(3)Notwithstanding anything contained in this section,(a)the Central Government may exempt any class of motor vehicles from the provisions of this Chapter;(b)a State Government may exempt any motor vehicle or any class or description of motor vehicles from the rules made under sub-section (1) subject to such conditions as may be prescribed by the Central Government.[110A. Recall of motor vehicles. - (1) The Central Government may, by order, direct a manufacturer to recall motor vehicles of a particular type or its variants, if -(a)a defect in that particular type of motor vehicle may cause harm to the environment or to the driver or occupants of such motor vehicle or other road users; and(b)a defect in that particular type of motor vehicle has been reported to the Central Government by -(i)such percentage of owners, as the Central Government, may by notification in the Official Gazette, specify; or(ii)a testing agency; or(iii)any other source.
