Central Government Notification

On 02-09-2022, the Central Government has notified Motor Vehicles Non Transport Vehicles Visiting India Rules, 2022.

The Rule provides that a non-transport vehicle registered in the other country, when entering India, must be so constructed and maintained as to be at all times under the effective control of the person driving it. The Rules prohibit Motor vehicles registered in any country other than India to transport local passengers and goods within the territory of India.

Following documents must be carried in the vehicle during the duration of stay in India, namely:

  • registration certificate.
  • driving license or international driving permit, whichever is applicable
  • insurance policy
  • pollution under control certificate, if applicable in the origin country.

The person driving the motor vehicle must keep all the documents in his possession at the time of entering in India and during the entire period of stay, and always make available for inspection by the competent authority. In case the documents are in a language other than English, then, an authorised English translation, duly authenticated by the issuing authority, shall be carried along with the original documents. The registration mark, in case displayed in any language other than English, shall be exhibited in English at the front and back of the vehicle.

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