CENTRAL MOTOR VEHICLES (EIGHTH AMENDMENT) RULES, 2020
PREAMBLE
Whereas, the draft rules further to amend the Central Motor Vehicles Rules, 1989 were published, as required under 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 published in the Gazette of India, Extraordinary, Part II, Section (3), Sub-section (i), vide notification number G.S.R. 377 (E), dated the 16th day of June, 2020, inviting objections and suggestions from all persons likely to be affected thereby before the expiry of the period of thirty days from the date of which copies of the Official Gazette containing the draft rules were made available to the public;
And whereas, copies of the said Gazette notification were made available to the public on the 16th June, 2020;
And whereas, objections and suggestions received from the public in respect of the said draft rules have been duly considered by the Central Government;
Now, therefore, in exercise of the powers conferred by 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:?
Rule 1 - Short title and commencement
(1) These rules may be called the Central Motor Vehicles (Eighth Amendment) Rules, 2020.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Rule 2
In the Central Motor Vehicles Rules, 1989, in rule 138, in sub-rule (4)' in clause (d)' the words and figure "a tube of Feracrylum of 1% gel " shall be omitted.
