UTTAR PRADESH MOTOR VEHICLES (TWENTY SIXTH
AMENDMENT) RULES, 2019
PREAMBLE
In exercise of the
powers under Sections 28, 38, 65, 95, 96, 107, 111, 138, 176, 213 of the Motor
Vehicles Act, 1988 (Act 59 of 1988) read with Section 21 of the General Clauses
Act, 1897 (Act 10 of 1897), the Governor is pleased to make the following rules
with a view to amending the Uttar Pradesh Motor Vehicles Rules, 1998, after
previous publication in the Gazette vide Notification No.
49/2018/1952/XXX-4-2018-17(Sa)-2018, dated December 17, 2018 as required under
sub-section (1) of Section 212 of the said Act of 1988.
Rule - 1. Short title and commencement.
(1) These rules may be
called the Uttar Pradesh Motor Vehicles (Twenty sixth Amendment) Rules, 2019.
(2) They shall come into
force with effect from the date of their publication in the Gazette.
Rule - 2. Insetion of New Chapter.
In the Uttar Pradesh
Motor Vehicles Rules, 1998, after Chapter IX, the following chapter shall be
inserted.
"Chapter
IX-A SPECIAL PROVISIONS FOR SCHOOL VEHICLES
222-A.
Requirement of permit.
The owner or operator
of a motor vehicle shall not allow a vehicle to be used as transport vehicle to
carry school children in public place unless a permit is issued under Section
76 of the Act for an educational institution bus or contract carriage permit
under Section 74 of the Act.
222-B.
Grant of permit for carrying school children.
(1) An Educational
institution bus shall have to obtain permit of private service vehicle under
Section 76 of the Act. The owner shall apply in Form SR 23-A before Competent
Authority and the authority may grant permit in accordance with application or
with such modification as it deems fit or refuse to grant such permit. The
permit shall be issued in Form SR 29-A.
(2) An owner of a private
bus, who has a written agreement with school authority shall apply before the
Competent Authority under Section 73 of the Act in Form SR 21-A and the
authority may grant permit in accordance with application or with such
modifications as it deems fit or refuse to grant such permit. The permit shall
be issued in Form SR 27-A.
(3) The owner of school
van having an agreement with guardians or group of guardians for transporting
the school children shall apply under Section 73 before the Competent Authority
in Form SR 21-B along with copy of agreement duly forwarded by the school. The
authority may grant permit in accordance with application or with such
modifications as it deems fit or refuse to grant such permit. The permit shall
be issued in Form SR 27-B.
(4) Every school, before
going to an agreement with a private operator, shall ensure that
(a) the vehicles complies
all the norms prescribed in these rules and directions of the State Government
from time to time.
(b) the character
certificate of vehicle owner and driver is obtained.
(c) the agreement shall
not be terminated before one year except in unavoidable circumstances.
222-C.
Fees.
The fee for permit
shall be charged under the provisions of Rule 125.
222-D.
Age limit of School Vehicle.
(1) The educational
institution bus (diesel and clean fuel driven) shall not be more than 15 years
old from the date of initial registration.
(2) The diesel/CNG driven
private bus (contract carriage) shall not be more than 10 years old from the
date of initial registration.
(3) The school van,
driven by diesel/petrol/CNG or any other clean fuel, shall not be more than 10
years old from the date of initial registration.
222-E.
Constitution of the District School Vehicle Transport safety Committee.
(1) There shall be a
District School Vehicle Transport Safety Committee for each district to
discuss, decide and recommends the issue pertaining to safety of children and
their transportation, consisting of
|
(i) District Magistrate |
Chairperson |
|
(ii) Senior Superintendent of
Police/Superintedent of Police |
Vice Chairperson |
|
(iii) The Regional Transport Officer
(Enforcement) of the concerned region |
Member |
|
(iv) The Assistant Regional Transport
Officer (Enforcement) of the concerned district |
Member Secretary |
|
(v) Executive Officer of municipality
nominated by District Magistrate or Municipal Commissioner as the case may be |
Member |
|
(vi) District Inspector of School |
Member |
|
(vii) Basic Shiksha Adhikari |
Member |
|
(viii) Two representatives of school
transport business to be nominated by the Chairperson |
Member |
Explanation. In
this clause "School transport business" means the vehicle owners who
operate the vehicles for schools.
(2) The quorum of the
meeting of the committee shall be five members.
(3) The committee shall
meet twice in a year in the month of January and July.
222-F.
Functions of the committee.
(1) The committee shall
ensure that the technical inspection of the vehicle be held in the school
campus or at the appointed place. This inspection shall be conducted by
Regional Inspector (Technical) or an Officer higher than him.
(2) The committee will
fix the inspection schedule of school vehicles in the manner that all vehicles
must be inspected at least once in a year.
