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[Cites 0, Cited by 0] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(1) in Delhi Motor Vehicles Rules, 1993

(1)Pending consideration of an application for the renewal of fitness certificate or pending carrying out of repairs to the vehicle, the Board of Inspection, shall note the condition on Form C.F.X. under which it shall be permissible for the vehicle to be used pending the grant or renewal of the certificate, These conditions shall in no case permit the use of the vehicle for the conveyance of passengers for hire or reward or for the carriage of goods other than the goods carried in connection with the repairing of the vehicle.