The draft rules the
Inter-Country Non-Transport Vehicle Rules, 2022 were published, as required by
sub-section (1) of section 212 of the Motor Vehicles Act, 1988 (59 of 1988),
vide notification of the Government of India in the Ministry of Road Transport
and Highways, number G.S.R. 211 (E), dated the 16th March, 2022 in the Gazette
of India, Extraordinary, Part-II, Section 3, Sub-section (i), dated the 16th
March, 2022 inviting objections and suggestions from all persons; And whereas, copies of
the said notification were made available to the public on the 16th March,
2022; And whereas, the
objections and suggestions received from the public in respect of the said draft
rules have been duly considered by the Central Government; Now, therefore, in
exercise of the powers conferred by clauses (b) and (c) of sub-section (1) of
section 139 of the Motor Vehicles Act, 1988 (59 of 1988), the Central
Government hereby makes the following rules, namely:- (1) These
rules may be called the Motor Vehicles Non-Transport Vehicles Visiting India
Rules, 2022. (2) They
shall come into force on the date of their publication in the Official Gazette. (1) In
these rules, unless the context otherwise requires,– (a) Act means
the Motor Vehicles Act, 1988 (59 of 1988); (b) driving
licence means the licence issued by a competent authority of the
origin country, authorising the person specified therein to drive a motor
vehicle of any specified class or description; (c) insurance
policy means a policy of insurance which covers risks in
compliance with the requirements of Chapter XI of the Act. (d) "International
driving permit" means the international driving permit issued under the
International Convention of Road Traffic, 1949 or any subsequent Convention
ratifying the same and signed by India and other countries who are parties to
the Convention on Road Traffic signed at Geneva on 19th day of September, 1949; (e) non-transport
vehicle means a motor vehicle which is not a transport vehicle; (f) "Pollution
Under Control Certificate" means pollution under control certificate
issued by appropriate authority of the origin country to check a motor
vehicle’s emission limits; (g) registration
certificate with reference to a motor vehicle, means the
registration certificate issued by a competent authority of the origin country; (h) registration
mark means a registered number, or a registered letter and
number, or registered letters and number or numbers assigned to the motor
vehicle. A non-transport vehicle
registered in the other country, when entering India, shall be so constructed
and maintained as to be at all times under the effective control of the person
driving it. (1) The
following documents shall be carried in the vehicle during the duration of stay
in India, namely:– (a) registration
certificate; (b) driving
license or international driving permit, whichever is applicable; (c) insurance
policy; (d) pollution
under control certificate, if applicable in the origin country. (2) The
person driving the motor vehicle shall keep all the documents referred to in
sub-rule (1) in his possession at the time of entering in India and during the
entire period of stay, and shall always make available for inspection by the
competent authority. (3) In
case the documents referred to in sub-rule (1) are in a language other than
English, then, an authorised English translation, duly authenticated by the
issuing authority, shall be carried along with the original documents. (4) The
registration mark, in case displayed in any language other than English, shall
be exhibited in English at the front and back of the vehicle. Motor vehicles
registered in any country other than India shall not be permitted to transport
local passengers and goods within the territory of India. Motor vehicles
registered in any country other than India shall comply with the provisions of
the motor vehicles Act, 1988 and the rules made thereunder. In case, there is any
conflict between these rules and the bilateral agreement, between India and
other country, the latter shall prevail.Motor Vehicles Non-Transport Vehicles Visiting
India Rules, 2022
[2nd September, 2022]