Central Motor Vehicles (First Amendment) Rules, 2022

[27 January 2022]

G.S.R. 48(E).- 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 vide number G.S.R. 645(E), dated the 21st September, 2021, 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 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 21st September, 2021;

And whereas, 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 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 (First Amendment) Rules, 2022.

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

Rule - 2.

In the Central Motor Vehicle Rules 1989, in rule 125C,

(a)      in sub-rule (1), after the proviso, the following proviso shall be inserted, namely:-

"Provided further that the provisions of AIS-135 shall be applicable to Type III buses, as specified in AIS-052(Rev.1), which are manufactured on and after twelve months from the date of commencement of the Central Motor Vehicles (First Amendment) Rules, 2022.";

(b)      in sub-rule (2), the following proviso shall be inserted, namely:-

"Provided that the provisions on fire protection in occupant compartment of AIS-135 shall be applicable to school buses, as specified in AIS-063, which are manufactured on and after twelve months from the date of commencement of the Central Motor Vehicles (First Amendment) Rules, 2022.";

(c)      in sub-rule (7), in Table 1, after Sr. No. 7, the following Sr. No. shall be inserted, namely.