The Motor Vehicles Act, 1988

59. Power to fix the age limit of motor vehicle.

1. The Central Government may,  having regard  to the  public safety, convenience and objects of  this Act,  by notification in the Official Gazette, specify the life of a motor vehicle reckoned from the date of its manufacture, after the  expiry of  which the  motor vehicle  shall not be deemed to comply  with   the  requirements  of  this  Act  and  the  rules  made there under:

Provided that the Central Government may specify different ages for different classes or different types of motor vehicles.

2. Notwithstanding  anything contained  in sub-section  (1), the Central Government  may, having  regard to  the  purpose  of  a  motor vehicle, such  as, display  or use for the purposes of a demonstration in any  exhibition, use  for the  purposes of  technical  research  or taking part  in a  vintage car  rally, by notification in the Official Gazette, exempt,  by a  general or  special  order,  subject  to  such conditions as may be specified in such notification, any class or type of motor vehicle from the operation of sub-section (1) for the purpose to be stated in the notification.
3. Notwithstanding   anything  contained   in  section  56 no prescribed authority  or authorized  testing  station  shall  grant  a certificate of  fitness to  a motor  vehicle in  contravention of  the provisions of any notification issued under sub-section (1).

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