[13th
April 2023] Whereas the draft rules
further to amend the Central Motor Vehicles Rules, 1989, were 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. 90(E), dated the 9th February, 2023 in
the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i), dated
the 9th February, 2023 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 the copies of the Official Gazette containing the said
notification were made available to the public; And whereas, copies of the
said notification were made available to the public on the 9th February, 2023; And whereas, the 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 clause (fa) of section 64 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 as the Central
Motor Vehicles (Third Amendment) Rules, 2023. (2)
They shall come into force on the date of
their final publication in the Official Gazette. "Provided further that
in case of fully built motor vehicle which is to be altered for conversion to
an adapted vehicle or the motor vehicle is being registered in a State other
than the State in which the dealer is situated, the validity of such temporary
registration shall be for a period of forty five days from the date of its
issue."Central
Motor Vehicles (Third Amendment) Rules, 2023
In the Central Motor Vehicles Rules, 1989 (hereinafter referred to as the said
rules), in rule 53A, after the words "on which the body has to be
fabricated separately", the words "or in case of fully built motor
vehicle which is to be altered for conversion to an adapted vehicle" shall
be inserted.
In rule 53B of the said rules, after the proviso, the following proviso shall
be inserted, namely:-