(3) The committee will
monitor the performance of school transport safety committee and ensure the
compliance of the direction given by the Hon. Supreme Court/High Court and the
State Government from time to time.
222-G.
The School Transport Safety Committee.
(1) There shall be a
School Transport Safety Committee to look into the matters pertaining to safety
of school children, consisting of
|
(a) The school authority of the
concerned school |
Chairperson |
|
(b) An officer nominated by District
Magistrate concerned not below the rank of Nayab Tehsildar |
Member |
|
(c) Two representatives of the
guardians nominated by school authority |
Member |
|
(d) Station House Officer/Chauki In
charge of the concerned police station |
Member |
|
(e) An officer nominated by Basic
Shiksha Adhikari not below the rank of Assistant Basic Shiksha Adhikari |
Member |
|
(f) An officer nominated by District
Inspector of School not below the rank of Sub-Divisional Inspector |
Member |
|
(g) Two representatives of the school
vehicle operators |
Member |
|
(h) One representative of local body
nominated by Chairperson or Mayor as the case may be |
Member |
(2) The quorum of the
meeting of school transport safety committee shall be five members.
(3) The school transport
safety committee shall meet in the month of July, October, January and April in
every year and at such time as may be decided by the Chairperson.
22-H.
Functions of the School Transport Safety Committee.
The School Transport
Safety Committee shall,
(a) examine the documents
of the vehicles engaged in schools, such as registration certificate, fitness
certificate, insurance certificate, permit, pollution under control certificate,
driving licence and ensure the compliance of prescribed norms.
(b) determine the fee and
identify the bus stops.
(c) forward its
recommendations if any to the district level committee for necessary action.
(d) organise a health-eye
check-up camp of the drivers of the school vehicles once in a year with the
help of district level committee.
(e) ensure the police
verification of each driver.
(f) comply the directions
issued by District School Vehicle Transport Safety Committee or the State
Government from time to time.
222-I.
Parking and halting place of vehicle.
(1) The School Transport
Safety Committee in consultation with police and municipal authorities
concerned shall identify the parking and halting stations of the school
vehicles.
222-J.
Eligibilities and duties of drivers of school vehicles.
(1) No vehicle owner or
school authority shall allow a driver of the school vehicle to drive until he
(a) possesses a valid
driving licence.
(b) has an experience of
driving of at least 5 years.
(c) has not been punished
twice in a year of jumping red light, breaking the lane discipline, or allowing
unauthorised person to drive.
(2) Every driver shall
(a) participate in the
health/eye check-up organised by the 'school transport safety committee'.
(b) prepare a logbook of
the vehicle and all the defects of the vehicle shall be entered on the daily
basis.
(c) not violate the speed
limit fixed for school vehicles.
(d) ensure that all
school children shall fasten the seat belt.
222-K.
Uniform of the driver and attendant.
(1) Driver of a school
bus shall wear the following uniform
(a) Khakhi bush-shirt.
(b) Khakhi full pant.
(c) Identity card and
name plate with mobile number issued by the school.
(2) The attendant of a
school bus shall wear the following uniform
(a) Navy blue bush-shirt.
(b) Navy blue full pant.
(c) Identity card and
name plate with mobile number issued by the school.
(3) In case of lady
attendant, she will wear navy blue saree.
(4) The driver of school
van shall wear the following uniform
(a) Gray shirt.
(b) Gray full pant.
(c) Name plate with
mobile number issued by the school in case of school owned vehicle or by the
registered owner in case of vehicle owned by a private person.
(5) The attendant of
school van shall wear the following uniform
(a) Navy blue bush-shirt.
(b) Navy blue full pant.
(c) Name plate with
mobile number issued by the school in case of school owned vehicle or by the
registered owner in case of vehicle owned by a private person.
(6) In case of lady
attendant, shall will wear navy blue saree.
222-L.
General Conditions for School vehicle permit.
(1) Educational
Institution Bus An educational institution bus
(a) Shall be printed in
yellow colour and the word "School Bus" will be written on the front
and rear side and the name of school shall be written on both sides of bus for
recognition of school.
(b) shall have
necessarily an emergency gate and an emergency window. The size of the
emergency gate will be 150 cm x 120 cm, which may be opened from inside and
outside also. The emergency exit window will be at rear side of the vehicle
which will be 150 cm x 120 cm size made of tuffened glass which will be fixed
in a fixed frame. Adequate arrangement must be kept to break the glass of the
emergency exit window.
(c) shall be fixed with
the convex cross minors so that the driver may see the entry and exit gate and
the front of the rear wheels and the bus will also be equipped with parabolic
rear view mirror so that the driver may see clearly the inside scene of the
Bus.
(d) shall have doors
fitted with reliable locks and a hand rail will also be fixed in the lowest
step of the front gate so that children may enter and come out.
