GUJARAT MOTOR VEHICLES (AMENDMENT) RULES, 2015

PREAMBLE

Whereas certain draft of rules further to amend the Gujarat Motor Vehicles Rules, 1989 was published as required by sub-sec. (1) of Sec. 212 of the Motor Vehicles Act, 1988 (59 of 1988) in the Gujarat Government Gazette, Extraordinary, Part-IV-A dt. 10.11.2014 at pages 136-1 to 136-5 under the Government Notification, Ports and Transport Department No. PT/2014/23/MVD-2012-1021-KH, dt. 10.11.2014 inviting objections or suggestions from all persons likely to be affected thereby, within a period of thirty days from the date of the publication of the said notification in the Official Gazette;

And whereas, no objection or suggestion has been received by the Government with respect to the said draft rules;

Now therefore, in exercise of the powers conferred by clauses (d) and (p) of sub-sec. (2) of Sec. 65 read with Sec. 211 of the Motor Vehicles Act, 1988 (59 of 1988), the Government of Gujarat hereby makes the following rules further to amend the Gujarat Motor Vehicles Rules, 1989, namely:

Rule - 1.

These rules may be called the Gujarat Motor Vehicles (Amendment) Rules, 2015.

Rule - 2.

In the Gujarat Motor Vehicles Rules, 1989, (hereinafter referred to as "the said rules"), in Rule 43, after clause (ix), the following clause shall be added, namely:

"(x) In respect of obtaining a choice number under Rule 48-A, fees-shall be paid at the rate specified in column (4) of the Table below for obtaining a choice number from classified numbers as are shown in column (3) thereof, the classification of which is respectively specified against it in column (2) of the said Table.

TABLE

Explanation. (i) For the purpose of sub-column (i) of column (4), the "other vehicles" means two wheelers (including motor cycles with side car), three wheeler vehicles for private use or used for the transportation of passengers or goods.

(ii) For the purpose of sub-column (ii) of column (4), the "other vehicles" means the vehicles other than those specified in sub-column (i) of column(4).",

Rule - 3.

In the said rules, after Rule 48, the following rule shall be inserted, namely:--

"48-A. (1) On receipt of an application made for registration of the vehicle, the Registering Authority shall assign registration mark to the vehicle for display thereon after fulfillment of the procedure of registration and payment of tax:

Provided that the Registering Authority may allot registration number of the choice, to the owner of motor vehicle after following the procedure laid down in this rule.

(2) (i) An owner of the motor vehicle who intends to obtain a registration number of the motor vehicle of his choice shall make an application in Form-"CNA" along with appropriate fees as prescribed under clause (x) of Rule 43 as specified in the Table below the said clause (x):

Provided that a person intending to participate in auction, shall be required to pay fees at the applicable rate as prescribed under clause (x) of Rule 43 and shall indicate the option in Form "CNA":

Provided further that at the time of submission of bid in the auction, the applicant shall pay an additional amount at his discretion in addition to fees paid as per the first proviso.

(ii) An application for obtaining a choice number referred to in clause (i) shall be made to the Registering Authority within seven days from the date of sale invoice or the date of insurance, whichever is earlier:

Provided that an application for obtaining a choice number shall be made to the Registering Authority within seven days from the date of issuance of certificate in Form No. "22A" by body builder of the vehicle where a body is fabricated separately.

(iii) An application made after the prescribed time limit as specified in clause (ii) but within a period of thirty days from the date of commencement of such time limit, shall not make the applicant eligible to participate in the auction and such applicant shall be eligible only for obtaining choice number on first come first serve basis from numbers available at the time of submission of such application.

(iv) An application made within the prescribed time limit as specified in clause (ii) shall prevail up to sixty days from the date of such application:

Provided that such applicant may utilize an option for obtaining another choice number from amongst the available numbers in accordance with the procedure laid down, other than the auction, at any time within sixty days from the date of submission of such application:

Provided further that in case the applicant intends to utilize the option as per the first proviso, he shall inform the registering authority in writing. After verification of such application, the registering authority may allot the choice number as opted by him from amongst the available numbers with it at the time of such application on first come first serve basis.

(3)   (i) At the time of opening of a new series, the Registering Authority shall assign the registration number of choice to the owner of the vehicle who have applied for registration and given-option for allotment of choice number by auction.

(ii) After the completion of auction, a number amongst the remaining numbers of the series shall be allotted to a particular vehicle of an applicant who intends to obtain that number on first come first serve basis.

(iii) The numbers classified as "Golden" and "Silver" shall be allotted through auction only.

(4) Allotment of a choice number by auction shall be carried out by the Registering Authority in accordance with the procedure laid down by the Commissioner of Transport as under, namely:--

(i)       A qualified bid which is the highest in amount shall be selected as winner for allotment of a particular number.

(ii)      The 'Golden' and 'Silver' numbers remained unallotted at the time of auction shall be allotted through re-auction. The re-auction may be carried out in the manner as may be laid down., by the Commissioner of Transport.

(5) (i) The Registering Authority shall open series for respective class of vehicles at such time as may be directed by the Commissioner of Transport.

(ii) The Registering Authority shall give wide publicity of opening of new Series.

Rule - 4.

In the said rules, in the Appendix appended to these rules, after Form: CR Tern, the following Form shall be inserted, namely:--

"Form: CNA

[See Rule 48-A]

Application for obtaining choice number

To,

Sir,

I am requesting you to allot above stated special number of my choice.

My details are mentioned below:

1.        Name of Applicant:

2.        Date of Purchase of Vehicle: (As per Sale invoice)

3.        Date of insurance :

4.        Whether the vehicle is company built or body built separately?

5.        Date of expiry of CRTem:

6.        Date of completion of body building (where body built separately) as per form-"22A".

7.        I have attached herewith a Demand Draft No...........Dated........... for Rs. .......... drawn in favour of the Registering Authority, RTO/ARTO,.................

Date:

Place:..............................

Undertaking,

I undertake that if number of my choice is not allotted to me within sixty days from the date of this application, I have no objection for allotment of any number which may be allotted to me randomenly.

Date:

Place:

End:

(i)       Application of registration and prescribed documents.

(ii)      Demand Draft for Rs. ............/- dated the..............

Notes.- (i) Not required to fulfill the details, in case where the applicant have given option for participation in auction.

(ii) Undertaking is only required in case of applicant intends to participate in auction and applied within the time limit prescribed under clause (ii) of sub-rule (2) of Rule 48-A. In case of application submitted after this, the applicants not required to undertake, as such applicant is eligible only for obtaining a choice number on first cum first serve basis only from numbers available at the time of such application as prescribed in clause (iii) of sub-rule (2) of Rule 48-A.

Check List

For official use

Date:

Place:

Seal of the Office