Section 89 in The Chhattisgarh Motor Vehicles Rules, 1994
89. Exemption to drivers from restrictions of hours of work.
- Subject to the provisions of sub-section (2) of the Section 91 of the Act, sub-section (1) of that section shall not apply in the case of-(a)any transport vehicle used by or on behalf of any military or police authority in connection with military maneuvers or exercises or in the quelling of riots or civil disturbances;(b)any fire brigade-vehicle or ambulance when being used as such;(c)any vehicle being used for the carriage of passengers or goods in any emergency arising out of fire, earthquake flood, pestilence or other calamity, riots or civil disturbance;(d)any vehicle going for, or returning with medical aid in an emergency or carrying any seriously injured or sick person for medical treatment, when no other means are reasonably available;(e)any vehicle proceeding to the nearest place of halt, at which the driver and occupants can reasonably obtain shelter and refreshment, after delay in the journey arising out of the provision of Sections 132 and 134 or out of the failure of any of the tyres or the machinery of the vehicle failure could not have been prevented by the exercise of reasonable care and diligence.
