The Motor Vehicles Act, 1988

139. Power  of Central  Government to make rules.

1. The Central  Government may,  by notification  in the  Official Gazette, make rules for all or any of the following purposes, namely:--

1. the  grant  and  authentication  of  traveling  passes, certificates or  authorisations  to  persons  temporarily  taking motor vehicles  out of  India to  any place  outside India  or to persons temporarily  proceeding out of India to any place outside India and  desiring to drive a motor vehicle during their absence from India;
2. prescribing  the  conditions  subject  to  which  motor vehicles brought  temporarily into  India from  outside India  by persons intending  to make  a temporary  stay  in  India  may  be possessed and used in India; and
3. prescribing  the conditions  subject  to  which  persons entering India  from any place outside India for a temporary stay in India may drive motor vehicles in India.

2. For  the purpose  of facilitating and regulating the services  of motor  vehicles operating between India and any other country under  any reciprocal arrangement and carrying passengers or goods or both by  road for  hire or  reward, the Central Government may, by notification  in the  Official Gazette, make rules with respect to all or any of the  following matters, namely:--

1. the  conditions subject to which motor vehicles carrying on such services may be brought into India from outside India and possessed and used in India;
2. The conditions subject to which motor vehicles may be taken from any place in India to any place outside India;
3. The conditions subject to which persons employed as drivers and conductors of such motor vehicles may enter or leave India;
4. The grant and authentication of traveling passes, certificates or authorisations to persons employed as drivers and conductors of such motor vehicles;
5. The particulars (other than registration marks) to be exhibited by such motor vehicles and the manner in which such particulars are to be exhibited;
6. The use of trailers with such motor vehicles;
7. the  exemption of  such motor vehicles and their drivers and conductors  from all  or any  of the  provisions of  this Act [other than  those referred  to in  sub-section (4)] or the rules Made thereunder;
8. the identification of the drivers and conductors of such motor vehicles;
9. the  replacement of  the travelling passes, certificates or authorisations,  permits, licences  or  any  other  prescribed documents lost  or defaced,  on payment  of such  fee as  may  be prescribed;
10. the exemption from the provisions of such laws as relate to customs,  police or health with a view to facilitate such road transport services;
11. any other matter which is to be, or may be, prescribed.

3. No  rule made  under this  section shall operate to confer on  any person  any immunity  in any  State from  the payment  of any  tax  levied in that State on motor vehicles or their users.
4. Nothing in this Act or in any rule made thereunder by a State Government relating to:--

1. the  registration and  identification of motor vehicles, or
2. the  requirements as  to construction,  maintenance  and equipment of motor vehicles, or
3. the  licensing and  the qualifications  of  drivers  and conductors of motor vehicles, shall apply--

1. to any motor vehicle to which or to any driver of a motor vehicle  to whom  any rules  made under  clause (b) or clause (c)  of sub-section  (1)  or  under  sub-section  (2) apply; or
2. to  any conductor  of a  motor vehicle to whom any rules made under sub-section (2) apply.

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