Preamble - CENTRAL MOTOR VEHICLES (10TH AMENDMENT) RULES, 2014

CENTRAL MOTOR VEHICLES (10TH AMENDMENT) RULES, 2014

PREAMBLE

Whereas, the draft rules further to amend the Central Motor Vehicles Rules, 1989 were published as required under 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. 53(E), dated 24th January, 2014, in the Gazette of India, Extraordinary, Part II, Section 3 Sub-section (i) dated 24th January, 2014, inviting objection and suggestions from all persons likely to be affected thereby;

And whereas, copies of the said Gazette Notification were made available to the public on 24th January, 2014;

And whereas, the objections and suggestions received from the public in respect of the said draft rules have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by Sections 27, 41 and 110 of the Motor Vehicles Act, 1988, the Central Government hereby makes the following rules further to amend the Central Motor Vehicles Rules, 1989, namely:-

Rule 1 - RULE 1

(1) These rules may be called the Central Motor Vehicles (10th Amendment) Rules, 2014.

(2) Save as otherwise provided in these rules, they shall come into force on the date of their final publication in the Official Gazette.

Rule 2 - RULE 2

In the Central Motor Vehicle Rules, 1989 (hereinafter referred to as the said rules), in rule 2, after clause (r), the following clauses shall be inserted, namely:-

"(ra) "Category T" means a non-self propelled driven road vehicle, including a semi-trailer, having atleast two wheels which, on account of its design and technical features, is used to transport persons or goods and is intended to be towed by a motor vehicle;.

(rb) "Category T1" means a category T vehicle having a maximum weight not exceeding 0.75 tonnes;

(rc) "Category T2" means a category T vehicle having a maximum weight exceeding 0.75 tonnes but not exceeding 3.5 tonnes;

(rd) "Category T3" means a category T vehicle having a maximum weight exceeding 3.5 tonnes but not exceeding 10 tonnes;

(re) "Category T4" means a category T vehicle having a maximum weight exceeding 10 tonnes;

(rf) "Category T5" means a semi-trailer of category T vehicle intended to be drawn by a three - wheeled haulage tractor. "

In the said rules, in rule 47, in clause (c), for the words "in the case of a trailer or a semi-trailer", the words "in the case of a trailer other than a vehicle of Category T " shall be substituted.

Rule 3 - RULE 3

In the said rules, after rule 125C, the following rule shall be inserted, namely:-

"125D. Approval of Category T.-

(1) On and from the 1st day of April, 2016, the procedure for type approval and certification for Category T vehicles used for transportation of goods shall be in accordance with AIS:113-2013 -Code of Practice for Type Approval of Category T, Trailers or Semi-trailers towed by Motor Vehicles of Category N2 and N3, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).

(2) On and from the 1st day of April, 2016, the following vehicles shall conform to IS:8007 -2004 or AIS:091 ( Part-1), as amended from time to time, for all purposes of inter-changeability within the permissible Gross Combination Weights of the towing vehicle and the trailer or semi-trailer, namely :-

(a) vehicles of Category N2 and Category N3 which are authorised to tow Category T;

(b) Category T vehicles which are authorised to be towed by vehicles of Category N2 and Category N3."

(3) On and from the 1st day of April, 2016, the close-coupling devices, wherever used in truck-trailer or tractor-trailer combinations covered under the scope of AIS-113, shall conform to AIS-092-2009,

as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).