The Motor Vehicles Act, 1988
113.
Limits of weight and limitations on use.
- The
State Government may prescribe the conditions for the issue of
permits for heavy goods vehicles or heavy passenger motor vehicles by the State
or Regional Transport Authorities and may prohibit or restrict the use of such
vehicles in any area or route.
- Except as
may be otherwise prescribed, no person shall drive or cause or allow to be
driven in any public place any motor vehicle which is not fitted with pneumatic tyres.
- No
person shall drive or cause or allow to be driven in any public place any
motor vehicle or trailer--
- the unladen weight of which exceeds the unladen weight specified in the certificate
of registration of the vehicle, or
- the
laden weight of which exceeds the gross vehicle weight
specified in the certificate of registration.
- Where
the driver or person in charge of a motor vehicle or trailer driven
in contravention of sub-section (2) or clause (a) of sub-section (3)
is not the owner, a Court may presume that the offence was committed with
the knowledge of or under the orders of the owner of the motor vehicle or
trailer.
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