(4)Nothing in this Act or in any rule made thereunder by a State Government relating to-(a)the registration and identification of motor vehicles, or(b)the requirements as to construction, maintenance and equipment of motor vehicles, or(c)the licensing and the qualifications of drivers and conductors of motor vehicles,shall apply-(i)to any motor vehicle to which or to any driver of a motor vehicle to whom any rules made under clause (b) or clause (c) of sub-section (1) or under sub-section (2) apply; or(ii)to any conductor of a motor vehicle to whom any rules made under sub-section (2) apply.[140 to 144. ***][Chapter XIInsurance of Motor Vehicles Against Third Party Risks
