The Motor Vehicles Act, 1988
111. Power
of State Government to make rules.
- A State
Government may make rules regulating the construction, equipment and
maintenance of motor vehicles and trailers with respect to all matters other
than the matters specified in sub-section (1) of section 110.
- Without
prejudice to the generality of the foregoing power, rules may be
made under this section governing all or any of
the following matters either generally in respect of motor
vehicles or trailers or in respect of motor vehicles or trailers of
a particular class or description or in particular circumstances, namely:--
- seating
arrangements in public service vehicles and the protection of passengers against
the weather;
- prohibiting or
restricting the use of audible signals at certain times or in certain places;
- prohibiting
the carrying of appliances likely to cause annoyance or danger;
- the
periodical testing and inspection of vehicles by prescribed
authorities;
- the
particulars other than registration marks to be
exhibited by vehicles and the manner in which they
shall be exhibited;
- the use of
trailers with motor vehicles; and
- the
placement of audio-visual or radio or tape recorder type of devices in the
vehicle.
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