The Motor Vehicles Act, 1988
217. Repeal and savings.
- The Motor Vehicles Act, 1939
(4 of 1939.) and any law corresponding to that Act in
force in any State immediately before the commencement
of this Act in that State (hereafter in this
section referred to as the repealed enactments) are hereby repealed.
- Notwithstanding the repeal
by sub-section (1) of the repealed enactments,--
- any notification,
rule, regulation, order or notice issued, or any
appointment or declaration made, or exemption granted,
or any confiscation made, or any penalty
or fine imposed, any forfeiture, cancellation or any other thing done, or
any other action taken under the repealed enactments,
and in
force immediately before
such commencement shall, so far as it is not inconsistent with the provisions
of this Act, be deemed to have been issued, made, granted, done or
taken under the corresponding provision of this Act;
- any certificate of
fitness or registration or licence or permit issued or granted under the
repealed enactments shall continue to have effect after such commencement
under the same conditions and for the same period as if this Act had not been
passed;
- any document referring to
any of the repealed enactments or the provisions thereof, shall be
construed as referring to this Act or to the corresponding provision of
this Act;
- the assignment
of distinguishing marks by the
registering authority and the manner of display on motor vehicles in accordance
with the provision of the repealed enactments
shall, after the commencement of this Act, continue to remain in force
until a notification under sub-section (6) of section 41 of this Act is issued;
- any scheme made under
section 68C of the Motor Vehicles Act, 1939 (4 of 1939.) or under the
corresponding law, if any, in force in any State
and pending immediately before the
commencement of this Act shall be disposed of in accordance with the
provisions of section 100 of this Act;
- The permits issued under
sub-section (1A) of section 68F of the Motor Vehicles Act, 1939, (4 of
1939.) or under the corresponding provision, if
any, in force in any State immediately
before the commencement of this Act shall continue to remain in force
until the approved scheme under Chapter VI of this Act is
published.
- Any penalty payable under
any of the repealed enactments may be recovered in the manner provided by or
under this Act, but without prejudice to any action already taken for the
recovery of such penalty under the repealed enactments.
- The mention of particular
matters in this section shall not be held to prejudice or affect the general
application of section 6 of the General Clauses Act, 1897, (10 of 1897.) with
regard to the effect of repeals.
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