Motor Vehicles Act 1988

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CONTENTS
Sections	Particulars
	CHAPTER I: PRELIMINARY
1	Short title, extent and commencement.
2	Definitions.
3	Necessity for driving licence.
4	Age limit in connection with driving of motor vehicles.
5	Responsibility of owners of motor vehicles for contravention of sections 3 and 4.
6	Restriction on the holding of driving licences.
7	Restrictions on the granting of learner's licences for certain vehicles.
8	Grant of learner's licence.
9	Grant of driving licence.
10	Form and contents of licences to drive.
11	Additions to driving licence.
12	Licensing and regulation of schools or establishments for imparting instruction in driving of motor vehicles.
13	Extent of effectiveness of licences, to drive motor vehicles.
14	Currency of licences to drive motor vehicles.
15	Renewal of driving licences.
16	Revocation of driving licence on grounds of disease or disability.
17	Orders refusing or revoking driving licences and appeals therefrom.
18	Driving licences to drive motor vehicles, belonging to the Centra Government.
19	Power of licensing authority to disqualify from holding a driving licence or revoke such licence.
20	Power of Court to disqualify.
21	Suspension of driving licence in certain cases.
22	Suspension or cancellation of driving licence on conviction.
23	Effect of disqualification order.
24	Endorsement.
25	Transfer of endorsement and issue of driving licence free from endorsement.
26	Maintenance of State Registers of Driving Licences.
27	Power of Central Government to make rules.
28	Power of State Government to make rules.
29	Necessity for conductor's licence.
30	Grant of conductor's licence.
31	Disqualifications for the grant of conductor’s licence.
32	Revocation of a conductor's licence on grounds of disease or disability.
33	Orders refusing etc., conductor's licences and appeals therefrom.
34	Power of licensing authority to disqualify.
35	Power of Court to disqualify.
36	Certain provisions of Chapter II to apply to conductor's licence.
37	Savings.
38	Power of State Government to make rules.
39	Necessity for registration.
40	Registration, where to be made.
41	Registration, how to be made.
42	Special provision for registration of motor vehicles of diplomatic officers, etc.
43	Temporary registration.
44	Production of vehicle at the time of registration.
45	Refusal of registration or renewal of the certificate of registration.
46	Effectiveness in India of registration.
47	Assignment of new registration mark on removal to another State.
48	No objection certificate.
49	Change of residence or place of business.
50	Transfer of ownership.
51	Special provisions regarding motor vehicle subject to hire purchase agreement, etc.
52	Alteration in motor vehicle.
53	Suspension of registration.
54	Cancellation of registration suspended under section 53.
55	Cancellation of registration.
56	Certificate of fitness of transport vehicles.
57	Appeals.
58	Special provisions in regard to transport vehicles.
59	Power to fix the age limit of motor vehicle.
60	Registration of vehicles belonging to the Central Government.
61	Application of Chapter to trailers.
62	Information regarding stolen and recovered motor vehicles to be furnished by the police to the State Transport Authority.
