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Union of India - Act

Central Motor Vehicles (First Amendment) Rules, 2023

UNION OF INDIA
India
The Central Motor Vehicles Rules, 1989

Central Motor Vehicles (First Amendment) Rules, 2023

Rule G-S-R-29-E- of 2023

  • Published in THE GAZETTE OF INDIA : EXTRAORDINARY on 16 January 2023
  • Commenced on 16 January 2023
  • [This is the version of this document from 16 January 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]
MINISTRY OF ROAD TRANSPORT AND HIGHWAYSNOTIFICATIONNew Delhi ,the 16th January ,2023G.S.R. 29 (E ).—Whereas draft rules further to amend the Central Motor Vehicles Rules , 1989 , were published , as required under sub -section (1) of section 212 of the Motor Vehicles Act , 1988 (59 of 1988 ), vide notification of the Government of India in the Ministry of Road Transport and Highways number G.S.R. 845 (E), dated the 24th November , 2022 in the Gazette of India , Extraordinary , Part -II, Section 3, Sub -section (i) inviting objections and suggestions from all persons likely to be affected thereby before the expiry of the period of thirty days from the date on which copies of the Official Gazette containing the said notification were made available to public ;And whereas copies of the said Official Gazette in which the said notification was published ,were made available to the public on the 25th November ,2022 ;And whereas the objections and suggestions received from the public in respect of the said draft rules have been duly considered by the Central Government ;
Now ,therefore ,in exercise of the powers conferred by sub -sections (1) and (4) of section 59 and clause (p) of section 64 of the Motor Vehicles Act , 1988 (59 of 1988 ),the Central Government hereby makes the following rule further to amend the Central Motor Vehicles Rules , 1989 namely :-

1.

(1)These rules may be called the Central Motor Vehicles (First Amendment ) Rules ,2023 .
(2)They shall come into force on the 1st day of April ,2023 . In the Central Motor Vehicles Rules ,1989 ,after rule 52 ,the following rule shall be inserted ,namely :-"52A . Renewal of certificate of registration of Government vehicles . (1) Notwithstanding anything contained in rule 52 ,the certificate of registration in respect of a motor vehicle owned by -
(i)the Central Government ;or
(ii)the State Government or Union Territory administrations ;or
(iii)any Municipal Corporation or Municipality or Panchayat ;or
(iv)a State transport undertaking established under the Road Transport Corporation Act ,1950 (64 of 1950 )and the Companies Act ,2013 (18 of 2013 );or a Public sector undertaking ;or an autonomous body owned or controlled by the Central Government or the State Government , shall expire after the lapse of fifteen years , as provided in sub -section (7) of section 41 , from the date of initial registration of the vehicle :
Provided that the certificate of registration of government vehicle if already renewed before lapse of fifteen years from the date of initial registration ,such certificate shall be treated as cancelled on completion of fifteen years from the date of initial registration of the vehicle :Provided further that ,this rule shall not apply to the special purpose vehicles (armoured and other specialised vehicles ) used for operational purposes for defense of the country and for the maintenance of law and order and internal security .
(2)Disposal of such vehicles shall ,after the expiry of the fifteen years from the date of initial registration of the vehicle , be ensured through the Registered Vehicle Scrapping Facility set up in accordance with the Motor Vehicles (Registration and Functions of Vehicle Scrapping Facility )Rules ,2021 ,as amended from time to time .