The Motor Vehicles Act, 1988
84. General conditions
attaching to all permits.
The following shall be
conditions of every permit--
- that the vehicle
to which the permit relates carries valid certificate of
fitness issued under section 56 and is at all times so
maintained as to comply with the requirements of
this Act and the rules made there under;
- That the vehicle to which
the permit relates is not driven at a speed exceeding the speed permitted under
this Act;
- that any prohibition
or restriction imposed and any fares or freight fixed by
notification made under section 67 are observed in connection with
the vehicle to which the permit relates;
- That the vehicle to which
the permit relates is not driven in contravention of the provisions of section 5
or section 113;
- that the provisions
of this Act limiting the hours of work of drivers are observed
in connection with any vehicle or vehicles to which the permit relates;
- That the provisions of
Chapters X, XI and XII so far asthey apply to the holder of the permit are
observed; and
- that the name and
address of the operator shall be painted or otherwise firmly affixed to
every vehicle to which the permit relates on the exterior of the body of
that vehicle on both sides thereof in a colour or colours vividly contrasting
to the colour of the vehicle centered as high as practicable below the window
line in bold letters.
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