Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

NCT Delhi - Subsection

Section 57(3) in Delhi Motor Vehicles Rules, 1993

(3)The board required by sub-rule (10) shall be affixed before the commencement of any trip for which the vehicle is being needed as a contract carriage and shall be kept affixed throughout the whole of trip, and any board or marks indicating the route or routes on which vehicle is operated at other times shall be removed or covered up throughout the trip.