The Motor Vehicles Act, 1988
56.
Certificate of fitness of transport vehicles.
- Subject to the
provisions of sections 59 and 60 a transport vehicle shall not be deemed to be
validly registered for the purposes of section 39 unless it carries a
certificate of fitness in such form containing
such particulars and information as may be prescribed
by the Central Government, issued by the prescribed
authority, or by an authorized testing station mentioned in
sub-section (2), to the effect that the Vehicle complies for the time being with
all the requirements of this Act and the rules made there under:
Provided that
where the prescribed authority or the authorized testing station refuses is
issue such certificate, it shall supply the owner of the vehicle with its
reasons in writing for such refusal.
- The
"authorized testing station" referred to in sub-section(1) means a
vehicle service station or public or private garage which the State Government,
having regard to the experience, training and ability of the
operator of such station or garage and the testing
equipment and the testing personnel therein, may specify in accordance with the
rules made by the Central Government for regulation
and control of such stations or garages.
- Subject to the
provisions of sub-section (4), a certificate of fitness shall remain effective
for such period as may be prescribed by the Central Government having regard to
the objects of this Act.
- The
prescribed authority may for reasons to be recorded in writing
cancel a certificate of fitness at any time, if satisfied that the vehicle
to which it relates no longer complies with all
the requirements of this Act and the rules made there under;
and on such cancellation the certificate of registration of
the vehicle and any permit granted in respect of the vehicle
under Chapter V shall be deemed to be suspended until a
new certificate of fitness has been obtained.
- A certificate
of fitness issued under this Act shall, while it remains effective, be valid
throughout India.
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