(2)For the purpose of facilitating and regulating the services of motor vehicles operating between India and any other country under any reciprocal arrangement and carrying passengers or goods or both byroad for hire or reward, the Central Government may, by notification in the Official Gazette, make rules with respect to all or any of the following matters, namely:-(a)the conditions subject to which motor vehicles carrying on such services may be brought into India from outside India and possessed and used in India;(b)the conditions subject to which motor vehicles may be taken from any place in India to anyplace outside India;(c)the conditions subject to which persons employed as drivers and conductors of such motor vehicles may enter or leave India;(d)the grant and authentication of travelling passes, certificates or authorisations to persons employed as drivers and conductors of such motor vehicles;(e)the particulars (other than registration marks) to be exhibited by such motor vehicles and the manner in which such particulars are to be exhibited;(f)the use of trailers with such motor vehicles;(g)the exemption of such motor vehicles and their drivers and conductors from all or any of the provisions of this Act [other than those referred to in sub-section (4) or the rules made thereunder;(h)the identification of the drivers and conductors of such motor vehicles;(i)the replacement of the travelling passes, certificates or authorisations, permits, licences or any other prescribed documents lost or defaced, on payment of such fee as may be prescribed;(j)the exemption from the provisions of such laws as relate to customs, police or health with a view to facilitate such road transport services;(k)any other matter which is to be, or may be, prescribed.
