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Licence to be suspended for at least 3 months in case of violation of road safety laws

On 18.08.2015, the Committee constituted by the Supreme Court of India to monitor and measure implementation of road safety laws in the country issued directions to the States/UTs to implement road safety laws. The Committee was of the opinion that stern action should be taken against the violators of the law and exercise the discretion under Section 19 of the Motor Vehicle Act, 1988 read with Rule 21 of the Central Motor Vehicle Rules, 1989 by passing an order disqualifying the offender from holding a driving license for a specified period and also by seeking imprisonment wherever it is provided under the law.

The directions issued by the Committee are as followed:

Directing the State/Union Territories to submit Action Taken Reports at the end of every 3 months starting from 1st Sept, 2015, the Committee came to a conclusion that unless strong and urgent measures are taken, the number of accidents and fatalities will continue to remain high.

 

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