The Motor Vehicles Act, 1988
58. Special
provisions in regard to transport vehicles.
- The
Central Government may, having regard to the number, nature and size of the tyres attached to the wheels of a transport vehicle, (other than a
motorcab), and its make and model and other relevant considerations, by
notification in the Official Gazette, specify, in relation to each make and
model of a transport vehicle, the maximum safe laden weight of such vehicle
and the maximum safe axle weight of each axle of such vehicle.
- A
registering authority, when registering a transport vehicle, other than
a motorcab, shall enter in the record of registration and shall also
enter in the certificate of registration of the vehicle the following
particulars, namely:--
- the unladen weight of the vehicle;
- the
number, nature and size of the tyres attached to each wheel;
- the
gross vehicle weight of the vehicle and
the registered axle weights pertaining to the several axles thereof; and
- if the
vehicle is used or adapted to be used for the carriage of
passengers solely or in addition to goods, the number of passengers for
whom accommodation is provided, and the owner of the vehicle shall
have the same particulars exhibited in the prescribed manner on the vehicle.
- There
shall not be entered in the certificate of registration of any such vehicle
any gross vehicle weight or a registered axle weight of any of the axles
different from that specified in the notification under sub-section (1) in
relation to the make and model of such vehicle and to the number, nature and
size of the tyres attached to its wheels:
Provided that
where it appears to the Central Government that heavier weights than those
specified in the notification under sub- section (1) may be permitted in a
particular locality for vehicles of a particular type, the Central
Government may, by order in the Official Gazette direct that the
provisions of this sub-section shall apply with such modifications as may be
specified in the order.
- When by
reason of any alteration in such vehicle, including an alteration in the
number, nature or size of its tyres, the gross vehicle weight of the vehicle
or the registered axle weight of any of its axles no longer accords with the
provisions of sub-section (3),the provisions of section 52 shall apply and the
registering authority shall enter in the certificate of registration of the
vehicle revised registered weights which accord with the said sub-section.
- In order
that the gross vehicle weight entered in
the certificate of registration of a vehicle may be revised in accordance
with the provisions of sub-section (3), the registering authority may
require the owner of transport vehicle in
accordance with such procedure as may be
prescribed to produce the certificate of
registration within such time as may be specified by the registering
authority.
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