HIMACHAL
PRADESH MOTOR VEHICLES (SECOND AMENDMENT) RULES, 2019
PREAMBLE
WHEREAS the draft
Himachal Pradesh Motor Vehicles (Second Amendment) Rule, 2018 were published in
the Rajpatra, Himachal Pradesh on dated 23.08.2018, vide this department
notification of even number dated 16/08/2018 for inviting objection(s) and
suggestion(s) from person(s) likely to be affected thereby, within a period of
15 days from the date of publication; as required under the provision of
section 212 of the Motor Vehicles Act, 1988 (Act No. 59 of 1988).
AND, WHEREAS
objection(s)/ suggestion(s) received during the stipulated period have been
duly considered by the State Government;
NOW, therefore, in
exercise of the powers conferred by Section 211 of the Motor Vehicles Act, 1988
(Act No. 59 of 1988), the Governor of Himachal Pradesh is pleased to make the
following rules, further to amend the Himachal Pradesh Motor Vehicle Rules,
1999 notified vide this Department notification No. 5-24/88-TPT-11, dated 12th
July, 1999, namely:-
Rule - 1. Short title.--
These rules may be
called the Himachal Pradesh Motor Vehicles (Second Amendment) Rules, 2019.
Rule - 2.
They shall come into
force from the date of publication in the Rajpatra, Himachal Pradesh.
Rule - 3. Substitution of rule-69-A.--
For rule-69-A of the
Himachal Pradesh Motor Vehicles Rules, 1999, the following shall be
substituted, namely:-
"69-A. Composite
fee for All India Permits.-There shall be levied, charged and paid to the State
Government, a composite fee at the following rates, in respect of tourist
vehicles which are authorized to ply in the State of Himachal Pradesh under All
India Permits granted by any State Transport Authority of other State or Union
Territory under sub-section (9) of section 88 of the Motor Vehicles Act, 1988,
namely:-
|
Sr. No. |
Category of Vehicle |
Rates |
|
1 |
Having Seating capacity to carry more
than twelve passengers excluding driver. |
Ordinary Bus (`) 1500/- per day (13 to 32
seater) (`) 2500/- per day (above
32 seater) Delux Bus (`) 2500/- per day (13 to 32
seater) (`) 3500/-per day
(above 32 seater) Luxury AC buses like Volvo, Mercedes
etc. (`) 5000/- per day; |
|
2 |
Having Seating capacity to carry more
than six passengers but not more than twelve passengers excluding driver. |
Seven to eight seater (`) 300/- per day Nine to twelve seater (`) 500/- per day ; and |
|
3 |
Having seating capacity to carry not
more than six passengers excluding the driver. |
Four to six seater (`) 200/- per day: |
Provided that where
the All India Permit holder/operator is willing to pay fee for the monthly
operation, in such case 15 days composite fee shall be charged in single
installment. Month will be counted as 30 days from the date of receipt of
Composite Fee. Decision on days of operation will be taken on the basis of
the tour programme associated with the permit, but if the vehicle plied in the
State without depositing the Composite Fee, then the defaulter will be
punishable with a penalty of five times the fixed fee, due of each category.