Whereas, the draft of the Karnataka
Motor Vehicles (Amendment) Rules, 2015 was published as required under
sub-section (1) of Section 212 of the Motor Vehicles Act, 1988 (Central Act 59
of 1988), in Notification No. SARIE 80 SAEPA 2015, dated 18-9-2015, in
Part IV-A of the Karnataka Gazette, Extraordinary No. 1061, dated 19-9-2015,
inviting objections/suggestions from all the persons likely to be affected
thereby, within 30 days from the date of its publication in the Official
Gazette. Whereas, the said Gazette was made
available to the public on 19-9-2015. And whereas, the
objections/suggestions received have been considered by the Government. Now, therefore, in exercise of the
powers conferred by Section 138 read with Sections 129 and 212 of the Motor
Vehicles Act, 1988 (Central Act 59 of 1988), Government of Karnataka hereby
make the following rules, namely.-- (1)
These rules may be called the Karnataka Motor
Vehicles (Amendment) Rules, 2015. (2)
They shall come into force from the date of
their publication in the Official Gazette. In the Karnataka Motor Vehicles Rules,
1989, in Rule 230, for sub-rule (1), the following shall be substituted,
namely.-- "(1) Every person while driving
or riding (both for rider and pillion rider) a motor cycle of any type i.e., to
say motor cycles, scooters and mopeds irrespective of brake horse power of the
vehicle within the limits of Karnataka State shall wear protective
headgear."KARNATAKA MOTOR VEHICLES (AMENDMENT) RULES, 2015
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