Section 1 in The Central Motor Vehicles Rules, 1989
1. Short title and commencement.
(1)These rules may be called The Central Motor Vehicles Rules, 1989.(2)[ Except in so far as the provisions of these rules relate to the registration of non-commercial four wheeled petrol and diesel driven vehicles in the National Capital Region, Delhi which shall come into force on and from the 1st day of June 1999, the provisions of these rules shall come into force on and from the 1st April, 2000.] [Substituted by Notification No. G.S.R. 399(E), dated 1.6.1999 (w.e.f. 2.6.1989).](3)The provisions of [rule, 9] [Inserted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989)] sub-rule (3) of rule 16, sub-rule (4) of rule 96, [* * *] [The words and figures 'sub-rule (3) of rule 103 omitted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).] sub-rule (3) of rule 105, rule 113, sub-rules (2), (3), (4) or (5) of rule 115, rules 118, 122, 124, 125, 126 and 127 shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
