In exercise of the
powers by section 65 read with clause (41) of section 2 and section 212 of the
Motor Vehicles Act 1988(59 of 1988), the Lieutenant Governor of National
Capital Territory of Delhi after prior publication of the amendments in the
Delhi Motor Vehicles Rules, 1993 on 20th September, 2012 and after passage of
the prescribed period therein for taking into consideration any objections and
suggestions, is pleased to amend the rules as follows, namely :- (1) These rules may be
called the Delhi Motor Vehicles (first amendment) Rules, 2014. (2) They shall come into
force on the date of their publication in the Delhi Gazette. In the Delhi Motor
Vehicles Rules, 1993, after rule 34, the following rule shall be inserted,
namely:- "34A.
Fee for the assignment of Registration Mark of choice. (1) In the case of a
non-transport four wheeled vehicle, the assignment of a registration mark, as
specified in column 1 of the Table given below, in any of the available
series of registration marks shall be made only on the payment of additional
fee to the highest bidder selected through open auction. The minimum reserve
price for such registration marks shall be as mentioned in column 2 of the
Table: Category Registration
marks/numbers Minimum reserved price (1) (2) 1 0001 Rupees Five Lacs 2 0002 to 0009 Rupees Three Lacs 3 0010 to 0099, 0786, 1000, 1111, 7777
and 9999 Rupees Two Lacs 4 0100, 0111, 0200, 0222, 0300, 0333,
0400, 0444, 0500, 0555, 0600, 0666, 0700, 0777, 0800, 0888, 0900, 0999, 2000,
2222, 3000, 3333, 4000, 4444, 5000, 5555, 6000, 6666, 7000, 8000, 8888, 9000,
0110, 0108, 1008, and 1313 Rupees One Lac 5 Any other registration mark, which is
not mentioned in category No. 01 to 04 above end is sought by a person as a
registration mark of choice and is allotted by the Transport Department by
jumping the chronological order of numbers in a series of registration
marks. Rupees Twenty Thousand (2) The allotment of such
registration marks shall be made by an officer authorized by the Commissioner
(Transport). (3) The allotment of such
registration marks, as may be available, in respect of four wheeled
non-transport vehicles shall be made by open bidding/E-auctioning to be done on
fortnightly basis. The applicant will indicate their choice of registration
mark in advance so that the availability of such registration marks can be
checked and made available for allotment by open auction/E-auctioning. (4) The allotment of such
registration mark shall be valid only for ninety days of its issue. In case,
the allottee fails to register the vehicle within ninety days, the same can be
re-issued by the Transport department to any other person through bidding
process and the fee paid by the initial allottee shall be forfeited. (5) The official vehicles
owned by Government of NCT of Delhi and its undertaking and the official
vehicles owned by the Central Government, as specified in Annexure-I are
exempted from the provisions of this rule and no additional fee will be charged
for allotment of such registration marks. (6) The
dignitaries/officers specified in Annexure-I shall be eligible for allotment of
such registration marks, for the vehicle to be registered in their own name
without payment of additional fee, limited to maximum of two such registration
marks during their tenure. However, the sale/transfer of ownership of the
vehicle bearing such a registration mark to a non-eligible person, within one
year of its initial registration, shall be allowed only on the payment of the
minimum reserved price fixed for that registration mark." A.
For
Personal Vehicles Dignitaries and Officers (i)
Judges
of Supreme Court (ii)
Lieutenant
Governor of NCT of Delhi (iii)
Judges
of High Court of NCT of Delhi (iv)
Speaker
of Lok Sabha. (v)
Deputy
Speaker of Lok Sabha. (vi)
Leader
of Opposition in Lok Sabha (vii)
Deputy
Chairman of Rajya Sabha (viii)
Leader
of Opposition in Rajya Sabha (ix)
Member
of Parliament (x)
Speaker,
Delhi Legislative Assembly, (xi)
Deputy
Speaker of Delhi Legislative Assembly. (xii)
Leader
of Opposition, Delhi Legislative Assembly (xiii)
Comptroller
and Auditor General of India (xiv)
Ministers
of the Union (xv)
Ministers
of the NCT of Delhi (xvi)
Members
of Delhi Legislative Assembly (xvii)
Mayors
of NCT of Delhi (xviii)
Chief
Secretary, NCT of Delhi (xix)
District
and Sessions Judge of NCT of Delhi (xx)
Officers
of Government of NCT of Delhi belonging to the cadre of Indian Administrative
Services and DANICS (not below the level of Junior Administrative Grade). B.
For
Official Vehicles (i)
Vehicles
belonging to Government of NCT of Delhi and its undertakings, (ii)
Vehicles
belonging to Central Government and its departments.DELHI MOTOR VEHICLES (FIRST AMENDMENT)
RULES, 2014
PREAMBLE