[01st
December 2022] Whereas, the draft of
certain rules further to amend the Central Motor Vehicles Rules, 1989 was
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. 511(E), dated the 4th
July, 2022, 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 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 5 th July,
2022; And whereas, no objections
and suggestions were received from the public in respect of the said draft
rules; 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 (Twenty-second Amendment) Rules, 2022. (2)
They shall come into force on the date of
their publication in the Official Gazette. "125-L.
Specific exemptions for Armoured Vehicles.- (1)
Every armoured vehicle shall comply with the
standards laid down in these rules, subject to the exemptions specified in
AIS-194:2022, as amended from time to time. (2)
In this rule, "Armoured Vehicles"
means a special purpose vehicle of category M and N which is intended for the
protection of conveyed persons or goods with anti-bullet armour plating.".Central
Motor Vehicles (Twenty-Second Amendment) Rules, 2022
In the Central Motor Vehicle Rules, 1989, after rule 125K, the following rule
shall be inserted, namely: