996 .In exercise of the powers conferred by sub-section (3) of section 58 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby accords approval to the registration of following Tractor-Trailer, the maximum safe laden weight and dimensions of the same mentioned in the schedule appended hereto:

Schedule

1.	Type of Tractor-Trailer	MAN make tractor combination of 19 Tons capacity
2.	Owned by	Rashtriya Pariyojana Nirman Nigam Ltd., New Delhi
3.	Descriptionof Tractor-Trailer (1 in number)

Tractor with loading Crane:

(i)	Chassis No.	528-0555-0555
(ii)	EngineNo.	331/4082 054/2110
(iii)	DINHPCC	240/11330 CM
(iv)	Year of Manufacture	1982

Semi Trailer:

(i)	Chassis No.	026748
(ii)	WorksNo.	465865

Overall approximate dimensions oftheTractor-Trailer Assembly are as follows:

(i)	Maximum Length	16.61 metres .
(ii)	Maximum Width	2.550 metres .
(iii)	Height of Trailer Bed from ground	1.360metres.
(iv)	Maximum height of cabin to tractor	3.330metres.
(v)	No.of tyres size 12x20	(8 with Trailer + 6 with Tractor= 14 Nos. only).
(vi)	permissible g.v.w .	19000 kg.
(vii)	permissible Axleload front	6500 kg.
(viii)	Permissible Axle load rear	13000 kg.

2. The above relaxation is subjectto the conditions that

(i)Since the vehicle is very old and has notbeen used for the last 7 years or so, its roadworthiness would have to beensured by the State Transport Authorities before its registration.

(ii)Themovement of the vehicle shall be effected only on the routes permitted by Public Works Department of the State Government.

(iii)The Public Works Department is not responsible for any damage that may be sustainedeither by the said combination or their contents consequent during the transit.

(iv)All the necessary warning signals such asred flags in the day time and reflectorised redlights in the night times shall be provided to indicate the extremities of the vehicle clearly.

(v)Thesaid vehicle shall be moved without any hindrance to the normal flow oftraffic.

(vi)The grant of this permission to the vehicledoes not prevent the Local Offices of Highways and Rural Works Department fromregulating or stopping the movement of these vehicles depending upon theexigencies of the situations and having regard to the condition of the road androad structures.

(vii)Thelength, width, height, maximum safe axle load and safe laden weight shall notbe enhanced beyond the limits indicated.

(viii)Theoperation of the tractor-trailer shall be done only sparingly,

(ix)Couplingof trailers along the width of the road shall not be permitted.

(x)Itshould be ensured that no other vehicle is on the road structure, when thisvehicle is moved.

Notifications under Section 58(3)Certain types of trailers RegistrationapprovedS.O. 396(E), dated 28-5-1999 .In exercise of the powers conferred bysub-section (3) of section 58 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby accords approval to the registration of followingtrailers with maximum safe laden weight and dimensions as mentioned in the Schedule appended hereto:

Schedule 2

1.	Type of Trailers	Independent Trailers
2.	Owned by	Kataria Carriers, Kanpur
3.	Description of Trailers(2 in Nos.)

Chasis No.	No. of Axles	No., Description, Size of Tyres	Measurements (Length x Width)	Unladen Weight (in Kgs.)	Maximum per Axle Load (in kgs.)	Weight Gross/Kgs.
(1)	(2)	(3)	(4)	(5)	(6)	(7)
TRT/MT-6/016	6	7.50 x 20,12 Ply 8 in each axle (8 x 6=48 tyres)	12612mm x 3000mm	27,000	18,000	1,08,000
TRT/MT-4/012	4	7.50 x 20,12 ply 8 in each axle (8 x 4=32 tyres)	9512mm x 3000mm	17,800	18,000	72,000

4. The above relaxation is subjectto the condition that

(a)Theoperations of the trailers shall be done only sparingly.

(c)Theloaded vehicles will not be allowed to pass over the bridges on the roads inthis State and applicants will have to make their own arrangements to cross therivers/nallas as directed by the Public WorksDepartment.

(d)The vehicles should display all danger flags and lights, preferably the vehicleshould be proceeded and followed by a vehicledisplaying prominently that a heavy load is passing.

(e)Couplingof the trailers alongwith the width of the road shallnot be permitted.

(f)Thetrailers shall be registered individually and not as a combination.

