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Union of India - Act

The Motor Vehicles (New High Security Registration Plates) Order, 2001

UNION OF INDIA
India

The Motor Vehicles (New High Security Registration Plates) Order, 2001

Rule THE-MOTOR-VEHICLES-NEW-HIGH-SECURITY-REGISTRATION-PLATES-ORDER-2001 of 2001

Published on 22 August 2001
Commenced on 22 August 2001
[This is the version of this document from 22 August 2001.]
[Note: The original publication document is not available and this content could not be verified.]

The Motor Vehicles (New High Security Registration Plates) Order, 2001Published vide Notification S.O. 814(E), dated 22.8.2001, published in the Gazette of India, Extraordinary, Part 2, Section 3(ii), dated 22.8.2001.

17.

/756Whereas the Central Government is of the opinion that it is necessary and expedient in the public interest to notify certain standards in respect of the new system of high security registration plates for motor vehicles and the process used by a manufacturer or vendor for manufacturing or supplying such plates with reference to the amendments made in the Central Motor Vehicles Rules, 1989, by the Central Motor Vehicles (1st Amendment) Rules, 2001, it, therefore, in exercise of the powers conferred by the sub-section (3) of section 109 of the Motor Vehicles Act, 1988 (59 of 1988) makes the following Order to specify such standards, namely:-

1.

This Order may be called as The Motor Vehicles (New High Security Registration Plates) Order, 2001.

2.

It shall come into force on the 28th day of September, 2001 in case of new registered vehicles from that date and in case of already registered vehicles, two years from the date of publication of this Order in the Official Gazette.

3. Application

.-This Order shall apply to motor vehicles as defined in clause (28) of section 2 of the Motor Vehicles Act, 1988 (59 of 1988).

4.

A manufacturer or supplier of new high security registration plates shall comply with the following specifications, namely:-

(i)The manufacturer or supplier shall have a certificate from the Central Road Research Institute, New Delhi or any one of the testing agencies authorised by the Central Government under rule 126 of the Central Motor Vehicles Rules, 1989.

(ii)The registration plate shall conform to the specifications spelt out in rule 50 of the Central Motor Vehicles Rules, 1989; and shall conform to [DIN 74069-1975 and ISO 7591-1982, as amended from time to time till such time as the corresponding BIS specifications are notified.] [ Substituted by S.O. 1041(E), dated 16.10.2001, for " DIN 1745/DIN 1783 or ISO 7591, as updated from time to time" (w.e.f. 16.10.2001).] The registration plate has to be guaranteed for imperishable nature for a minimum of five years.

[(ii-a) The size of the registration plate for different categories of vehicles shall be in accordance with clause (vi) to sub-rule (1) of rule 50 of the Central Motor Vehicles Rules, 1989. However, in case of motorcycles, the size of the plate may be used 285 x 45 mm.]

(iii)The background colour of the letters in the High Security Registration Plates shall be the same as per the colour scheme prescribed in the Notification of the Government of India in the Ministry of Road Transport & Highways No.G.S.R. 221(E), dated 28-3-2001, namely, in black colour on yellow background in case of transport vehicles and in black colour on white background in other cases. The letters of registration mark shall be in English and the figures shall be in Arabic numerals, and the letters and numerals shall be embossed and hot stamped.

(iv)[ To protect against counterfeiting, a chromium-based hologram of the size of 20 mm x 20 mm is to be applied by hot stamping on the top left-hand corner of the plate in both front and rear plates. The hologram shall contain CHAKRA in blue colour as given in the Annexure annexed to this Order.]

(v)The permanent identification number of minimum 7 digits is to be laser branded into the reflective sheeting on the bottom left hand side of the registration plate with the numeral size being 2.5 mm:

[Provided that the permanent consecutive identification number in Arabic numbers shall be preceded by two alphabets representing the name of the vendor or the manufacturer or the supplier, as the case may be, for whom the type approval certificate is issued by the test agencies:Provided further that the test agencies specified in column (2) of the Table below shall use the alphabet specified in column (3) of the said Table as under:

Sl.No	Name of Test Agency	Alphabet
(1)	(2)	(3)
1.	Automotive Research Association of India, Pune	A to H
2.	Central Road Research Institute, New Delhi	I to P
3.	Vehicles Research Development Establishment, Ahmednagar	Q to S

Provided also that the height of the digits shall be 5 mm for the front and rear registration plates and shall be 2.5 mm for the third registration plate, which shall be in the form of a sticker.] [ Inserted by S.O. 1041(E), dated 16.10.2001 (w.e.f. 16.10.2001).]

