The Motor Vehicles Act, 1988
107. Power
of State Government to make rules.
- The
State Government may make rules for the purpose of carrying into effect
the provisions of this Chapter.
- In
particular and without prejudice to the generality of the foregoing power,
such rules may provide for all or any
of the following matters, namely:--
- the form in
which any proposal regarding a scheme may be published under section 99;
- the
manner in which objections may be filed under sub-section (1) of section
100;
- the
manner in which objections may be considered and disposed of
under sub-section (2) of section 100;
- the form
in which any approved scheme may be published under sub-section (3) of
section 100;
- the manner in
which application under sub-section (1) of section 103 may be made;
- the
period within which the owner may claim any article found left in any
transport vehicle under section 106 and themanner of sale of such article;
- the manner of
service of orders under this Chapter;
- any other
matter which has to be, or may be, prescribed.
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