(1)A State Government may make rules regulating the construction, equipment and maintenance of motor vehicles and trailers, [with respect to all matters other than the matters referred to in clause (a) or clause (b) of sub-section (1) of section 69B] [Inserted by section 9, Act 47 of 1982, (w.e.f. 10-12-1982).](2)Without prejudice to the generality of the foregoing power, rules may be made under this section governing any of the following matters either generally in respect of motor vehicles or trailers or in respect of motor vehicles or trailers of a particular class or in particular circumstances, namely:-(a)[ * * * *] [Omitted by section 9, Act 47 of 1982, (w.e.f. 10-12-1982).](b)seating arrangements in public service vehicles and the protection of passengers against the weather;(c)[ * * * *] [Omitted by section 9, Act 47 of 1982, (w.e.f. 10-12-1982).](d)brakes and steering gear;(e)the use of safety glass;(f)signalling appliances, lamps and reflectors;(g)speed governors;(h)the emission of smoke, visible vapour, sparks, ashes, grit or oil;(i)the reduction of noise emitted by or caused by vehicles;(j)prohibiting or restricting the use of audible signals at certain times or in certain places;(k)prohibiting the carrying of appliances likely to cause annoyance or danger;(l)the periodical testing and inspection of vehicles by prescribed authorities;(m)the particulars other than registration marks to be exhibited by vehicles and the manner in which they shall be exhibited; and(n)the use of trailers with motor vehicles.
