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Delhi HC: Govt Cannot Fix Speed Limit Below Prescribed Statutory Speed Limit - (18 Sep 2020)

MOTOR VEHICLES

Delhi High Court has struck down the state government’s 2018 notification laying down a speed limit of 40km/hour for a category of transport vehicles registered after October 2015. The Court has held that the State government cannot fix a speed limit for vehicles, which varies from the prescribed speed under the Central Motor Vehicles Rules, 2015 and the Motor Vehicles Act, 1988.

Tags : DELHI HIGH COURT   SPEED LIMIT  

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