Ministry of Road Transport and Highways

On 17-1-2023, the Ministry of Road Transport and Highways notified Central Motor Vehicles (First Amendment) Rules, 2023 to amend the Central Motor Vehicles Rules, 1989. The provisions of this circular will come into force on 1-4-2023.

Applicability: Applicable on Government Vehicles and does not apply to special purpose vehicles used for operational purposes for defense and for maintenance of law and order and internal security.

Key Points:

  1. Rule 52-A has been inserted which talks about the Renewal of certificate of registration of Government vehicles.

  2. The following vehicles of these Government bodies will be considered as Government vehicles:

    • The Central Government (‘CG');

    • The State Government ('SG') or Union Territory administrations;

    • Any Municipal Corporation or Municipality or Panchayat;

    • A State transport undertaking established under the Road Transport Corporation Act, 1950 and the Companies Act, 2013;

    • Public sector undertaking;

    • An autonomous body owned or controlled by the CG or the SG.

  3. Registration of these vehicles will expire 15 years from the date of initial registration.

  4. Disposal of vehicles: after the expiry of 15 years, the vehicle has to be sent to the Registered Vehicle Scrapping Facility.


*Kriti Kumar, Editorial Assistant has reported this brief.

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