The Motor Vehicles Act, 1988
110. Power
of Central Government to make rules.
- The Central
Government may make rules regulating the construction, equipment and
maintenance of motor vehicles and trailers with respect to all or any of
the following matters, namely:--
- the width,
height, length and overhang of vehicles and of the loads carried;
- the size,
nature and condition of tyres;
- brakes and
steering gear;
- the use
of safety glasses including prohibition of the use of tinted safety
glasses;
- signalling
appliances, lamps and reflectors;
- speed
governors;
- the
emission of smoke, visible vapour, sparks, ashes, grit or oil; the
reduction of noise emitted by or caused by vehicles;
- the
embossment of chassis number and engine number and the date of
manufacture;
- safety
belts, handle bars of motor cycles, auto-dippers and other equipments
essential for safety of drivers, passengers and other road users;
- standards
of the components used in the vehicle as inbuilt
safety devices;
- provision
for transportation of goods of dangerous or hazardous nature to
human life;
- standards for
emission of air pollutants:
Provided that
any rules relating to the matters dealing with the protection of environment,
so far as may be, shall be made after consultation with the Ministry of
the Government of India dealing with environment.
- Rules may be
made under sub-section (1) governing the matters mentioned therein,
including the manner of ensuring the compliance with such
matters and the maintenance of motor vehicles in respect of such matters,
either generally in respect of motor
vehicles or trailers or in respect of motor vehicles or
trailers of a particular class or in particular circumstances.
-
Notwithstanding anything contained in this section,--
- the
Central Government may exempt any class of motor vehicles from
the provisions of this Chapter;
- a State
Government may exempt any motor vehicle or any class or description
of motor vehicles from the rules made under sub-section (1) subject to
such conditions as may be prescribed by the Central Government.
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