The Ministry of Road Transport and Highways has published the Draft Inter-Country Non-Transport Vehicle Rules, 2022.
Key points:
- A non-transport vehicle registered in the other country, when entering India, shall be so constructed and maintained as to be at all times under the effective control of the person driving it.
- Motor vehicles registered in any country other than India shall not be permitted to transport local passengers and goods within the territory of India.
- Motor vehicles registered in any country other than India shall be required to comply with rules and regulations made under Section 118 of Motor Vehicles Act, 1988 of India.
- Following documents shall be carried in the vehicle(s) operating under:
Inter-Country Non-Transport Vehicle Rules during the duration of stay in the host country, namely:–
(i) A valid registration certificate;
(ii) A valid driving license or international driving permit, whichever is applicable;
(iii) A valid insurance policy;
(iv) A valid pollution under control certificate (if applicable in the origin country).
Note: “International Driving Permit” means the international driving permit issued under the International Convention of Road Traffic, 1949 and/or any subsequent Convention ratifying the same and signed by India and other countries who are parties to the Convention on Road Traffic signed at Geneva on 19th day of September, 1949;
Non–transport vehicle‖ means a motor vehicle which is not a transport vehicle (a transport vehicle includes a public service vehicle, a goods carriage, an educational institution bus or a private service vehicle)
Any Objections and suggestions to these draft rules, if any, may be sent to the Joint Secretary (MVL, Transport & Toll), Ministry of Road Transport and Highways, Transport Bhawan, Parliament Street, New Delhi-110 001 or on the email: comments-morth@gov.in;