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[Cites 0, Cited by 0] [Section 71] [Entire Act]

NCT Delhi - Subsection

Section 71(5) in Delhi Motor Vehicles Rules, 1993

(5)No motor vehicle, other than a taxi cab, shall be painted in a colour or colour prescribed for motor cabs in this rule and no motor cab shall be permitted to ply if it does not conform to the provisions of this sub-rule, namely. -
(a)colour of hood of all motor cabs (except tourist) shall be painted in cream yellow and rest of the body in black;
(b)the permit number in addition to the registration mark shall be painted on the cab in white in a red circle, the six of number being 5 centimeters in height and 4 centimeters in breadth at four different places:
(i)on left hand top portion of the windscreen readable from inside,
(ii)on the rear boot against the black background.
(iii)on the left front door against black background,
(iv)on the right front door against black background.