MOTOR VEHICLES
Supreme Court has permitted CNG and petrol vehicles to get registered with Delhi Government's transport department as cabs with all-India tourist permit which will be eligible to ply in the national capital region. The Court passed the order while clarifying its May 10, 2016 order which had created confusion as the Transport Department was not registering CNG or petrol-run vehicles as cabs.
Tags : SUPREME COURT CNG
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