The Motor Vehicles Act, 1988
28. Power
of State Government to make rules.
- A State
Government may make rules for the purpose of carrying into effect the
provisions of this Chapter other than the matters specified in section
27.
- Without
prejudice to the generality of the foregoing power, such rules may provide
for--
- the
appointment, jurisdiction, control and functions of icensing authorities and
other prescribed authorities;
- the conduct
and hearing of appeals that may be preferred under this Chapter, the
fees to be paid in respect of such appeals and the
refund of such fees:
Provided that
no fee so fixed shall exceed twenty-five rupees;
- the issue
of duplicate licences to replace licences ost, destroyed or mutilated,
the replacement of photographs which have become obsolete and the fees to be
charged therefor;
- the
badges and uniform to be worn by
drivers of transport vehicles and the fees to be paid in respect of
badges;
- the fee
payable for the issue of a medical certificate under sub-section (3) of
- the
exemption of prescribed persons, or prescribed
classes of persons, from payment of all or any portion
of the fees payable under this Chapter;
- the
communication of particulars of licences granted by one licensing authority to
other licensing authorities;
- the
duties, functions and conduct of such persons to whom licences to drive
transport vehicles are issued;
- the
exemption of drivers of road-rollers from all or any of the provisions of
this Chapter or of the rules made thereunder;
- the
manner in which the State Register of Driving Licences shall be maintained
under
- any other
matter which is to be, or may be, prescribed.
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