63	Maintenance of State Registers of Motor Vehicles.
64	Power of Central Government to make rules.
65	Power of State Government to make rules
66	Necessity for permits.
67	Power to State Government to control road transport.
68	Transport Authorities.
69	General provision as to applications for permits.
70	Application for stage carriage permit.
71	Procedure of Regional Transport Authority in considering application for stage carriage permit.
72	Grant of stage carriage permit.
73	Application for contract carriage permit.
74	Grant of contract carriage permit.
75	Scheme for renting of motor cabs.
76	Application for private service vehicle permit.
77	Application for goods carriage permit.
78	Consideration of application for goods carriage permit.
79	Grant of goods carriage permit.
80	Procedure in applying for and granting permits.
81	Duration and renewal of permits.
82	Transfer of permit.
83	Replacement of vehicles.
84	General conditions attaching to all permits.
85	General form of permits.
86	Cancellation and suspension of permits.
87	Temporary permits.
88	Validation of permits for use outside region in which granted.
89	Appeals.
90	Revision.
91	Restriction of hours of work of drivers.
92	Voidance of contracts restrictive of liability.
93	Agent or canvasser to obtain licence.
94	Bar on jurisdiction of Civil Courts.
95	Power of State Government to make rules as to stage carriages and contract carriages.
96	Power of State Government to make rules for the purposes of this Chapter.
97	Definition.
98	Chapter to override Chapter V and other laws.
99	Preparation and publication of proposal regarding road transport service of a State transport undertaking.
100	Objection to the proposal.
101	Operation of additional services by a State transport undertaking in certain circumstances.
102	Cancellation or modification of scheme.
103	Issue of permits to State transport undertakings.
104	Restriction on grant of permits in respect of a notified area or notified route.
105	Principles and method of determining compensation and payment thereof.
106	Disposal of article found in vehicles.
107	Power of State Government to make rules.
108	Certain powers of State Government exercisable by the Central Government.
109	General provision regarding construction and maintenance of vehicles.
110	Power of Central Government to make rules.
111	Power of State Government to make rules.
112	Limits of speed.
113	Limits of weight and limitations on use.
114	Power to have vehicle weighed.
115	Power to restrict the use of vehicles.
116	Power to erect traffic signs.
117	Parking places and halting stations.
118	Driving regulations.
119	Duty to obey traffic signs.
120	Vehicles with left hand control.
121	Signals and signalling devices.
122	Leaving vehicle in dangerous position.
123	Riding on running board, etc.
124	Prohibition against travelling without pass or ticket.
125	Obstruction of driver.
126	Stationary vehicles.
127	Removal of motor vehicles abandoned or left unattended on a public place.
128	Safety measures for drivers and pillion riders.
129	Wearing of protective headgear.
130	Duty to produce licence and certificate of registration.
131	Duty of the driver to take certain precautions at unguarded railway level crossings.
132	Duty of driver to stop in certain cases.
133	Duty of owner of motor vehicle to give information.
134	Duty of driver in case of accident and injury to a person.
135	Schemes to be framed for the investigation of accident cases and wayside amenities, etc.
136	Inspection of vehicle involved in accident.
137	Power of Central Government to make rules.
138	Power of State Government to make rules.
139	Power of Central Government to make rules.
140	Liability to pay compensation in certain cases on the principle of no fault.
141	Provisions as to other right to claim compensation for death or permanent disablement.
142	Permanent disablement.
143	Applicability of Chapter to certain claims under Act 8 of 1923.
144	Overriding effect.
145	Definitions.
146	Necessity for insurance against third party risk.
147	Requirements of policies and limits of liability.
148	Validity of policies of insurance issued in reciprocating countries.
149	Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risks.
150	Rights of third parties against insurers on insolvency of the insured.
151	Duty to give information as to insurance.
152	Settlement between insurers and insured persons.
153	Saving in respect of sections 150,151 and 152.
154	Insolvency of insured persons not to affect liability of insured or claims by third parties.
155	Effect of death on certain causes of action.
156	Effect of certificate of insurance.
157	Transfer of certificate of insurance.
158	Production of certain certificates, licence and permit in certain cases.
159	Production of certificate of Insurance on application for authority to use vehicle.
160	Duty to furnish particulars of vehicle involved in accident.
161	Special provisions as to compensation in case of hit and run motor accident.
162	Refund in certain cases of compensation paid under section 161 (1).
163	Scheme for payment of compensation in case of hit and run motor accidents.
163A	Special provisions as to payment of compensation on structured formula basis.
163B	Option to file claim in certain cases.
164	Power of Central Government to make rules.
165	Claims Tribunals.
166	Application for compensation.
167	Option regarding claims for compensation in certain cases.
168	Award of the Claims Tribunal.
169	Procedure and powers of Claims Tribunals.
170	Impleading insurer in certain cases.
171	Award of interest where any claim is allowed.
172	Award of compensatory costs in certain cases.
173	Appeals.
174	Recovery of money from insurer as arrear of land revenue.
175	Bar on jurisdiction of Civil Courts.
176	Power of State Government to make rules.
177	General provision for punishment of offences.
178	Penalty for travelling without pass or ticket and for dereliction of duty on the part of conductor and refusal to ply contract carriage, etc.
179	Disobedience of orders, obstruction and refusal of information.
180	Allowing unauthorised persons to drive vehicles.
181	Driving vehicles in contravention of section 3 or section 4.
182	Offences relating to licences.
182A	Punishment for offences relating to construction and maintenance of vehicles.
183	Driving at excessive speed, etc.
184	Driving dangerously.
185	Driving by a drunken person or by a person under the influence of drugs.
186	Driving when mentally or physically unfit to drive.
187	Punishment for offences relating to accident.
188	Punishment for abetment of certain offences.
189	Racing and trials of speed.
190	Using vehicle in unsafe condition.
191	Sale of vehicle in or alteration of vehicle to condition contravening this Act.
192	Using vehicle without registration.
192A	Using vehicle without permit.
193	Punishment of agents and canvassers without proper authority.
194	Driving vehicle exceeding permissible weight.
195	Imposition of minimum fine under certain circumstances.
196	Driving uninsured vehicle.
197	Taking vehicle without authority.
198	Unauthorised interference with vehicle.
199	Offences by companies.
200	Composition of certain offences.
201	Penalty for causing obstruction to free flow of traffic.
202	Power to arrest without warrant.
203	Breath tests.
204	Laboratory test.
205	Presumption of unfitness to drive.
206	Power of police officer to impound document.
207	Power to detain vehicles used without certificate of registration permit, etc.
208	Summary disposal of cases.
209	Restriction on conviction.
210	Courts to send intimation about conviction.
211	Power to levy fee.
212	Publication, commencement and laying of rules and notifications.
213	Appointment of motor vehicles officers.
214	Effect of appeal and revision on orders passed by original authority.
215	Road Safety Councils and Committees.
216	Power to remove difficulties.
217	Repeal and savings.
217A	Renewal of permits, driving licences and registration granted under the Motor Vehicles Act, 1939.
SCH1	SCH1. THE FIRST SCHEDULE
SCH2	SCH2. THE SECOND SCHEDULE

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