137. Power of Central Government to make rules. - The Central Government may make rules to provide for all or any of the following matters, namely:
(a)the occasions on which signals shall be made by drivers of motor vehicles and such signals under section 121;[(aa) providing for the standards of protective headgear and measures for the safety of children below the age of four years riding under section 129;](b)the manner in which the licences and certificates may be produced to the police officer under section 130.[(c) providing for limits of urban city by the State Governments under sub-section (1) of section 136A; and(d)providing for electronic monitoring and enforcement under sub-section (2) of section 136A.]