(g)Themaximum speed of the trailers for movement on the road shall not exceed 10km/hour.

5. The trailer shall be registeredonly subject to fulfilment of conditions laid downunder rule 47 of the Central Motor Vehicles Rules, 1989 and production of saledocuments (invoice, proof of payment of all taxes).

Notifications under Section 58(3)Certain types of trailers RegistrationapprovedS.O. 966(E), dated 10-11-1998 .In exercise of the powers conferred bysub-section (3) of section 58 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby accords approval to the registration of following Trailers, with maximum safe laden weight and dimensions as mentioned in the Schedule appended hereto:

Schedule 3

1.	Type of Trailers	Independent Trailers
2.	Owned by	Kataria Carriers, Kanpur
3.	Description of Trailers(2 in Nos.)

Chasis No.	No. of Axles	No., Description, Size of Tyres	Measurements (Length x Width)	Unladen Weight (in Kgs.)	Maximum per Axle Load (in kgs.)	Weight Gross/Kgs.
(1)	(2)	(3)	(4)	(5)	(6)	(7)
TRT/MT-6/016	6	7.50x20, 12 Ply 8 in each axle (8x6=48 tyres)	12612mm x 3000mm	27,000	18,000	1,08,000
TRT/MT-4/012	4	7.50 x 20,12 ply 8 in each axle (8x4=32 tyres)	9512mm x 3000mm	17,800	18,000	72,000

2. The above relaxation is subjectto the condition that

(a)Theoperations of the trailers shall be done only sparingly.

(b)Loadrestrictions on various roads stipulated by the Public Works Department/LocalAuthorities will be observed and permission of such authorities will beobtained every time the vehicle is put on the roads where restrictions havebeen specified. Each of such movement will be closely monitored by the roadauthorities.

(c)Theloaded vehicles will not be allowed to pass over the bridges where any loadrestrictions below the gross weight of the trailers have been prescribed by thelocal authorities and the owners will have to make their own arrangements tocross the rivers/nallas as directed by the Public Works Department.

(d)The vehicle should display all danger flags and lights, preferably the vehicleshould be proceeded and followed by a vehicledisplaying prominently that a heavy load is passing.

(e)Couplingof the trailers alongwith the width of the road shallnot be permitted.

Notifications under Section 60(1)Central Government Defence Vehicles Registering OfficersS.O. 424(E), dated 9-6-1989 .In exercise of the powers conferred bysub-section (1) of section 60 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby specifies the following officers as the officers whomay register motor vehicles referred to in the said sub-section, namely:

(i)The Officers Commanding of Units of the Armyof and above the rank of Major:

(ii)The Officers Commanding of Units of the Navy of and above the rank of LieutenantCommander:

(iii)The Officers Commanding of Units of the Air Force of and above the rank of SquadronLeader.

2. The Authorities specified abovemay grant certificate of fitness in respect of transport vehicles.

3. This notification shall come intoforce on the first day of July, 1989.

Notifications under Section 66(3)( g)Transport vehicles used by manufacturers,etc.Exempt from permitS.O. 414(E), dated 8-6-1989 .In exercise of the powers conferred byclause (g) of sub-section (3) of section 66 of the Motor Vehicles Act,1988 (59 of 1988), and in supersession of thenotification of the Government of India in the Ministry of Shipping and Transport No. S.O. 1502, dated the 15th May, 1973, the Central Government herebyspecifies that the provisions of sub-section (1) of the said section shall notapply to any transport vehicle used by a person who manufactures or deals inany motor vehicle or builds bodies for attachment to chassis solely for thepurposes of advertisement, demonstration, road test, endurance test, testground or export subject to the conditions that the driver of the transportvehicle shall

(a)carry a letter from the manufacturer or dealer indicating the purpose for which the vehicle is being used and the place to which it isproceeding;

(b)carry the trade certificate issued under Chapter III of the Central Motor Vehicles Rules, 1989; and

(c)not carry any goods ofcommercial nature other than the tools and accessories or any passengers otherthan the driver, one mechanic, one engineer and two attendants and every suchdriver, mechanic, engineer or attendant shall carry identity cards or letter ofidentity issued by the manufacturer or the dealer, but may carry instructionsand test equipments, etc., for test purposes.

