[06th
March 2024] WHEREAS, the draft of
certain rules 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 number G.S.R. 724(E), dated the 5th October,
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 within a period of thirty days from the date on which copies of the
official Gazette containing the said notification were made available to the
public; AND WHEREAS, copies
of the said Gazette notification were made available to the public on the 6th
October, 2023; 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:- (1)
These rules may be called
the Central Motor Vehicles (Fourth Amendment) Rules, 2024. (2)
They shall come into force
with effect from 1st September, 2025. In the Central Motor
Vehicles Rules, 1989 (hereinafter referred to as the said rules), in rule 47,
in sub-rule (1), in clause (v), in sub-clause(g), the words, figures and
letter, "and, in case of self-certification of the bus body built on a
drive away chassis by a bus body structure fabricator, certificate of
compliance in Form 22B" shall be omitted. In the said rules, in
rule 125C,- (a)
in sub-rule (1), after the
proviso and the Table, following proviso shall be inserted, namely:- "Provided
further that, the testing and approval of body building of buses with seating
capacity of 13 or more passenger excluding driver, by bus body builder shall be
in accordance with AIS:052 (Revision 1)-2008 and shall be a type approved by
the Test Agencies specified under rule 126."; (b)
in sub-rule (7), after
clause (b), the following clause shall be inserted, namely:- "(c)
The buses with seating capacity exceeding
22 passenger excluding driver, built by bus body builder shall meet the
requirements as per AIS-153.". In the said rules, in
rule 126, the tenth and eleventh provisos shall be omitted. In the said rules,
Form 22B shall be omitted.Central
Motor Vehicles (Fourth Amendment) Rules, 2024