The Motor Vehicles Act, 1988
138. 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 other than the matters specified in section 137.
- Without
prejudice to the generality of the foregoing power, such rules may provide
for-
- the
removal and the safe custody of vehicles including their loads which
have broken down or which have been left
standing or have been abandoned on roads;
- the
installation and use of weighing devices;
- the
maintenance and management of wayside amenities
complexes;
- the
exemption from all or any of the provisions of this Chapter of fire
brigade vehicles, ambulances and other special classes or
descriptions of vehicle, subject to such conditions as may be prescribed;
- the
maintenance and management of parking places and stands and
the fees, if any, which may be charged for their use;
- prohibiting
the driving downhill of a motor vehicle with the gear disengaged either
generally or in a specified place;
- prohibiting
the taking hold of or mounting of a motor vehicle in motion;
- prohibiting
the use of foot-paths or pavements by motor vehicles;
- generally,
the prevention of danger, injury or annoyance to the public or any person, or
of danger or injury to property or of abstruction to traffic; and
- any other
matter which is to be, or may be, prescribed.
Back