Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Central Motor Vehicles (Third Amendment) Rules, 2024- (Ministry of Road Transport and Highways ) (28 Feb 2024)

MANU/RDTH/0009/2024

Motor Vehicles

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.

Tags : RULES   AMENDMENT   TIME PERIOD   EXPIRY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved