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Penalty for not Wearing Rear Seatbelt not New, Only Increased - (10 Sep 2019)

MOTOR VEHICLES

Motor Vehicles (Amendment) Act, 2019 has increased the fine for not wearing the rear seatbelt to Rs 1000. The fine on the same had always existed as per the Central Motor Vehicles Rules, 1989 according to which a 2004 notification which came into force in 2005 had made the same compulsory.

Tags : PENALTY   SEATBELT  

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