Central Motor Vehicles Rules, 1989


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Section
 Section Title
  INTRODUCTION
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title and commencement View Judgements
  2 Definitions View Judgements
  title CHAPTER II : LICENSING OF DRIVERS OF MOTOR VEHICLES View Judgements
  3 General View Judgements
  4 Evidence as to the correctness of address and age View Judgements
  5 Medical Certificate View Judgements
  6 Exemption from production of medical certificate View Judgements
  7 Affixing of photograph to medical certificate View Judgements
  8 Minimum educational qualification for driving transport vehicles View Judgements
  9 Educational qualifications for drivers of goods carriages carrying dangerous or hazardous goods View Judgements
  10 Application for learner's licence View Judgements
  11 Preliminary test View Judgements
  12 Consent of parent or guardian in the case of application by minor View Judgements
  13 Form of learner's licence View Judgements
  14 Application for a driving licence View Judgements
  15 Driving test View Judgements
  16 Form of driving licence View Judgements
  17 Addition to driving licence View Judgements
  18 Renewal of driving licence View Judgements
  19 Refund of fee View Judgements
  20 Driving licence to drive motor vehicle belonging to the Defence Department View Judgements
  21 Powers of licensing authority to disqualify View Judgements
  22 Endorsement by courts View Judgements
  23 State Register of driving licences View Judgements
  24 Driving schools and establishments View Judgements
  25 Duration of a licence and renewal thereof View Judgements
  26 Issue of duplicate licence View Judgements
  27 General conditions to be observed by the holder of a licence View Judgements
  28 Power of the licensing authority to suspend or revoke licence View Judgements
  29 Appeal View Judgements
  30 Procedure for Appeal View Judgements
  31 Syllabus for imparting instructions in driving of motor vehicles View Judgements
  31A Temporary Licence View Judgements
  32 Fees View Judgements
  title CHAPTER III : REGISTRATION OF MOTOR VEHICLES View Judgements
  33 Condition for exemption from registration View Judgements
  34 Trade certificate View Judgements
  35 Grant or renewal of trade certificate View Judgements
  36 Refund View Judgements
  37 Period of validity View Judgements
  38 Issue of duplicate certificate View Judgements
  39 Use of trade registration mark and number View Judgements
  40 Restrictions on use of trade certificate or trade registration mark and number View Judgements
  41 Purposes for which motor vehicle with trade certificate may be used View Judgements
  42 Delivery of vehicle subject to registration View Judgements
  43 Register of trade certificate View Judgements
  44 Suspension or cancellation of trade certificate View Judgements
  45 Appeal View Judgements
  46 Procedure for appeal View Judgements
  47 Application for registration of motor vehicles View Judgements
  48 Issue of certificate of registration View Judgements
  49 Registration records to be kept by the registering authority View Judgements
  50 Form and manner of display of registration marks on the motor vehicles View Judgements
  51 Size of letters and numerals of the registration mark View Judgements
  52 Renewal of certificate of registration View Judgements
  53 Issue of duplicate certificate of registration View Judgements
  54 Assignment of new registration mark View Judgements
  55 Transfer of ownership View Judgements
  56 Transfer of ownership on death of owner of the vehicle View Judgements
  57 Transfer of ownership of vehicle purchased in public auction View Judgements
  58 No-objection certificate View Judgements
  59 Change in residence View Judgements
  60 Endorsement of hire-purchase agreements, etc View Judgements
  61 Termination of hire-purchase agreements, etc View Judgements
  62 Validity of certificate of fitness View Judgements
  63 Regulation and control of authorised testing station View Judgements
  64 Duration of letter of authority View Judgements
  65 General conditions to be observed by the holder of letter of authority View Judgements
  66 Issue of duplicate letter of authority View Judgements
  67 Supervision of authorised testing stations View Judgements
  68 Power of registering authority or Regional Transport Authority to call for information View Judgements
  69 Power of registering authority to suspend or cancel the letter of authority or forfeit security deposit View Judgements
  70 Appeal View Judgements
  71 Procedure for appeal View Judgements
  72 Voluntary surrender of letter of authority View Judgements
  73 Tax clearance certificate to be submitted to the testing station View Judgements
  74 Assignment of registration marks to the vehicles belonging to the Central Government used for defence purposes View Judgements
  75 State register of motor vehicles View Judgements
  76 Registration of vehicles of diplomatic and consular officers View Judgements
  76A Application of Rules 76 to 80 to organisations notified under the United Nations (Privileges and Immunities) Act, 1947 View Judgements
  77 Exhibition of registration mark View Judgements
  78 Assignment of new registration mark on removal of vehicle to another State View Judgements
  79 Suspension and cancellation of registration of vehicle registered under rule 76 View Judgements
  80 Transfer or disposal of motor vehicle registered under rule 76 View Judgements
  81 Fees View Judgements
  title CHAPTER IV : CONTROL OF TRANSPORT VEHICLES View Judgements
  82 Tourist permits View Judgements
  83 Authorisation fee View Judgements
  84 Right of operation View Judgements
  85 Additional conditions of tourist permit View Judgements
