210. Courts to send intimation about conviction. - Every Court by which any person holding a driving licence is convicted of an offence under this Act or of an offence in the commission of which a motor vehicle was used, shall send intimation to
(a)the licensing authority which issued the driving licence, and(b)the licensing authority by whom the licence was last renewed, and every such intimation shall state the name and address of the holder of the licence, the licence number, the date of issue and renewal of the same, the nature of the offence, the punishment awarded for the same and such other particulars as may be prescribed.[210A. Power of State Government to increase penalties. Subject to conditions made by the Central Government, a State Government, shall, by notification in the Official Gazette, specify a multiplier, not less than one and not greater than ten, to be applied to each fine under this Act and such modified fine, shall be in force in such State and different multipliers may be applied to different classes of motor vehicles as may be classified by the State Government for the purpose of this section.][210B. Penalty for offence committed by an enforcing authority. - Any authority that is empowered to enforce the provisions of this Act shall, if such authority commits an offence under this Act, shall be liable for twice the penalty corresponding to that offence under this Act.][210C. Power of Central Government to make rules. - The Central Government may make rules for-(a)design, construction and maintenance standards for National highways;(b)such other factors as may be taken into account by the Court under sub-section (3) of section 198A;(c)any other matter which is, or has to be, prescribed by the Central Government.][210D. Power of State Government to make rules. - The State Government may make rules for design, construction and maintenance standards for roads other than national highways, and for any other matter which is, or may be, prescribed by the State Government.]
