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[Cites 0, Cited by 0] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(2) in Delhi Motor Vehicles Rules, 1993

(2)The State Transport Authority may, as a condition of grant of any permit, require any public service vehicle to be equipped with a fire extinguisher of the type specified by the State Transport Authority in consultation with the Delhi Fire Service and may require that such fire extinguisher shall be got inspected at such intervals and by such person/authority as the State Transport Authority may specify from time to time.