In exercise of the
powers conferred by sub-section (1) and clause (vii), (xxiii) and (xxxiii) of
sub-section (2) of section 96 of the Motor Vehicles Act, 1988 (59 of 1988), in
its application to the State of Maharashtra, and of all other power enabling it
in this behalf, the Government of Maharashtra hereby makes for the following
rules further to amend the Maharashtra Motor Vehicles Rules, 1989 the same
having been previously published as required by sub-section (1) of section 212
of the said Act namely: These rules may be called the Maharashtra
Motor Vehicles (Amendment) Rules, 2017. In rule 119 of the Maharashtra Motor Vehicles
Rules, 1989, after sub-rule (2), the following sub-rule shall be inserted,
namely: "(2A) (i)
The permit holder having three wheeled six seater motor vehicle may, replace
his motor vehicle with four wheeled motor vehicle, having seating capacity upto
six passengers and engine capacity of not less than 700c.c.; or (ii) the permit holder having three wheeled
three seater motor vehicle may, replace his motor vehicle with four wheeled
motor vehicle, having seating capacity upto three passengers and engine
capacity of not less than 600c.c.; The replacement under this sub-rule shall be
subject to the following conditions: (a)
the
permit holder shall apply under rule 88 to the transport Authority alongwith
fee of rupees ten thousand for replacement of his motor vehicle; (b)
the
upper part of the replaced motor vehicle shall be painted in transparent colour and
lower part shall be painted in Daffodil Yellow (RAL 1007) colour: Provided that, this sub-rule shall be
applicable for permits granted in areas other than Municipal Corporations
area.".MAHARASHTRA MOTOR VEHICLES (AMENDMENT)
RULES, 2017
PREAMBLE