(vi)The hot stamping film to be applied on the letters/numerals of the license number shall bear the inscription "INDIA". [The letters "INDIA" shall be in blue colour with the font size of 10 (Ten) in Type Arial Bold script at 45 degrees inclination with sequential lines being the mirror image of the other.] [ Added by S.O. 1041(E), dated 16.10.2001 (w.e.f. 16.10.2001).]

(vii)The third registration plate in the form of a self destructive type chromium based hologram sticker shall be of the size of 100 mm x 60 mm is to be affixed on the inner side of left hand corner of windshield of the vehicle. The details on the sticker shall be (i) name of registering authority, (ii) registration number of the vehicle, (iii) laser branded permanent identification number, (iv) engine number and (v) chassis number of the vehicle. On the bottom of the right corner of the sticker, the chromium based hologram shall be applied but of a smaller size of 10 mm x 10 mm. In the said sticker the registration number of the vehicle shall be in the centre with a letter size of 10 mm in height. The name of registering authority would be on top part of sticker in letter size of 5 mm, while, laser branded permanent identification number, then engine number followed by chassis number shall come in the bottom left side of the sticker with numeral size being 2.5 mm in each case. A depiction of the sticker is given in the sketch as specified in the Annexure annexed to this Order. The sticker should be essentially a diffraction foil film with high reflective index and shall have the chromium based hologram embedded.

(viii)The registration plate fitted in the rear of the vehicle shall be fastened with non-removable/non-reusable snap lock system. For that sake of better security, at least two such snap locks shall be fitted.

(ix)No high security plate shall be affixed outside the premises of the registering authority.

(x)The manufacturer or the vendor selected by the State Transport Department for supply of such registration plates may be for the State as a whole or for any region of the State.

(xa)[ The State Government or Union Territory Administration shall ensure that any person who has been,-

(a)convicted of a cognizable offence by any Court of law with imprisonment for a term exceeding one year; or

(b)imposed a penalty of rupees one crore or more for violation of the provisions of the Foreign Exchange Regulation Act, 1973 (46 of 1973) (since repealed) or the Foreign Exchange Management Act, 1999 (42 of 1999); or

(c)detained under the National Security Act, 1980 (65 of 1980) or the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985); or

(d)adjudged guilty by the Stock Exchange Board of India or any other such Financial Regulatory Boards or Tribunals or Agencies; or

(e)found to be associated in any manner with an organised crime syndicate or its associate or with any Association declared unlawful under the Unlawful Activities (Prevention) Act, 1967 (37 of 1967) or any other law for the time being in force; or

(f)found to be connected with activities prejudicial to the National Security, is not considered for selection as manufacturer or vendor for supply of High Security Registration Plates.

(xb)The person or firm selected for any State or any region of the State shall not change the ownership of the firm without prior permission of the State Government or Union Territory Administration.

(xc)The State Government or Union Territory Administration shall take necessary action to ensure compliance with the provisions of clause (xa), as so inserted, and complete the implementation of rule 50 of the Central Motor Vehicles Rules, 1989 on or before the 31st day of October, 2006 for the newly registered vehicles and within a period of two years thereafter for already registered vehicles:

Provided that before cancelling the selection of or disqualifying a manufacturer or vendor, the State Government or Union Territory Administration shall give such manufacturer or vendor, as the case may be, a reasonable opportunity to represent against such action and communicate in writing the reasons for such cancellation or disqualification.] [ Inserted by S.O. 883(E), dated 12.6.2006 (w.e.f. 12.6.2006).]

(xi)The registration plate will be supplied to the motor vehicle owners by the vendor against the authorisation by the Road Transport Officer or any officer designated for the purpose by the State Transport Department.

(xii)The replacement for any existing registration plate may be made by the concerned transport authority only after ensuring that the old plate has been surrendered and destroyed.

(xiii)A proper record of the registration plates issued by the manufacturer or the vendor, authorised by the State Government, should be maintained on a daily basis and got tallied periodically with the records of the Transport Office.

(xiv)Periodic audit shall be carried out by concerned testing agency to ensure compliance of the requirements of the high security registration plate.

[ Substituted by S.O. 1041(E), dated 16.10.2001, for sub-Clause (iv) (w.e.f. 16.10.2001).][ Inserted by S.O. 1041(E), dated 16.10.2001 (w.e.f. 16.10.2001).]

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