MANU/RDTH/0009/2024

Ministry : Ministry of Road Transport and Highways

Notification No. : GSR141(E)

Date of Notification : 27.02.2024

Date of Publication : 28.02.2024

Notification/ Circulars Referred : Number G.S.R. 910(E), dated the 22nd December, 2023 MANU/RDTH/0148/2023;Notification number G.S.R. 590(E), dated the 2nd June, 1989 MANU/RDTH/0002/1989;Notification number G.S.R. 38(E), dated the 15th January, 2024 MANU/RDTH/0003/2024

Industry: Infrastructure

Citing Reference:
Number G.S.R. 910(E), dated the 22nd December, 2023 MANU/RDTH/0148/2023  Referred

Notification number G.S.R. 590(E), dated the 2nd June, 1989 MANU/RDTH/0002/1989  Referred

Notification number G.S.R. 38(E), dated the 15th January, 2024 MANU/RDTH/0003/2024  Referred

Central Motor Vehicles (Third Amendment) Rules, 2024

G.S.R.141(E).--WHEREAS, the draft rules further to amend the Central Motor Vehicles Rules, 1989, was published, as required by sub-section (1) of section 212 of the Motor Vehicles Act, 1988 (59 of 1988), vide notification of the Government of India in the Ministry of Road Transport and Highways number G.S.R. 910(E), dated the 22nd December, 2023, in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i), inviting objections and suggestions from all persons likely to be affected thereby before the expiry of the period of thirty days from the date on which copies of the Gazette containing the said notification were made available to public;

AND WHEREAS, copies of the Gazette containing the said notification were made available to the public on the 22nd December, 2023;

AND WHEREAS, no objections and suggestions were received from the public in respect of the said draft rules;

NOW, THEREFORE, in exercise of the powers conferred by sub-section(1) of section 110 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby makes the following rules further to amend the Central Motor Vehicles Rules, 1989, namely:-

1. Short title and commencement.--

(1) These rules may be called the Central Motor Vehicles (Third Amendment) Rules, 2024.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Central Motor Vehicle Rules, 1989, in rule 115A, in sub-rule (9), in Table 2, under the heading "Applicable with effect from", for the figures, "2024" the figures "2026" shall be substituted.

[No. RT-11028/22/2016-MVL]
MAHMOOD AHMED,
Addl. Secy.

Note.- The principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide notification number G.S.R. 590(E), dated the 2nd June, 1989 and last amended vide notification number G.S.R. 38(E), dated the 15th January, 2024.