2. This notification shall come intoforce on the first day of July, 1989.

*Substituted by S.O.944(E), dated 13-12-1993 (w.e.f . 13-12-1993 ).Notifications under Section 66(3)( j)Transport vehicles purchased in one Stateproceeding to another without carrying goods Exempt from permitS.O. 419(E), dated 8-6-1989 .In exercise of the powers conferred byclause (j) of sub-section (3) of section 66 of the Motor Vehicles Act,1988 (59 of 1988), the Central Government hereby specifies that the provisionsof sub-section (1) of the said section shall not apply to any transport vehiclepurchased in one State and proceeding to a place situated in that State or inany other State, without carrying any passenger or goods subject to theconditions that the driver of every such vehicles shall carry

(a)the certificate of registration, permanent or temporary;

(b)the certificate of fitness;

(c)a certificate of insurance or a cover note; and

(d)a letter from the seller of such vehicle stating the name andaddress of the person to whom it has been sold and the place to which it isproceeding.

2. This notification shall come intoforce to the first day of July, 1989.

Notifications under Section 66(3)( l)Transport vehicles used for certainpurpose Exempt from permitS.O. No. 418(E), dated 8-6-1989 .In exercise of the powers conferred byclause (l) of sub-section (3) of section 66 of the Motor Vehicles Act,1988 (59 of 1988), and in supersession of thenotification of the Government of India in the Ministry of Shipping and Transport No. S.O. 1500, dated the 15th May, 1973, the Central Governmenthereby specifies that the provisions of sub-section (1) of the said sectionshall not apply to a transport vehicle used for the purpose of

(a)sending as a replacement for a disabled transport vehicleunder intimation to the State Transport Authority in whose jurisdiction the vehicle is to be used;

(b)sending to another place of business by the owner ontransfer of his business to such place:

(c)using a goods carriage vehicle owned by a Central Government Undertaking or a State Government Undertaking as an exhibition van fordemonstrating the goods manufactured by it at different places of the countryfor promotion of its business activities.

2. This notification shall come intoforce on the first day of July, 1989.

Clause 66(3)( l) has since been substituted, this notification isno longer relevant to the present clause. This notification may now be treatedas falling under section 66(3)( n)Ed.Notifications under Section 66(3)( n)Transport vehicles carrying reliefsupplies in natural calamaties Exempt from permitS.O. 417(E), dated 8-6-1989 .In exercise of the powers conferred byclause (n) of sub-section (3) of section 66 of the Motor Vehicles Act,1988 (59 of 1988), the Central Government hereby specifies that the provisionsof sub-section (1) of the said section shall not apply to a transport vehicleused for carriage of foodgrains and other reliefsupplies for the persons affected by accident, flood, earthquake, naturalcalamities or unforeseen circumstances and carriage of persons and theirluggage.This order shall come into force on thefirst day of July, 1989.Notifications under Section 71(3)( a)Directions to limit state carriagepermitsS.O. 701(E) .In pursuance of clause (a) ofsub-section (3) of section 71 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby directs the State Government specified in column (1)of the Table below, to direct the concerned State Transport Authorities and Regional Transport Authorities to limit by notification in the officialgazette, the number of stage carriages operating as city services in the placesspecified in the corresponding entry in column (2) of the said Table.Table

State	Town
(1)	(2)
Kerala	1.Calicut2.Cochin
Jammu and Kashmir	1.Srinagar
Uttar Pradesh	1.Lucknow2.Kanpur3.Varanasi4.Agra5.Allahabad6.Meerut
Madhya Pradesh	1.Indore2.Jabalpur3.Bhopal4.Gwalior

Notifications under Section 74(3)( a)Direction to limit contract carriagepermitsS.O. 700(E) .In pursuance of clause (a) ofsub-section (3) of section 74 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby directs the State Governments specified in column (1)of the Table below to direct the concerned State Transport Authorities and the Regional Transport Authorities to limit, by notification in the officialgazette, the number of contract carriages, other than those covered by permitunder section 88(9) of the Act, generally or of any specified type as may befixed and specified in the notification operating in city routes in placesspecified in the corresponding entry in column (2) of the said Table.Table

