The Motor Vehicles Act, 1988
176. Power of State
Government to make rules.
A State Government may make
rules for the purpose of carrying into effect the provisions of sections 165
to 174, and in particular, such rules may provide for all or any of the
following matters, namely:--
- The form of application
for claims for compensation and the particulars it may contain, and the fees, if
any, to be paidin respect of such applications;
- The procedure to be followed
by a Claims Tribunal in holding an inquiry under this Chapter;
- T he
powers vested in a Civil Court which may
be exercised by a Claims Tribunal;
- The form and the manner in
which and the fees (if any) on payment of which an appeal may be preferred
against an award of a Claims Tribunal; and
- Any other matter which is to
be, or may be, prescribed.
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