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State of Uttarakhand - Section

Section 163 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

163. Painting of motor vehicles. - (1) Subject to Rule 1 1 1 and sub-rule (2) a motor vehicle of four wheel drive such as jeep and command cars which originally belonged to the military shall be painted in any of the following colours -

(a)White (b) Black (c) Green
(2)Every motor cab permitted to ply exclusively within city area shall be painted in black colour with a yellow hood and no other motor car shall be painted in this colour combination:Provided that this sub-rule shall not apply to the motor cabs specified in Rule 85-A of the Central Motor Vehicles Rules, 1989.
(3)Contract carriage other than those specified in sub-rule (2) shall be painted in any colour other than maroon or black or red colour. The words "contract carriage" shall be mentioned on two sides of the contract carriage within a circle of sixty centimeters diameter in case of other than motor cab and within a circle of twenty five centimeters diameter in case of motor cab.
(4)No motor vehicle other than military motor vehicle shall be used in any public place unless it is painted in any colour different from those usually used for military motor vehicles.
(5)Education institutions bus and school cab shall be painted in yellow colour.
(6)Ambulance shall be painted in white colour and the letters in word ambulance shall be upside down.".