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Notifications on Vehicle Scrapping Policy- (Press Information Bureau) (01 Dec 2021)

MANU/PIBU/4672/2021

Motor Vehicles

The Vehicle Scrapping Policy includes a system of incentives/dis-incentives for creation of an ecosystem to phase out older, unfit polluting vehicles. The policy is based on the criterion of fitness of the vehicle. In order to enforce provisions of the policy, rules have been issued/amended under the framework of the Motor Vehicles Act, 1988 and Central Motor Vehicle Rules, 1989. The following final notifications have been issued and uploaded on the Ministry's website:-

i. GSR Notification 653 (E) dated 23.09.2021 provides the Motor Vehicles (Registration and Functions of Vehicle Scrapping Facility) Rules, 2021 for establishment of Registered Vehicles Scrapping Facility (RVSF). The notification has come into force with effect from 25th September, 2021.

ii. GSR Notification 652 (E) dated 23.09.2021 provides for recognition, regulation and control of Automated Testing Stations. The notification has come into force with effect from 25th September, 2021.

iii. GSR Notification 714 (E) dated 04.10.2021 provides for upward revision of registration fee, fitness testing fee and fitness certification fee of vehicles. The notification shall come into force with effect from 1st April, 2022.

iv. GSR Notification 720 (E) dated 05.10.2021 provides for concession in the motor vehicle tax for the vehicle registered against submission of "Certificate of deposit". The notification shall come into force with effect from 1st April, 2022.

Tags : NOTIFICATIONS   VEHICLE SCRAPPING   POLICY  

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