Section 25 in Notifications under Motor Vehicles Act and Rules
25. Fuel tanks for two andthree-wheelers shall be in accordance with IS : 14681-1999 except the requirement for permeability test for plastic fuel tanks.] [[Inserted by S.O. 1228(E), Cl. (viii), dated 18.12.2001.[N.B.- Amendments shall come into force on 1st January, 2003:
Provided that in the case of the requirement for vertical orientation of dipped beam headlamp as per clause 6.2.6.1. of AIS - 0**/2001 referred to in clause (vi) and the permeability test for plastic fuel tanks referred to in clause (viii) shall come into force on the 1st January, 2005.]]Notifications under Section 8(3)Registered Medical Practitioners Authorised to issue medical certificatesIn exercise of the powers conferred undersub-section (3) of section 8 of the Motor Vehicles Act, 1988 (59 of 1988), the Transport Commissioner, Delhi hereby appoints all Registered Medical Practitioners residing or practicing in the Union Territory of Delhi and havingdegree in Allopathy , Homoeopathy, Ayurvedic or Unani System of Medicine for issue of Medical Certificates under the Motor Vehicles Act, 1988 and rules made thereunder .The Registered Medical Practitioners whoare eligible for issuing Medical Certificates as mentioned above shall puttheir name, detailed address, educational qualifications and the registrationnumber alongwith Medical Council, where registered on the medical certificates issued by them and maintain proper record in thisrespect.The Registered Medical Practitioners whohave been authorised to issue Medical Certificates asmentioned above shall not charge more than Rs . 30for issuing such certificate and this fee is inclusive of the examination ofvision, blood grouping with R.H. Factor (optional) and all other detailsmentioned in Form A appended to the Central Motor Vehicles Rules, 1989.The Registered Medical Practitioners should have vision testing equipment and he must either have Pathological Laboratory or should get the report from the Pathological Laboratory and thesame report should also be attached to the Medical Certificate.This notification shall come into forcefrom the 1st April, 1991 .