(e) shall have tightly
fixed holding rod on the roof. It should not be slippery.
(f) shall not be fitted
with the pressure horn or the multi tone horn in any case, but there should be
a alarm bell/siren, which will be used in emergency.
(g) must be fitted with a
transparent first aid box and 2 BIS mark fire extinguishers, having capacity of
2 kg of which one should be fitted in the cabin and other near the rear
emergency gate.
(h) should have no provision
of seat on the cylinder in the CNG driven vehicles,
(i) must be equipped with
rack below the seat so that bags of children may be kept properly.
(j) shall be equipped
with seat belts in all seats.
(k) shall have hazards
warning light which shall be activated at that time when the vehicle will be
stopped for boarding or alighting of the children.
(l) must have steel rods
fitted parallel in the window in such way that the gap between two may not be
more than 5 centimetres.
(m) shall be fitted with
speed limit device so that the speed thereof may not cross the speed limit of
40 km per hour.
(n) must equipped with
Vehicle Location Tracking Device. This provision will come into force after 3
months of the implementation of these rules.
(o) The provision of CCTV
camera in such bus will be compulsory. It will come into force after 3 months
of the implementation of these rules.
The School Authority
shall ensure that,
(p) there shall be one
attendant in addition to the driver and in case of girl children the attendant
should be female. They shall ensure that one teacher must travel in such bus.
(q) the list of the
school children being carried must be kept with details as the name of children
(as in school), class, home address, phone no., mobile no., blood group and
nearby place of his/her house. This list will be verified by the principal of
the school concerned and the details of the routes thereof will also be
mentioned.
(r) that the driver or
attendant must carry one set of mobile phone, so that in case of emergency the
bust driver or the attendant may inform about the incident to the School
Authority and make necessary arrangements for safety of school children.
(s) If the authorised
person (recognised mutually by the school and parents) does not come to pick
the child of nursery or kindergarten class then such children will be brought
back to the school and will be handed over to guardian by calling them in
school.
(t) space for safe
boarding and off loading inside the school campus is provided as per
requirement.
(u) In case of physically
handicapped children, the attendant or the driver shall himself ensure safe
boarding and off loading in the bus.
(2) Contract carriage
bus: A contract carriage bus
(a) plying exclusively in
a school, shall be painted in yellow colour and the word "School Bus"
will be written on the front and rear side. The name of school shall be
exhibited on both the sides of bus for recognition of school.
(b) having contract in
addition to this contract shall not be required to be painted in yellow colour:
Provided that yellow
strip of 400 mm shall be painted on all sides of the bus 300 mm below the
window.
(c) shall have an
emergency gate and an emergency window. The size of the emergency gate will be
150 cms x 120 cms, which may be opened from inside and outside both. The
emergency exit window will be at rear side of the vehicle which will be 150 cms
x 120 cms made of tuffened glass which will be fixed in a fixed frame. Adequate
arrangement must be made to break the glass of the emergency exit window.
(d) shall be fixed with
convex cross mirrors so that the driver may see the entry and exit gate and the
front of the rear wheels and the bus will also be equipped with parabolic rear
view mirror so that the driver may see clearly the inside scene of the bus.
(e) shall have doors
fitted with reliable locks and a hand rail will also be fixed in the lowest
step of the front gate so that children may enter and come out.
(f) shall have tightly fixed
rod and on the roof. It should not be slippery.
(g) shall be equipped
with seat belts in all seats.
(h) shall not be fitted
with the pressure horn or the multi tone horn in any case, but there should be
a alarm bell/siren which will be used in emergency.
(i) must be fitted with a
transparent first aid box and 2 BIS mark fire extinguishers having capacity of
2 kg of which one should be fitted in the cabin and other near and rear
emergency gate.
(j) should have no
provision of seat on the cylinder in the CNG driven vehicles.
(k) must be equipped with
rack below the seat so that bags of children may be kept properly.
(l) shall have hazard
warning light which shall be activated at that time when the vehicle will be
stopped for boarding or alighting of the children.
(m) must have, steel rods
fitted parallel in such a way that the gap between two may not be more than 5
centimetres.
(n) shall be fitted with
speed limit device so that the speed thereof may not cross the speed limit of
40 km per hour.
(o) must be equipped with
Vehicle Location Tracking Device. This provision will come into force after 3
months of the implementation of these rules.
(p) The provision of CCTV
camera in such bus will be compulsory. It will come into force after 3 months
of the implementation of these rules. Every owner of contract carriage or
School Authority as the case may be shall ensure that.
(q) there shall have one
attendant in addition to the driver and in case of girl children exclusively
the attendant should be female. They shall ensure that one teacher must travel
in such bus.
