Section 88 in The Central Motor Vehicles Rules, 1989
88. [ Age of motor vehicle for the purpose of national permit. [Rule 88 substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
(1)No national permit shall be granted in respect of a goods carriage, other than multiaxle vehicle, which is more than [twelve years] old at any point of time.(2)No national permit shall be granted for a multiaxle goods carriage which is more than fifteen years old at any point of time.(2A)[ No national permit shall be granted for a puller tractor which is more than fifteen years old at any point of time:Provided that the national permit may be extended for another period of five years subject to certificate of fitness granted by the manufacturer or a chartered engineer, in case the manufacturer ceases to operate in India.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](3)A national permit shall be deemed to be invalid from the date on which a goods carriage covered by the permit completes fifteen years in case of a multiaxle goods carriage and [twelve years] [Substituted by G.S.R. 799(E), dated 30-12-1993, for 'nine years' (w.e.f. 30-12-1993).] where the vehicle is other than a multiaxle goods carriage, unless such goods carriage is replaced.Explanation. - For the purpose of this rule, the period of [twelve years] [Substituted by G.S.R. 799(E), dated 30-12-1993, for 'nine years' (w.e.f. 30-12-1993).] or fifteen years, as the case may be,shall be computed from the date of initial registration of the motor vehicle covered under its permit or the prime mover in case of an articulated vehicle.](4)[ No national permit shall be granted in respect of a multiaxle trailer approved to carry a gross vehicle weight of more than 50 tonnes, which is more than 25 years old at any point of time, the period of 25 years being computed from the date of initial registration of the said trailer.Explanation. - For the purpose of this rule, multiaxle trailer means a trailer having more than two axles.] [Inserted by G.S.R. 221(E), dated 28-3-2001 (w.e.f. 28-3-2001)](4A)[ No national permit shall be granted in respect of a modular hydraulic trailer, which is more than twenty five years old at any point of time, the period of twenty five years being computed from the date of initial registration of the said modular hydraulic trailer:Provided that the national permit may be extended for another period of five years subject to certificate of fitness granted by the manufacturer or a chartered engineer or approving authority, in case the manufacturer ceases to operate in India:Provided further that the national permit shall be valid irrespective of the combination of modular hydraulic trailers subject to the condition that each individual modular hydraulic trailer is having valid national permit.Explanation. - For the purposes of this section, "national permit" means a permit issued to ply the motor vehicleunder this section, throughout the territory of India.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](5)[ A national permit shall be in such security printed watermark paper and shall carry such hologram as the State Government or the State Transport Authority, as the case may be,issuing such permit, may specify:Provided that the use of such security printed watermark paper carrying such hologram shall come into force on or before six months from the date of commencement of the Central Motor Vehicles (Third Amendment) Rules,2002.] [Inserted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).]
