(4)Nothing in this Act or in any rule made thereunder by a State Government relating to-(a)the registration and identification of motor vehicles, or(b)the requirements as to construction, maintenance and equipment of motor vehicles, or(c)the licensing and the qualifications of drivers [and conductors] [Inserted by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 71 (w.e.f. 16.2.1957).] of motor vehicles[shall apply-(i)to any motor vehicle to which or to any driver of a motor to whom any rules made under clause (b) or clause (c) of sub-section (1) or under sub-section (1A) apply;(ii)to any conductor of a motor vehicle to whom any rules made under sub-section (1A) apply.][Chapter VIIA] [Inserted by Act 47 of 1982, section 11 (w.e.f. 1.10.1982)] Liability without Fault in Certain Cases