(r) The list of the
school children shall be carried therein with details of the children as the
name of children (as in school), class, home address, phone no. and mobile no.
of the guardian, blood group and nearby place of his/her house. This list will
be verified by the principal of the school concerned and the details of the
routes thereof will also be mentioned.
(s) the driver or
attendant must carry one set of mobile phone, so that in case of emergency the
bus driver or the attendant may inform about the incident to the School
Authority and make necessary arrangements for safety of school children.
(t) If the authorised
person (recognised mutually by the school and parents) does not come to pick
the child of nursery or kindergarten class then such children will be brought
back to the school and will be handed over to guardian by calling them in
school.
(u) space for safe
boarding and off loading inside the school campus must be provided as per
requirement.
(v) In case of physically
handicapped children, the attendant or the driver shall himself ensure safe
boarding and off loading in bus.
(3) School van.
A school van,
(a) shall be painted in
yellow colour. It shall display a board of the size 18 inches in length and 8 inches
height on front and rear of the vehicle. The name of the school will be
exhibited on the board.
Vans
not exclusively used for school duty will have yellow strip of 250 mm on all
sides of van 200 mm below window level.
(b) shall be closed body
type. No vehicle with canvas hood shall be permitted as school van.
(c) must be attached with
a carrier to carry the tiffins and bags of the children.
(d) shall be equipped
with first aid box and one fire extinguisher of 5 Kg of BIS mark.
(e) shall have no
provision of seat on the cylinder if it is a CNG driven vehicle. (f) shall be
equipped with seat belt in all seats.
(f) shall not be fitted
with the pressure horn or the multi tone horn in any case, but there should be
a alarm bell/siren which will be used in emergency.
(g) shall be fitted with
speed limit device so that the speed thereof may not cross the speed limit of
40 km per hour.
(h) must be equipped with
Vehicle Location Tracking Device. This provision will be come into force after
3 months of the implementation of these rules.
(i) The provision of CCTV
camera in such school vans shall be compulsory. It will become into force after
3 months of the implementation of these rules.
(j) The vans owner or
School Authority as the case may be shall ensure that there shall be one
attendant in addition to the driver and in case girl children the attendant
should be female. They shall ensure that one teacher must travel there in such
van.
(k) the list of the
school children being carried shall be kept with details as the name of
children (as in school), class, home address, phone no., mobile no., blood
group and nearby place of his/her house. This list will be verified by the
principal of the school concerned and the details of the routes thereof will
also be mentioned.
(l) the driver or the
attendant must carry one set of mobile phone, so that in case of emergency the
van driver or the attendant may inform about the incident to the School
Authority and make necessary arrangements for safety of school children.
(m) If the authorised
person (recognised mutually by the school and parents) does not come to pick
the child of nursery or kindergarten class than such children will be brought
back to the school and will be handed over to guardian by calling them in
school.
(n) space for safe
boarding and off loading inside the school campus must be provided as per
requirement.
(o) In case of physically
handicapped children, the attendant or the driver shall himself ensure safe
boarding and off loading in bus.
222-M.
For the purpose of this chapter
Interpretation,
(a) 'Attendant' means a
person appointed by a school to carry out the work of attendant.
(b) 'Committee' means the
District School Vehicles Transport Safety Committee constituted under Rule
222-E.
(c) 'School' means a
Government or a private institution which imparts education to the students
from nursery to Class 12th.
(d) 'School Authority'
means the Principal, the Head Master or a senior teacher authorised by the
Principal of a school.
(e) 'School Van' means a
contract carriage vehicle which is used exclusively in a school, or a college
for transporting school children and having seating capacity up to 13 including
driver.
(f) 'School Vehicle'
means such a vehicle being exclusively used to transport the school children,
either owned by school or on contract.
(g) The School Transport
safety committee means the committed constituted U/R 222-G.".
Rule - 3. Amendment in Second Schedule.
In the Second
Schedule,
(a) after Form SR-21, the
following new forms shall be inserted, namely
Form
SR 21-A
[See
Rule 222-D(2)]
Application
for permit in respect of an contract carriage
(If
the contract between the vehicle owner and the school is signed)
To
The State/Regional
Transport Authority
In accordance with
the provisions of sections 69, 73 and 80 of the Motor Vehicles Act, 1988, I/We,
the undersigned hereby apply for permit under Section 66 of the said Act in
respect of a contract carriage as hereunder setout
1.
Full
name.................................................................................
2.
Name
of the father/husband in the case of an individual and in the case of a firm or
company, the name of the managing partner or the managing director as the case
may be..................
3.
Status
of the applicant, whether individual, company or partnership firm Co-operative
Society, etc...................
4.
Full
address:
(a) Permanent.............................................
(b) Present................................................