State	Towns
(1)	(2)
Andhra Pradesh	1.Hyderabad2.Visakhapatnam
Jammu and Kashmir	1.Srinagar
Karnataka	1.Bangalore2.Hubli-Dharwar
Kerala	1.Trivandrum2.Calicut3.Cochin
Maharashtra	1.Bombay2.Pune3.Nagpur4.Solapur
Madhya Pradesh	1.Indore2.Jabalpur3.Bhopal4.Gwalior
West Bengal	1.Calcutta
Rajasthan	1.Jaipur2.Jodhpur

Notifications under Section88(1)( a), Third ProvisoCertificate Vehicles used for Defence purposes when used in another StateS.O. 426(E), dated 9-6-1989 .In exercise of the powers conferred by sub-clause (a) of the third proviso to sub-section (1) of section 88 of the Motor Vehicles Act, 1988 (59 of 1988), and in supersession of the notification of the Government of India in the Ministry of Shipping and Transport No. S.O. 16(E), dated the 17th January, 1983, the Central Government hereby specifies, the form of certificate referred to in the said clause,issued by the Regional Transport Authority which granted the permit.Form of CertificateThis is to certify that Motor Vehicle No.being used for the purpose of defence for the period with effect from ........................................... to This vehicle is exempted from theprovisions of section 66(1) of the Motor Vehicles Act, 1988.Seal Regional Transport OfficerPlace Region Date State .........................................

2. This notification shall come intoforce on the first day of July, 1989.

Notifications under Section 88(8)Special distinguishing mark to be displayed on public service vehicles covered by special permitsS.O. 428(E), dated 9-6-1989 .In pursuance of sub-section (8) of section 88 of the Motor Vehicles Act, 1988 (59 of 1988),and in supersession of the notification of the Government of India in the Ministry of Shipping Transport No. S.O. 1008, dated the 9th August, 1971, the Central Government hereby specifies that the form of special distinguishing mark to be assigned to public service vehicles covered by special permits referred to the said sub-section, shall be as indicated below and that the said distinguishing mark shall be displayed prominently on the wind-screen of the said vehicle.Special distinguishing markContractSpecial Permit No. .....................Issued under Section 88(8)of Motor Vehicles Act, 1988Issued by Valid upto Note:This should be displayedprominently on the wind-screen of the vehicleCarriageDimensionsBorder 6 mmOverall Diameter 100 mmColourCentre-Light BlueBorder-Red

2. This notification shall come in to force on the first day of July, 1989.

Notifications under Section 88(11)( ii)Drivers of touristvehicles Qualifications ofS.O. 415(E), dated 8-6-1989 .In exercise of the powers conferred by clause (ii) of sub-section (11) of section 88 of the Motor Vehicles Act,1988 (59 of 1988), and in supersession of thenotification of the Government of India in the Ministry of Shipping and Transport No. S.O. 1771, dated the 11th June, 1973, the Central Governmenthereby specifies for the purposes of said clause, the following qualificationsand conditions, namely:Qualifications .A driver of a tourist vehicle shall possess the following qualifications, namely:

(a)a drivers licence with at least two years experience;

(b)elementary knowledge of the mechanism and maintenance of the tourist vehicle he drives;

(c)knowledge of the topography of the route or area or region in which the tourist vehicle is proposed to be used;

(d)working knowledge of English and Hindi or any language of the region where he works.

Note :Qualification (d) shall not apply in cases where the driver is accompanied by a conductor who has the said qualification.Conditions .(1) A driver of tourist vehicle shall satisfy the following conditions, namely:

(a)in summer months he shall wear a white uniform of the following descriptions, namely:

(i)loose trousers;

(ii)bush shirt or coat with two pockets and letter T sewn on the left hand pocket of the shirt or coat in red thread.

(b)in winter months he shall wear a blue or grey uniforms of the following descriptions, namely:

(i)loose trousers;

(ii)buttoned up coat with two pockets and the letter T sewn on the left hand pocket in red thread or open coat with two pockets and the letter T sewn in left hand pocket in read thread, white full sleeved shirt and blue tie.

2. This notification shall come into force on the first day of July, 1989.

Notifications under Sections 109(3) and 110(1)( n)

4.

