Section 3 in Notifications under Motor Vehicles Act and Rules
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.