(To be supported by
attested copy of ration card, electricity bill or any other valid documentary proof
of the satisfaction of the transport authority in the case of individual and in
the case of company or firm certified copy of the memorandum of association or
copy of the partnership deed).
5.
Area
or routes for which permit is desired.............................................
6.
The
type of the vehicle, its model and registration
mark..............................
7.
Registered
seating capacity...............................................................
8.
particulars
of service to be performed by the contract carriage and the manner in which it
is claimed that public convenience will be served.........
9.
Whether
contract is entered with schoolYes/No
10. Particulars of any
valid stage carriage or contract carriage permit (or similar authorisation)
held by the applicant:
(a) This vehicle:
|
Permit No. |
Issued by |
Area |
Period of validity |
|
|
|
|
|
(b) Any other vehicle.
11. Particulars of any
permit held by the applicant in respect of the use of any transport vehicle in
any state during the last four years which has been the subject of any order of
suspension or cancellation, if so give details.
12. Whether all the taxes
in respect of the vehicle covered by permit stated above have been paid-up to
date, if so enclose no dues certificate of the concerned Taxation Officer, if
not so give details of the arrears (to be supported by the certificate of the
concerned Taxation Officer).
13. Details of
arrangements made for comfort and convenience of hirers and for the storage and
safe custody of the luggage.
14. I/We are in
possession of vehicle and enclose herewith certificates or registration and
insurance in respect of the vehicle.
15. I/We have paid the
prescribed application fee of Rs. ...........in the shape of non-judicial
stamps.
16. I/We have not yet
obtained possession of the vehicle and I/We understand that the permit will not
be issued until I/We produce the certificate of registration.
17. I/We hereby, declare
that above statements are true and agree that they inter alia shall be
conditions of the permits issued to me/us.
Date...............
Signature
or thumb-impression of applicant(s)
*Strike out whichever
is not applicable
To be filled in by
the office of the Transport Authority
1.
Date
of
receipt...........................................................................
2.
Date
of
application.....................................................................
3.
Date
of....................................................................................
Circulation to
members...............................................................
Consideration at
meeting...............................................................
Decision by Chairman
.......................................
4.
Granted....................................................................................
Granted in modified
form...............................................................
Rejected....................................................................................
5.
Number
of
permit........................................................................
Secretary,
........Regional
Transport Authority
FORM
SR 21-B
[See
Rule 222-D(3)]
Application
for permit in respect of an contract carriage
(If
the contract between the vehicle owner and school or the guardian is signed)
To
The State/Regional
Transport Authority
In accordance with
the provisions of sections 69, 73 and 80 of the Motor Vehicles Act, 1988, I/We,
the undersigned hereby apply for permit under Section 66 of the said Act in
respect of a contract carriage as hereunder setout
1.
Full
name.................................................................................
2.
Name
of the father/husband in the case of an individual and in the case of a firm or
company, the name of the managing partner if(sic) the managing director as the
case may be..................
3.
Status
of the applicant, whether individual, company or partnership firm Co-operative
Society, etc...................
4.
Full
address:
(a) Permanent.............................................
(b) Present................................................
(To be supported by
attested copy of ration card, electricity bill or any other valid documentary
proof of the satisfaction of the transport authority in the case of individual
and in the case of company or firm certified copy of the memorandum of
association or copy of the partnership deed).
5.
Area
or routes for which permit is desired.............................................
6.
The
type of the vehicle, its model and registration
mark..............................
7.
Registered
seating capacity...............................................................
8.
particulars
of service to be performed by the contract car
riage and the manner in which it is claimed that public convenience will be
served.........
9.
Whether
contract is signed with school or guardiansYes/No
10. Particulars of any
valid stage carriage or contract carriage permit (or similar authorisation)
held by the applicant:
(a) This vehicle:
|
Permit No. |
Issued by |
Area |
Period of validity |
|
|
|
|
|
(b) Any other vehicle.
11. Particulars of any
permit held by the applicant in respect of the use of any transport vehicle in
any state during the last four years which has been the subject of any order of
suspension or cancellation, if so give details.
12. Whether all the taxes
in respect of the vehicle covered by permit stated above have been paid-up to
date, if so enclose no dues certificate of the concerned Taxation Officer, if
not so give details of the arrears (to be supported by the certificate of the
concerned Taxation Officer).
13. Details of
arrangements made for comfort and convenience of hirers and for the storage and
safe custody of the luggage.
14. I/We are in
possession of vehicle and enclose herewith certificates or registration and
insurance in respect of the vehicle.
15. I/We have paid the
prescribed application fee of Rs. ...........in the shape of non-judicial
stamps.
16. I/We have not yet
obtained possession of the vehicle and I/We understand that the permit will not
be issued until I/We produce the certificate of registration.
17. I/We hereby, declare
that above statements are true and agree that they inter alia shall be
conditions of the permits issued to me/us.
