Gujarat Motor Vehicles (Amendment) Rules, 2023

[16th February 2023]

WHEREAS certain draft rules were published as required by sub-section (1) of section 212 of the Motor Vehicle Act, 1988(59 of 1988) at pages 89-1 and 89-2 in the Gujarat Government Gazette, Extraordinary, Part IV-A dated the 20th September, 2022 under the Government Notification, Ports and Transport Department No.G/PT/2022/5/MVD/102021/2608/KH, dated the 17th May, 2022, inviting objections or suggestion from all persons likely to be affected thereby within a period of thirty days from the date of publication of the said notification in the Official Gazette,

AND WHEREAS no objection or suggestion has been received in respect of the said draft rules by the Government;

NOW, THEREFORE, in exercise of the powers conferred by clause (xxviii) of sub-section (2) of section 96 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, 2023.

Rule - 2.

In the Gujarat Motor Vehicles Rules, 1989, after rule 98, the following rules shall be inserted, namely:

"98A- Licensing of Aggregator:-

(1)     The licensing of Aggregator shall be carried out as per the Motor Vehicle Aggregator Guidelines-2020 issued by the Government of India in pursuance under section 93 of the Motor Vehicles Act, 1988. The Regional Transport Authority of the region in which the jurisdiction of the Aggregator has his principal place of business shall be the Competent Authority.

(2)     The applicant shall while submitting the application for obtaining or renewing licence, furnish the undertaking to satisfactory disposal of passenger grievance within 30 days from receipt thereof.

(3)     In case passenger grievance occurred and is not redressed by the aggregator within 30 days from receipt thereof, it may be represented to the Regional Transport Authority through e-mail. The Regional Transport Authority shall provide specific e-mail ID for the same and give it vide publicity. The grievance received by the Authority may be reviewed in every meeting and specific directions shall be issued to the aggregator, if required. The Aggregator shall be bound to comply with such directions and failure thereof shall be considered as a cause of action for the suspension of licence."