-Wheeler petrol-driven vehicles to befitted with a noble-metal based catalytic converterS.O. 454(E), dated 25-5-1989 .In exercise of the powers conferred by sub-section (3) of section 109 and clause (n) of sub-section (1) ofsection 110 of the Motor Vehicles Act, 1988 (59 of 1988), and in supersession of the notification of the Government of India in the Ministry of Surface Transport, No. S.O. 138(E), dated 19-2-1988, the Central Government hereby stipulates that the 4-wheeler petrol driven vehicles, as are registered on the first sale in the following cities on or after the 1st of August, 1998 shall be fitted by the manufacturers thereof with anoble-metal based catalytic converter of at least anoxidative type and with an OEM certification, namely:

States/UTs	Cities
Andhra Pradesh	Hyderabad and Visakhapatnam
Arunachal Pradesh	Itanagar
Assam	Dispur
Bihar	Patna, Jamshedpur and Ranchi
Chandigarh	Chandigarh
Goa	Panjim
Gujarat	Gandhinagar, Surat and Baroda
Haryana	Gurgaon, Hissar and Ambala
Himachal Pradesh	Shimla
Jammu and Kashmir	Jammu and Srinagar
Karnataka	Bangalore
Kerala	Trivandrum, Cochin and Calicut
Madhya Pradesh	Bhopal and Indore
Maharashtra	Pune and Nagpur
Manipur	Imphal
Meghalaya	Shillong
Mizoram	Aizwal
Nagaland	Kohima
Orissa	Bhubaneshwar
Punjab	Amritsar, Ludhiana and Jalandhar
Rajasthan	Jaipur, Jodhpur and Udaipur
Sikkam	Gangtok
Tripura	Agartala
Uttar Pradesh	Lucknow, Allahabad and Kanpur
Andaman and Nicobar	PortBlair
Dadra and Nagar Haveli	Silvassa
Pondicherry	Pondicherry

Notifications under Section 110(3)Tractors exempted from someconstructional requirementsS.O. 680(E), dated 30-8-1989 .In exercise of the powers conferred bysub-section (3) of section 110 of the Motor Vehicles Act, 1988 (59 of 1988),the Central Government hereby exempts tractors from the requirements of theprovisions of clauses (c), (d), (e), (f), (g),(h), (i), (j), (k) and (m)of sub-section (1) of the said sectionNotifications under Section 185, ExplanationSpecification of certain drugs deemed torender driver incapable of exercising control over vehicleS.O. 441(E), dated 12-6-1989 .In pursuanceof the Explanation of section 185 of the Motor Vehicles Act, 1988 (59 of1988), and in supersession of the notification of the Government of India in the Ministry of Shipping and Transport No. S.O. 1929,dated the 17th June, 1978, the Central Government hereby specifies thefollowing drugs which shall be deemed to render a person incapable ofexercising proper control over a motor vehicle, namely:

1. Central Nervous SystemDepressant:

(a)Cannabis

(b)Cocaine

2. Hypnotics Sedatives:

(a)Allobarbitone

(b)Phenobarbital

(c)Secebarbital

(d)Cyclobarbitone

(e)Barbitone

(f)Methaquolone

(g)ChloralHydrate

3. Narcotic Analgesics:

(a)Morphine

(b)Pethidine

4. Psychotropic drugs:

(a)LysergicAcid Deithylamide (L.S.D.)

5. Stimulants:

(a)Amphetamin

(b)MethylPhanidate Hydrochloride

6. Tranquilizers:

(a)Diazepam

(b)Chloridiarepoxide

(c)Nitrazepam

2. This notification shall come intoforce on the first day of July, 1989.

UnderSection 203, ExplanationBreath analysers toindicate presence of alcohol in bloodS.O. 442(E), dated 12-6-1989 .In exercise of the powers conferred by the Explanation to section 203 of the Motor Vehicles Act, 1988 (59 of1988), and in supersession of the notification of the Government of India in the Ministry of Surface Transport No. S.O. 3796, dated the 23rd November, 1977, the Central Government hereby approves the followingtypes of devices (hereinafter referred to as the breath analyser ),for the purpose of obtaining an indication of the presence of alcohol in apersons blood by means of a test carried out, on one or more specimens ofbreath provided by that person, for the purpose of breath tests, namely:

(1)Device I . The breath analyser shall comprise the following, namely:

(a)Anindicator tube containing material which would undergo change of colour when in contact with alcohol vapours on breathing of an alcoholic subject into the tube:

Provided that the shelf-life of theindicator tube shall not be less than one year, so that the performance of thebreath analyser stored for this period shall in noway be different from that of a freshly made indicator tube;

(b)a mouth-piece made of non-toxic plastic material;

(c)an inflatable bag of volume of 1 litre ,when fully inflated, made of polythene and attached with the mouth-piece at theopening.