Date...............
Signature
or thumb-impression of applicant(s)
*Strike out whichever
is not applicable
To be filled in by
the office of the Transport Authority
1.
Date
of
receipt...........................................................................
2.
Date
of
application.....................................................................
3.
Date
of....................................................................................
Circulation to
members...............................................................
Consideration at
meeting...............................................................
Decision by Chairman
. ......................................
4.
Granted....................................................................................
Granted in modified
form...............................................................
Rejected....................................................................................
5.
Number
of
permit........................................................................
Secretary,
..........Regional
Transport Authority
(b)
after Form SR-23, the following new forms shall be inserted, namely
FORM
SR 23-A
[See
Rule 222-D (1)]
Application for grant
of permit to the Educational Institution Bus
To
Regional Transport
Authority
.
.................................................
In accordance with
the provisions of Sections 69, 70 and 71 of the Motor Vehicles Act, 1988, I/We,
the undersigned hereby apply for a school bus/school van permit under Section
66 of the Act.
1.
Full
name.................................................................................
2.
Name
of the father/husband............................................................
3.
Age..........................................................................................
4.
Full
address:
4.
(a) Permanent...........................................................................
(b)
Present.................................................................................
(To be supported by
attested copy of ration card, electricity bill or any other valid documentary
proof of the satisfaction of the transport authority in the case of individual
and in the case of company or firm certified copy of the memorandum of
association or copy of the partnership deed).
5.
Phone
No................................................................................
6.
Area
or routes for which permit is
desired...........................................
7.
School
name and Time
1.......................................
2.......................................
3.......................................
4.......................................
8.
Seating
capacity.....................................................................
9.
The
type of the vehicle, its model and registration mark........................
10. I/We are in possession
of vehicle and enclose herewith certificates or registration and insurance in
respect of the vehicle.
11. I/We have not yet
obtained possession of the vehicle and I/We will purchase and present the
vehicle.
12. I/We hereby, declare
that above statements are true.
Date..................
Place..................
Signature
or tumb-impression of applicant(s)
To
be filled in by the office of the Regional Transport Authority
1.
Date
of
receipt........................................................................
2.
Date
of consideration at meeting.............................................
3.
Date..............................Granted/Rejected.
4.
Number
of permit..................................................................
Secretary,
......Regional
Transport Authority
(c) after Form SR-27,
the following new forms shall be inserted, namely
Form
SR 27-A
[See
Rule 222-D(2)]
Permit
in respect of contract carriage
(If
the contract between the vehicle owner and the school is signed)
..................Transport
Authority
Permit
No.........................................................................
1.
Name
of the holder..................................................................
2.
Father's/Husband's
name......................................................
(in the case of an
individual)
3.
Address:
(a) Permanent.....................................................................
(b) Present.....................................................................
4.
(i)
Registration mark of the vehicle.............................................
(ii)
Model.........................................................
(iii) Chassis
Number.............................................
(iv) Engine
Number.............................................
(v) Class of
vehicle.............................................
(vi) The vehicle is
under hire-purchase agreement with...........................
5.
Route/Area
for which the permit is valid.................................
6.
Date
of expiry of the permit................................................
7.
Rate
of fare per kilometer................................................
8.
This
permit shall be subject to the conditions laid down in Section 84 of the Motor
Vehicles Act, 1988................................................
9.
The
records to be maintained and the date on which returns are to be submitted to
the Transport Authority.......................................
10. Other conditions:
(1) That the vehicle
covered by such a permit shall in no case be used in any public place during
the period in which the registration certificate and token relating to it are
or have been surrendered in accordance with the provisions of the Uttar Pradesh
Motor Vehicle Taxation Act, 1997 and the rules made thereunder or have been
suspended or cancelled;
(2) That the vehicle
covered by such a permit shall in no case be used in any public place unless
the taxes levied by the State Government and payable in respect thereof have
been duly paid and if tax is not duly paid in the Uttar Pradesh Motor Vehicle
Taxation Act, 1997 as the case may be, it shall be presumed that the holder of
permit has intentionally evaded the payment of such tax;
(3) That save as provided
in sub-section (2) of Section 82 the permit shall not be transferred to any
other person except with the permission of the Transport Authority which
granted the permit;
(4) That the vehicle
shall be used in the area or on the route or routes specified in permit;
(5) That the maximum
number of persons or maximum weight of luggage that may be carried in the
vehicle covered by the permit shall not exceed as given in the certificate of
registrations;
(6) That only such
advertising matters as are directly related to the permit holder's business in
furtherance of which the permit is obtained and which does not in any way
change the identity of the vehicle, may be displayed on the vehicle save on any
part of the bonnet, front screen and dashboard of the vehicle:
Provided that no
advertising matter shall cover or be at a distance of less than 20 centimetres
of any financial descriptions painted, inscribed or fixed in or over the
vehicle.
