Motor Vehicle (Amendment) Act, 2015 received the assent of the President on 19-03-2015. The objective of the Act is to further amend the provisions of the Motor Vehicle Act, 1988 and replace the Motor Vehicles (Amendment) Ordinance, 2015. The Act provides for following amendments in the Motor Vehicle Act, 1988:

  • Insertion of a new Section 2A, which brings e-carts and e-rickshaws under the ambit of Motor Vehicle Act, and provides that the provisions of the Act shall apply to e-carts and e-rickshaws as well. The Section further defines “e-cart or e-rickshaw” as ‘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 7 so as provide that the restrictions on the granting of learner’s licenses for certain vehicle shall not be applicable on e-cart or e-rickshaw.
  • Amendment in Section 9 so as to provide that notwithstanding anything contained in this section for grant of driving licence, the driving licence to drive e-cart or e-rickshaw shall be issued in such manner and subject to such conditions, as may be prescribed in the Act.
  • Amendment in Section 27 in order to empower the Central Government to make rules with respect to specifications relating to e-carts and e-rickshaws, as well as the manner and conditions subject to which the driving licence for e-carts and e-rickshaws may be issued.

-Ministry of Law and Justice.

 

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  • Motor vehicle act amendment in order to empower the government to make rules with use of specifications relating of cars.

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