(2)Device II .The breath analyser shall comprise the following, namely:

(a)Anindicator test type containing material which would undergo change of colour when in contact with alcohol vapours on dealing with an alcoholic subject into the tube;

(b)a mouth-piece;

(c)a breath back with a colour neckand capacity; or

(3)Device III .The breath analyser shall comprise the following, namely:

(a)Anindicator tube fused at both ends and containing a yellow reagent which wouldundergo change of colour when in contact with alcoholvapours on breathing of alcoholic subject into thetube:

Provided that the shelf-life of theindicator tube shall not be less than three year, so that the performance of the breath analyser stored for this period shall inno way be different from that of a freshly made indicator tube;

(b)a mouth-piece;

(c)an inflatable bag and attached with a mouth-piece at theopening and further identified by a broad weight bang, or

(4)Device IV .The breath analyser shall comprise the following, namely:Any evidential digital instrument when oxidated with the breath containing alcohol an electricsignal which is amplified and displayed as blood alcohol concentration.

2. This notification shall come intoforce on the first day of July, 1989.

Notifications under Section 213(4)Minimum qualifications for Inspector and Assistant Inspector of Motor VehiclesS.O. 443(E), dated 12-6-1989 .In exercise of the powers conferred bysub-section 213 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby prescribes that the minimum qualification for the class ofofficers consisting of the category of Inspector of Motor Vehicles or Assistant Inspector of Motor Vehicles (by whatever names called) shall be as under:Qualification :

(1)Minimumgeneral educational qualification of a pass in X standard; and

(2)adiploma in Automobile Engineering (3 years course) or a diploma in Mechanical Engineering awarded by the State Board of Technical Education (3 years course);and

(3)workingexperience of at least one year in a reputed automobile workshop whichundertakes repairs of both light motor vehicles, heavy goods vehicles and heavypassenger motor vehicles fitted with petrol and diesel engine; and

(4)must hold a driving licence authorising him to drive motor cycle, heavy goods vehiclesand heavy passenger motor vehicles.

2. Nothing contained in the notificationshall apply to an officer appointed to such post before the first day of July,1989 and to an officer appointed to discharge function of a non-technicalnature.

3. This notification shall come intoforce on the first day of July, 1989.

Notifications under Section 110(3) and Central Rule93(4) and (6)Overall dimensions of drilling machinespecifically designedS.O. 361(E), dated 30-5-1991 .Whereas the Central Government is of the opinion that for the purpose of registration under Chapter IV of the Motor Vehicles Act, 1988 (59 of 1988), (hereinafter referred to as the said Act),dimensions, in excess of the dimensions relating to height and overhangprescribed in sub-rules (4) and (6) respectively of rule 93 of the Motor Vehicles Rules, 1989 (hereinafter referred to as the said rules), should bepermitted for the drilling machine specially designed and constructed for thepurpose of drilling water, as described in the schedule below (hereinafterreferred to as the said class of vehicle).Now, therefore, in exercise of the powersconferred by clause (a) of sub-section (3) of section 110 of the said Act, the Central Government hereby exempts the said class of vehicles from theprovisions of sub-rules (4) and (6) of rule 93 of the said Rules, subject to the following conditions, namely:

(i)overall height of the vehicle shall not exceed 15 feet.

(ii)the overhang from projection of the drilling mast protrudingout of the vehicle either on front or rear shall not exceed eleven feet andshould have red light attached at the extreme ends of overhang frontprojection.

(iii)speedof the vehicle shall not exceed 20 km per hour or the lower speed limit as maybe prescribed by the concerned State Government in whose jurisdiction the vehicle in moving;

(iv)redflags will be put on all the four corners of vehicle both at the front and therear, indicating the full width of vehicle, so as to give reasonable caution to the vehicular traffic coming from behind and front.

(v)the vehicle shall move with the Drilling Machine attachedwith a compressor only during the day time.

(vi)the operation of the vehicle would be subject to payment oftax, if any, leviable under the provisions of the Motor Vehicles Taxation Act, or any other Act of the concerned State.

