The Motor Vehicles Act, 1988
27. Power
of Central Government to make rules.
The Central
Government may make rules--
- regarding
conditions referred to in sub-section (2) of
- providing
for the form in which the application for learner's licence
may be made, the information it shall contain and the documents to
be submitted with the application referred to in sub-section (2) of
- providing
for the form of medical certificate referred to in sub-section (3) of
- providing
for the particulars for the test referred to in sub-section (5) of
- providing
for the form in which the application for driving licence
may be made, the information it shall contain and the documents to be submitted
with the application referred to in sub-section (2) of
- providing
for the particulars regarding test of
competence to drive, referred to in sub-section (3) of
- specifying the minimum educational qualifications of persons to whom licences to drive transport vehicles may be issued under this Act
and the time within which such qualifications are to be acquired by such
persons;
- providing
for the form and contents of the licences referred to in sub-section (1) of
- providing
for the form and contents of the application referred to
in sub-section (1) of and documents to be submitted with the application and the
fee to be charged;
- providing
for the conditions subject to which shall apply to an application made under
- providing
for the form and contents of the application referred to in sub-section
(1) of and the documents to accompany such application under sub-section (2) of
- providing
for the authority to grant licences under sub-section (1) of
- specifying
the fees payable under sub-section (2) of sub-section (2) of
and sub-sections (3) and(4) of
section 15 for the grant of learner's licences, and for the grant and renewal
of driving licences and licences for the purpose of regulating the schools or
establishment for imparting instructions in driving motor vehicles;
- specifying
the acts for the purposes of clause (f) of sub-section (1) of
- specifying
the offences under this Act for the purposes of sub-section (2) of
- to
provide for all or any of the matters referred to in sub-section
(1) of
- any
other matter which is, or has to be, prescribed by the Central Government.
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