  85A The following shall be the additional conditions of every tourist permit in respect of motor cabs View Judgements
  86 Application for national permit View Judgements
  87 Form, contents and duration of authorisation View Judgements
  88 Age of motor vehicle for the purpose of national permit View Judgements
  89 Omitted View Judgements
  90 Additional conditions for national permit View Judgements
  title CHAPTER V : CONSTRUCTION, EQUIPMENT AND MAINTENANCE OF MOTOR VEHICLES View Judgements
  91 Definitions View Judgements
  92 General View Judgements
  93 Overall dimension of motor vehicles View Judgements
  94 Condition of tyres View Judgements
  95 Size and ply rating of lyres View Judgements
  95A Size and ply rating of tyres for agricultural tractor View Judgements
  96 Brakes View Judgements
  96A High Speed Braking Requirements View Judgements
  97 Brakes for trailers View Judgements
  98 Steering gears View Judgements
  98A Steering gears for construction equipment vehicles View Judgements
  98B Steering Gears for agricultural tractors View Judgements
  99 Forward and backward motion View Judgements
  100 Safety glass View Judgements
  101 Wind screen wiper View Judgements
  102 Signalling devices, direction indicators and stop lights View Judgements
  103 Position of the indicator View Judgements
  104 Fitment of reflectors View Judgements
  104A Fitment of reflectors on construction equipment vehicles View Judgements
  105 Lamps View Judgements
  106 Deflection of lights View Judgements
  107 Top lights View Judgements
  107A Implement lights for construction equipment vehicle View Judgements
  108 Use of red, white or blue light View Judgements
  108A Use of red or white light on construction equipment vehicles View Judgements
  109 Parking light View Judgements
  110 Lamp on auto-rickshaws and three-wheelers with engine capacity not exceeding 500 cc.-Every auto-rickshaw and three-wheeler of capacity not exceeding 500 cc View Judgements
  111 Prohibition of spot lights, etc View Judgements
  112 Exhaust gases View Judgements
  113 Location of exhaust pipes View Judgements
  114 Exhaust pipes of public service vehicles View Judgements
  115 Emission of smoke, vapour, etc. from motor vehicles View Judgements
  115A Emission of smoke and vapour from "agricultural tractors and construction equipment vehicles driven by diesel engines View Judgements
  115B Mass emission standards for Compressed Natural Gas Driven Vehicles View Judgements
  115C Mass emission standards for Liquefied Petroleum Gas (hereinafter in this rule referred to as LPG) driven vehicles View Judgements
  116 Test for smoke emission level and Carbon Monoxide level for vehicles View Judgements
  117 Speedometer View Judgements
  118 Speed governor View Judgements
  119 Horns View Judgements
  120 Silencers View Judgements
  121 Fainting of motor vehicles View Judgements
  122 Embossment of the Chassis number and Engine number and date of manufacture View Judgements
  123 Safety devices in motor cycle View Judgements
  124 Safety standards of components View Judgements
  125 Safety-belt, collapsible steering column, auto-dipper and padded dashboards View Judgements
  125A Safety belt, etc., for construction equipment vehicles View Judgements
  126 Prototype of every motor vehicle to be subject to test View Judgements
  126A Rule 126A View Judgements
  126B Prototype of every construction equipment vehicle to be subject to test View Judgements
  127 Quality certificate by manufacturer View Judgements
  128 Tourist vehicles other than motor cabs, etc View Judgements
  129 Transportation of goods of dangerous or hazardous nature to human life View Judgements
  129A Spark arrester View Judgements
  130 Manner of display of class labels View Judgements
  131 Responsibility of the consignor for safe transport of dangerous or hazardous goods View Judgements
  132 Responsibility of the Transporter or owner of goods carriage View Judgements
  133 Responsibility of the driver View Judgements
  134 Emergency information panel View Judgements
  135 Driver to be instructed View Judgements
  136 Driver to report to the police station about accident View Judgements
  137 Class labels View Judgements
  title CHAPTER VI : CONTROL OF TRAFFIC View Judgements
  138 Signals and additional safety measures for [1] motor vehicle View Judgements
  139 Production of licence and certificate of registration View Judgements
  title CHAPTER VII : INSURANCE OF MOTOR VEHICLES AGAINST THIRD PARTY RISKS View Judgements
  140 Definitions View Judgements
  141 Certificate of insurance View Judgements
  142 Cover notes View Judgements
  143 Issue of certificates and cover notes View Judgements
  144 Transfer of certificate of insurance View Judgements
  145 Exclusion of advertising matter View Judgements
  146 Certificates or cover notes lost, destroyed, torn, soiled, defaced or mutilated View Judgements
  147 Records to be maintained by authorised insurers View Judgements
  148 Records of exempted vehicles View Judgements
  149 Supply of information View Judgements
  150 Furnishing of copies of reports to Claims Tribunal View Judgements
  151 Establishment of fund View Judgements
  152 Amount of the fund View Judgements
  153 Investment of the fund View Judgements
  154 Securities held as a deposit in the fund View Judgements
  155 Deposit procedure View Judgements
  156 Interest on deposits View Judgements
  157 Withdrawal View Judgements
  158 Settlement of claims View Judgements
  159 List of foreign insurers View Judgements
  160 Guarantor of foreign insurer View Judgements
  161 Endorsement of certificate of foreign insurance View Judgements
  162 Validity of certificate of foreign insurance View Judgements
  163 Maintenance of records by the guarantor View Judgements



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