DELHI MOTOR VEHICLES (AMENDMENT) RULES, 2019

 

PREAMBLE

Whereas the draft rules further to amend the Delhi Motor Vehicles Rules, 1993 were published as required under sub-section (1) of section 212 of the Motor Vehicles Act, 1988 (59 of 1988), vide notification F.No. 23(1535)/CAP/TPT/PCD/2019/63573, dated 24.09.2019 in the Delhi Gazette, Extraordinary inviting objections and suggestions from all persons likely to be affected thereby, before expiry of the period of ten days from the date on which copies of the Delhi Gazette containing the said notification were made available to public.

And whereas copies of the said Gazette Notification were made available to the public on 25th September, 2019.

And whereas, no objection or suggestion has been received from the public in respect of the said draft rules.

Now, therefore, in exercise of the powers conferred by clause (d) of sub-section (2) of section 111 of the Motor Vehicles Act, 1988 (59 of 1988), the following rules further to amend the Delhi Motor Vehicles Rules, 1993 are hereby made, namely: -

Rule - 1. Short title and commencement.

(1)     These rules may be called the Delhi Motor Vehicles (Amendment) Rules, 2019.

(2)     They shall come into force on the date of their publication in the Delhi Gazette.

Rule - 2. Amendment of rule 99.

In the Delhi Motor Vehicles Rules, 1993, in rule 99, in sub rule (1), --

(a)      after clause (a), the following new clause shall be inserted, namely:-

"(b) the person availing the pollution checking facility shall provide the mobile (cell phone) number of registered owner of the motor vehicle at the time of pollution checking and pollution checking centre shall record the same correctly in its data base."

(b)      existing clause (b), shall be renumbered as clause (c).

This notification is issued with the approval of Minister of Transport, Government of National Capital Territory of Delhi.