(vii)Theowner of the vehicle, shall, before moving the vehicle and the drilling machineboring rig, seek prior permission of the concerned Governments of the Statesthrough which the vehicle would move for moving the vehicle and the State Government would accord permission, subject to such conditions imposed by themkeeping in view the local conditions of roads, bridges, culverts and volume ofmovement of vehicular traffic etc.

Schedule 4

Type of vehicleDrilling Machine/BoringRig Mounted on Truck.Notifications under Rule 124 of the Central Motor Vehicles Rules, 1989Parts, components Standards to befollowed by manufacturersS.O. 873(E), dated 15-12-1997 .In exercise of the powers conferred byrule 124 of the Central Motor Vehicles Rules, 1989 and in supersession of the notification of the Government of India in the Ministry of Surface Transport (Road Transport Wing) S.O. No. 201(E), dated 26th March, 1993,the Central Government hereby specifies the parts, components or assemblies and the relevant standards mentioned in the Table below, which every manufacturershall use in the manufacture of the vehicle.

2. This notification shall come intoforce after three months from the date of publication in the Official Gazette.

Sl. No.	Particulars
(1)	(2)

1. [Automobile Lamps used in motorvehicles including construction equipment vehicles] for the followingapplications:

(i)Head Lights Main and Dip

(ii)ParkingLight

(iii)Direction Indicator Lamp

(iv)Tail Lamp

(v)Reversing Lamp

(vi)Stop Lamp

(vii)Rear Registration Mark Illuminating Lamp

(viii)Top Light,

shall be in accordance with clauses 1, 2, 3, 4.1.2, 4.1.4, 4.1. 5,4. 1.6., 4.2, 4.4, 5, 6, 7, and 8 of IS 1606 : 1979

2. Hydraulic Brake Hose whereverused in motor vehicles shall be in accordance with [IS : 7079 : 1995] [Substituted for [IS : 7079 : 1979] by S.O. 1228(E), dated 18.12.2001 (w.e.f. 1.1.2003).].

3. Hydraulic Brake Fluid whereverused in the motor vehicles shall be in accordance with IS 8654: 1986.

4. T signs, where used on Trailersshall be in accordance with IS 9942 : 1981.

5. The steering impact requirementshall be as per IS : 11939: 1996. This requirementshall be applicable to vehicles specified in IS : 11939 : 1966.

6. All passenger cars shall complywith the requirement of side door impact as load in IS 12009: 1995.

7. [ Fuel tanks of motor vehicleshaving more than three wheels shall comply with the requirement laid down in IS : 12056 : 1987 :

Provided that plastic fuel tanks of motorvehicles having more than three wheels shall be in accordance withAIS-033/2001.] [Sl.Nos. 5, 7 and 18 substituted by S.O. 1228(E), dated 18.12.2001 (w.e.f. 1.1.2003).]

8. Wheel rims fitted in all motorvehicles shall comply with the requirement of IS 9438 : 1980 or IS 9436 : 1980 as applicable.

9. Control Cables fitted on motorcycles of engine capacity less than 50 cc shall comply with the requirement ofclause 4 of IS 10791 : 1983.

10. Pneumatic couplings used forconnection of brake system between the towing vehicle and the trailer, whereverused, shall comply with the requirement of IS 10792 : 1984.

11. The external projection on allmotor vehicles other than three wheeler of engine capacity less than 500 cc andmotor cycles shall be accordance with IS 3942 : 1994.

12. The retention and release of thewindows fitted on buses shall be in accordance with IS 13944: 1994

13. Wheel guards (mud-guards) usedon passenger cars shall be in accordance with IS 13943 : 1994.

14. Wheel nuts, wheel discs and hubcaps of passenger cars, light and heavy commercial vehicles shall be inaccordance with IS 13941 : 1994.

15. The accelerator control systemfitted on all motor vehicles other than three-wheelers of engine capacity lessthan 500 cc motor cycles and tractors shall be in accordance with IS 14283 : 1995.

16. The door locks and the doorretention components fitted on cars and light passenger and commercial vehiclesshall be in accordance with IS 14225 : 1995.

17. The hood latch system fitted onpassenger cars and commercial vehicles shall be in accordance with IS 14226 : 1995.

18. [ The Tell-Tale symbols andcontrols on two-wheelers and three-wheelers vehicles shall be in accordancewith IS : 14413 : 1996.] [Sl. Nos. 5, 7 and 18 substituted by S.O. 1228(E), dated 18.12.2001 (w.e.f. 1.1.2003).]

19. Tell-Tale Symbols and controlsfor motor vehicles other than 3 wheeled vehicles with handle bar, 2 wheeledvehicles and tractors shall be in accordance with Safety Standard No. 12.1.

[devices fornon-transport and transport vehicles] [Sl. No. 20 substituted by S.O. 1228(E), Cl. (vi), dated 18.12.2001, see foot-noot no. 8, infra.'>[20. Installation requirements forlighting and light signalling <SPAN class=amd2><A TITLE =] having more than three wheels, and theirtrailers and semi-trailers, shall be in accordance with AIS008/2001, except the requirement for vertical orientation of dipped beam headlamp as per clause6.2.6.1 of AIS008/2001:Provided that the performancerequirements of the lighting, light signalling andindicating systems shall be in accordance with Safety Standard 15.1:Provided further that lighting, light signalling and indicating systems of construction equipmentvehicles shall be in accordance with Safety Standard No. 15.1 except therequirement of self-cancellation of turn signal indication:Provided also that such compliance of Safety Standard No. 15.1 shall not be applicable to agricultural tractorsand other special purpose motor vehicles:][Provided also that in the case of thesteering impact requirement referred to in clause (iii) and therequirement for installation of lighting and light signalling devices for transport vehicles having more than three wheels and their trailersand semi-trailers, referred to in clause (vi) shall come into force on the 1st May, 2003, and for two and three wheelers and their trailers andsemi-trailers, referred to in clause (viii) shall come into force on the1st March, 2003.] [Inserted by S.O. 1306(E), dated 11.12.2002.]

21. [ Electromagnetic radiation fromall motor vehicles shall be in accordance with AIS004/1999.] [SL. No. 21 substituted by S.O. 1228(E), dated 18.12.2001 (w.e.f. 1.1.2003).]

22. Towing devices used on motorvehicles, trailers and transport tractors from 2 tons to 35 tons gross massshall be in accordance with Safety Standard No. 33.1.

23. [ The gradeability of every motor vehicle shall be in accordance with AIS 003/1999.

24. Installation requirements forlighting and light signalling devices for two andthree wheelers, and their trailers and semi-trailers shall be in accordancewith AIS009/2001.

25. Fuel tanks for two andthree-wheelers shall be in accordance with IS : 14681-1999 except the requirement for permeability test for plastic fuel tanks.] [[Inserted by S.O. 1228(E), Cl. (viii), dated 18.12.2001.[N.B.- Amendments shall come into force on 1st January, 2003:

Provided that in the case of the requirement for vertical orientation of dipped beam headlamp as per clause 6.2.6.1. of AIS - 0**/2001 referred to in clause (vi) and the permeability test for plastic fuel tanks referred to in clause (viii) shall come into force on the 1st January, 2005.]]Notifications under Section 8(3)Registered Medical Practitioners Authorised to issue medical certificatesIn exercise of the powers conferred undersub-section (3) of section 8 of the Motor Vehicles Act, 1988 (59 of 1988), the Transport Commissioner, Delhi hereby appoints all Registered Medical Practitioners residing or practicing in the Union Territory of Delhi and havingdegree in Allopathy , Homoeopathy, Ayurvedic or Unani System of Medicine for issue of Medical Certificates under the Motor Vehicles Act, 1988 and rules made thereunder .The Registered Medical Practitioners whoare eligible for issuing Medical Certificates as mentioned above shall puttheir name, detailed address, educational qualifications and the registrationnumber alongwith Medical Council, where registered on the medical certificates issued by them and maintain proper record in thisrespect.The Registered Medical Practitioners whohave been authorised to issue Medical Certificates asmentioned above shall not charge more than Rs . 30for issuing such certificate and this fee is inclusive of the examination ofvision, blood grouping with R.H. Factor (optional) and all other detailsmentioned in Form A appended to the Central Motor Vehicles Rules, 1989.The Registered Medical Practitioners should have vision testing equipment and he must either have Pathological Laboratory or should get the report from the Pathological Laboratory and thesame report should also be attached to the Medical Certificate.This notification shall come into forcefrom the 1st April, 1991 .

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