(15)(a)The Central Government may make [rules] [For Motor Vehicles (National Permits) Rules, 1975, See G.S.R. 586 (E), D/ 17.12.1975, Gazette of India, 1975, Part II, Section 3(i), Extraordinary, page 2413.] for carrying out the provisions of sub-section (11).(b)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely.-(i)the authorisation fee payable for the issue of a national permit;(ii)the fixation of the laden weight of the motor vehicle;(iii)the distinguishing particulars or marks to be carried or exhibited in or on the motor vehicle;(iv)the colour or colours in which the motor vehicle is to be painted;(v)any matter, not specified in this Act, which shall be borne in mind by the appropriate authority in granting a national permit.Explanation. - In this sub-section "authorisation fee" means the annual fee, not exceeding seven hundred rupees, which may be charged by the appropriate authority of a State to enable a motor vehicle, covered by the national permit, to be used in other States.] [Inserted by Act 47 of 1978, section 24 (b) (c) (w.e.f. 16-1-1979).]
