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] [Entire Act]

State of Haryana - Section

Section 131 in The Haryana Motor Vehicles Rules, 1993

131. Restriction on painting.

[Section 111]. - No motor vehicle shall be painted to olive green colour;Provided that any Military motor vehicle purchased as Military disposal shall be repainted with a colour other than olive green before registration under the Act and such repainted colour shall conform to the colour specification, if any, laid down in these rules as applicable to a class or classes of motor vehicles.
(2)The motor vehicles belonging to an Educational Institution :
(i)shall be painted in [yellow] [Subtituted for the words 'light blue or sky blue' vide Haryana Government Notification No. S.O.212/C.A.59/88/Ss.28, 38, 65, 93, 95, 96, 107, 111 and 213/99 dated 12.10.1999.] colour with a 254 millimetres wide strip of dark blue paint going all around the body 178 millimetres below the windows;
(ii)the crest of the institutions shall be painted below the dark blue strip in white colour on both sides of the vehicle between the rear the front wheels; and
(iii)the name of the institution shall be written on the front side either above or below the wind screen accordingly to the space available.
(3)No motor cycle shall be painted in yellow colour except those belonging to the police organisation of the State.