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[Cites 0, Cited by 0] [Section 76(6)] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(6)(d) in Delhi Motor Vehicles Rules, 1993

(d)no disabled motor cab shall be kept in the rank unless the disablement can be and is intended to be remedied forthwith.
(ii)The District magistrate may in the case of any cab-rank relax and or all the directions given in the sub-clauses of the preceding clause (i).
(iii)Nothing in clause (i) of this sub-rule shall render it obligatory on a person wishing to hire a motor cab from a cab-rank to take the first cab or restrict his freedom to chose whichever vehicle he prefers.