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Union of India - Act

Specification Of Types Of Motor Vehicles

UNION OF INDIA
India

Specification Of Types Of Motor Vehicles

Rule SPECIFICATION-OF-TYPES-OF-MOTOR-VEHICLES of 1992

  • Published on 19 June 1992
  • Commenced on 19 June 1992
  • [This is the version of this document from 19 June 1992.]
  • [Note: The original publication document is not available and this content could not be verified.]
Specification Of Types Of Motor VehiclesPublished Vide Notification No. S.O. 451(E), dated 19.6.1992.

17.

/762S.O.436(E), dated 12-6-1989-Superseded by S.O.451(E), dated 19-6-1992.

1.

In exercise of the powers conferred by sub-section (4) of section 41 of the Motor Vehicles Act, 1988 (59 of 1988), and in supersession of the Notification No. S.O. 436(E), dated the 12th June, 1989, except or respects things done or omitted to be done before such supersession, the Central Government hereby specifies the types of Motor Vehicles mentioned in column 2 of the Table below as the type in respect of Motor Vehicles specified in the corresponding entry in column 1 thereof for the purposes of sub-section (4):
TABLE
Transport Vehicles Non-Transport Vehicles
(1) (2)
(i) Motor cycles with side car for carrying goods. (i) Motor cycle with or without car for personal use.
(ii) Motor cycle with trailer to carry goods. (ii) Motor cycle with trailer to carry personal effects.
(iii) Motor cycle used for hire to carry one passenger on pillion and motorised cycle-rickshaw for goods/passengers on hire (iii) Mopeds and motorised cycles (engine capacity exceeding 35cc).
(iv) Motor cab and Luxury cabs. (iv) Invalid carriage.
(v) Goods carrier trucks/tankers/mail carriers. (v) Three-wheeled vehicles for personal use.
(vi) Trailers. (vi) Motor car.
(vii) Maxi cab (vii) Fork lift.
(viii) Stage carriers. (viii) Vehicles/trailers fitted with equipments like Rig, generator, compressor.
(ix) Contract carriages and tourist vehicles. (ix) Crane mounted vehicle.
(x) Three-wheeled vehicles for transport of passenger/goods (x) Tractor
(xi) Mobile clinic/X-ray vab/Library vans (xi) Trailers to carry personal effects
(xii) Private Service Vehicle. (xii) Tower wagons and tree trimming vehicles.
(xiii) Educational Institution buses. (xiii) Two Trucks Breakdown Van Recovery Vehicles.
(xiv) [] [Inserted by S.O. 859(E), dated 14.11.1992 (w.e.f. 14.11.1992). ] [Ambulances.] [Inserted by S.O. 859(E), dated 14.11.1992 (w.e.f. 14.11.1992).] (xiv) [] [Inserted by S.O. 859(E), dated 14.11.1992 (w.e.f. 14.11.1992). ] [Omnibus for private use] [Inserted by S.O. 859(E), dated 14.11.1992 (w.e.f. 14.11.1992). ]
(xv) [] [Inserted by S.O. 859(E), dated 14.11.1992 (w.e.f. 14.11.1992). ] [Mobile canteens] [Inserted by S.O. 859(E), dated 14.11.1992 (w.e.f. 14.11.1992). ] (xv) [] [Inserted by S.O. 859(E), dated 14.11.1992 (w.e.f. 14.11.1992). ] [Camper Van /Trailer for private use.] [Inserted by S.O. 859(E), dated 14.11.1992 (w.e.f. 14.11.1992). ]
(xvi) Cash vans.    
(xvii) Articulated vehicles.    
(xviii) Camper Vans/Trailers    
(xix) Animal ambulances    
(xx) Hearses.    
(xxi) Mobile workshops.    
(xxii) Fire tenders, snorked ladders, auxillary trailers and fire fighting vehicles.    
(xxiii) Omnibus.    
(xxiv) Dumper/Excavator.    
(a)"Ambulance" means vehicle specially designed, constructed or modified and equipped and intended to be used for emergency transportation of persons who are sick, injured, wounded or otherwise incapacitated.
(b)"Animal ambulance" means intended to be used for the emergency transportation of sick, injured, wounded or otherwise incapacitated animals.
(c)"Camper van" means a motor vehicle designed or constructed to provide living quarters for recreational camping or travel use with direct walk through access to the living quarters from the driver's seat.
(d)"Camping Trailer" means a trailer, not used for transport of goods, constructed with partial side walls which folds of towing and unfolds to provide temporary living accommodation for recreational camping and tourist purposes.