Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 82(12)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(12)(b) in Delhi Motor Vehicles Rules, 1993

(b)Any approval under clause(a) of this sub-rule shall be subject to the following conditions, namely:
(i)that the premises shall be administered in a seemly and orderly manner;
(ii)that the premises shall at all times be kept in a clean condition and good state of repairs;
(iii)that the licensee shall take all possible precautions to ensure that no breach of any of the provisions of the Act/Central motor Vehicles Rules, 1989 or of these rules is committed in respect of any vehicle entering or leaving or parking at such premises and shall report any such breach to the nearest police station.