(7) That the holder of
the permit shall cause the permit to be carried in the vehicle in such a manner
that it is readily available for inspection at any time by any authorised
person.
11. Any other
conditions....................................
Date...............
Secretary,
......Regional
Transport Authority
12. The permit is Q valid
also in the regions and subject to the condition set out below
............................................................................................................................................
|
Region |
Route/Area |
Conditions |
|
1 |
2 |
3 |
|
|
|
|
Date...............
Secretary,
.......Regional
Transport Authority
RENEWALS
This permit is hereby
renewed up to...............day of...............subject to following further
conditions
(1)
(2)
(3)
It is effective also
in following State/Regions, subject to an condition attached to the previous
counter-signature.
Date...............
Secretary,
......Regional
Transport Authority
COUNTER-SIGNATURE
.....................Transport
Authority
No................
Counter-signed for
Route/Area..............................subject to the following variation of
conditions
(1)
(2)
(3)
Date...............
Secretary,
...Regional
Transport Authority
RENEWAL
OF COUNTER-SIGNATURE
The above
counter-signature is, hereby, renewed up
to...................................................
Date...............
Secretary,
...Regional
Transport Authority
Form
SR 27-B
[See
Rule 222-D(3)]
Permit
in respect of contract carriage
(If
the contract between the vehicle owner and school or guardian is signed)
..................Transport
Authority
......................................................
Permit
No........................................................................
1.
Name
of the holder..................................................................
2.
Father's/Husband's
name......................................................
(in the case of an
individual)
3.
Address:
(a) Permanent.....................................................................
(b) Present.....................................................................
4.
(i)
Registration mark of the vehicle.............................................
(ii)
Model.........................................................
(iii) Chassis
Number.............................................
(iv) Engine
Number.............................................
(v) Class of
vehicle.............................................
(vi) The vehicle is
under hire-purchase agreement with...........................
5.
Route/Area
for which the permit is valid.................................
6.
Date
of expiry of the permit................................................
7.
Rate
of fare per kilometer................................................
8.
This
permit shall be subject to the conditions laid down in Section 84 of the Motor
Vehicles Act, 1988................................................
9.
The
records to be maintained and the date on which returns are to be submitted to
the Transport Authority.......................................
10. Other conditions:
(1) That the vehicle
covered by such a permit shall in no case be used in any public place during
the period in which the registration certificate and token relating to it are
or have been surrendered in accordance with the provisions of the Uttar Pradesh
Motor Vehicle Taxation Act, 1997 and the rules made thereunder or have been
suspended or cancelled;
(2) That the vehicle
covered by such a permit shall in no case be used in any public place unless
the taxes levied by the State Government and payable in respect thereof have
been duly paid and if tax is not duly paid in the Uttar Pradesh Motor Vehicle
Taxation Act, 1997 as the case may be, it shall be presumed that the holder of
permit has intentionally evaded the payment of such tax;
(3) That save as provided
in sub-section (2) of Section 82 the permit shall not be transferred to any
other person except with the permission of the Transport Authority which
granted the permit;
(4) That the vehicle
shall be used in the area or on the route or routes specified in permit;
(5) That the maximum
number of persons or maximum weight of luggage that may be carried in the
vehicle covered by the permit shall not exceed as given in the certificate of
registrations;
(6) That only such
advertising matters as are directly related to the permit holder's business in
furtherance of which the permit is obtained and which does not in any way
change the identity of the vehicle, may be displayed on the vehicle save on any
part of the bonnet, front screen and dashboard of the vehicle:
Provided that no
advertising matter shall cover or be at a distance of less than 20 centimetres
of any financial descriptions painted, inscribed or fixed in or over the
vehicle.
(7) That the holder of
the permit shall cause the permit to be carried in the vehicle in such a manner
that it is readily available for inspection at any time by any authorised
person.
11. Any other
conditions....................................
Date...............
Secretary,
...Regional
Transport Authority
12. The permit is valid
also in the regions and subject to the condition set out below
..............................................................................................................................
|
Region |
Route/Area |
Conditions |
|
1 |
2 |
3 |
|
|
|
|
Date...............
Secretary,
...Regional
Transport Authority
RENEWALS
This permit is hereby
renewed up to...............day of...............subject to following further
conditions
(1)
(2)
(3)
It is effective also
in following State/Regions, subject to an condition attached to the previous
counter-signature.
Date...............
Secretary,
...Regional
Transport Authority
COUNTER-SIGNATURE
............................Transport
Authority
No................
Counter-signed for
Route/Area..............................subject to the following variation of
conditions
(1)
(2)
(3)
Date...............
