G.S.R. 903(E).—Whereas the draft rules further to amend the Central Motor Vehicles Rules, 1989 were published as required under sub-section (1) of Section 212 of the Motor Vehicles Act, 1988 (No. 59 of 1988), vide notification of the Government of India in the Ministry of Road Transport and Highways number G.S.R. 628(E) dated 24th June, 2016, in the Gazette of India, Extraordinary, Part II, Section 3 sub-section (i) inviting objection and suggestions from all persons likely to be affected thereby before the expiry of the period of thirty days from the date on which copies of the Gazette containing the said notification were made available to the public;
And, whereas, copies of the said Gazette notification were made available to the public on 24th June, 2016;
And, whereas, no objections and suggestions have been received from the public in respect of the said draft rules.
Now, therefore, in exercise of the powers conferred by Section 27 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby makes the following rules of further to amend the Central Motor Vehicles Rules, 1989, namely:-
1. (1) These rules may be called the Central Motor Vehicles (15th Amendment) Rules, 2016.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Central Motor Vehicles Rules, 1989, in Rule 47, in sub-rule (1), for the proviso, the following proviso shall be substituted, namely:—
“Provided that up to 31st December, 2016, on and from the date of publication of the Central Motor Vehicles (Amendment) Rules, 2015 published on 13th January, 2015, in respect of the models of the E-rickshaws and E-carts existing prior to publication of the Central Motor Vehicles (Sixteenth Amendment) Rules, 2014 and the notification published vide S.O. 2590(E) dated the 8th October,
2014, the application for registration under this sub-rule shall be made in Form 20 to the registering authority within a period of seven days from the date of issue of Form-21 and Form-22 and shall be accompanied by –
(i) road worthiness certificate in Form-22 to be issued by the manufacturer or dealer or registered E-rickshaw or E-cart Association or any agency authorised by State Government; and
(ii) sale certificate in Form 21 to be issued by manufacturer or dealer or registered E-rickshaw or E-cart Association or any agency authorised by State Government for presentation along
with the application for registration.”
Ministry of Road Transport and Highways