The Motor Vehicles Act, 1988
96. Power
of State Government to make rules for the purposes of this
Chapter.
- A State
Government may make rules for the purpose of carrying into effect the provisions
of this Chapter.
- Without
prejudice to the generality of the foregoing power, rules under this
section may be made with respect to all or any of the following matters,
namely:--
- the
period of appointment and the terms of appointment of and the
conduct of business by Regional and State Transport Authorities and
the reports to be furnished by them;
- the
conduct of business by any such authority in the absence of
any member (including the Chairman) thereof and the nature of
business which, the circumstances under which and the manner in which,
business could be so conducted;
- 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;
- the
forms to be used for the purposes of this Chapter, including the forms of
permits;
- the issue
of copies of permits in place of permits lost, destroyed or multilated;
- the
documents, plates and marks to be carried by
transport vehicles, the manner in which they are to be carried
and the languages in which any such
documents are to be expressed;
- the fees
to be paid in respect of applications for permits duplicate
permits and plates;
- the
exemption of prescribed persons or prescribed classes of
persons from payment of all or any or any portion of the fees payable
under this Chapter;
- the
custody, production and cancellation on revocation or expiration of
permits, and the return of permits which have been cancelled;
- the
conditions subject to which, and the extent to
which, a permit granted in another State shall be valid in the
State without countersignature;
- the conditions
subject to which, and the extent to which, a
permit granted in one region shall be valid in another region within the
State without countersignature;
- the
conditions to be attached to permits for the
purpose of giving effect to any agreement such as is referred to in clause
(iii) of sub-section (1) of section 67;
- the
authorities to whom, the time within which and the manner in which
appeals may be made;
- the
construction and fittings of, and the equipment to be carried by, stage
and contract carriage, whether generally or in specified areas;
- the
determination of the number of passengers a stage or contract carriage is
adapted to carry and the number which may be carried;
- the
conditions subject to which goods may be carried on stage and
contract carriages partly or wholly in lieu of
passengers;
- the safe
custody and disposal of property left in a stage or contract carriage;
- regulating the painting or marking of transport vehicles and the display
of advertising matter thereon, and in particular prohibiting the painting
or marking of transport vehicles in such colour or manner as to induce
any person to believe that the vehicle is used for the transport of mails;
- the
conveyance in stage or contract carriages of
corpses or persons suffering from any infectious or contagious
disease or goods likely to cause discomfort
or injury to passengers and the inspection and disinfection of
such carriage; if used for such purposes;
- the
provision of taxi meters on motor cabs requiring approval or
standard types of taxi meters to be
used and examining testing and sealing taxi meters;
- prohibiting
the picking up or setting down of passengers
by stage or contract carriages at specified places or in specified
areas or at places other than duly notified stands or halting places and
requiring the driver of a stage carriage to stop and remain stationary for a
reasonable time when so required by a passenger desiring to board or
alight from the vehicle at a notified halting
place;
- the
requirements which shall be complied with in the construction or use of
any duly notified stand or halting place, including the provision of
adequate equipment and facilities for the convenience of all users thereof; the
fees, if any, which may be charged for the use of such
facilities, the records which shall be maintained at
such stands or places, the staff to be employed thereat, and
the duties and conduct of such staff, and generally for maintaining such
stands and places in a serviceable and clean condition;
- the regulation
of motor cab ranks;
- requiring
the owners of transport vehicles to notify any change of address or
to report the failure of or damage to any vehicle used for the
conveyance of passengers for hire or reward;
- authorising specified persons to enter at all reasonable times and
inspect all premises used by permit holders for the purposes of their business;
- requiring the
person in charge of a stage carriage to carry any person tendering the legal or
customary fare;
- the
conditions under which and the types of containers or vehicles in which
animals or birds may be carried and the seasons during which animals or birds
may or may not be carried;
- the
licensing of and the regulation of the conduct of agents or canvassers
who engage in the sale of tickets for travel by public service
vehicles or otherwise solicit custom for such vehicles;
- the
licensing of agents engaged in the business of collecting for
forwarding and distributing goods carried by goods carriages;
- the
inspection of transport vehicles and their
contents and of the permits relating to them;
- the
carriage of persons other than the driver in goods
carriages;
- the
records to be maintained and the returns to be furnished by the owners of
transport vehicles; and
- any
other matter which is to be or may
be prescribed.
Back