[10th November 2023] Whereas,
vide this Department notification of even number dated 27th June, 2023, the
draft Himachal Pradesh Motor Vehicles (Second Amendment) Rules, 2023 were
notified and published in the Rajpatra (e-Gazette), Himachal Pradesh dated 03
July, 2023, for inviting objection(s) or suggestion(s) from the person(s)
likely to be affected thereby as required under sub-section (1) of Section 212
of the Motor Vehicles Act, 1988 (Act No 59 of 1988); And,
whereas, two objection(s) or suggestion(s) were received in this behalf within
the stipulated period, which were duly considered and rejected; Now,
therefore, in exercise of the powers conferred by section 211 read with
sub-section (2) of Section 212 of the Act ibid, the Governor, Himachal Pradesh
is pleased to make the following rules further to amend the Himachal Pradesh
Motor Vehicles Rules, 1999, notified vide this department's Notification No.
5-14/88-TPT-Part-III, dated 12th July, 1999 and published in the Rajpatra
(Extra Ordinary), Himachal Pradesh dated 27th of July, 1999, namely:- (1)
These rules may
be called the Himachal Pradesh Motor Vehicles (Second Amendment) Rules, 2023. (2)
These rules shall
come into force from the date of publication in Rajpatra (eGazette), Himachal
Pradesh. For rule
69-B of the Himachal Pradesh Motor Vehicles Rules, 1999, the following shall be
substituted, namely:- "69-B Special Registration Fee for allotment of
registration marks.- (1)
Allotment of
Special Registration Marks and Fee thereof,- (1)
(a) The
Registering Authority shall charge onetime Special Registration Fee (SRF) for
allotment of a Special Registration Mark (SRM) to a motor vehicle, in addition
to the registration fee, prescribed under rule-81 of the Central Motor Vehicles
Rules, 1989, in the State. In each registration series, the mode of allotment
of Special Registration Mark (SRM) and rate of Special Registration Fee (SRF)
shall be governed by the category of special registration mark as tabulated
below:- Category of Special Registration Mark Special Registration Marks Special Registration Fee (In Rs.) Mode of allotment 1 2 3 4 A 0001 5,00,000 e-auction
system B 0002-0010 75,000
(Minimum) e-auction
system C 0011-0100 50,000
(Minimum) e-auction
system D (i) 0101, 0111,
0123, 0200, 0202, 0222, 0234, 0251, 0300, 0303, 0333, 0345, 0400, 0404, 0444,
0456, 0500, 0501, 0505, 0555, 0567, 0600, 0606, 0666, 0678, 0700, 0707, 0777,
0786, 0789, 0800, 0808, 0888, 0900, 0909, 0999, 1000, 1111, 2000, 2222, 3000,
3333, 4000, 4444, 5000, 5555, 6000, 6666, 7000, 7777, 8000, 8888, 9000, 9999. 15,000
(Minimum) e-auction
system D (ii) 1100, 1200,
1300, 1400, 1500, 1600, 1700, 1800, 1900, 2100, 2200, 2300, 2400, 2500, 2600,
2700, 2800, 2900, 3100, 3200, 3300, 3400, 3500, 3600, 3700, 3800, 3900, 4100,
4200, 4300, 4400, 4500, 4600, 4700, 4800, 4900, 5100, 5200, 5300, 5400, 5500,
5600, 5700, 5800, 5900, 6100, 6200, 6300, 6400, 6500, 6600, 6700, 6800, 6900,
7100, 7200, 7300, 7400, 7500, 7600, 7700, 7800, 7900, 8100, 8200, 8300, 8400,
8500, 8600, 8700, 8800, 8900, 9100, 9200, 9300, 9400, 9500, 9600, 9700, 9800,
9900, 1001, 1010, 1011, 1112, 1212, 1234, 1313, 1414, 1515, 1616, 1717, 1818,
1919, 2001, 2020, 2121, 2323, 2345, 2424, 2525, 2626, 2727, 2828, 2929, 3030,
3031, 3131, 3232, 3434, 3456, 3535, 3636, 3737, 3838, 3939, 4040, 4141, 4242,
4343, 4545, 4567, 4646, 4747, 4848, 4949, 5001, 5050, 5151, 5252, 5353, 5454,
5656, 5678, 5757, 5858, 5959, 6060, 6061, 6161, 6262, 6363, 6464, 6565, 6767,
6789, 6868, 6969, 7070, 7171, 7272, 7373, 7474, 7575, 7676, 7878, 7979, 8080,
8081, 8181, 8282, 8383, 8484, 8585, 8686, 8787, 8989, 9090, 9091, 9191, 9292,
9393, 9494, 9595, 9696, 9797, 9898. 10,000
(Minimum) e-auction
system (b) Allotment of registration marks
above 0100 other than those as mentioned under clause (a) shall be after
charging the Special Registration Fee (SRF) of Rs. 5000/- (Five Thousand) only
if registration mark is allotted by jumping the random order of ten
registration numbers of existing primary series (one from which registration
marks are being allotted in random order of ten registration numbers) or from
any of the additional registration series by the concerned registering
authority: Provided
that,- (i)
Maximum
Ten Registration Marks of 0001 shall be kept reserved for the allotment of
General Administration Department vehicles in HP 07 series at any given point
of time; (ii)
the
General Administration Department shall be exempted from the payment of Special
Registration Fee (SRF); (iii)
any
registration mark allotted under this sub-rule or corresponding extant rules on
payment of Special Registration Fee, shall be termed as Special Registration
Mark (SRM); (iv)
the
registration marks specified under clause (b) shall be totally paid marks and
allotted on first come first serve basis. However, in case of first come first
serve basis where more than one application is received for a particular
number, the same shall be allotted by draw of lots; (v)
for
the purpose of special registration marks specified under clause (b), the
random order shall start from registration marks 0101 onwards; and (vi)
in
case any motor vehicle meets with an accident and is a total loss duly
certified by the insurance company, the owner of the said vehicle shall not be
required to pay the Special Registration Fee (SRF) for the same registration
number for a new vehicle in the same name in whose name the earlier vehicle was
registered. (2)
Retention of Registration Mark.- (a)
The
owner of the vehicle on which Registration Mark has been allotted shall be
entitled to retain the said mark and get it affixed on new vehicle owned by him
upon sale or scrapping of the old vehicle. He shall first apply to the
Registering Authority to allot the said Registration Mark to the new vehicle
purchased by him. During such allotment, the old vehicle shall be allotted a
new number in accordance with the provisions of these rules and registering
authority shall also ensure that no vehicle or its record remains without a
registration mark at any time. (b)
In
case of sale/condemnation/scrapping of vehicle, the owner shall be entitled to
retain the said mark for a period of 180 days from the date of surrender/
vacation of the registration number. The period can be further extended upto
180 days on written request of previous owner after payment of fee of Rs.
2500/- for first 90 days and Rs. 3000/- for next 90 days: Provided
that,- (i)
the
provisions of this sub-rule shall not apply to any vehicle owned by Government; (ii)
the
Registering Authority shall, after allotting the said registration mark to the
previous owner, ensure that a new registration mark, in the random order, from
the existing primary series is allotted to the vehicle from which the
registration mark is being taken off or allot the Special Registration Mark
(SRM) to vehicle after payment of Specified Special Registration Fee under
subrule (1) and shall also ensure that no vehicle or its record remains without
a registration mark at any time; and (iii)
if
a particular registration mark (SRM or otherwise) belongs to a Government owned
vehicle which is disposed of by the Government agency, the said registration
mark shall be retained for indefinite period by the Registration Authority for
re-allotment to the same Government agency without charging any fee and new
registration mark shall be allotted in random order of ten registration numbers
from the existing primary series or allot the Special Registration Marks to
vehicle after payment of specified Special Registration Fee under clauses (a)
and (b) of sub-rule (1) of this rule to the vehicle from which the particular
registration mark is being taken off". (iv)
In
case a Special registration mark (SRM) belongs to an individual or organization
(SRM obtained through e-auction) owned vehicle which is disposed off, the said
registration mark shall be retained only by the bidder for a period as
mentioned in this sub-rule, otherwise the same shall be available with the
Registration Authority for re-allotment and new registration mark shall be
allotted as per procedure mentioned in clause (iii). In case of death of the
bidder, the said registration mark shall be retained by legal heir for a period
as mentioned in this sub-rule. (3)
Re-assignment of Special registration mark (SRM) to vehicles
registered within State.- The vehicle of the owner to which Himachal Pradesh
registration mark has been allotted shall be entitled to get the said mark
replaced by SRM as provided in rule 69-(A) obtained through e-auction/bidding
process provided that- (i)
the
vehicle is not subject to an agreement of hire-purchase/ lease/hypothecation; (ii)
the
vehicle is not involved in any criminal proceedings as certified by National
Crime Records Bureau/State Crime Records Bureau report; (iii)
the
vehicle is subject to clearance of all dues and taxes; (iv)
the
existing number against which the new number has been obtained through
e-auction/bidding process can be retained by the owner for the period as
mentioned in sub-rule (2) of rule 69-B and get it affixed on new vehicle owned
by him or frozen by the concerned Registering and Licensing Authority."Himachal
Pradesh Motor Vehicles (Second Amendment) Rules, 2023