Centre has Notified Some Provisions of the Act on 29-08-2019.

The Ministry of Road Transport and Highways notified yesterday, i.e. 28-08-2019, through S.O. No 3110(E), the provisions of the Motor Vehicles Amendment Act 2019 that will be applicable with effect from 1st of September 2019. These are provisions which require no further amendments in the Central Motor Vehicles Rules 1989. Important among the provisions notified today are the provisions for enhanced penalties.

For the remaining provisions, the Ministry has initiated the process of formulating draft rules. As and when the process is completed, the relevant provisions would be notified for implementation.

A brief of the provisions was notified on 28-08-2019 and would be applicable from the 1-09-2019.

Follow the link to see the detailed table of provisions.


Ministry of Road Transport & Highways

[Press Release dt. 28-08-2019]

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