Secretary,
...Regional
Transport Authority
RENEWAL
OF COUNTER-SIGNATURE
The above
counter-signature is, hereby, renewed up
to....................................................
Date...............
Secretary,
......Regional
Transport Authority
(d) after Form SR-29
the following new forms shall be inserted, namely
FORM
SR 29-A
[See
Rule 222-D(1)]
Private
Service Vehicle Permit
..................Transport
Authority
.
.....................................................
Permit No.........................................................................
1.
Name
of the holder..................................................................
2.
Father's/Husband's
name......................................................
(in the case of an
individual)
3.
Address:
(a) Permanent.....................................................................
(b) Present.....................................................................
4.
Place
and nature of........................... business............... (with postal
address)...........................
5.
Area
or route(s) for which permit is valid...........................
6.
Type
and seating capacity of the vehicle
|
Registration mark of the vehicles |
Type |
Seating capacity |
Gross vehicle weight |
Chassis No. of the vehicle |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
7.
Nature
and maximum number of persons to be carried to and from the place of
school................................................
8.
Date
of expiry of the permit................................................
9.
Conditions:
(a) The vehicle shall be
used only in the area on the route of routes specified in the permit;
(b) The holder of the
permit shall legibly display the words "Private Service Vehicle", not
less than 10 cms. high in black on vehicle ground on a board or place affixed
to the form of the vehicle at the level of the roof;
(c) The maximum number of
persons that may be carried in the vehicle covered by the permit shall not
exceed.....................and the maximum weight of luggage that may be
carried shall not exceed.....................quintals;
(d) Standards of
comforts, cleanliness and maintenance of the vehicles as specified for public
service vehicles in the Motor Vehicles Act, 1988 or rules made thereunder shall
be maintained in the vehicle;
(e) No advertising matter
shall ordinarily be displayed on the vehicle;
(f) The holder of the
permit shall furnish to the Transport Authority by which the permit is issued,
such periodical returns, statistics and other information as the State
Government may, from time to time, specify;
(g) The holder of the
permit shall also abide by
(i) the conditions
prescribed under Section 84 of the Motor Vehicles Act, 1988 and other
provisions of the Act, insofar as they apply to the holder of the permit;
(ii) any other condition
or conditions that may be specified by the State Transport Authority or the
Regional Transport Authority;
(h) The Transport
Authority by which the permit is issued may, after giving notice of not less
than one month may vary the conditions of the permit or attach thereto any
further conditions.
10. Any Other conditions:
(1) That the vehicle
covered by such a permit shall in no case be used in any public place during
the period in which the registration certificate and token relating to it are
or have been surrendered in accordance with the provisions of the Uttar Pradesh
Motor Vehicle Taxation Act, 1997 and the rules made thereunder or have been
suspended or cancelled;
(2) That the vehicle
covered by such a permit shall in no case be used in any public place unless
the taxes levied by the State Government and payable in respect thereof have
been duly paid and if tax is not duly paid in the Uttar Pradesh Motor Vehicle
Taxation Act, 1997 as the case may be, it shall be presumed that the holder of
permit has intentionally evaded the payment of such tax;
(3) That save as provided
in sub-section (2) of Section 82 the permit shall not be transferred to any
other person except with the permission of the Transport Authority which
granted the permit;
(4) That the vehicle
shall be used in the area or on the route or routes specified in permit;
(5) That the maximum
number of persons or maximum weight of luggage that may be carried in the
vehicle covered by the permit shall not exceed as given in the certificate of
registrations;
(6) That only such
advertising matters as are directly related to the permit holder's business in
furtherance of which the permit is obtained and which does not in any way
change the identity of the vehicle, may be displayed on the vehicle save on any
part of the bonnet, front screen and dashboard of the vehicle:
Provided that no
advertising matter shall cover or be at a distance of less than 20 centimetres
of any financial descriptions painted, inscribed or fixed in or over the vehicle.
(7) That the holder of
the permit shall cause the permit to be carried in the vehicle in such a manner
that it is readily available for inspection at any time by any authorised
person.
11. The permit is valid
also in the regions and subject to the conditions set our below
|
Region |
Route/Area |
Conditions |
|
1 |
2 |
3 |
|
|
|
|
Date...............
Secretary,
...Regional
Transport Authority
RENEWALS
Renewed up
to....................................
Subject
to....................................
Date...............
Secretary,
...Regional
Transport Authority
COUNTER-SIGNATURE
Permit
No................
Counter-signed for
Route/Area subject to the following variation of conditions;
................................................................................................................................
.................................................................................................................................
Date...............
Secretary,
...Regional
Transport Authority
RENEWALS
OF COUNTER-SIGNATURE
The above
counter-signature is, hereby, renewed up to...............subject to the
following conditions
Date...............
Secretary,
...Regional
Transport Authority