As the Motor Vehicles (Amendment) Bill, 2014 is pending in the Council of States and the circumstances arose which render it necessary to take immediate action, the President gave nod to the Motor Vehicles (Amendment) Ordinance, 2015 for giving effect to the provisions of the said Bill. The Ordinance includes following provisions:
- Section 2A inserted which deals with E-Rickshaw and E-Cart
“2A (1); Save as otherwise provided in the proviso to sub-section (1); of section 7 and sub-section (10) of section 9, the provisions of this Act shall apply to e-cart and e-rickshaw.
(2) For the purposes of this section, “e-cart or e-rickshaw” means a special purpose battery powered vehicle of power not exceeding 4000 watts having three wheels for carrying goods or passengers, as the case may be, for hire or reward, manufactured, constructed or adapted, equipped and maintained in accordance with such specifications, as may be prescribed in this behalf.”.
- Amendment in Section 9 which deals with the manner in which the driving licence to drive e-cart or e-rickshaw shall be issued. – MINISTRY OF LAW AND JUSTICE
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